- (1.) Heard learned Counsel for the parties.
(2.) There were four writ-petitioners before the learned Single Judge who have succeeded vide impugned judgment dated 27.09.2008.
(3.) The four writ-petitioners were appointed on different dates on adhoc basis as LDCs' under Dholpur Judgeship as per Rajasthan Subordinate Civil Courts Ministerial Establishment Rules, 1986. They made a request on different dates to be transferred and posted in departments in the State of Rajasethan. The said request was accepted by the competent authority of the State of Rajasthan. While relieving the four writ-petitioners the District Judge clearly informed that the four persons would lose lien on the posts held by them. The State department to which they were transferred clearly recorded in their record that the posts to which the four writ petitioners were transferred were vacant posts and for purposes of seniority they would rank lowest in the seniority for the post of LDC in the respective department.;