ANANDA SEN,J. - (1.) (CAV) - In these batch of writ applications, the petitioners are challenging their respective orders of transfer issued by the Deputy Secretary, Health, Medical, Education and Family Welfare Department, Government of Jharkhand, by which, the petitioners have been transferred from Rajendra Institute of Medical Sciences (hereinafter to be referred as 'RIMS').
(2.) All these petitioners are at present are serving in RIMS and by virtue of their respective transfer orders, they have been transferred out of RIMS. The main contentions of the petitioners are that the transfer orders are illegal and have been passed by the State, which has got no authority to transfer them. They claim that they are the employees of the RIMS, which is an autonomous statutory body and their employer is RIMS, so the State authorities have got no jurisdiction to transfer the petitioners.
(3.) On the other hand, learned counsel for the State submits that the petitioners are not the employees of RIMS and, as such, they can be transferred by the impugned order of the State.;