JUDGEMENT
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(1.)Heard the learned counsel for the petitioners and the learned counsel for contesting respondent No.5.
(2.)The learned counsel for the petitioners at the outset submits that the petitioners are not pressing
prayer Nos.2 and 3 and insofar as other prayers are
concerned, they are covered by the judgment passed by
a coordinate Bench of this Court at Bengaluru in
W.P.No.6001/2020 and connected matters disposed of
on 19/4/2022, wherein, this Court has allowed the writ
petitions in part and directed the State Government not
to transfer/promote any of the existing Staff Nurses or
any other staff from the Department of Health and
Family Welfare to the Medical Colleges and the State
Government has been further directed to consider the
representation given by the writ petitioners in the said
writ petitions for promotion to the higher posts of senior
nursing officers and pass necessary orders as
expeditiously as possible at any rate within a period of
three months. Consequently, the impugned order in the
said writ petitions have been quashed to the extent they
relates to the transfer/promote any of the existing Staff
Nurses or any other staff from the Department of Health
and Family Welfare to the Medical Colleges and was also
held that in the cases where already transfers were
effected, the State Government to recall such transfers
in the department of Health and Family Welfare.
(3.)Learned counsel appearing for the contesting respondent No.5 does not dispute the submission made
by the learned counsel for the petitioners.
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