Rupender Singh Aulakh vs The State Of Rajasthan ...

Citation : 2025 Latest Caselaw 11463 Raj
Judgement Date : 16 April, 2025

Rajasthan High Court - Jodhpur

Rupender Singh Aulakh vs The State Of Rajasthan ... on 16 April, 2025

Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:18622]                      (1 of 4)                          [CW-7617/2025]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7617/2025

Rupender Singh Aulakh S/o Jaswant Singh, Aged About 42
Years, Po Jalloki, 39 Rb, Padampur, District Sriganganagar,
Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The    State     Of       Rajasthan,        Through        The    Secretary,
         Panchayati Raj Department, Government Of Rajasthan,
         Secretariat, Jaipur Rajasthan.
2.       Chief Executive Officer, Zila Parishad Sriganganagar,
         District Sriganganagar, Rajasthan.
3.       Block Development Officer, Panchayati Samiti Padampur,
         District Sriganganagar, Rajasthan.
                                                                    ----Respondents


 For Petitioner(s)             :    Mr. Manish Patel
 For Respondent(s)             :    Mr. N.R. Budania for applicant


               HON'BLE MS. JUSTICE REKHA BORANA

Order 16/04/2025

1. The present writ petition has been filed aggrieved of order dated 28.03.2025 (Annexure-3) whereby the petitioner has been transferred from Gram Panchayat 39 RB Panchayat Samiti Padampur to Gram Panchayat 37 GG Panchayat Samiti Padampur.

2. Learned counsel for the petitioner raised following three grounds:-

(i) The order impugned has been passed reflecting the transfer to be on work arrangement basis whereas law does not recognise any such term of work arrangement. In support of his submission counsel relied upon the judgment passed by a Co-ordinate Bench of this Court in Dr. Sukumar Kashyap Vs. State of Rajasthan (Downloaded on 25/04/2025 at 11:20:17 PM) [2025:RJ-JD:18622] (2 of 4) [CW-7617/2025] & Ors.; S.B. Civil Writ Petition No.7916/2021 (decided on 16.08.2021).

(ii) The order impugned was passed during the ban period i.e. during the period when there was a complete ban by State Government on transfers of Panchayat employees. Counsel submits that before passing of the order impugned, no permission of the State Government/Chief Minister was taken whereas as per the Circular/order of the Government, even if any transfer order was required to be passed as if required to be passed on urgent basis, permission of the State Government/Chief Minister was essential. In support of his submission, counsel relied upon the judgment passed by a Co-ordinate Bench of this Court in Mohan Lal Vs. State of Rajasthan & Ors.; (decided on 20.07.2007).

(iii) The order impugned has been passed by the Development Officer whereas as per the Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011 it is only the District Establishment Committee which is competent to transfer employees of Panchayat Samiti. In support of his submission counsel relied upon the judgment of a Co-ordinate Bench of this Court in Kera Ram Vs. The State of Rajasthan & Ors.; S.B. Writ Petition No.2909/2024 (decided on 30.04.2024).

3. An application under Order 1 Rule 10, CPC has been filed on behalf of the concerned Gram Panchayat through its Administrator for impleadment in the writ petition.

4. Learned counsel appearing for the applicant submits that the petitioner is posted at present place since years and as per office order dated 08.09.2014 (Annexure-A/2) of the State Government, no employee of a Panchayat Samiti can be posted at his place of residence. He submits that admittedly, the petitioner is a (Downloaded on 25/04/2025 at 11:20:17 PM) [2025:RJ-JD:18622] (3 of 4) [CW-7617/2025] permanent resident of the Gram Panchayat concerned. Therefore, the transfer order has rightly been passed by the Development Officer.

5. Heard the counsels and perused the record.

6. In Kera Ram(supra), a Co-ordinate Bench of this Court while dealing with the issue whether a BDO/VDO is authorized to independently transfer Panchayat officials within the Panchayat Samiti, observed and held as under:-

"The CEO/Addl. CEO (DEO & BDO) can issue orders only under State Government's instructions, as per Rule 289 of the Rajasthan Panchayati Raj Rules, 1996. Generally, the power to transfer lies with the Panchayat Samiti, Zila Parishad, or the State Government. When there is disagreement between these bodies and the State, the power is delegated to the CEO/BDO/Vikas Adhikari to execute State Government instructions. But BDOs/VDOs are not authorized independently to transfer Panchayat Officials within the Panchayat Samiti. Further, BDOs/VDOs are not authorized to independently order an appointment by transfer of Panchayat officials within the Panchayat Samiti without consulting the Pradhans or Pramukhs of the involved Panchayat Samiti or Zila Parishad. Thus, the answer to questions 3 and 4 is negative."

7. In view of the above ratio to the effect that BDO/VDO is not authorized independently to transfer Panchayat officials within the Panchayat Samiti, the order impugned passed by the BDO being not passed by a competent authority, cannot be maintained.

8. Further, evidently the order impugned reflects the same to be passed for work arrangement basis and as observed in Dr. Sukumar Kashyap(supra), posting on work arrangement basis, though not known (Downloaded to law, oncan be at 25/04/2025 sparingly 11:20:17 PM) made to meet out [2025:RJ-JD:18622] (4 of 4) [CW-7617/2025] sudden emergent situation/exigency or additional work. The Court therein further held that the posting on work arrangement basis can be resorted to only as an exceptional case and that too, for a very limited period. Herein, the order impugned does not reflect that the same has been passed because of any sudden emergent situation/exigency or any additional work. The order impugned on that count too, deserves interference.

9. In view of the above observations, the order impugned being bad in the eyes of law, is hereby quashed and set aside to the extent of present petitioner.

10. The application under Order 1 Rule 10, CPC for impleadment is also dismissed for the reason that the order impugned being held to be bad on the aforesaid grounds, no cause to implead the Gram Panchayat survives.

11. The writ petition is hence, allowed.

12. Stay petition and pending applications, if any, stand disposed of.

(REKHA BORANA),J 10-manila/-

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