Rajasthan High Court - Jodhpur
Bharulal Khatik vs The State Of Rajasthan ... on 5 March, 2025
[2025:RJ-JD:12256]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5282/2025
Bharulal Khatik S/o Shri Sohan Lal Khatik, Aged About 51 Years,
R/o Khatik Mohalla, Ropaheli, Hurda, Bhilwada (Raj.)
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Revenue Department, Jaipur.
2. The Board Of Revenue, Ajmer, Rajasthan Through Its
Registrar.
3. The District Collector, Bhilwara, District Bhilwara
Rajasthan.
4. The Tehsildar, Bhilwara, District Bhilwara Rajasthan.
----Respondents
For Petitioner(s) : Mr. J.S. Bhaleria.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral) 05/03/2025
1. Matter herein pertain to vires of transfer order on the post of Patwari, is absolutely similar as was the case in Rajpal Singh Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.544/2021, decided on 18.03.2021 by a Coordinate Bench of this Court. Said judgment was subsequently followed in catena of cases including S.B. Civil Writ Petition No.1618/2025, (Sonu Vs. State of Rajasthan & Ors.) decided on 27.01.2025 by this very bench. Accordingly, the present petition is also disposed of in terms of judgment, ibid. For detailed reasons / discussion, see order / judgment dated 27.01.2025 passed therein.
2. In the premise, impugned order qua the petitioner is quashed with liberty to pass fresh orders in accordance with law.
3. All pending applications are disposed of accordingly.
(ARUN MONGA),J 22-Sumit/Rmathur/-
(Downloaded on 06/03/2025 at 09:41:41 PM) Powered by TCPDF (www.tcpdf.org)