Raghuveer Godara vs The State Of Rajasthan
2024 Latest Caselaw 2121 Raj

Rajasthan High Court - Jodhpur

Raghuveer Godara vs The State Of Rajasthan on 1 March, 2024

Author: Rekha Borana

Bench: Rekha Borana

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                 S.B. Civil Writ Petition No. 2998/2024

Raghuveer Godara S/o Shri Rajaram, Aged About 45 Years, R/o
Vpo Bolanwali Tehsil - Sangaria District Hanumangarh (Raj.).
                                                                        ----Petitioner
                                     Versus
1.        The State Of Rajasthan, Through Secretary, Department
          Of Rural Development And Panchayati Raj, Secretariat,
          Rajasthan, Jaipur.
2.        The Additional Commissioner Cum Deputy Secretary-I,
          Department Of Rural Development And Panchayati Raj,
          Secretariat, Rajasthan, Jaipur.
3.        The Chief Executive Officer, Zila Parishad Hanumangarh.
4.        The Vikas Adhikari, Panchayat Samiti, Hanumangarh,
          District Hanumangarh.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Jitendra Singh Bhaleria
                                 Mr. Deepak Pareek



              HON'BLE MS. JUSTICE REKHA BORANA

Order

01/03/2024

1. Learned counsel for the petitioner submits that vide order

impugned dated 22.02.2024, the petitioner has been sought to be

transferred from Gram Panchayat Bhagatpura to an unspecified

place at Hanumangarh. He submits that the same is in

contravention to Section 89(8A) of the Rajasthan Panchayati Raj

Act, 1994. In support of his submission, he relied upon the

judgment passed by the coordinate Bench of this Court in S.B.

Civil Writ Petition No.14638/2019, Chandra Kanta vs. State

of Rajasthan & Anr. (decided on 20.01.2020).

2. In view of the submission made, Admit. Issue notice.

(2 of 2) [CW-2998/2024]

Notices be filed in two sets within a period of one week. One

set of notices be given 'dasti' to learned counsel for the petitioner

for service through registered post, acknowledgment due. Notices

be made returnable on 04.04.2024.

Postal receipts of the 'dasti' notices be filed within a period of

one week from the date of receipt of 'dasti' notices.

3. The effect and operation of order impugned dated

22.02.2024 shall remain stayed till the next date qua the present

petitioner.

If the notices/ postal receipts as directed, are not filed within

the stipulated period, the present interim order shall cease to

operate.

(REKHA BORANA),J 57-KashishS/-

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