Parmeshwari vs State Of Rajasthan (2025:Rj-Jd:18193)
2025 Latest Caselaw 11295 Raj

Rajasthan High Court - Jodhpur

Parmeshwari vs State Of Rajasthan (2025:Rj-Jd:18193) on 9 April, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:18193]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                    S.B. Civil Writ Petition No. 7314/2025

Parmeshwari D/o Shri Mula Ram, Aged About 34 Years, Resident
Of Senwaron Ki Dhani, Dandali, Sindhari, Barmer.
                                                                       ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through Its Secretary, Department Of
          Rural      Development        And       Panchayati        Raj,   Govt.    Of
          Rajasthan, Jaipur.
2.        The Secretary, Department Of Medical And Health, Govt.
          Of Rajasthan, Jaipur.
3.        Director (Non-Gazette) And Additional Director (Admn.),
          Department Of Panchayati Raj (Medical), Rajasthan,
          Jaipur.
4.        The Chief Executive Officer, Zila Parishad, Barmer.
5.        The Chief Medical And Health Officer, Balotra.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Hapu Ram Bishnoi
For Respondent(s)            :     Mr. Tanuj Jain for
                                   Mr. Mukesh Dave



              HON'BLE MS. JUSTICE REKHA BORANA

Order

09/04/2025

1. The present writ petition has been filed aggrieved of the

order dated 15.01.2025 whereby the petitioner has been

transferred from Sub Center Saweron ki Dhani Dandali, Block

Sindhari, Balotra to Sub Center Itawaya, Block Siwana, Balotra.

2. Learned counsel for the petitioner submits that the order

impugned is in violation of Rule 8 (iii) of the Rajasthan Panchayati

Raj (Transferred Activities) Rules, 2011.

[2025:RJ-JD:18193] (2 of 2) [CW-7314/2025]

3. He submits that the matter is squarely covered by a

Co-ordinate Bench judgment of this Court in the case of Rajesh

Sharma Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition

No.3804/2024 (decided on 05.02.2025).

4. Learned counsel appearing for the respondent-Department is

not in a position to refute the above position of law and admits

that the controversy is covered by the aforementioned judgment.

5. In view of the above, the present writ petition is allowed.

6. The order impugned dated 15.01.2025 is quashed and set

aside qua the present petitioner. The petitioner shall not be

relieved in pursuance to the impugned order dated 15.01.2025.

7. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 18-Devanshi/-

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