Rajasthan High Court - Jodhpur
Jagdish Charan Erstwhile Name Jag Dan vs State Of Rajasthan (2025:Rj-Jd:34520) on 5 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:34520]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21858/2024
Jagdish Charan Erstwhile Name Jag Dan S/o Hukum Dan, Aged
About 33 Years, R/o Jhankali, Barmer Currently Posted At The
Office Of The Aen, Phed Sub - Division Chohtan, Barmer
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Public Health
And Engineering Department, Government Of Rajasthan,
Jaipur.
2. The Chief Engineer (Administration), Public Health And
Engineering Department, Jal Bhawan, Civil Lines, Jaipur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 19572/2024
Gagan Mittal S/o Bhimchand Mittal, Aged About 30 Years, R/o Jai
Narayan Vyas Colony, Chandpol Road, Jodhpur, Currently Posted
At Office Of The Aen, Phed Sub-Division Vyas Park, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Public Health
And Engineering Department, Government Of Rajasthan,
Jaipur
2. The Chief Engineer (Administration), Public Health And
Engineering Department, Jal Bhawan, Civil Lines, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 20198/2024
1. Gaurav Acharya S/o Anand Acharya, Aged About 27
Years, R/o F-576 Murlidhar Vyas Nagar, Bikaner Currently
Posted At Office At The Aen, Phed, Production Distribution
And Revenue Sub Division Navam, Stadium, Bikaner.
2. Sita Ram Jat S/o Rameshwar Jat, Aged About 29 Years,
R/o 43, Mohalla Jatan, Gulabpura, Pachewar, Tonk
Currently Posted At Office Of The Aen, Phed Sub-Division
Peeplu District Tonk.
----Petitioners
Versus
(Downloaded on 05/08/2025 at 09:50:00 PM)
[2025:RJ-JD:34520] (2 of 3) [CW-21858/2024]
1. State Of Rajasthan, Through The Secretary, Public Health
And Engineering Department, Government Of Rajasthan,
Jaipur.
2. The Chief Engineer (Administration), Public Health And
Engineering Department, Jal Bhawan, Civil Lines, Jaipur.
----Respondents
For Petitioner(s) : Ms. Priyanka Bhootra for
Mr. Shridhar Mehta
For Respondent(s) : Mr. Mayank Vyas for
Mr. P.S. Chundawat
HON'BLE DR. JUSTICE NUPUR BHATI
Order
05/08/2025
1. Learned counsel for the petitioners submits that the issue
raised in these petitions is squarely covered by judgment of this
Court in the case of Vimla Devi Saini v. State of Rajasthan &
Ors. : SBCWP No.7330/2016, decided on 20.11.2017 by the
Coordinate Bench of this Court at Jaipur Bench, Jaipur, wherein,
the writ petition filed by the petitioner was disposed of in terms of
order in the case of Charu Joshi v. State of Rajasthan & Ors. :
SBCWP No.419/2015, decided on 22.01.2016.
2. Against the judgment in the case of Vimla Devi Saini (supra),
appeal filed by the State being D.B. Civil Special Appeal (Writ)
No.877/2019 has also been dismissed by the Division Bench on
30.09.2019. Further, in the case of Mahendra v. State of
Rajasthan & Ors. : SBCWP No.4689/2020, decided on
11.06.2020, following the order in the case of Vimla Devi Saini
(supra), relief has been granted to the petitioner therein.
[2025:RJ-JD:34520] (3 of 3) [CW-21858/2024]
3. In the case of Vimla Devi Saini (supra), it was inter alia
directed by this Court as under:-
"10. In view of the above, the above noted writ
petition is allowed with the direction to the
respondent to consider the case of the petitioner
for transfer in the quota of direct recruitment of
Junior Engineer (Degree Holder) by way of
transfer in case there is a vacancy and to
compute his seniority according to the Rules."
4. Learned counsel appearing for the respondents do not
dispute that the issue raised in the present writ petition is
squarely covered by the judgment in the case of Vimla Devi Saini
(supra).
5. In view of the submissions made, the writ petitions filed by
the petitioners are allowed in light of and with similar directions as
given in the case of Vimla Saini (supra).
6. A copy of this order be placed in each file.
(DR.NUPUR BHATI),J
115-117-/Devesh/-
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