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Rajasthan High Court - Jodhpur
Ranveer Singh vs State Of Rajasthan (2025:Rj-Jd:51948) on 1 December, 2025
[2025:RJ-JD:51948]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21670/2025
Ranveer Singh S/o Late Shri Birma Ram, Aged About 39 Years,
Resident Of Village - Post Payali, Tehsil Maulasar, District
Deedwana-Kuchaman.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Revenue Department, Jaipur.
2. The Deputy Secretary To The Government, Department Of
Revenue (Group-I), Government Of Rajasthan, Jaipur
(Rajasthan).
3. The Registrar, Board Of Revenue, Ajmer (Rajasthan).
4. The District Collector, Nagaur.
5. Shri Ashok Kumar, Tehsildar, Tatgarh, District Beawar.
----Respondents
For Petitioner(s) : Mr. Ankur Mathur.
Mr. Harshvardhan Thanvi.
For Respondent(s) : Mr. D.S. Rajvi.
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
01/12/2025
1. The present writ petition has been filed challenging the
transfer order dated 27.10.2025 (Annex.-7), whereby, the
petitioner was transferred from Riyabadi, District - Nagaur to
Jalore and the petitioner is holding the Nayab Tehsildar post.
The petitioner is claimed that he is suffering from 80%
permanent disability of locomotor disabilities and he is
entitled to be given priority while making transfer in terms of
the guidelines framed by the State Government by exercising
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[2025:RJ-JD:51948] (2 of 3) [CW-21670/2025]
powers under the Rights of Persons with Disabilities Act,
2016.
2. This Court had an occasion to consider the various
notifications, guidelines and circulars issued by the State
Government giving certain special measures to the certain
category of persons including the persons suffering with the
disability.
3. This Court has already considered the various judgments and
executive instructions issued by the State Government
dealing with the transfer of an employee in the case of
Sultan Singh Sahu vs. State of Rajasthan & Anr.: S.B.
Civil Writ Petition No. 18959/2025 and other
connected matters, decided on 16.10.2025. The operative
portion of this judgment reads as under:-
"31. In the result, all these writ petitions are
disposed of as follows:-
(i) This Court is not inclined to interfere in the
orders of transfer;
(ii) The liberty is to the petitioners who are
claiming preferential rights either under the
executive instructions/transfer policy or who
are retiring within two years or persons
suffering with disability to make
representations. Such representations shall be
filed only after joining in the transferred post.
Any such representations are filed, the same
shall be considered within a month keeping in
view the executive instructions/transfer policy
vis-a-vis administrative needs.
(iii) Other petitioners who are claiming various
preferential rights under the above executive
instructions/transfer policy are given liberty to
make a representation in the upcoming general
transfers, if any. If any such representations
are made, the respondent-authorities shall
consider the same according to the policy as
well as administrative needs."
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[2025:RJ-JD:51948] (3 of 3) [CW-21670/2025]
4. The present case of the petitioner is falling under Clause-(ii)
of para-31 of the case of Sultan Singh Sahu (supra),
therefore, the petitioner is given a liberty to make a
representation to the Competent Authority basing on his
special treatment. If any such application is filed, the
Authority is directed to consider the application keeping in
view of the 'Administrative Exigency'.
5. With the above directions, the present writ petition is
disposed of in the same terms as given in the case of Sultan
Singh Sahu (supra).
6. Pending applications, if any, stand disposed of.
(MUNNURI LAXMAN),J
257-PKS/-
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