Lal Bahadur vs State Of Rajasthan (2025:Rj-Jd:6344)
2025 Latest Caselaw 6363 Raj

Rajasthan High Court - Jodhpur

Lal Bahadur vs State Of Rajasthan (2025:Rj-Jd:6344) on 3 February, 2025

[2025:RJ-JD:6344]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2487/2025

Lal Bahadur S/o Tika Ram, Aged About 59 Years, Village
Parewada, District Churu (Raj.)
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur.
2.       Joint Secretary/ Additional Commissioner, Department Of
         Rural Development And Panchayati Raj, Government Of
         Rajasthan, Jaipur.
3.       Chief Executive Officer, Jila Parishad, Churu.
4.       Block Development Officer, Bidasar, Churu.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Rahul Rajpurohit
For Respondent(s)            :     Mr. Pawan Bharti for
                                   Mr. I.R. Choudhary, AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/02/2025

1. Petitioner herein, inter alia, seeks quashing of an office order

dated 09.01.2025 (Annex.2), vide which he was transferred from

Panchayat Samiti, Bidasar to Panchayat Samiti, Sujangarh.

2. At the outset, it is submitted by the learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by a judgment rendered in Dr. (Smt.) Pushpa Mehta

Vs. Rajasthan Civil Services Appellate Tribunal & Ors.

Reported in 2000(2) WLC 725. He submits that the petitioner

is sanguine that, in case he is allowed to file a representation qua

[2025:RJ-JD:6344] (2 of 2) [CW-2487/2025]

the grievance raised in the present writ petition and the same is

considered in light of the aforesaid judgment, he will be meted out

with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Pushpa Mehta (supra), as

expeditiously as possible, but not later than four weeks from

today.

4. In case it is found that the case of the petitioner is not

covered by the judgment rendered in Pushpa Mehta, ibid, specific

reasons thereof shall be given by passing a speaking order.

5. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 37-skm/-Sumit/-

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