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Ishwar Lal Johiyala vs Director (2025:Rj-Jd:6411)
2025 Latest Caselaw 6397 Raj

Citation : 2025 Latest Caselaw 6397 Raj
Judgement Date : 3 February, 2025

Rajasthan High Court - Jodhpur

Ishwar Lal Johiyala vs Director (2025:Rj-Jd:6411) on 3 February, 2025

                                   [2025:RJ-JD:6411]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2730/2025

                                   Ishwar Lal Johiyala S/o Ram Krishna Johiyala, Aged About 38
                                   Years, House No.6/91 Housing Board Shivaji Nagar Dungarpur
                                   Rajasthan 314001.
                                                                                                          ----Petitioner
                                                                           Versus
                                   Director, Directorate Department Of Treasuries And Accounts,
                                   Government Of Rajasthan, Jaipur.
                                                                                                        ----Respondent


                                   For Petitioner(s)              :    Mr. Ripudaman Singh.
                                   For Respondent(s)              :    Mr. Mahaveer Bishnoi, AAG assisted
                                                                       by Mr. HS Chundawat.



                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/02/2025

1. Petitioner herein, working as Assistant Accounts Officer,

seeks quashing of order dated 15.01.2025, vide which he has

been transferred from Dungarpur to Pratapgarh.

2. In view of the detailed order dated 28.01.2025 passed in

S.B. Civil Writ Petition No.1775/2025 (Devendra Choudhary Vs.

State of Rajasthan & Ors.), no fresh adjudication is warranted.

3. The instant petition is disposed of in same terms as the

judgment rendered in Devendra Choudhary ibid. Reasons and

discussion recorded therein be read part and parcel of instant

order.

(ARUN MONGA),J 133-/Jitender/Rmathur

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