Badam Goyal vs The State Of Rajasthan ...
2025 Latest Caselaw 6482 Raj

Rajasthan High Court - Jodhpur

Badam Goyal vs The State Of Rajasthan ... on 4 February, 2025

[2025:RJ-JD:6835]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                    S.B. Civil Writ Petition No. 3038/2025

Badam Goyal W/o Late Vardi Shankar, Aged About 57 Years,
Sutharo      Ka      Mohalla,     Dargah        Ke     Samne,         Bassi,   District
Chittorgarh, Rajasthan.
                                                                        ----Petitioner
                                       Versus
1.        The State Of Rajasthan, Through Secretary, Department
          Of Women And Child Development, Secretariat, Jaipur.
2.        The Director, Integrated Child Development Services And
          Panchayati Raj (Icds), Department, Rajasthan, Jaipur.
3.        Additional     Director      (Administration),            Integrated   Child
          Development Services, Rajasthan, Jaipur.
                                                                     ----Respondents


For Petitioner(s)            :     Mr. S.K. Verma.
For Respondent(s)            :     Mr. Deepak Bora.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

04/02/2025

1. Petitioner herein, inter-alia, seeks quashing of order dated

15.01.2025 (Annex.1), vide which he has been transferred from

Chittorgarh (Rural) to Badi Sadri Chittorgarh.

2. At the very outset, learned counsel for the petitioner submits

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 the

grievance raised in the present writ petition and the same is

[2025:RJ-JD:6835] (2 of 2) [CW-3038/2025]

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).

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

(ARUN MONGA),J 116-DhananjayS/Rmathur/-

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