Nilesh Joshi vs The State Of Rajasthan ...
2025 Latest Caselaw 6499 Raj

Rajasthan High Court - Jodhpur

Nilesh Joshi vs The State Of Rajasthan ... on 4 February, 2025

                                   [2025:RJ-JD:7025]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2871/2025
                                   Nilesh Joshi S/o Suresh Joshi, Aged About 35 Years, R/o Main
                                   Bus Stand Road, Moti Bassi, Banswara, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       The State Of Rajasthan, Through Director, Department Of
                                            Treasuries And Accounts, Secretariat, Jaipur, Rajasthan.
                                   2.       The Additional Director (Personal), Department Of
                                            Treasuries And Accounts, Secretariat, Jaipur, Rajasthan.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Mahendra Vishnoi.
                                   For Respondent(s)            :     Mr. Pankaj Arora.


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

04/02/2025

1. Petitioner herein, working as Assistant Accounts Officer, seeks quashing of an order dated 15.01.2025 (Annex.P/3), vide which he has been transferred from the office of Executive Engineer, Medical & Health Department, Banswara to the office of Deputy Director, Department of Women Empowerment Department, Banswara.

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.

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

(ARUN MONGA),J 57-DhananjayS/Rmathur/-

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