Hari Kishan Sharma vs The State Of Rajasthan
2025 Latest Caselaw 6500 Raj

Rajasthan High Court - Jodhpur

Hari Kishan Sharma vs The State Of Rajasthan on 4 February, 2025

                                   [2025:RJ-JD:6792]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2790/2025

                                   Mahaveer Jat S/o Sitaram Jat, Aged About 34 Years, Resident Of
                                   Gol Bonli District Sawai Madhopur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.         The      State      Of     Rajasthan,          Through       The   Secretary
                                              Department Of Panchayati Raj Government Of Rajasthan,
                                              Jaipur
                                   2.         The Director, Panchayati Raj Department Jaipur
                                   3.         The Chief Executive Officer, Zila Parishad Kota
                                                                                                           ----Respondents
                                                                        Connected with
                                          Writ Petition Nos.2276/2025, 2777/2025, 2780/2025,
                                               2784/2025, 2884/2025, 2978/2025, 3016/2025


                                   For Petitioner(s)                :     Mr. Sushil Solanki
                                                                          Mr. PS Rathore
                                                                          Mr. DS Sodha
                                                                          Mr JS Bhaleria
                                   For Respondent(s)                :     Mr. IR Choudhary-AAG


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 04/02/2025

1. Matters being absolutely same on all four squares, as was in S.B. Civil Writ Petition No.1311/2025, the aforesaid bunch of petitions are also disposed of in same terms, for detailed reasons / discussion, see order / judgment dated 23.01.2025 passed therein.

2. Accordingly, impugned transfer orders qua the petitioners are quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 25-5-17-19-21-60-89-105-Love/-

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