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Gopa Ram Vishnoi vs State Of Rajasthan
2025 Latest Caselaw 6521 Raj

Citation : 2025 Latest Caselaw 6521 Raj
Judgement Date : 5 February, 2025

Rajasthan High Court - Jodhpur

Gopa Ram Vishnoi vs State Of Rajasthan on 5 February, 2025

[2025:RJ-JD:7209]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3045/2025

Sarvan Kumar S/o Hanuman Prasad, Aged About 34 Years, Plot
No.84,1-Tk, Sriganganagar, District Sriganganagar (Raj).
                                                                        ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The District Collector,
         Sriganganagar District Sriganganagar.
2.       The District Collector (Land Records), Sriganganagar,
         District Sriganganagar.
3.       The Tehsildar (Land Records),                      Tehsil    Raisinghnagar,
         District Sriganganagar.
                                                                     ----Respondents
                                 Connected with
  S.B. Civil Writ Petition Nos.3070/2025, 3075/2025, 3077/2025,
 3125/2025, 3222/2025, 3225/2025, 3268/2025 and 3226/2025


For Petitioner(s)            :     Mr. Pradeep Singh Khosa, Mr. Zaid
                                   Khan, through VC, Mr. Pawan Singh,
                                   Mr. Ramniwas Choudhary,
                                   Mr. Muktesh Maheshwari and
                                   Mr. Mahendra Vishnoi



               HON'BLE MR. JUSTICE ARUN MONGA

Order

05/02/2025

1. Vide this common order, the aforesaid bunch of petitions is

being disposed of together as not only the facts involved are

similar, but even the issue therein is akin.

2. Petitioners herein, inter-alia, seek quashing of their

respective transfer orders on the ground that they have been

transferred without the necessary procedural steps being followed,

particularly the failure of the District Collector to record a

satisfaction for the transfer as required under Rules 9 and 412 of

the Rajasthan Land Revenue (Land Records) Rules, 1957.

[2025:RJ-JD:7209] (2 of 3) [CW-3045/2025]

3. In the aforesaid backdrop, I have heard learned counsel for

the petitioners.

4. First and foremost, my attention has been drawn to Rules 9

and 412 of the Rules, ibid. The same being apposite and self

speaking, read as under:-

"9. Transfers. -

(i) The Collector may transfer a Patwari from one circle or tehsil to another in his own district: but no transfer of a Patwari from one district to another shall be made without the sanction of the Member, Land Records, Board of Revenue. Transfers from one Division to Another will be sanctioned by the Board of Revenue.

The Sub-Divisional Officers are also empowered to transfer a Patwari from one circle to another in the same tehsil or to another tehsil in their sub-division on sufficient grounds.

Provided that if a Patwari is transferred out of the district on his own request he shall rank junior to existing Patwar is of that district.

(ia) The Sub-Divisional Officer may transfer a Patwari anywhere within the Sub-Division and the Collector may transfer a Patwari anywhere within the District:

Provided that the State Government may direct the Collector for the transfer of a Patwari anywhere within the District.

(ib) The Divisional Commissioner may transfer a Patwari anywhere within the Division and the Board of Revenue may transfer a Patwari anywhere within the State:

Provided that the State Government may direct the Divisional Commissioner for the transfer of a Patwari anywhere within the Division or the Board of Revenue for the transfer of a Patwari anywhere within the State.

(emphasis supplied)

(ii) Transfers of patwaris should not be made unless the officer has satisfied himself that such transfer is necessary in the interest of efficiency of work or to fill up vacancy created by long leave, resignation, dismissal, suspension or transfer of a Patwari. The Patwari going on transfer shall have to complete all his record and clear all his work in arrear before handling over charge to his successor. The Tehsildar may, with the approval of the Sub-

Divisional Officer, get the incomplete record completed by employing extra staff and paying such staff by deducting the required amount from the salary of the negligent Patwari. The unsatisfactory work or conduct of a Patwari should not be a ground for his transfer but for penal action.

412. Administrative matters pertaining to Patwaris. - The Collectors are solely responsible for the appointment, transfer and discipline of Patwaris. Transfer of Patwaris are ordinarily

[2025:RJ-JD:7209] (3 of 3) [CW-3045/2025]

undesirable and should on no account be made to suit the convenience of individuals. They can only be made under the conditions given in paragraph 9 and these conditions should be strictly observed. In order to avoid unnecessary transfers, Patwaris picked out for transfer, should, so far as possible be exchanged with one another rather than with other Patwaris. Transfers by way of punishment are not contemplated by law. Moreover, a transfer is hardly a substitute for punishment."

5. In light of aforesaid, reference may be had to a judgment

rendered in the case of Rajpal Singh Vs. State of Rajasthan &

Ors. (S.B. Civil Writ Petition No. 544/2021), decided on

18.03.2021 wherein similar issue was involved. A Coordinate

Bench of this Court observed therein that unless a satisfaction

note is recorded by the competent authority, it would amount to

an indiscriminate exercise of the power of transfer of a Patwari. In

the case of the petitioners, no such satisfaction was recorded or

conveyed to the petitioners. Being relevant, Para No.26 of the

judgment, ibid, is reproduced herein below:

"26. In the present case, neither such satisfaction has been recorded, nor the State has brought on record such satisfaction arrived at by competent authority, before making extensive, rather indiscriminate exercise of moving Patwaris."

6. I am in agreement with the view taken in the judgment ibid.

Consequently, the petitions are allowed. Impugned transfer orders

qua the petitioners are set aside with liberty to the respondents to

pass fresh transfer orders in accordance with law.

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

(ARUN MONGA),J 19, 24, 27, 29-SP/skm/-

43-AKChouhan/-

87, 88, 99-Jitendra/Sumit

89- DhananjayS/Rmathur

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