Dungar Singh Deora vs The State Of Rajasthan
2025 Latest Caselaw 6685 Raj

Rajasthan High Court - Jodhpur

Dungar Singh Deora vs The State Of Rajasthan on 6 February, 2025

                                   [2025:RJ-JD:7593]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 3283/2025

                                   Laxmi Lal Menariya S/o Shri Banshi Lal Menariya, Aged About 49
                                   Years, Resident Of Michli Pole, Menar, Kheroda, Udaipur,
                                   Rajasthan.
                                                                                         ----Petitioner
                                                                  Versus
                                   1.     State Of Rajasthan, Through The Additional Chief
                                          Secretary, Department Of Rural Development And
                                          Panchayati Raj Department Government Of Rajasthan,
                                          Secretariat, Jaipur, Rajasthan
                                   2.     The Secretary And Commissioner, Panchayati Raj
                                          Department Government Of Rajasthan, Jaipur, Rajasthan.
                                   3.     The Chief Executive Officer, Zila Parishad Udaipur, District
                                          Udaipur, Rajasthan
                                   4.     Vikas Adhikari, Panchayat Samiti Lasaidya, District
                                          Salumber, Rajasthan
                                                                                     ----Respondents
                                                            Connected with
                                               Writ Petition Nos.3292/2025, 3343/2025


                                   For Petitioner(s)           :     Mr. Mukesh Rajpurohit
                                                                     Mr. JP Bhardwaj
                                                                     Mr. RK Prajapat
                                   For Respondent(s)           :     Mr. IR Choudhary-AAG



                                                      HON'BLE MR. JUSTICE ARUN MONGA

Order

06/02/2025

1. Matters being absolutely same on all four squares, as was in S.B. Civil Writ Petition No.1311/2025 (Hardev Paliwal Vs. State of Rajasthan), the aforesaid bunch of petitions is 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 13-18-41-Love/-

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