Maharaj Singh vs State Of Rajasthan
2025 Latest Caselaw 6801 Raj

Rajasthan High Court - Jodhpur

Maharaj Singh vs State Of Rajasthan on 7 February, 2025

[2025:RJ-JD:7786]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 2989/2025

Govind Ram S/o Gopal Ram, Aged About 30 Years, Vpo Khudi
Tehsil Sujangarh, District Churu, Rajasthan.
                                                                           ----Petitioner
                                          Versus
1.       State        Of       Rajasthan,           Through            Secretary    Cum
         Commissioner Rural Development And Panchayati Raj
         Department, Govt. Of Rajasthan, Secretariat, Jaipur
2.       The Additional Commissioner And Joint Secretary (First),
         Rural Development And Panchayati Raj Department, Govt.
         Of Rajasthan, Jaipur.
3.       Cfief Executive Officer, Zila Parishad Churu.
4.       Block Development Officer, Panchayat Samiti Sujangarh
         District Churu.
                                                                        ----Respondents
                                    Connected with
        Writ Petition Nos.3424/2025, 3459/2025, 3461/2025,
     3485/2025, 3493/2025, 3513/2025, 3580/2025, 3977/2025,
                                       4018/2025


For Petitioner(s)               :     Mr. VS Bhawla
                                      Mr. PS Rathore
                                      Mr. Shakti Singh
                                      Mr. OP Sangwa
                                      Mr. Manoj Bohra
                                      Mr. Vikas Bijarnia
                                      Mr. VLS Rajpurohit
                                      Mr. Manish Patel
For Respondent(s)               :     Mr. IR Choudhary-AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order

07/02/2025

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

[2025:RJ-JD:7786] (2 of 2) [CW-2989/2025]

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 9-22-37-38-45-50-55-71-192-194-Love/-

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