Shantilal Meena vs State Of Rajasthan (2025:Rj-Jd:7831)
2025 Latest Caselaw 6814 Raj

Rajasthan High Court - Jodhpur

Shantilal Meena vs State Of Rajasthan (2025:Rj-Jd:7831) on 7 February, 2025

[2025:RJ-JD:7831]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3507/2025

Shantilal Meena S/o Shri Laxman Lal Meena, Aged About 42
Years, R/o Village Karnavwa, Post Khanmeen, Tehsil Kherwara,
District Udaipur.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Finance
         (Revenue), Government Of Rajasthan, Jaipur.
2.       The        Director-Cum-Secretary              To      The   Government,
         Directorate, Department Of Treasuries, Jaipur.
3.       The Assistant Director, State Insurance And Provident
         Fund, Pratapgarh (Raj.).
4.       District Industrial And Commercial Centre, Dungarpur
         Through Its General Manager.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vijay Purohit.
For Respondent(s)            :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/02/2025

1. Under challenge herein is an order dated 15.01.2025

(Annex.6), vide which, petitioner has been transferred at two

places i.e. from Assistant Accounts Officer, Dungarpur to District

Industrial Centre, Dungarpur, and another from Assistant Accounts

Officer, Dungarpur to the office of Assistant Director, State

Insurance and Provident Fund, Pratapgarh.

2. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order dated 28.01.2025 passed by this Court in

S.B. Civil Writ Petition No.1775/2025: Devendra Choudhary

[2025:RJ-JD:7831] (2 of 2) [CW-3507/2025]

Vs. State of Rajasthan & Ors. He submits that the petitioner is

sanguine that if the respondents consider the representation of

the petitioner in light of the aforesaid judgment, he will be meted

out with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Devendra Choudhary (supra), as

expeditiously as possible.

4. Pending application(s), if any, stands disposed of.

(ARUN MONGA),J 53-Sumit/-

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