Suresh Ram Saini vs The State Of Rajasthan
2025 Latest Caselaw 6854 Raj

Rajasthan High Court - Jodhpur

Suresh Ram Saini vs The State Of Rajasthan on 10 February, 2025

                                   [2025:RJ-JD:8072]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 3681/2025

                                   Adil Khan S/o Shri Ramjan Khan, Aged About 34 Years, R/o
                                   Shahariya Bas, Ladnu, Didewana, Dist. Nagaur (Raj.).
                                                                                          ----Petitioner
                                                                 Versus
                                   1.     The State Of Rajasthan, Through The Principal Secretary,
                                          Department Of Rural Development And Panchayati Raj
                                          (Panchayati Raj), Government Of Rajasthan, Jaipur (Raj.).
                                   2.     The Additional Commissioner And Joint Secretary (Admn.)
                                          (First), Department Of Rural Development And Panchayati
                                          Raj (Panchayati Raj), Government Of Rajasthan, Jaipur
                                          (Raj.).
                                   3.     The Chief Executive Officer, Zila Parishad, Churu (Raj.).
                                   4.     The Development Officer, Panchayat Samiti, Ratangarh,
                                          District Churu (Raj.).
                                                                                      ----Respondents
                                                            Connected with
                                         Writ Petition Nos.3693/2025, 2641/2025, 3630/2025


                                   For Petitioner(s)         :     Mr. OP Sangwa
                                                                   Mr. PS Rathore
                                                                   Mr. Vikas Bijarnia
                                                                   Mr. Deelip Kawadia
                                   For Respondent(s)         :     Mr. IR Choudhary-AAG


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 10/02/2025

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 54-58-4-29-Love/-

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