Sunil Kumar Balai vs State Of Rajasthan (2025:Rj-Jd:8191)
2025 Latest Caselaw 6876 Raj

Rajasthan High Court - Jodhpur

Sunil Kumar Balai vs State Of Rajasthan (2025:Rj-Jd:8191) on 10 February, 2025

                                   [2025:RJ-JD:8191]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                  S.B. Civil Writ Petition No. 3360/2025
                                   Seema Kumari Meena
                                                                                         ----Petitioner
                                                                   Versus
                                   State Of Rajasthan
                                                                                       ----Respondent
                                                                        Connected With
                                    S.B. Civil Writ Petition Nos. 3365/2025, 3409/2025, 3418/2025,
                                   3428/2025, 3441/2025, 3448/2025, 3458/2025, 3460/2025,
                                   3496/2025, 3522/2025, 3530/2025, 3533/2025, 3536/2025,
                                   3540/2025, 3605/2025, 3608/2025, 3610/2025, 3623/2025,
                                   3624/2025, 3625/2025, 3626/2025, 3627/2025, 3631/2025,
                                   3637/2025, 3639/2025, 3640/2025, 3644/2025, 3720/2025,
                                   3725/2025, 3750/2025, 3757/2025, 3759/2025, 3760/2025,
                                   3767/2025, 3768/2025, 3773/2025, 3775/2025, 3776/2025,
                                   3777/2025, 3778/2025, 3780/2025, 3783/2025, 3784/2025,
                                   3785/2025, 3787/2025, 3788/2025

                                   For Petitioner(s)                :    Mr. Sandeep Kanwaniya
                                                                         Mr. VS Bhawla
                                   For Respondent(s)                :    Mr. Mukesh Dave-AGC


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 10/02/2025

Even though prima facie petitioners before this Court,

assailing their transfers, are similarly situated as the ones in

another Bunch decided as per judgment in the lead case titled

Rajesh Sharma Vs. State of Rajasthan & Ors.: S.B. Civil Writ

Petition No.3804/2024, decided on 05.02.2025, however, on an

objection raised by the registry as well as learned AGC, learned

counsel for the petitioners seek to withdraw the petitions with

liberty to approach the jurisdictional Court i.e. Jaipur Bench.

Dismissed as withdrawn with liberty as aforesaid.

(ARUN MONGA),J Love- Today- 1, 9, 10, 11, 12, 13, 15, 16, 17, 20, 21, 23, 24, 25, 26, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 44, 45, 46, 47, 48, 49, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64

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