Suresh Kumar Maheshwari vs State Of Rajasthan (2025:Rj-Jd:7978)
2025 Latest Caselaw 6923 Raj

Citation : 2025 Latest Caselaw 6923 Raj
Judgement Date : 10 February, 2025

Rajasthan High Court - Jodhpur

Suresh Kumar Maheshwari vs State Of Rajasthan (2025:Rj-Jd:7978) on 10 February, 2025

                                   [2025:RJ-JD:7978]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 3284/2025

                                   Suresh Kumar Maheshwari S/o Panna Lal, Aged About 59 Years,
                                   652, Krishan Vihar Colony, B.k. Kaul Nagar, Bhinay, Ajmer,
                                   Rajasthan.
                                                                                        ----Petitioner
                                                                Versus
                                   1.     State Of Rajasthan, Through Its Secretary To The
                                          Government, Finance (Revenue) Department, Secretariat,
                                          Jaipur.
                                   2.     Director And Joint Secretary, Directorate Of Treasury And
                                          Accounts Rajasthan, Jaipur.
                                   3.     Chief Medical And Health Officer, Ajmer.
                                                                                    ----Respondents


                                   For Petitioner(s)        :     Mr. Narpat Singh.
                                   For Respondent(s)        :     Mr. Mukesh Dave, AGC with
                                                                  Mr. Tanuj Jain & Mr. Vivek Sharma.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 10/02/2025

1. Petitioner herein, working as Assistant Accounts Officer,

seeks quashing of order dated 15.01.2025, vide which he has

been transferred from Ajmer to Beawar.

2. In view of the detailed order dated 28.01.2025 passed in

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

State of Rajasthan & Ors.), no fresh adjudication is warranted.

3. The instant petition is disposed of in same terms as the

judgment rendered in Devendra Choudhary ibid. Reasons and

discussion recorded therein be read part and parcel of instant

order.

(ARUN MONGA),J 8-Sumit/-