Gulab Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 7145 Raj

Rajasthan High Court - Jodhpur

Gulab Singh vs The State Of Rajasthan ... on 12 February, 2025

[2025:RJ-JD:8578]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3899/2025
Gulab Singh S/o Shri Ram Kumar, Aged About 49 Years, R/o Vpo
Malkheda, Tehsil Bhadra, District Hanumangarh (Raj.), Presently
Posted As Agriculture Supervisor, Headquarter Somsisar,
Assistant Director Agriculture (Extension) Office, Churu, District
Churu (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Secretary,
         Department Of Agriculture, Government Of Rajasthan,
         Secretariat, Jaipur (Raj.).
2.       The Secretary, Panchayati Raj Department, Government
         Of Rajasthan, Secretariat, Jaipur (Raj.).
3.       The     Commissioner, Department Of  Agriculture,
         Government Of Rajasthan, Commissionerate, Jaipur
         (Raj.).
4.       The Assistant Director (Extension), Department                               Of
         Agriculture, Churu, District Churu (Raj.).
5.       Monika, Agriculture Supervisor, Headquarter Inderpura,
         Assistant Director Agriculture (Extension) Office, Churu
         (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ajeet Singh, Mr. Vikas Choudhary.
For Respondent(s)            :


         HON'BLE MR. JUSTICE ARUN MONGA

Order 12/02/2025

1. Under challenge herein is an order dated 15.01.2025

(Annex.4), vide which, petitioner, serving on the post of

Agriculture Supervisor, has transferred from Churu to Barmer,

which is at a distance of 720 kms away from the present place of

posting.

2. At the outset, learned counsel for the petitioner relies on a

judgment and order dated 05.02.2025 passed by this Court in

S.B. Civil Writ Petition No.3804/2024 (Rajesh Sharma Vs.

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

[2025:RJ-JD:8578] (2 of 2) [CW-3899/2025]

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 Para No.24 of judgment, ibid, within a

period of 30 days from the date the petitioner approaches the

competent authority with a web-print of the instant order.

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

(ARUN MONGA),J 40-Jitender- Sumit/-

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