Dharma Ram Godara vs The State Of Rajasthan ...
2025 Latest Caselaw 7149 Raj

Rajasthan High Court - Jodhpur

Dharma Ram Godara vs The State Of Rajasthan ... on 12 February, 2025

[2025:RJ-JD:8590]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3909/2025

Dharma Ram Godara S/o Shri Purnaram Godara, Aged About 34
Years, R/o Village Thukriasar, Tehsil Shri Dungargarh District
Bikaner (Raj.), At Present Posted As Agriculture Supervisor,
Headquarter Kuntasar, Assistant Director Agriculture (Extension)
Office, Shri Dungargarh, District Bikaner (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, Shri Dungargarh, District Bikaner (Raj.).
5.       Chandrakala,            Agriculture         Supervisor,           Headquarter
         Kuntasar,      Assistant        Director       Agriculture        (Extension)
         Office, Shri Dungargarh, Bikaner (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.3), vide which, petitioner, serving on the post of

Agriculture Supervisor, has been transferred from Bikaner to

Barmer, which is at a distance of 550 kms away from the present

place of posting.

[2025:RJ-JD:8590] (2 of 2) [CW-3909/2025]

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

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 42-Jitender- Sumit/-

Powered by TCPDF (www.tcpdf.org)