Ramkesh Meena vs State Of Rajasthan
2025 Latest Caselaw 7341 Raj

Rajasthan High Court - Jodhpur

Ramkesh Meena vs State Of Rajasthan on 14 February, 2025

[2025:RJ-JD:9125]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4028/2025

Mukesh Jain S/o Shri Tara Chand Jain, Aged About 47 Years,
Resident Of Village Kochla, Post Sultanji Ka Kherwada, District
Udaipur, Rajasthan.
                                                                         ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Chief Secretary, Rural
         Development             And       Panchayati           Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       The    Secretary         And      Commissioner,            Panchayati     Raj
         Department,          Government              Of      Rajasthan,        Jaipur,
         Rajasthan.
3.       The Additional Commissioner And Joint Secretary (First),
         Rural Development And Panchayati Raj (Panchayati Raj)
         Department, Jaipur, Rajasthan.
4.       The Chief Executive Officer, Zila Parishad Udaipur, District
         Udaipur, Rajasthan.
5.       Vikas Adhikari, Panchayat Samiti Girwa, District Udaipur,
         Rajasthan.
                                                                      ----Respondents
                                 Connected with
                        Writ Petition Nos.4096/2025


For Petitioner(s)            :     Mr. Mukesh Rajpurohit
                                   Mr. PS Rathore
For Respondent(s)            :     Mr. Pawan Bharti for
                                   Mr. IR Choudhary-AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order

14/02/2025

1. Matters herein pertaining to the post of Village Development

Officers, being absolutely same on all four squares, as was in S.B.

Civil Writ Petition No.1311/2025 (Hardev Paliwal Vs. State of

[2025:RJ-JD:9125] (2 of 2) [CW-4028/2025]

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 16-27-Love/-

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