Mohammad Yusuf vs State Of Rajasthan (2025:Rj-Jd:9670)
2025 Latest Caselaw 7494 Raj

Rajasthan High Court - Jodhpur

Mohammad Yusuf vs State Of Rajasthan (2025:Rj-Jd:9670) on 18 February, 2025

                                   [2025:RJ-JD:9670]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 4532/2025
                                   Mohammad Yusuf S/o Jamaludeen, Aged About 32 Years, Shanti
                                   Priy Colony, Boranada District Jodhpur (At Present Patwari,
                                   Patwar Mandal Salwa Khurd, Tehsil Pipadshahar And District
                                   Jodhpur).
                                                                                          ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through The Secretary, Department
                                          Of Revenue, Jaipur
                                   2.     The Board Of Revenue, Through Its Registrar, Ajmer.
                                   3.     District Collector, Jodhpur
                                   4.     Sub Divisional Officer, Pipadshahar, District Jodhpur.
                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. G.S. Chouhan.
                                   For Respondent(s)           :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 18/02/2025

1. Matter herein pertain to vires of transfer orders on the post

of Patwari, are absolutely similar as was the case in Rajpal Singh

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

No.544/2021, decided on 18.03.2021 by a Coordinate Bench of

this Court. Said judgment was subsequently followed in catena of

cases including S.B. Civil Writ Petition No.1618/2025, (Sonu Vs.

State of Rajasthan & Ors.) decided on 27.01.2025 by this very

bench. Accordingly, the present petition is also disposed of in

terms of judgment, ibid. For detailed reasons / discussion, see

order / judgment dated 27.01.2025 passed therein.

2. In the premise, impugned orders qua the petitioner are

quashed with liberty to pass fresh orders in accordance with law.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 27-DhananjayS/Rmathur/-

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