Pratap Singh Merawat vs State Of Rajasthan (2025:Rj-Jd:9665)
2025 Latest Caselaw 7498 Raj

Rajasthan High Court - Jodhpur

Pratap Singh Merawat vs State Of Rajasthan (2025:Rj-Jd:9665) on 18 February, 2025

                                   [2025:RJ-JD:9665]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 4499/2025
                                   Pratap Singh Merawat S/o Hari Singh Merawat, Aged About 44
                                   Years, Ward No.15, Aditya Pailesh Ke Pass, Heera Bag Colony,
                                   Banswara, District Banswara, Rajasthan.
                                                                                        ----Petitioner
                                                                 Versus
                                   1. State Of Rajasthan, Through Secretary Department Of
                                       Revenue, Government Of Rajasthan, Jaipur, Rajasthan.
                                   2. The Registrar, Board Of Revenue, Ajmer, District Ajmer,
                                       Rajasthan.
                                   3. The District Collector (Land Record), Banswara, District
                                       Banswara, Rajasthan.
                                   4. The Sub-Divisional Officer, Chidiyawas Division, District
                                       Banswara, Rajasthan.
                                   5. The Tehsildar, Tehsil Office Chidiyawas, Tehsil And District
                                       Banswara, Rajasthan.
                                                                                    ----Respondents


                                   For Petitioner(s)             :     Mr. Kailash Jangid.
                                   For Respondent(s)             :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 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 20-Jitender-Sumit/-

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