Laxman Chaudhary vs The State Of Rajasthan
2025 Latest Caselaw 7500 Raj

Rajasthan High Court - Jodhpur

Laxman Chaudhary vs The State Of Rajasthan on 18 February, 2025

[2025:RJ-JD:9666]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4498/2025

Arjun Lal Gamar S/o Shri Bheema Ji, Aged About 41 Years, R/o
Khara Fala, Amaliya, Udaipur, District Udaipur (Raj.).
                                                                      ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Rural Development And Panchayati Raj, Secretariat
         Rajasthan, Jaipur.
2.       The Additional Commissioner, Cum Joint Secretary-I,
         Department Of Rural Development And Panchayati Raj,
         Secretariat Rajasthan, Jaipur.
3.       The Chief Executive Officer, Zila Parisad Udaipur.
4.       The Vikas Adhikari, Panchayat Samiti, Jhadol, District
         Udaipur.
                                                                    ----Respondents
                                 Connected with
        Writ Petition Nos.4575/2025, 4526/2025, 4773/2025


For Petitioner(s)            :     Mr. JS Bhaleria
                                   Mr. OP Sangwa
                                   Mr. Manish Patel
For Respondent(s)            :     Mr. IR Choudhary-AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order

18/02/2025

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

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.

[2025:RJ-JD:9666] (2 of 2) [CW-4498/2025]

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 19-22-25-186-Love/-

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