Prakash Chandra Ghatia vs State Of Rajasthan (2025:Rj-Jd:10231)
2025 Latest Caselaw 7732 Raj

Rajasthan High Court - Jodhpur

Prakash Chandra Ghatia vs State Of Rajasthan (2025:Rj-Jd:10231) on 20 February, 2025

                                   [2025:RJ-JD:10231]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 2434/2025

                                   Prakash Chandra Ghatia S/o Manohar Lal Ghatia, Aged About 31
                                   Years, R/o Ward No 1 Villlage And Post Mewara District
                                   Dungarpur (Raj.)
                                                                                         ----Petitioner
                                                                 Versus
                                   1.     State Of Rajasthan, Through The Principal Secretary,
                                          Department Of Rural Development And Panchayati Raj
                                          (Panchayati Raj), Government Of Rajasthan, Jaipur (Raj.)
                                   2.     The District Programme Coordinator, (Egs )-Cum-District
                                          Collector Dungarpur
                                   3.     The Additional District, Coordinator-Cum-Chieff Executive
                                          Officer Zila Parishad Dungarpur Rajasthan
                                   4.     The Programme Officer, (Mgnrega)-Cum Development
                                          Officer Panchayat Samiti Jhonthari District Dungarpur
                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Harsh Gupta.
                                   For Respondent(s)          :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 20/02/2025

1. Matter being similar as was in S.B. Civil Writ Petition

No.1193/2025 (Jivraj Kaswan Vs. State of Rajasthan & Ors.), the

present petition is also disposed of as per judgment, ibid. For

detailed reasons / discussion, see order / judgment dated

18.02.2025 passed therein.

2. Accordingly, impugned transfer order qua the petitioner is

quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 1-Jitender-Sumit/-

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