Vikas Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 7780 Raj

Rajasthan High Court - Jodhpur

Vikas Kumar vs The State Of Rajasthan ... on 21 February, 2025

[2025:RJ-JD:10638]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4692/2025

Vikas Kumar S/o Sh. Hadman Ram, Aged About 30 Years,
Resident Of Village Mirpura - Teh - Sanchore, Distt - Jalore
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Jaipur.
2.       The Registrar, Board Of Revenue, Ajmer, District Ajmer,
         Rajasthan.
3.       The District Collector (Land Records), District Jalore,
         Rajasthan.
4.       Shri Om Prakash, Presently Transferred From Patwar
         Mandal Bharudi Tehsil Jaswantpura Distt - Jalore
                                                                    ----Respondents


For Petitioner(s)            :     Mr. C.P. Trivedi.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

21/02/2025

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

Patwari, is 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.

[2025:RJ-JD:10638] (2 of 2) [CW-4692/2025]

2. In the premise, impugned order qua the petitioner is

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

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 24-DhananjayS/Rmathur/-

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