Pawan Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 7822 Raj

Rajasthan High Court - Jodhpur

Pawan Kumar vs The State Of Rajasthan ... on 24 February, 2025

[2025:RJ-JD:10900]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 4757/2025

Pawan Kumar S/o Chunni Lal, Aged About 47 Years, R/o Ward
No. 8, Near Rl Model Sec. School, Behind Trimoorti Mandir,
Suratgarh, Dist. Ganganagar (Raj.).
                                                                           ----Petitioner
                                         Versus
1.       The      State      Of     Rajasthan,         Through        The     Secretary,
         Department Of Finance, Jaipur.
2.       Director And Ex-Officio Joint Secretary, Department Of
         Treasury And Accounts, Rajasthan, Jaipur.
3.       General Manager, Rajasthan State Forest Development
         Corporation          Limited,         Regional          Office,     Suratgarh,
         Ganganagar (Raj.)
4.       Principle,   Shree          Guru      Sharan        Chhabra        Government
         College, Nh-62, Bikaner Road, Suratgarh, Ganganagar
         (Raj.)
5.       Vijendra Kumar, Working As Aao-Ii With Department Of
         Treasuries And Accounts, Rajasthan, Jaipur.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Suresh Khadav.
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

24/02/2025

1. Petitioner herein, working as Assistant Accounts Officer, inter-alia, seeks quashing of two orders i.e. dated 15.01.2025 (Annex.5), vide which he has been transferred from Rajasthan State Forest Development Corporation Ltd., Regional Office, Suratgarh, Ganganagar to Shree Guru Sharan Chhabra Govt. College, Suratgarh and dated 17.01.2025 (Annex.6), vide which he has been relieved.

[2025:RJ-JD:10900] (2 of 2) [CW-4757/2025]

2. In view of the detailed order dated 28.01.2025 passed in S.B. Civil Writ Petition No.1775/2025 (Devendra Choudhary Vs. State of Rajasthan & Ors.), no fresh adjudication is warranted.

3. The instant petition is disposed of in same terms as the judgment rendered in Devendra Choudhary ibid. Reasons and discussion recorded therein be read part and parcel of instant order.

4. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 17-DhananjayS/Rmathur/-

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