Rakesh vs The State Of Rajasthan ...
2025 Latest Caselaw 7856 Raj

Rajasthan High Court - Jodhpur

Rakesh vs The State Of Rajasthan ... on 24 February, 2025

                                   [2025:RJ-JD:10889]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                              S.B. Civil Writ Petition No. 3924/2025
                                   Rakesh S/o Hari Ram, Aged About 35 Years, Village Sonri, Barmer.
                                                                                       ----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 Divisional Commissioner, Jodhpur, Rajasthan.
                                   4. The District Collector (Land Records), District Jalore,
                                       Rajasthan.
                                                                                   ----Respondents
                                                             Along with
                                        S.B. Civil Writ Petition Nos.4716/2025 and 4720/2025


                                   For Petitioner(s)          :     Ms. Ayushi Solanki, Mr. Tirupati
                                                                    Chandra, Mr. Abhishek Agarwal.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 24/02/2025

1. Matters 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 petitions are 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 petitioners are quashed with liberty to pass fresh orders in accordance with law.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 4-10-12-Sumit/-

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