Dr. Durga Ram vs State Of Rajasthan (2025:Rj-Jd:10883)
2025 Latest Caselaw 7857 Raj

Rajasthan High Court - Jodhpur

Dr. Durga Ram vs State Of Rajasthan (2025:Rj-Jd:10883) on 24 February, 2025

[2025:RJ-JD:10883]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                             JODHPUR
              S.B. Civil Writ Petition No. 4718/2025
Dr. Durga Ram S/o Shri Jora Ram, Aged About 37 Years,
Resident Of- Ward No.14, Ganesh Colony, Parbatsar, District
Nagaur (Now Didwana- Kuchaman) (Raj.).
                                                       ----Petitioner
                               Versus
1.     State Of Rajasthan, Through Its Principal Secretary, Rural
       Development       And     Panchayati    Raj     Department,
       Government Of Rajasthan, Secretariat, Jaipur.
2.     The Principal Secretary, Medical And Health Services,
       Government Secretariat, Jaipur.
3.     Joint Secretary To The Government, Department Of
       Medical And Health (Gr.-2), Government Of Rajasthan,
       Secretariat, Jaipur.
4.     The Zila Parishad, Through Its Chief Executive Officer,
       Nagaur.
5.     Director (Public Health), Medical And Health Services,
       Health Bhawan, Jaipur.
6.     Joint Director, Medical And Health Services, Zone Ajmer,
       Ajmer.
7.     The Chief Medical And Health Officer, Nagaur.
8.     Medical Officer In-Charge, Govt. District Hospital
       Kuchaman, Panchayat Samiti Kuchaman, District Nagaur
       (Now Didwana- Kuchaman).
                                                   ----Respondents


For Petitioner(s)         :     Mr. Deepak Nehra.
For Respondent(s)         :     Mr. Mukesh Dave, AGC with
                                Mr. Tanuj Jain & Mr. Vivek Sharma.


         HON'BLE MR. JUSTICE ARUN MONGA

Order 24/02/2025

1. Petitioner herein is before this Court seeking quashing of

order dated 15.01.2025 (Annex.8), vide which, he was transferred

out of district i.e. from Deedwana Kuchaman to Nagaur, though in

the same Zila Parishad, on the ground that consent of Panchayati

Raj Department has not been taken.

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

No.3804/2024 (Rajesh Sharma Vs. State of Rajasthan & Ors.), the

present petition is also dismissed as per Appendix 'B' of judgment,

[2025:RJ-JD:10883] (2 of 2) [CW-4718/2025]

ibid. The reasons for dismissal stated in the aforesaid judgment

shall be treated as part and parcel of this order.

3. Moreover, I hasten to add that the petitioner has already

been relieved from the current posting on 17.01.2025 and the

place where he is to join is only about 119 kms away from his

current posting, and on that ground as well, no indulgence is

required. Merely because the Zila Parishad of both districts is the

same, it is of no significance that the petitioner would fall under

Rule 8(ii).

(ARUN MONGA),J 11-Sumit/-

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