Badami vs The State Of Rajasthan ...
2025 Latest Caselaw 7932 Raj

Rajasthan High Court - Jodhpur

Badami vs The State Of Rajasthan ... on 25 February, 2025

[2025:RJ-JD:10997]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4821/2025
Badami D/o Shri Chunnilal, Aged About 34 Years, Residence Of
Meghwalon Ka Vaas, Pawta, District Jalore (Rajasthan)
                                                                        ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The    Secretary,
         Department Of Revenue, Secretariat, Jaipur (Raj.).
2.       Registrar, Board Of Revenue, Ajmer (Raj.).
3.       District Collector (Land Records), Jalore (Raj.).
4.       Tara, Working As An Patwari, At Patwar Mandal Guda
         Balotan, Tehsil Ahore, District Jalore (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bharat Shrimali.
For Respondent(s)            :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/02/2025

1. Petitioner herein (a divorcee, alleges that she has been

transferred 3 times within a short span of 3 years) is before this

Court seeking quashing of an order dated 15.01.2025 (Annex.1),

vide which, she has been transferred from Patwar Mandal

Dayalpura Ahore to Patwar Mandal Samatipura Ahore and

respondent No.4 has been posted in place of petitioner from

Patwar Mandal Guda Balotan to Patwar Mandal Dayalpura.

2. Matter 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

[2025:RJ-JD:10997] (2 of 2) [CW-4821/2025]

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.

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 8-Sumit/-

Powered by TCPDF (www.tcpdf.org)