Prem Acharya vs The Rajasthan State Road Transport ...
2025 Latest Caselaw 7936 Raj

Rajasthan High Court - Jodhpur

Prem Acharya vs The Rajasthan State Road Transport ... on 25 February, 2025

[2025:RJ-JD:11005]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4312/2025

Prem Acharya S/o Shri Keshav Lal Acharya, Aged About 48
Years, R/o Ward No. 17, Old Rashmi Road, Kapasan, District-
Chittorgarh, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       The Rajasthan State Road Transport Corporation, Through
         Its   Managing        Director,       Rsrtc      Headquarter,      Jaipur,
         Rajasthan.
2.       The Executive Director (Traffic), The Rajasthan State
         Road Transport Corporation, Headquarter, Parivan Marg,
         Chomu House, Jaipur, Rajasthan.
3.       The Chief Manager, The Rajasthan State Road Transport
         Corporation, Headquarter, Parivahan Marg, Chomu House,
         Jaipur, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Zafar Khan.
                                 Mr. Bhagirath Solanki.
For Respondent(s)          :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/02/2025

1. Under challenge herein is an order dated 15.01.2025

(Annex.3), vide which, petitioner has been transferred from

Chittorgarh to Tonk and pursuant thereto vide a subsequent order

dated 20.01.2025 (Annex.4), he has been relieved.

2. At the outset, learned counsel for the petitioner relies on a

judgment and order dated 17.02.2025 passed by a Coordinate

Bench of this Court at Jaipur in S.B. Civil Writ Petition

No.1329/2025 (Suryabhan Singh Shaktawat Vs. Rajasthan

State Road Transport Corporation & Ors.). He submits that

[2025:RJ-JD:11005] (2 of 2) [CW-4312/2025]

the petitioner is sanguine that if the respondents consider the

representation of the petitioner in light of the aforesaid judgment,

he will be meted out with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in judgment, ibid, expeditiously.

4. Pending application(s), if any, stands disposed of.

(ARUN MONGA),J 5-Sumit/-

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