Magaram Choudhary vs State Of Rajasthan (2025:Rj-Jd:11010)
2025 Latest Caselaw 7937 Raj

Rajasthan High Court - Jodhpur

Magaram Choudhary vs State Of Rajasthan (2025:Rj-Jd:11010) on 25 February, 2025

                                   [2025:RJ-JD:11010]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 4868/2025
                                   Magaram Choudhary S/o Shri Rukha Ram, Aged About 36 Years,
                                   Resident Of Heera Nagar, Siyago Ki Dhani, Sindhari, Tehsil
                                   Gudamalani, District Barmer (Rajasthan).
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through Secretary, Department Of
                                            Revenue, Rajasthan, Jaipur (Rajasthan).
                                   2.       Board Of          Revenue      Rajasthan,          Ajmer    Through     Its
                                            Registrar.
                                   3.       The District Collector (Land Records), Barmer.
                                                                                                      ----Respondents


                                   For Petitioner(s)            :    Mr. Manoj Choudhary for
                                                                     Mr.Kanishk Singhvi.
                                   For Respondent(s)            :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 25/02/2025

1. Matter herein pertain to vires of transfer order on the post of

Patwari, is 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 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 18-DhananjayS/Rmathur/-

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