Bhawani Shankar vs State Of Rajasthan (2025:Rj-Jd:11302)
2025 Latest Caselaw 7980 Raj

Rajasthan High Court - Jodhpur

Bhawani Shankar vs State Of Rajasthan (2025:Rj-Jd:11302) on 27 February, 2025

[2025:RJ-JD:11302]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 1200/2025

Bhawani Shankar S/o Shri Nandlal, Aged About 59 Years,
Resident Of Roy Colony, Behind Bhawanigiri Math, Barmer,
Rajasthan. (Employee Id Rjbm199305010646)
                                                                           ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal     Secretary,
         Department           Of      Women          And       Child      Development,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       Directorate Of Integrated Child Development Services
         (Women And Child Development Department), Through
         Its Director, 2, Jalpath, Gandhi Nagar, Jaipur, Rajasthan.
3.       Establishment             Officer,     Integrated            Integrated   Child
         Development Services (Women And Child Development
         Department), 2, Jalpath, Gandhi Nagar, Jaipur, Rajasthan.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Hans Raj Nimbar
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

27/02/2025

1. Petitioner herein, inter alia, seeks quashing of an order dated

07.01.2025 (Annex.1), vide which he has been transferred from

Barmer to Jalore. He is 59 years old and he is at the fag end of his

service career, as his retirement is due on 31.07.2025.

2. Heard.

3. Learned counsel for the petitioner relies on the Division

Bench judgment rendered in Dr. Pushpa Mehta Vs. State [2000

(2) WLC 725] and contends, in my view, rightly so, that the

impugned transfer order is also contrary to the judgment ibid.

[2025:RJ-JD:11302] (2 of 2) [CW-1200/2025]

4. In view of the aforesaid and on perusal of the case file, I am

of the opinion that petitioner deserves indulgence in light of the

impending date of superannuation i.e. 31.07.2025.

5. As an upshot, writ petition is allowed. Impugned transfer

order dated 07.01.2025 qua the petitioner is quashed.

Respondents are directed to either accommodate the petitioner on

the same post or an alternative post in the same district i.e.

Barmer.

6. Pending application, if any, stands disposed of.

(ARUN MONGA),J 28-SP/skm/-

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