Ved Prakash vs The State Of Rajasthan ...
2025 Latest Caselaw 8041 Raj

Rajasthan High Court - Jodhpur

Ved Prakash vs The State Of Rajasthan ... on 27 February, 2025

                                   [2025:RJ-JD:11260]

                                       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 3043/2025
                                   Ved Prakash S/o Hanuman Singh, Aged About 52 Years, Ward
                                   No.13, Pilibanga, Tehsil Pilibanga, District Hanumangarh (Raj).
                                                                                          ----Petitioner
                                                                   Versus
                                   1.     The State Of Rajasthan, Through The District Collector,
                                          Hanumangarh District Hanumangarh.
                                   2.     The District Collector (Land Records), Hanumangarh
                                          District Hanumangarh.
                                   3.     The Tehsildar (Land Records), Tehsil Hanumangarh
                                          District Hanumangarh.
                                   4.     Naresh Kumar Nandiwal, Patwari (Revenue), Patwar Circle
                                          Longwala, Tehsil Pilibanga, District Hanumangarh.
                                                                                      ----Respondents


                                   For Petitioner(s)              :     Mr. H.S. Sidhu.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 27/02/2025

1. Matter herein pertain to vires of transfer orders 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 125-Jitender-Sumit/-

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