Narendra Kumar Tater vs State Of Rajasthan (2025:Rj-Jd:3838)
2025 Latest Caselaw 4979 Raj

Rajasthan High Court - Jodhpur

Narendra Kumar Tater vs State Of Rajasthan (2025:Rj-Jd:3838) on 21 January, 2025

[2025:RJ-JD:3838]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1352/2025

Narendra Kumar Tater S/o Bhanwar Lal Tater, Aged About 58
Years, B-255, Mahesh Marg, Sanjay Colony, District-Bhilwara,
Rajasthan.
                                                                         ----Petitioner
                                        Versus
1.       State      Of   Rajasthan,         Through         The      Additional   Chief
         Secretary,       Department           Of    Finance,        Government     Of
         Rajasthan, Jaipur, Rajasthan.
2.       The Jt. Secretary, Department Of Finance, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The Chief Executive Officer, District-Bhilwara.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Kunal Upadhyay.
For Respondent(s)             :     Mr. Pawan Bharti for Mr. IR
                                    Choudhary, AAG.



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

21/01/2025

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

dated 15.01.2025(Annex.3), vide which he was transferred from

Project Officer (Accounts), Zila Parishad, Bhilwara to Project

Officer (Accounts), Zila Parishad, Rajsamand.

2. At the outset, it is submitted by the learned counsel for the

petitioner that the issue raised in the present writ petition is

covered a judgment rendered by Division Bench of this Court in

Dr. (Smt.) Pushpa Mehta Vs. Rajasthan Civil Services

Appellate Tribunal & Ors. Reported in 2001(1) RLR 398. He

submits that the petitioner is sanguine that, in case he is allowed

[2025:RJ-JD:3838] (2 of 2) [CW-1352/2025]

to file a representation qua the grievance raised in the present

writ petition and the same is considered 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 the case of Pushpa Mehta (supra), as

expeditiously as possible.

4. Till then, the impugned order dated 15.01.2025 qua the

petitioner shall be kept at abeyance. In case it is found that the

case of the petitioner is not covered by the judgment rendered in

Pushpa Mehta, ibid, specific reasons thereof shall be given by

passing a speaking order.

5. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 31-/Jitender//-

                                   Whether fit for reporting :        Yes     /       No.









Powered by TCPDF (www.tcpdf.org)