Sunil Bishnoi vs State Of Rajasthan (2025:Rj-Jd:4188)
2025 Latest Caselaw 5145 Raj

Rajasthan High Court - Jodhpur

Sunil Bishnoi vs State Of Rajasthan (2025:Rj-Jd:4188) on 22 January, 2025

[2025:RJ-JD:4188]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1498/2025

Sunil Bishnoi S/o Shri Bhinya Ram Bishnoi, Aged About 34 Years,
R/o Sewalo Ki Dhani, Palasani Via Banar, Jodhpur, Rajasthan.
                                                                           ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Director Cum Special
         Secretary,       Directorate         Of     Local          Self   Department,
         Government Of Rajasthan, Jaipur.
2.       Municipal       Board,      Sojat,        District     Pali       Through    Its
         Chairman.
3.       Purushottam        Panwar,        Working        As        Executive    Officer,
         Municipal Board, Bagru, District Jaipur.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Suniel Purohit.
For Respondent(s)            :     Mr. Rajesh Panwar, Sr. Adv. & AAG
                                   assisted by Mr. Ayush Gehlot.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

22/01/2025

1. Petitioner is before this Court assailing an order dated

15.01.2025 (Annex.8), vide which the petitioner was made APO

and respondent No.3 was transferred in place of petitioner.

2. Apart from other arguments, primarily, the entire edifice of

filing the petition and the emphasis during the course of

arguments is that the impugned order is in violation of Rule 25-A

of the Rajasthan Service Rules, 1951.

3. Having heard the learned counsel for the petitioner and also

learned Senior Counsel and learned Additional Advocate General

appearing on behalf of the respondents, prima facie, it does

[2025:RJ-JD:4188] (2 of 2) [CW-1498/2025]

appear that not only the impugned order is in violation of Rule 25,

ibid, but also judgment rendered in Ramesh Kumar Parihar Vs.

State of Rajasthan & Anr.: S.B. Civil Writ Petition No.3053/2021.

4. Confronted with the aforesaid observation of this Court,

learned Senior Counsel very candidly states that he will instruct

his clients to pass remedial orders qua petitioner within 3 days

from today and the petitioner shall be assigned a specific place of

posting.

5. In view of the aforesaid, petition is disposed of with the

expectation that, as stated by learned Senior Counsel and AAG,

the competent authority shall pass the order within 3 days and

petitioner shall be assigned duties in accordance with law.

6. Pending application(s), if any, shall also stand disposed of.

                                                                                                         (ARUN MONGA),J
                                     74-/Jitender/Dhananjay


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