Mohan Singh Meena vs State Of Rajasthan (2025:Rj-Jd:4026)
2025 Latest Caselaw 5148 Raj

Rajasthan High Court - Jodhpur

Mohan Singh Meena vs State Of Rajasthan (2025:Rj-Jd:4026) on 22 January, 2025

[2025:RJ-JD:4026]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1272/2025

Mohan Singh Meena S/o Devi Singh, Aged About 59 Years,
Resident Of Chamunderi Rana Watan, District Pali (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       State      Of   Rajasthan,         Through        Secretary     Cooperative
         Department Government Of Rajasthan.
2.       Managing Director, Jalore Nagrik Sahakari Bank Ltd.
         Jalore. (Raj.).
3.       Chairman, Jalore Nagrik Sahakari Bank Ltd. Jalore. (Raj.).
4.       Chief Executive Officer, Jalore Nagrik Sahakari Bank Ltd.
         Head Office Jalore. (Raj.).
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Anil Bidan Halu.
For Respondent(s)             :     ----



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral )

22/01/2025

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

dated 04.01.2025, vide which he was transferred from Shivganj

branch to Jalore.

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 by a judgment rendered in Dr. (Smt.) Pushpa Mehta

Vs. Rajasthan Civil Services Appellate Tribunal & Ors.

Reported in 2000(2) WLC 725. He submits that the petitioner

is sanguine that, in case he is allowed to file a representation to

respondent No.2-Managing Director qua the grievance raised in

the present writ petition and the same is considered in light of the

[2025:RJ-JD:4026] (2 of 2) [CW-1272/2025]

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 respondent No.2 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, but not later

than four weeks from today.

4. Till then, the impugned order dated 04.01.2025 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
                                     54-DhananjayS/Jitender


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