Laxman Ram Beniwal vs The State Of Rajasthan ...
2025 Latest Caselaw 5261 Raj

Rajasthan High Court - Jodhpur

Laxman Ram Beniwal vs The State Of Rajasthan ... on 23 January, 2025

[2025:RJ-JD:4290]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1338/2025

Laxman Ram Beniwal S/o Shri Teja Ram Beniwal, Aged About 59
Years, R/o Davi Sagar, Nagaur (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati Raj), Government Of Rajasthan, Jaipur (Raj.).
2.       The Deputy Commissioner And Joint Secretary (Second),
         Department Of Rural Development And Panchayati Raj
         (Panchayati Raj), Government Of Rajasthan, Jaipur (Raj.).
3.       The Chief Executive Officer, Zila Parishad, Nagaur (Raj.).
4.       The Development Officer, Panchayat Samiti, Nagaur,
         District Nagaur (Raj.).
5.       Banshilal Jotiyana, Presently Posted And Working As
         Assistant      Engineer,      Panchayat          Samiti,    Jayal,   District
         Nagaur (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. OP Sangwa.
For Respondent(s)            :     Mr. Pawan Bharti assisted by Mr. IR
                                   Choudhary, AAG.



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

23/01/2025

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

dated 15.01.2025(Annex.2), vide which he was transferred from

Panchayat Samiti Nagaur, District Nagaur to Panchayat Samiti

Jayal, District Nagaur.

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

[2025:RJ-JD:4290] (2 of 2) [CW-1338/2025]

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 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, but not later than four weeks from

today.

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 22-/Jitender//-

                                   Whether fit for reporting :        Yes     /       No.









Powered by TCPDF (www.tcpdf.org)