Kailash Chandra vs State Of Rajasthan (2025:Rj-Jd:4696)
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Rajasthan High Court - Jodhpur

Kailash Chandra vs State Of Rajasthan (2025:Rj-Jd:4696) on 24 January, 2025

[2025:RJ-JD:4696]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1535/2025

Kailash Chandra S/o Shri Baxa Ram, Aged About 59 Years, R/o
H. No. 44 Samta Nagar, District Bikaner Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Agriculture, Secretariat, Jaipur Rajasthan
2.       The Deputy Secretary, Department Of Agriculture And
         Panchayati Raj, Jaipur, Rajasthan.
3.       The Secretary, Rural Development And Panchayati Raj
         Department, Jaipur, Rajasthan.
4.       Madan Lal, Joint Director, Agriculture (Statics), Jaipur,
         Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Manish Patel
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

24/01/2025

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

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

Joint Director, Agriculture (Extension), Zila parishad, Bikaner to

Joint Director, Agriculture (Extension), Zila Parishad, Phalodi.

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 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:4696] (2 of 2) [CW-1535/2025]

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), within a

period of 30 days 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 71-skm/Mohan/-

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