Keshav Lal Adiwasi vs State Of Rajasthan (2025:Rj-Jd:4600)
2025 Latest Caselaw 5376 Raj

Rajasthan High Court - Jodhpur

Keshav Lal Adiwasi vs State Of Rajasthan (2025:Rj-Jd:4600) on 24 January, 2025

[2025:RJ-JD:4657]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                              JODHPUR
               S.B. Civil Writ Petition No. 1423/2025

Vijay Kumar S/o Shri Balu Ram Verma, Aged About 49 Years,
Resident Of Ward No. 13, Sant Ravidas Colony, Parbatsar, District
Nagaur, Rajasthan.
                                                      ----Petitioner
                              Versus
1.     The State Of Rajasthan, Through Its Secretary, Rural
       Development       And    Panchayati    Raj     Department,
       Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.     The Additional Commissioner Cum Deputy Secretary (I),
       Rural Development And Panchayati Raj Department,
       Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
3.     The Chief Executive Officer, Zila Parishad Nagaur,
       Rajasthan.
4.     The Block Development Officer, Panchayat Samiti
       Parbatsar, District Nagaur, Rajasthan.
                                                  ----Respondents
                          Connected with
     S.B. Civil Writ Petition No.1426/2025, 1428/2025, 1433/2025,
     1438/2025, 1473/2025, 1484/2025, 1489/2025, 1499/2025,
     1508/2025, 1528/2025, 1531/2025, 1536/2025, 1541/2025,
     1544/2025, 1548/2025, 1554/2025, 1558/2025, 1560/2025,
     1569/2025, 1571/2025, 1669/2025, 1656/2025, 1653/2025,
                          1735/2025 & 1736/2025


For Petitioner(s)         :     Mr. RS Choudhary.
                                Mr. JS Bhaleria.
                                Mr. Manish Patel.
                                Mr. Ramesh Kumar.
                                Mr. Dalpat Singh.
                                Mr. Devendra Sanwalot.
                                Mr. OP Sangwa.
                                Mr. Pawan Singh.
                                Mr. Mahendra Vishnoi.
                                Mr. Divik Mathur.
                                Mr. Mahaveer Bhanwaria.
                                Mr. Narpat Singh Rajpurohit.
                                Mr. Manvendra Krishna Bhati.
For Respondent(s)         :     Mr. IR Choudhary, AAG (through VC)
                                assisted by Mr. Pawan Bharti.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

24/01/2025

1. Matter being absolutely same on all four squares, as was in

S.B. Civil Writ Petition No.1311/2025, the aforesaid bunch of

[2025:RJ-JD:4657] (2 of 2) [CW-1423/2025]

petitions are also disposed of in same terms, for detailed reasons /

discussion, see order / judgment dated 23.01.2025 passed

therein.

2. Accordingly, impugned transfer orders qua the petitioners

are quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J

Item Nos.-10, 11, 12, 17, 19-/Jitender/ Item Nos. 35, 38, 41, 48, 56- DhananjayS/Rmathur Item Nos. 68, 69, 72, 75, 78, 82, 87, 91, 92, 98, 99-skm/Mohan/- Item Nos. 119, 122, 129, 142, 143 - AK Chouhan/-

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