Sugna Ram vs The State Of Rajasthan
2025 Latest Caselaw 5418 Raj

Rajasthan High Court - Jodhpur

Sugna Ram vs The State Of Rajasthan on 27 January, 2025

[2025:RJ-JD:4989]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 910/2025

Devendra Singh S/o Shri Ram Karan Singh, Aged About 54
Years, Resident Of Ward No. 01, Shanti Nagar, Jherli Road, Pilani
(Rural), Jhunjhunu, 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   Churu,
           Rajasthan.
4.         The Block Development Officer, Panchayat Samiti Rajgarh,
           District Churu, Rajasthan.
                                                                     ----Respondents
                             Connected withdraw

 S.B. Civil Writ Petition Nos. 1568/2025, 1594/2025, 1610/2025,
   1611/2025, 1634/2025, 1637/2025, 1716/2025, 1846/2025




For Petitioner(s)            :     Mr. JS Bhaleria.
                                   Mr. Manish Patel.
                                   Mr. DK Ojha.
                                   Mr. Vikram Singh Bhati
                                   Mr. Vikas Bijarnia
For Respondent(s)            :     Mr. IR Choudhary, AAG assisted by
                                   Mr. Pawan Bharti.


         HON'BLE MR. JUSTICE ARUN MONGA

Order 27/01/2025

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

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

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

discussion, see order / judgment dated 23.01.2025 passed

therein.

[2025:RJ-JD:4989] (2 of 2) [CW-910/2025]

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 3, 6, 14, 22 & 23-Jitender/Sumit. 28 & 30 DhananjayS/Rmathur

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