Mohan Lal Bhakhar vs State Of Rajasthan (2025:Rj-Jd:5138)
2025 Latest Caselaw 5427 Raj

Rajasthan High Court - Jodhpur

Mohan Lal Bhakhar vs State Of Rajasthan (2025:Rj-Jd:5138) on 27 January, 2025

[2025:RJ-JD:5138]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1710/2025

Mohan Lal Bhakhar S/o Narayan Ram, Aged About 59 Years,
Village     Bhaghasara         East,      Post      Office          Shobhasar,   Tehsil
Sujangarh, District Churu (Raj.)
                                                                         ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through Secretary, Department Of
          Revenue, Government Of Rajasthan, Secretariat, Jaipur
          (Raj.)
2.        District Collector (Land Revenue), Churu (Raj.)
3.        Tehsildar (L.r.), Churu (Raj.)
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Rohitash Singh Rathore
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

27/01/2025

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

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

Sujangarh to Bidasar.

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

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.

[2025:RJ-JD:5138] (2 of 2) [CW-1710/2025]

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.

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 64-skm/sp/-

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