Seva Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 5430 Raj

Rajasthan High Court - Jodhpur

Seva Ram vs The State Of Rajasthan ... on 27 January, 2025

[2025:RJ-JD:5147]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1695/2025

Seva Ram S/o Munshi Lal, Aged About 29 Years, R/o Vpo Nithar,
Tehsil Bhusawar, District Bharatpur, 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 And Deputy Secretary -I,
           Rural Development And Panchayati Raj Department,
           Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
3.         The Chief Executive Officer Zila Parishad, Pali, Rajasthan.
4.         The Block Development Officer, Panchayat Samiti Rani,
           District Pali, Rajasthan.
                                                                      ----Respondents
                                 Connected with
                    S.B. Civil Writ Petition No. 1702/2025

                    S.B. Civil Writ Petition No.1742/2025



For Petitioner(s)            :     Mr. R.C. Joshi
                                   Mr. R.S. Choudhary
                                   Mr. J.S. Bhaleria
For Respondent(s)            :     Mr. I.R. Choudhary, AAG
                                   with Mr. Pawan Bharti



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

27/01/2025

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

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

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

discussion, see order / judgment dated 23.01.2025 passed

therein.

[2025:RJ-JD:5147] (2 of 2) [CW-1695/2025]

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 55, 60, 79-skm/sp/-

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