Lokesh Kumar Godara vs State Of Rajasthan
2025 Latest Caselaw 5575 Raj

Rajasthan High Court - Jodhpur

Lokesh Kumar Godara vs State Of Rajasthan on 28 January, 2025

[2025:RJ-JD:5309]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 1767/2025

Jayanti Lal S/o Shri Devi Chand, Aged About 44 Years, Resident
Of Jeengar Bazaar, Tehsil Sanchore, District Jalore, 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 Jalore,
       Rajasthan.
4.     The Block Development Officer, Panchayat Samiti Sarnau,
       District Jalore, Rajasthan.
                                                   ----Respondents
                          Connected With
     Writ Petition Nos. 1772/2025, 1872/2025, 2153/2025,
   2759/2025, 2760/2025, 1821/2025, 1854/2025, 1857/2025,
  1859/2025, 1862/2025, 1874/2025, 1882/2025, 1892/2025,
                1963/2025, 2176/2025, 2179/2025


For Petitioner(s)        :     Mr. Manish Patel
                               Mr. DS Udawat
                               Mr. JS Bhaleria
                               Mr. GS Chouhan
                               Mr. Vikas Bijarnia
                               Mr. Saransh Vij
                               Dr. Ashok Choudhary
For Respondent(s)        :     Mr. IR Choudhary, AAG assisted by
                               Mr. Pawan Bharti.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

28/01/2025

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:5309] (2 of 2) [CW-1767/2025]

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 15-19-57-74-77-78-80-86-87-90-96-129-145-148-150-267-268-Love/-

Powered by TCPDF (www.tcpdf.org)