Satpal Singh vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Satpal Singh vs The State Of Rajasthan ... on 29 January, 2025

[2025:RJ-JD:5713]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2068/2025

Satpal Singh S/o Shri Kartar Singh, Aged About 59 Years, R/o 32
Bb, Sri Ganganagar, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The Deputy Secretary,
         Agriculture      (Group-1)          Department,            Government    Of
         Rajasthan, Jaipur.
2.       The        Commissioner,            Commissionerate,            Agriculture
         Department, Government Of Rajasthan, Jaipur.
3.       The        Assistant       Director,        Agriculture        (Extension),
         Srikaranpur, District Sri Ganganagar.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. S.S. Choudhary
For Respondent(s)            :     Mr. Subhash Choudhary, AGC



               HON'BLE MR. JUSTICE ARUN MONGA

Order

29/01/2025

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

dated 02.01.2025 (Annex.3), vide which he has been posted in

the office of Additional Director, Agriculture Department, Bikaner

as he is to retire on 31.07.2025.

2. On Court query, learned counsel for the petitioner states that

the petitioner is already working on the promotional post for the

last six months and thus, it is not a case where he cannot be

accommodated in the same district.

3. 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.)

[2025:RJ-JD:5713] (2 of 2) [CW-2068/2025]

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.

4. 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.

5. Till then, the impugned order dated 02.01.2025 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.

6. However, the promotional benefits shall not be withheld due

to the stay granted by this Court on relocation of the petitioner. He

shall be allowed to discharge his duties at the current place of

posting, in case the petitioner has been relieved.

7. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 95-skm/-sp/-

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