Raziya Bano vs The State Of Rajasthan
2025 Latest Caselaw 5685 Raj

Rajasthan High Court - Jodhpur

Raziya Bano vs The State Of Rajasthan on 29 January, 2025

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Civil Writ Petition No. 2056/2025

Raziya Bano W/o Bilal Ahmed, Aged About 47 Years, R/o Tadziya
Chowki , Fad Bazar , Bikaner Amd Presently Working On The
Post Of Patwari In Colonization Department ,patwar Mandal,
Nokha Daiya , Colonizati0On Tesil Gajner, Headquarter Kolayat ,
District Bikaner (Rajashan)
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Secertary , Department
         Of Colonization , Govt. Of Rajasthan, Secretart , Jaipur
2.       Commissioner, Colonization , Bikaner
3.       Additional Commissioner, Colonization Bikaner
4.       Tehsildar (Colonization ) Gajner, Headquarter Kolayat,
         District Bikaner .
                                                                 ----Respondents


For Petitioner(s)         :     Mr. A.R. Godara.
For Respondent(s)         :



              HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral

29/01/2025

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

15.01.2025 (Annex.3) vide which she has been transferred from

Patwar Mandal, Nokha Daiya, colonization Tehsil Gajner,

Headquarter Kolayat, District Bikaner to Patwar Mandal Nagrasar,

Colonization Tehsil Gajner, Headquarter Kolayat, District Bikaner.

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 an order dated 18.03.2021 passed by a Coordinate

Bench of this Court in S.B. Civil Writ Petition No. 544/2021 :

(2 of 2) [CW-2056/2025]

Rajpal Singh Vs. State of Rajasthan & Ors. He submits that

the petitioner is sanguine that, in case she 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, she will be meted out with favorable treatment.

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 Rajpal Singh (supra), as

expeditiously as possible and in case, the same is found

applicable, fresh orders be passed within a period of three weeks

from today.

4. Till passing of the fresh order, the impugned transfer order

dated 15.01.2025 (Annex.3) shall be put on hold.

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

(ARUN MONGA),J 89-DhananjayS/Rmathur/-

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