Champa Lal Tunagaria vs State Of Rajasthan (2025:Rj-Jd:5733)
2025 Latest Caselaw 5689 Raj

Rajasthan High Court - Jodhpur

Champa Lal Tunagaria vs State Of Rajasthan (2025:Rj-Jd:5733) on 29 January, 2025

[2025:RJ-JD:5733]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1254/2025

Champa Lal Tunagaria S/o Gheesa Ram, Aged About 59 Years,
R/o 115, Parihar Nagar, Bhadwasiya, Jodhpur (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       The    Additional        Commissioner-Cum-Joint               Secretary-Ii,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
3.       The Director, Rural Development And Panchayati Raj
         Department,          Government              Of      Rajasthan,      Jaipur,
         Rajasthan.
4.       The Chief Executive Officer, Zila Parishad, Bhilwara,
         Rajasthan.
5.       The Development Officer, Panchayat Samiti Sahada,
         District Bhilwara.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Pawan Singh Rahtore.
For Respondent(s)            :     Mr.IR Choudhary, AAG assisted by Mr.
                                   Pawan Bharti.



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

29/01/2025

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

dated 11.01.2025, vide which he was transferred from Panchayat

Samiti Sahada, District Bhilwara to Panchayat Samiti Jahajpur,

District Bhilwara.

2. At the outset, it is submitted by the learned counsel for the

petitioner that the issue raised in the present writ petition is

[2025:RJ-JD:5733] (2 of 2) [CW-1254/2025]

covered by a judgment rendered in Dr. (Smt.) Pushpa Mehta

Vs. Rajasthan Civil Services Appellate Tribunal & Ors.

Reported in 2000(2) WLC 725. 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.

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. 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.

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

(ARUN MONGA),J 287-/Jitender//-

                                   Whether fit for reporting :      Yes     /       No.









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