Amb Singh Rajpurohit vs State Of Rajasthan
2025 Latest Caselaw 5759 Raj

Rajasthan High Court - Jodhpur

Amb Singh Rajpurohit vs State Of Rajasthan on 30 January, 2025

[2025:RJ-JD:5961]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 2002/2025

Ratan Singh Jat S/o Hanuman Singh, Aged About 47 Years,
Village Kandlau, Post Batdanau, Tehsil Laxmangarh, District
Sikar, Rajasthan.
                                                                           ----Petitioner
                                          Versus
1.       State        Of       Rajasthan,           Through            Secretary    Cum
         Commissioner Rural Development And Panchayati Raj
         Department, Govt. Of Rajasthan, Secretariat, Jaipur
2.       The Additional Commissioner And Joint Secretary (First),
         Rural Development And Panchayati Raj Department, Govt.
         Of Rajasthan, Jaipur.
3.       Chief Executive Officer, Zila Parishad, Nagaur.
4.       Block Development Officer, Panchayat Samiti Ladnun,
         District Didwana-Kuchaman.
                                                                        ----Respondents
                                     Connected with
        Writ Petition Nos.2110/2025, 2160/2025, 2192/2025,
     2209/2025, 2225/2025, 2242/2025, 2267/2025, 2313/2025,
                             2326/2025, 2364/2025


For Petitioner(s)                :    Mr. VS Bhawla
                                      Mr. Ramniwas Choudhary
                                      Mr. Devendra Sanwalot
                                      Mr. Mukesh Vyas
                                      Mr. PS Rathore
                                      Mr. OP Sangwa
                                      Mr. JS Bhaleria
                                      Mr. Manish Patel
For Respondent(s)                :    Mr. IR Choudhary-AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order

30/01/2025

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

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

[2025:RJ-JD:5961] (2 of 2) [CW-2002/2025]

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

discussion, see order / judgment dated 23.01.2025 passed

therein.

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 7-15-48-52-55-67-84-111-119-132-294-Love/-

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