Anila vs The State Of Rajasthan ...
2025 Latest Caselaw 8152 Raj

Rajasthan High Court - Jodhpur

Anila vs The State Of Rajasthan ... on 3 March, 2025

[2025:RJ-JD:11652]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5157/2025

Anila D/o Shri Jaipal, Aged About 32 Years, R/o Ward No. 9, 8
Bgd (B), Near Government School, Vijaynagar, District Sri
Ganganagar (Raj.).
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through The District Collector,
         Sri Ganganagar.
2.       The District Collector, (Land Records), Sri Ganganagar.
3.       The     Tehsildar,      Tehsil       Raisinghnagar,         District   Sri
         Ganganagar.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. J.S. bhaleria
For Respondent(s)          :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/03/2025

1. Matter herein, pertaining to vires of transfer order dated

18.02.2025 (Annex.P/2) of the petitioner, who is working on the

post of Patwari, is absolutely similar as was the case in Rajpal

Singh Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.544/2021, decided on 18.03.2021 by a Coordinate Bench of

this Court. Said judgment was subsequently followed in catena of

cases including S.B. Civil Writ Petition No.1618/2025, (Sonu Vs.

State of Rajasthan & Ors.) decided on 27.01.2025 by this very

bench. Accordingly, the present petition is also disposed of in

terms of judgment, ibid. For detailed reasons / discussion, see

order / judgment dated 27.01.2025 passed therein.

[2025:RJ-JD:11652] (2 of 2) [CW-5157/2025]

2. In the premise, impugned order qua the petitioner is

quashed with liberty to pass fresh orders in accordance with law.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 42-SP/skm/-

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