Bharulal Khatik vs The State Of Rajasthan ...
2025 Latest Caselaw 8304 Raj

Rajasthan High Court - Jodhpur

Bharulal Khatik vs The State Of Rajasthan ... on 5 March, 2025

                                   [2025:RJ-JD:12256]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 5282/2025
                                   Bharulal Khatik S/o Shri Sohan Lal Khatik, Aged About 51 Years,
                                   R/o Khatik Mohalla, Ropaheli, Hurda, Bhilwada (Raj.)
                                                                                                          ----Petitioner
                                                                        Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary,
                                            Revenue Department, Jaipur.
                                   2.       The Board Of Revenue, Ajmer, Rajasthan Through Its
                                            Registrar.
                                   3.       The District       Collector,        Bhilwara,           District   Bhilwara
                                            Rajasthan.
                                   4.       The Tehsildar, Bhilwara, District Bhilwara Rajasthan.
                                                                                                       ----Respondents


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


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 05/03/2025

1. Matter herein pertain to vires of transfer order 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.

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 22-Sumit/Rmathur/-

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