Rajasthan High Court - Jodhpur
Vinod Das Vaishnav vs State Of Rajasthan (2025:Rj-Jd:38973) on 1 September, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:38973]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5333/2025
1. Vinod Das Vaishnav S/o Laxman Das, Aged About 26
Years, R/o Bhagat Ki Kothi, Jodhpur Posted At Officer Of
The Aen, Phed Sub-Division Digadi, Anubhag Shikargarh,
Jodhpur.
2. Sumer Singh Meena S/o Ratan Lal Meena, Aged About 32
Years, R/o Village Post Mohacha Tehsil Wazirpur, Dist.
Sawai Madhopur Currently Posted At Office Of The Aen,
Phed Sub- Div 4, Jhalamand, Jodhpur.
3. Anil Kumar Bairwa S/o Mishrilal Bairwa, Aged About 31
Years, R/o Village Maujpur, Post Gagwana Dist. Dausa
Currently Posted At Office Of The Aen, Phed Sub Div.
Digadi, Dist. Jodhpur.
4. Jitendra Kumar Meena S/o Kanhaiyalal Meena, Aged
About 31 Years, R/o Teerath, Bundi, Rajasthan Currently
Posted At Office Of The Aen, Phed, Sub-Div Manoharthana
Dist. Jhalawar.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Public Health
And Engineering Departmnet, Government Of Rajasthan,
Jaipur.
2. The Chief Engineer (Administration), Public Health And
Engineering Department, Jal Bhawan, Civil Lines, Jaipur.
----Respondents
For Petitioner(s) : Ms. Priyanka Bhootra for
Mr. Shridhar Mehta
For Respondent(s) : Mr. Mayank Vyas for
Mr. P.S. Chundawat, AGC
HON'BLE DR. JUSTICE NUPUR BHATI
Order
01/09/2025
1. Learned counsel for the petitioners submits that the issue
raised in these petitions is squarely covered by judgment of this
Court in the case of Vimla Devi Saini v. State of Rajasthan &
[2025:RJ-JD:38973] (2 of 2) [CW-5333/2025]
Ors. : SBCWP No.7330/2016, decided on 20.11.2017 by the
Coordinate Bench of this Court at Jaipur Bench, Jaipur, wherein,
the writ petition filed by the petitioner was disposed of in terms of
order in the case of Charu Joshi v. State of Rajasthan & Ors. :
SBCWP No.419/2015, decided on 22.01.2016.
2. Against the judgment in the case of Vimla Devi Saini (supra),
appeal filed by the State being D.B. Civil Special Appeal (Writ)
No.877/2019 has also been dismissed by the Division Bench on
30.09.2019. Further, in the case of Mahendra v. State of
Rajasthan & Ors. : SBCWP No.4689/2020, decided on
11.06.2020, following the order in the case of Vimla Devi Saini
(supra), relief has been granted to the petitioner therein.
3. In the case of Vimla Devi Saini (supra), it was inter alia
directed by this Court as under:-
"10. In view of the above, the above noted writ
petition is allowed with the direction to the
respondent to consider the case of the petitioner
for transfer in the quota of direct recruitment of
Junior Engineer (Degree Holder) by way of
transfer in case there is a vacancy and to
compute his seniority according to the Rules."
4. Learned counsel appearing for the respondents does not
dispute that the issue raised in the present writ petition is
squarely covered by the judgment in the case of Vimla Devi Saini
(supra).
5. In view of the submissions made, the writ petition is allowed
in light of and with similar directions as given in the case of Vimla
Saini (supra).
(DR. NUPUR BHATI),J
259-/Devesh/-
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