Rajasthan High Court - Jodhpur
Parmeshwar Teli vs State Of Rajasthan (2025:Rj-Jd:40605) on 11 September, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:40605]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11519/2025
1. Parmeshwar Teli S/o Chand Mal Ji, Aged About 31 Years,
R/o Village Post Nandrai, Tehsil Kotadi, Bhilwara Currently
Posted At Office Of The Aen, Phed Sub-Division Bhindar,
Jen Section Vallabhnagar, Udaipur
2. Hansa Devi Jat D/o Panchuram Jat, Aged About 25 Years,
Village Dayalpura, Post Seva, Dist. Jaipur Currently
Posted At Office Of The Aen, Phed Sub-Division Malpura,
Dist. Tonk.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Public Health
And Engineering Department, Government Of Rajasthan,
Jaipur
2. The Chief Engineer (Administration), Public Health And
Engineering Department, Jal Bhawan, Civil Lines, Jaipur
----Respondents
For Petitioner(s) : Mr. Shridhar Mehta
For Respondent(s) : Mr. Mayank Vyas for
Mr. P.S. Chundawat
HON'BLE DR. JUSTICE NUPUR BHATI
Order
11/09/2025
1. Learned counsel for the petitioners, at the outset, submits
that he wants to withdraw the instant writ petition qua petitioner
No.2 with liberty to file fresh writ petition with better particulars.
2. Accordingly, the instant writ petition along with stay petition,
is dismissed as withdrawn qua petitioner No.2 with the aforesaid
liberty.
3. Learned counsel for the petitioners, further 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
& Ors. : SBCWP No.7330/2016, decided on 20.11.2017 by the
Coordinate Bench of this Court at Jaipur Bench, Jaipur, wherein,
(Uploaded on 11/09/2025 at 06:17:19 PM)
[2025:RJ-JD:40605] (2 of 2) [CW-11519/2025]
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.
4. 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.
5. 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."
6. 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).
7. 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).
8. Stay petition along with all other pending application(s), if
any, also stand disposed of.
(DR. NUPUR BHATI),J
48-/Devesh/-
(Uploaded on 11/09/2025 at 06:17:19 PM)
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