Varta Chobisa vs State Of Rajasthan (2026:Rj-Jd:8735)
2026 Latest Caselaw 2656 Raj

Rajasthan High Court - Jodhpur

Varta Chobisa vs State Of Rajasthan (2026:Rj-Jd:8735) on 17 February, 2026

[2026:RJ-JD:8735]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3518/2026

Varta Chobisa D/o Narendra Kumar Chobisa, Aged About 33
Years, R/o Ward No. 18, Bhinder Udaipur (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Land Revenue, Secretariat, Jaipur (Rajasthan).
2.       Registrar, Board Of Revenue, Ajmer (Rajasthan)
3.       District Collector, Land Revenue, Udaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Mahendra Godara
For Respondent(s)            :



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

17/02/2026

1. Learned counsel for the petitioner submits that petitioner

was promoted from post of Patwari to post of Senior Patwari vide

order dated 30.08.2022 (Annexure-3), and his name was duly

confirmed for said promotion in the DPC held on 15.02.2023.

2. Learned counsel for the petitioner further submits that

petitioner is well placed in the seniority list and has been

discharging duties on promoted post for the last four years,

however, his promotion has been cancelled without affording any

opportunity of hearing to petitioner by order dated 03.02.2026

(Annexure-9), in view of Second Review DPC.

3. Learned counsel submits that said order, which effectively

amounts to reversion of petitioner, has been passed in violation of

(Uploaded on 17/02/2026 at 07:08:23 PM)

[2026:RJ-JD:8735] (2 of 2) [CW-3518/2026]

principles of natural justice, as no opportunity of hearing was

granted to him.

4. Matter requires consideration.

5. Issue notice. Issue notice of the stay application also,

returnable within a period four weeks.

6. In the meantime, effect and operation of impugned order

dated 03.02.2026 shall remain stayed qua the petitioner.

(SANJEET PUROHIT),J 21-JatinS/-

(Uploaded on 17/02/2026 at 07:08:23 PM)

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