Lokesh Patidar vs State Of Rajasthan (2026:Rj-Jd:9316)
2026 Latest Caselaw 2848 Raj

Rajasthan High Court - Jodhpur

Lokesh Patidar vs State Of Rajasthan (2026:Rj-Jd:9316) on 19 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:9316]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3923/2026

Lokesh Patidar S/o Shri Shiv Lal Patidar, Aged About 29 Years,
Resident Of Village Kotada, Tehsil Garhi, Kotra, District Banswara
(Raj.).
                                                                       ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through The Principal Secretary,
          Department Of Forests, Government Of Rajasthan, Jaipur
          (Raj.).
2.        The   Principal      Chief     Conservator           Of   Forest,   Aranya
          Bhawan, Jhalana Industrial Area, Jaipur (Raj.).
3.        The Divisional Chief Conservator Of Forest, Udaipur
          (Raj.).
4.        The Deputy Conservator Of Forests, Pratapgarh (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. OP Sangwa



                HON'BLE DR. JUSTICE NUPUR BHATI

Order

19/02/2026

1. This writ petition has been filed by the petitioner seeking

direction to the respondents to post the petitioner to place where

his wife, who is in Government service is posted.

2. Various submissions have been made in the writ petition

including submission that it is the policy of the State Government

to post the husband and wife at the same station and at the place

where the petitioner seeks transfer, there are vacant positions.

3. In view of the submissions, which have been made in the

petition and the fact that the petitioner's representation is already

pending with the respondents, the present writ petition is disposed

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[2026:RJ-JD:9316] (2 of 2) [CW-3923/2026]

of with a direction to the respondents to sympathetically consider

the representation made by the petitioner based on the policy of

the State Government.

4. The petitioner would be free to file a fresh representation

alongwith the copy of the present writ petition. If such a fresh

representation is made, the same may be considered by the

respondents objectively and decide the same by a speaking order

within a period of three weeks from the date a copy of this order

alongwith writ petition/representation is placed before the

respondents.

5. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(DR.NUPUR BHATI),J surabhii/169-

(Uploaded on 19/02/2026 at 01:39:52 PM)

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