Sanjeev Kumar Wadhwa vs State Of Rajasthan (2026:Rj-Jd:1566)
2026 Latest Caselaw 360 Raj

Citation : 2026 Latest Caselaw 360 Raj
Judgement Date : 12 January, 2026

[Cites 2, Cited by 0]

Rajasthan High Court - Jodhpur

Sanjeev Kumar Wadhwa vs State Of Rajasthan (2026:Rj-Jd:1566) on 12 January, 2026

[2026:RJ-JD:1566]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13368/2023

Sanjeev Kumar Wadhwa S/o Tarachand, Aged About 36 Years, 6,
M.d.a. Ward No. 09, Munda Dist. Hanumangarh - Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Transport Commissioner
         Cum Secretary, Transport Department, Rajasthan, Jaipur,
         Sahkar Bhawan Marg, Parivahan Bhawan, Jaipur (Raj.).
2.       Member Regional Transport Authority, Bikaner Region
         Bikaner (Raj.), Shakar Bhawan Marg, Parivahan Bhawan,
         Jaipur (Raj.).
3.       Secretary,       Regional       Transport          Authority    Regional
         Transport Officer, Bikaner Region, Bikaner (Raj.).
4.       District Transport Officer, Hanumangarh.
5.       State Of Haryana, Through Principal Secretary, Transport
         Department, Haryana.
6.       Regional Transport Authority, Sirsa, Haryana.
7.       General Manager, Sirsa Haryana Roadway, Haryana.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Saurabh Maheshwari
For Respondent(s)           :    Mr. Sandeep Soni for
                                 Mr. B.L. Bhati, AAG


              HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

12/01/2026

1. The matter comes upon an application (I.A. No.01/2025) for

early hearing of the case.

2. For the reasons mentioned in the application, the same is

allowed.

3. With consent of parties, the matter is heard finally.

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4. Learned counsel for the petitioner submits that the

controversy raised in the present writ petition is no more res

integra in view of the judgment passed by a co-ordinate Bench of

this Court in S.B. Civil Writ Petition No.9208/2012 (Firoz

Khan Vs. State of Rajasthan and Ors.) decided on 04.03.2013

so also S.B. Civil Writ Petition No.12904/2016(Kendriya City

Bus Owners Association Jodhpur Vs. State of Rajasthan and

Ors.) decided on 07.07.2017.

5. Learned counsel for the petitioner submits that the present

writ petition may also be disposed of in the same terms as Firoz

Khan and Kendriya City Bus Owners Association Jodhpur

(supra). The relevant paras of the order (S.B. Civil Writ Petition

No.9208/2012) is reproduced herein below:

"After hearing learned counsel for the parties, I am of the opinion that Transport Department is under obligation to follow the rules and regulations and take appropriate action against the persons, if any violation is made by the permit holder. Therefore, this writ petition is disposed of with the direction to the Transport Department to take appropriate action against all those permit holders against whom complaints are received that they are contravening the terms and conditions of the permit and it is expected from the authorities of Transport Department of Government that action will be taken promptly as and when complaints are received with regard to violation of Rules and the terms and conditions of the permit."

6. Learned counsel for the respondents vehemently opposed

the submission made on behalf of the petitioner, however, is not in

a position to refute the fact that the issue raised in the present

writ petition is identical to the one adjudicated in the case of Firoz

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[2026:RJ-JD:1566] (3 of 3) [CW-13368/2023]

Khan and Kendriya City Bus Owners Association Jodhpur

(supra).

7. In view of the submissions made, the present writ petition is

disposed of in the same terms as was decided in the case of

Firoz Khan and Kendriya City Bus Owners Association

Jodhpur (supra).