GOPALRAM S/O LIKHMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners, who are working as Patwaris against orders dated 17.09.2019, 28.09.2019 and 29.09.2019 passed by the Collector, Land Records ('LR'), Hanumangarh, dated 25.09.2019 passed by the Collector (LR), Udaipur, 28.09.2019 passed by the Collector (LR), Pali, dated 29.09.2019 passed by the Collector (LR), Sriganganagar and dated 29.09.2019 passed by the Collector (LR), Bikaner, whereby the petitioners have been transferred within the district, respectively.

(2.) All the petitioners were posted at their respective places when the orders impugned came to be passed by the respective Collectors transferring the petitioners inter alia for 'administrative reasons' from one Patwar Mandal to another Patwar Mandal within the respective districts.

(3.) The writ petitions have been filed, inter alia, questioning the validity of the transfers on account of lack of the jurisdiction of the Collector in passing the order without there being any direction of the State Government in this regard in terms of Rule 9(ia) and on account of violation of Rule 9(ii) and Rule 412 of the Rajasthan Land Revenue (Land Records) Rules, 1957 ('the Rules of 1957').