LALIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petitions, the petitioners herein have challenged the orders dated 25.09.2019, whereby they have been transferred.

(2.) Mr. Godara, learned counsel for the petitioners, invited Court's attention towards the order dated 25.09.2021 and pointed that the petitioners have been transferred pursuant to directions issued by the Joint Secretary, Colonization Department, Jaipur. He added that even the letter of Joint Secretary (Annex.5) records 'funsZ'kkuqlkj' and argued that the transfer cannot be made at the instance/directions of the State Government, particularly when the power to transfer vests in the Commissioner, Colonization.

(3.) Learned counsel submits that the issue involved in the writ petition is squarely covered by a judgment dated 21.10.2019, rendered in the case of Chandra Shekhar v. State and Ors. (SBCWP No.14327/2019) and judgment dated 24.11.2015 in the case of Chander Kanta v. State and Ors. (SBCWP No.11022/2015) , wherein it has been categorically held that transfer made pursuant to direction of Revenue Minister/State Government is contrary to Rule 9 of the Rajasthan Land Revenue (Land Records) Rules, 1957 (for short, 'the Rules of 1957').