ELIK VASUNIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that vide impugned order dtd. 22/2/2024, the petitioner, who is working as a Patwari, has been sought to be transferred from Patwar Mandal Tanda Mangla, Tehsil Sajjangarh, District Banswara to District Dungarpur without specifying the exact place of posting/Patwar Mandal. Learned counsel submits that the same is even otherwise, in contravention to Rule 9 of the Rajasthan Land Revenue (Land Records) Rules, 1957 (hereinafter referred to as 'the Rules of 1957'). In support of his submissions, learned counsel relied upon the judgment passed by the Co-ordinate Bench of this Court in Rajpal Singh Vs. State of Rajasthan and Ors., S.B. Civil Writ Petition No.544/2021 (decided on 18/3/2021).

(2.) Per contra, learned counsel for the respondents submitted that the Collector is very well empowered to pass appropriate order regarding place of posting after the transfer order having been passed by the Board of Revenue. Hence, even if the order impugned does not mention the specific place of posting, it can be taken care of by the Collector.

(3.) Heard the counsels. Perused the order impugned.