RAKESH KUMAR JANGID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that vide impugned order dtd. 22/2/2024 passed by Board of Revenue, Ajmer, the petitioner, who is working as a Patwari, has been sought to be transferred from Patwar Mandal Sumel, Tehsil Raipur, District Beawar to District Pali, 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').

(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.