HAJARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge herein is an order dtd. 9/1/2025 (Annex.2), vide which, petitioner has been transferred from Patwar Circle Chuntisara, District Nagaur to District Collector (Land Records) Nagaur.

(2.) Brief facts of the case are that petitioner was initially selected and recruited as a Patwari on 30/7/2018 and joined his duties at Village Chau in District Nagaur and has been performing his duties sincerely and diligently since then without any complaints. The petitioner is currently posted at Village Chuntisara, District Nagaur, where he was posted on 31/12/2020. In 2021, when the respondents issued a transfer list, the petitioner approached this Hon'ble Court and was granted an interim order, allowing him to continue working as a Patwari at Village Chuntisara. There is only one post of Patwari at Village Chuntisara. However, by the impugned order dtd. 9/1/2025, the petitioner has been transferred again, without any reasons or grounds provided for the transfer. The Rules of 1957 clearly prohibit frequent transfers and postings of Patwaris, and the present transfer order does not comply with these provisions. Hence this petition.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioners as well as learned counsel for the respondents.