HARDEV PALIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this common order the aforesaid Bunch is being disposed of together as similar facts and issues are involved therein.

(2.) Petitioners are before this Court assailing their respective transfer orders alleging that the same are in violation of Sec. 89 of the Rajasthan Panchayati Raj Act, 1994 as well as judgment rendered by this Court in Kera Ram Vs. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 2909/2024.

(3.) Having heard the rival contentions, it is borne out that the case of the petitioners is squarely covered by Kera Ram (supra) and in fact, in some what similar circumstances, another Bunch of petitions titled Udai Bhan Vs. State of Rajasthan and Ors. :S.B. Civil Writ Petition No. 790/2025, was disposed of in the following terms :-