SAWAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein has challenged his order of transfer dated 10.10.2016 from Maganwala, Tehsil Kolayat to Godu, Tehsil Kolayat on the ground that the same has been passed without considering the provisions of Rajasthan Land Revenue (Land Record) Rules, 1957 (for short, 'Rules of 1957') and more particularly, Rule 9(ii) of the Rules of 1957.

(2.) Reliance is placed on the judgment rendered by this Court in the case of Inder Singh & Anr. Vs. State of Rajasthan & Ors. (CWP No.5960/2006) decided on 28.11.2006 wherein it has been laid down that the Collector is required to exercise the powers by satisfying himself that the transfer of a Patwari is necessary for in efficiency of the administration and that the compliance of the provisions of Rule 9 and Rule 412 were necessary.

(3.) Learned counsel for the parties were heard.