CHANDRA SHEKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the order dated 21.09.2019 passed by the respondent - Registrar, Board of Revenue, Rajasthan, Ajmer, whereby the petitioners have been transferred inter-division.

(2.) It is, inter-alia, submitted by learned counsel for the petitioners that the order impugned, qua the petitioners, has been passed by the Registrar, Board of Revenue, Rajasthan, Ajmer at the instructions of the Joint Secretary, who by his communication dated 20.09.2019 has required to pass orders for inter-district transfers of the petitioners.

(3.) Submissions have been made that under Rule 9 of the Rajasthan Land Revenue (Land Records) Rules, 1957 ('the Rules'), inter-division transfer without consent of the Patwari is not envisaged and therefore, action of the respondents in passing the order impugned deserves to be quashed and set-aside.