Rajasthan High Court - Jodhpur
Shilpa Bisht vs State Of Rajasthan (2025:Rj-Jd:21249) on 2 May, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:21249]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1469/2025
Shilpa Bisht D/o Mohar Singh, Aged About 32 Years, Resident Of
Subhash Bangal, Mount Abu, District Sirohi (Rajasthan)
----Petitioner
Versus
1. State Of Rajasthan, Through The Director Cum Special
Secretary, Local Self Department, Government Of
Rajasthan, Jaipur (Rajasthan).
2. The Municipal Board, Mount Abu, District Sirohi Through
Its Commissioner.
----Respondents
Connected With
S.B. Civil Writ Petition No. 3064/2024
Shilpa Bisht D/o Mohar Singh Bisht, Aged About 32 Years,
Resident Of Subhash Bangal, Mount Abu, District Sirohi
(Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through The Director Cum Special
Secretary, Local Self Department, Government Of
Rajasthan, Jaipur (Rajasthan).
2. The Municipal Board, Mount Abu, District Sirohi Through
Its Commissioner.
----Respondents
For Petitioner(s) : Ms. Divya Bapna for
Mr. Ankur Mathur in S.B. Civil Writ
Petition No. 1469/2025
Mr. Sunil Purohit in S.B. Civil Writ
Petition No. 3064/2024
For Respondent(s) : None present
HON'BLE MS. JUSTICE REKHA BORANA
Order 02/05/2025 S.B. Civil Writ Petition No. 1469/2025
1. Learned counsel for the petitioner, on instructions, submits that the present petition has rendered infructuous. (Downloaded on 05/05/2025 at 09:31:42 PM)
[2025:RJ-JD:21249] (2 of 2) [CW-1469/2025]
2. In view of the submission made, the present writ petition is dismissed as infructuous.
3. Stay petition and pending applications, if any, stand disposed of.
S.B. Civil Writ Petition No. 3064/2024
1. By way of the present writ petition, the petitioner has challenged the transfer order dated 19.02.2024 (Annex.2).
2. On 12.03.2024, the Court had stayed the order impugned. Pursuant to the interim order, the petitioner had been allowed to continue at the place where she was posted prior to passing of the order under challenge.
3. Even if there was any valid ground to transfer the petitioner in the interest of administration, due to change in circumstances and passage of sufficiently long time, the expediency must have withered away or ceased to exist by now.
4. Hence, the interim order is made absolute and it is hereby ordered that impugned transfer order will not be given effect to.
5. The respondents shall however be free to pass fresh order and transfer the petitioner, in accordance with law, obviously, if administrative exigency so warrants.
6. With these directions/observations, the writ petition stands disposed of.
7. Stay petition and pending applications, if any, stand disposed of.
(REKHA BORANA),J 21-22-Devanshi/-
(Downloaded on 05/05/2025 at 09:31:42 PM) Powered by TCPDF (www.tcpdf.org)