Rajasthan High Court - Jodhpur
Hanuman Singh vs Stat E & Ors on 17 December, 2009
Author: Govind Mathur
Bench: Govind Mathur
S.B.CIVIL WRIT PETITION NO. 10025/2009
Hanuman Singh Vs. State of Rajasthan & Ors.
Date of Order :: 17.12.2009
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. Mukesh Rajpurohit, for the petitioner/s.
...
By this petition for writ a challenge is given to the order dated 15.10.2009 (Annexure-2) whereby the petitioner, a Patwari, has been transferred from Sub Tehsil - Kolayat No.1, Jaimalsar to Sub Tehsil Kolayat No.1 (Surjada) vice respondent No.4 Sh. Shiv Prasad. During course of argument the only contention advanced by learned counsel for the petitioner is that the order impugned dated 15.10.2009 is not passed by the authority competent i.e. Commissioner Colonization, Bikaner. From perusal of the averments made in para 6 of the writ petition it is admitted by the petitioner that the order dated 15.10.2009 is passed by the Commissioner (respondent No.2). Learned counsel for the respondents has also shown me a copy of the order dated 15.10.2009 that clearly shows that the order impugned is passed by the Commissioner Colonization.
In view of it, I do not find any merit in the petition for writ. The same, therefore, is dismissed.
(GOVIND MATHUR), J.
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