Rajasthan High Court - Jodhpur
Vedprakash vs Board Of Revenue Raj. Ajmer & Ors on 24 April, 2009
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
1
(1) S.B.CIVIL WRIT PETITION NO.4008/2009
Ved Prakash Vs. Board of Revenue & ors.
(2) S.B.CIVIL WRIT PETITION NO.4009/2009
Ved Prakash Vs. Board of Revenue & ors.
Date of order :: 24th April 2009
HON'BLE MR.JUSTICE DINESH MAHESHWARI
Mr.R.S.Choudhary for the petitioners Having heard learned counsel for the petitioner and having perused the material placed on record, this Court is unable to find even a wee bit of a justification to consider interference in the writ jurisdiction in both these petitions; and these petitions having been filed against the similar nature orders and founded on similar grounds, are taken up for disposal by this common order.
The petitioner who is the respondent in the respective appeals (Nos.15/2007 and 24/2007) pending before the Revenue Appellate Authority, Sriganganagar proceeded to move transfer applications before the Board of Revenue seeking transfer of the said appeals while particularly levelling allegations against the Presiding Officer of his being inclined towards other side. The Board of Revenue sought for the comments from the concerned Revenue Appellate Authority, Sriganganagar and has noticed in both the impugned orders dated 02.03.2009 thus:
2"6. हमन द न पक क व द न अभ षकगण क बहस पर मनन ककय । र जस अप ल अध"क र# श ग%ग नगर द र बबनद ( र पवषत ट,पपण क अ ल कन ककय गय । ट,पपण म. अ%ककत ककय गय ह/ कक प र1 द र लग य गय आर प ननर " र ह/ । पकरण म. ज नजद#क क त र#ख पश द# गई ह/ ह प र1 क अभ षक द र ह# ल# ज रह# ह/ ए % उनक द र पकरण म. ककस पक र क हसतकप नह#% ककय गय ह/ । अप र1 स%. 1 सरआम कय कहत ह/ इसस उसक क ई समबन"
नह# ह/ । पकरण म. टदन %क 5.2.2008 क उ यपक क अननतम बहस स(न ज कर पत ल# आदश हत( टदन %क 11.02.2008 क ननयत क गई र ए % पकरण क अ ल कन नह#% करन स आग म त र#ख ननण>य हत( 18.2.08 द# गई र । द न पक क बहस स(नन क पश त पकरण क ननण>य ग(ण ग(ण पर ककय ज त ह/ । स र ह# र जस अप ल अध"क र# न ट,पपण म. यह अ%ककत ककय ह/ कक यटद व च र " न पकरण क अनय नय य लय म. म(नतककल ककय ज त ह/ त नय य लय क क ई एतर ज नह# ह/ । प र1 द र हम र समक ऐस क ई ठ स पम ण य सबत C पसतत ( नह# ककय गय ह/ नजसस पकरण क अनय नय य लय म. म(नतककल ककय ज सक, प र1 न प ठ स न अध"क र# पर ह# आर प लग य ह/ ज स " रणतय म(नतककल प . पत म. अ%ककत ककय ज त रह ह/ । प ठ स न अध"क र# न अपन ट,पपण म. यह अ%ककत ककय ह/ कक नय य वय सर क सर त C भसद नत ह/ कक नय य ह न ह# पय >प नह# ह/, नय य ह त टदख ई दन च टहय । अत: यह नह#% म न ज सकत कक प ठ स न अध"क र# स प र1 क नय य भमलन क उमम द नह# ह/ । प र1 द र लग य गय आर प ननर " र स बबत ह त ह/ ए % ऐस आर प क पकरण क म(नतककल ककय ज न क क ई ठ स आ" र नह# म न ज सकत ह/ । अत: म(नतककल# प . पत म. क ई बल नह# ह न स ए % स रह#न ह न स ख ररज ककय ज न य गय ह/ ।"
In the opinion of this Court, the learned Member of the Board was perfectly justified in rejecting the transfer application that could be said to be totally bereft of substance. Merely because the Presiding Officer attempted to expedite the proceedings, the petitioner does not appear justified in levelling allegations against him.
The impugned orders do not disclose any error apparent on the face of record or any jurisdictional error leading to injustice.
The writ petitions stand rejected. 3
(DINESH MAHESHWARI),J.
MK S.B.CIVIL WRIT PETITION NO.4009/2009 Ved Prakash Vs. Board of Revenue & ors.
Date of order :: 24th April 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.R.S.Choudhary for the petitioners The writ petition stands dismissed vide common order made in S.B.Civil Writ Petition No.4008/2009 : Ved Prakash Vs. Board of Revenue and others.
(DINESH MAHESHWARI),J.
MK