Tulsi Ram Sharma vs The Ajmer Vidhyut Vitran Nigam ...
2021 Latest Caselaw 13155 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10882/2021

Tulsi Ram Sharma S/o Shri Sohan Lal Sharma, Aged About 34 Years, Village Borakheri, Post Badoli, Madho Singh, Tehsil Nimbahera, District Chittorgarh (Rajasthan).

----Petitioner Versus

1. The Ajmer Vidhyut Vitran Nigam Limited, Through Its Managing Director, Vidhyut Bhawan, Panchsheel Nagar, Makadwali Road, Ajmer (Rajasthan).

2. The Secretary (Administration), Vidhyut Bhawan, Panchsheel Nagar, Makadwali Road, Ajmer (Rajasthan).

3. The Deputy Director (Personnel), Hq, Ajmer Vidhyut Vitran Nigam Limited, Vidhyut Bhawan, Panchsheel Nagar, Makadwali Road, Ajmer (Rajasthan).

4. The Assistant Engineer (O And M), Nimbahera, District Chittorgarh.

                                                                   ----Respondents


For Petitioner(s)         :     Mr. Trilok Joshi
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                 Judgment

26/08/2021

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied, if an appropriate direction is issued to the

respondents to consider petitioner's representation to be posted at

a nearby place, in accordance with law, where concerned post is

lying vacant.

2. The present writ petition is, therefore, disposed of with the

direction to the petitioner to address a fresh representation before

the competent authority pointing out vacant posts within a period

(2 of 2) [CW-10882/2021]

of two weeks alongwith photostat copy of the earlier

representation and certified copy of the order instant.

3. In case, such representation is filed by the petitioner, the

competent authority shall decide the same, in accordance with

law, preferably within a period of six weeks from the receipt

thereof.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

107-CPGoyal/-

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