Habibur Rahman S/O Late Shri ... vs Rajasthan Rajya Vidyut Prasaran ...
2021 Latest Caselaw 7157 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11953/2021

Habibur Rahman S/o Late Shri Laqueman, Aged About 59 Years,
R/o 2-E-16, Chhatarpura, Vigyan Nagar, Kota. Presently Working
As Assistant Engineer In The Office Of Superintending Engineer
(Civil), Rajasthan Rajya Vidyut Prasaran Nigam Ltd. Kota (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan Rajya Vidyut Prasaran Nigam Ltd., Through
       Chairman-Cum-Managing Director, Vidyut Bhawan, Jan
       Path, Jyoti Nagar, Jaipur (Raj.)
2.     The Secretary (Administration), Rajasthan Rajya Vidyut
       Prasaran Nigam Ltd., Vidyut Bhawan, Jan Path, Jyoti
       Nagar, Jaipur (Raj.)
3.     The Superintending Engineer (Civil), Rajasthan Rajya
       Vidyut Prasaran Nigam Ltd., Kota (Raj.)
4.     The Executive Engineer (Civil), Rajasthan Rajya Vidyut
       Prasaran Nigam Ltd., District Phalodi (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Ajay Kumar Bajpai For Respondent(s) : Mr. Rajesh Mohan Kumawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

03/12/2021

This writ petition has been filed by the petitioner assailing

the order dated 30.09.2021 passed by the respondents whereby

he, an AEN (Civil), has been transferred from Kota to Phalodi.

At the very outset, learned counsel for the petitioner submits

that he may be permitted to submit a representation for redressal

of his grievance and the respondents may be directed to decide

the same expeditiously keeping in view the law laid down by a

(2 of 2) [CW-11953/2021]

Division Bench judgment of this Court dated 16.12.1999 in case of

Pushpa Mehta Vs. Rajasthan Civil Services Appellate

Tribunal: D.B. Civil Special Appeal No.1430/1999.

Learned counsel for the respondent has no objection to the

aforesaid prayer.

In view thereof, this writ petition is disposed of with a liberty

to the petitioner to submit a representation with the respondents

against the impugned transfer order dated 30.09.2021 within a

period of one week from today. In case such representation is

filed, the respondents are required to pass a reasoned order

thereupon within a period of 4 weeks thereafter keeping in view

the judgment dated 16.12.1999 passed by a Division Bench of this

Court in case of Pushpa Mehta (supra).

(MAHENDAR KUMAR GOYAL),J

PRAGATI/36

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