Murlidhar Choudhary vs Ajmer Vidyut Vitran Nigam Ltd
2021 Latest Caselaw 15973 Raj

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 14640/2021

Murlidhar Choudhary S/o Late Shri Shyam Kishore Choudhary,
Aged About 59 Years, Resident Of 1J-39, Housing Board Colony,
Banswara (Rajasthan).
                                                                       ----Petitioner
                                      Versus
1.       Ajmer     Vidyut       Vitran     Nigam        Ltd.,      Vidyut   Bhawan,
         Panchsheel Nagar, Makadwali Road, Ajmer (Rajasthan).
         Through Its Managing Director.
2.       The Secretary (Administration), Ajmer Vidyut Vitran
         Nigam     Limited,      Vidyut       Bhawan,          Panchsheel     Nagar,
         Makadwali Road, Ajmer (Rajasthan).
3.       Shri Jalaj Raj Gupta, Assistant Engineer, Presently Posted
         Against Post Of Executive Engineer (Cv), Ajmer Vidyut
         Vitran Nigam Limited, Dungarpur (Rajasthan).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. C.S. Kotwani
For Respondent(s)           :     Mr. Deepesh Singh Beniwal



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

22/10/2021

       In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

       Learned counsel for the petitioner submits that the petitioner

is going to superannuate on 31.01.2023. He relied upon the

judgment of Pushpa Mehta Vs. Rajasthan Civil Services

Appellate Tribunal & Ors., reported in RLW 2000(1) (Raj.)

233.

       Issue notice.


                       (Downloaded on 23/10/2021 at 09:08:37 PM)
                                                                            (2 of 2)                [CW-14640/2021]



                                        Mr. Deepesh Singh Beniwal, learned counsel is directed to

                                   accept notice on behalf of the respondents, which he accepts.

                                   Hence, service is complete. He seeks some time to complete his

                                   instructions.

                                        Time prayed for is allowed.

                                        List the matter after four weeks.

                                        In the meanwhile, effect and operation of the orders dated

                                   30.09.2021 (Annex.2) qua the petitioner shall remain stayed.

                                        It is needless to say that the respondents shall be at liberty

                                   to pray for vacation of stay.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

184-Zeeshan

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