Hemant Goyal vs Ajmer Vidyut Vitran Nigam Ltd
2021 Latest Caselaw 16241 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14556/2021

Hemant Goyal S/o Girdhari Lal Goyal, Aged About 35 Years,
Outside Chandpole, Mata Ka Kunda, Jodhpur. At Present Working
As Asstt. Accounts Officer-Ii Posted At The Office Of A.en. (O And
M) Kherwara, District Udaipur.
                                                                   ----Petitioner
                                   Versus
1.      Ajmer Vidyut Vitran Nigam Ltd., Ajmer Through Its
        Chairman And Managing Director.
2.      Secretary (Admn.), Ajmer Vidyut Vitran Nigam Ltd.
        Ajmer.
3.      Joint Director Personnel, Ajmer Vidyut Vitran Nigam Ltd.
        Ajmer.
4.      Asstt. Engineer (O And M), Ajmer Vidyut Vitran Nigam
        Ltd. Kherwara District Udaipur.
5.      Pradeep Tabiyar, Junior Accountant, A.en. (O And M),
        Anandpuri District Banswara.
                                                                ----Respondents


For Petitioner(s)        :     Mr.SK Verma.
For Respondent(s)        :     Mr.Deepesh Beniwal.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

26/10/2021

     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 has relied upon the

judgment rendered by this Hon'ble Court in Vijay Saraswat Vs.

State of Rajasthan & Ors. reported in 2007 Raj CANDID 463,

whereby strength of which, learned counsel for the petitioner


                    (Downloaded on 26/10/2021 at 09:42:56 PM)
                                                                             (2 of 2)                [CW-14556/2021]



                                   submits that the petitioner's consent was not there with the

                                   deputation.

                                        Issue notice.

                                        Learned counsel Mr.Deepesh Beniwal accepts notice on

                                   behalf of the respondents no.1 to 4. He seeks some time to

                                   complete his instructions.

                                        Issue notice to the respondent no.5, returnable in four

                                   weeks.

                                        In the meanwhile, effect and operation of the order dated

                                   15.09.2021 qua the petitioner shall remain stayed.

                                        List a/w SBCWP No.14012/2021.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

298-SPhophaliya/-

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