Sushil Kumar vs Jodhpur Vidhyut Vitran Nigam Ltd
2022 Latest Caselaw 10910 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11892/2022

Sushil Kumar S/o Shri Jagdish Prasad, Aged About 36 Years, R/o Near Taj Mahal Place, Ward No. 20, Sangaria, Hanumangarh, District - Hanumangarh (Raj.).

----Petitioner Versus

1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing Director, New Power House, Jodhpur.

2. The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam Ltd., New Power House, Jodhpur.

3. The Assistant Engineer (Rural), Sangria, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Jitender Singh Bhaleria

HON'BLE MS. JUSTICE REKHA BORANA

Order

25/08/2022

Learned counsel for the petitioner submitted that vide

impugned dated 10.08.2022, the petitioner has been transferred

from Sangaria District Hanumangarh to Bajju District Bikaner.

Learned counsel submitted that the petitioner, who is a low-paid

employee being a Technical Helper, would have to face financial

constraints because of the said transfer order. He relied upon the

judgment passed in the case of Vijay Vishnoi Vs. JVVNL & Ors.;

S.B. Civil Writ Petition No.7268/2015 decided on 26.08.2015.

In view of the submissions made, Issue notice. Issue notice

of the stay application also and be made returnable on

28.09.2022.

(2 of 2) [CW-11892/2022]

Meanwhile, effect and operation of the impugned order dated

10.08.2022 shall remain stayed qua the present petitioner.

(REKHA BORANA),J 158-Dharmendra/-

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