Prem Kumar vs Jodhpur Vidhyut Vitran Nigam Ltd
2022 Latest Caselaw 10954 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12462/2022

Prem Kumar S/o Shri Mulchand, Aged About 43 Years, Ward No. 5, Village 1 Nr, Pilibanga, 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 (O And M), Pilibangan, District Hanumangarh.

4. Shri Gurpreet Singh, Technical Helper, Assistant Engineer (O And M), Jasrasar, Now Under Transfer At Aen (O And M), Pilibangan District Hanumangarh.

                                                                ----Respondents


For Petitioner(s)        :     Mr. J.S. Bhaleria
For Respondent(s)        :     --

HON'BLE MS. JUSTICE REKHA BORANA

Order

26/08/2022

Learned counsel for the petitioner submitted that vide

impugned order dated 12.08.2022 the petitioner has been

transferred from Pilibangan to Jasrasar. He 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.

(2 of 2) [CW-12462/2022]

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

of the stay application also and be made returnable on

28.09.2022.

Let the copy of the petition be served on learned counsel

Mr. Anil Upadhyay who regularly appears for the respondent-

Department.

Meanwhile, effect and operation of the impugned order dated

12.08.2022 shall remain stayed qua the present petitioner.

(REKHA BORANA),J 204-AbhishekS/-

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