Sushil Kumar vs Jodhpur Vidhyut Vitran Nigam Ltd
2022 Latest Caselaw 11010 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12562/2022

Sushil Kumar S/o Shri Krishnalal, aged about 37 Years, R/o Ward No. 15, Ranjeetpura, Tehsil and 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&M), Jodhpur Discom Hanumangarh Town, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Vipin Makkad For Respondent(s) : Mr. Anil Upadhyay

HON'BLE MS. JUSTICE REKHA BORANA

Order

27/08/2022

Learned counsel for the petitioner submitted that vide

impugned order dated 12.08.2022 the petitioner has been

transferred from Hanumangarh Town to Fatehgarh. 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.

In view of the submissions made, Issue notice.

Let the copy of the petition be served on learned counsel

Mr. Anil Upadhyay who regularly appears for the respondent-

Department.

(2 of 2) [CW-12562/2022]

Meanwhile, effect and operation of the impugned order dated

12.08.2022 shall remain stayed qua the present petitioner.

(REKHA BORANA),J 316-AnilKC/-

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