Mangi Lal vs Food Corporation Of India
2022 Latest Caselaw 2080 Raj

(1 of 2) [CW-2098/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2098/2022

Mangi Lal

----Petitioner Versus Food Corporation Of India

----Respondent

For Petitioner(s) : Mr Suniel Purohit (VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

07/02/2022

It is submitted by learned counsel for the petitioner that the

respondents, relying upon a judgment of Hon'ble Bombay High

Court in Court at its own motion Vs Union of India, PIL

No.84/2014, decided on 20.11.2015; have chosen to transfer the

petitioners from Pokaran to Niwai, at a distance of 550 kilometers,

though the petitioners are No Work No Pay labourers whereas the

judgment of the Bombay High Court was confined to the

departmental labourers.

Submissions have been made that on one hand all the No

Work No Pay labourers at Pokaran have been transferred to Niwai

and in the same order, directions have been given that alternative

arrangement of contract labourers be made at Pokaran, which

clearly indicates that the work is available at Pokaran and despite

that the petitioners are sought to be transferred, who earn

Rs.8000-10000 per month only; which action of the Corporation is

not justified.

(2 of 2) [CW-2098/2022]

In view of submissions made, issue notice. Issue notices of

stay application also.

Notices be made returnable on 25.02.2022.

Notices when issued, be given Dasti to the counsel for the

petitioners for service on the respondents.

In the meanwhile and till further orders, the effect and

operation of the order dated 24.01.2022 (Annx.7) and the

relieving order dated 27.01.2022 (Annx.8) shall remain stayed

qua the petitioners.

(ARUN BHANSALI),J 130-MMA/-

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