Devendra Kumar Sharma S/O Shri ... vs Jaipur Vidhyut Vitran Nigam Ltd. ...
2023 Latest Caselaw 1898 Raj/2

   [2023/RJJP/002303]

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                   D.B. Special Appeal (Writ) No. 72/2023

   Devendra Kumar Sharma S/o Shri Jagdish Prasad Sharma, Aged
   About 55 Years, R/o 191/29, Sector 29, Pratap Nagar, Jaipur. At
   Present Working As A.en. In The Office Of A.en. (O And M),
   Jvvnl, Rajgarh, District Alwar.
                                                                       ----Appellant
                                       Versus
   1.       Jaipur Vidhyut Vitran Nigam Ltd., Vidyut Bhawan, Jyoti
            Nagar, Jaipur Through Its Chairman Cum Managing
            Director.
   2.       Secretary (Admn.), Jaipur Vidhyut Vitran Nigam Ltd.,
            Vidyut Bhawan, Jyoti Nagar, Jaipur.
   3.       The Joint Director Personnel (HR), Jaipur Discom, Jaipur
   4.       Shri D.p. Badaya, A.En. (O And M) Chikani, Jaipur Vidhyut
            Vitran Nigam Ltd. Through Secretary (Admn.) Jaipur
            Vidhyut Vitran Nigam Ltd., Vidyut Bhawan, Jyoti Nagar,
            Jaipur.
                                                                    ----Respondents

For Appellant(s) : Mr. Vijay Pathak Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Judgment

09/02/2023

Heard.

After hearing learned counsel for the appellant and taking

into consideration that the appellant has been transferred within a

short period of five months and further that there are certain

ailments, we are inclined to modify the order passed by the

learned Single Judge only to the extent that the appellant is

granted liberty to prefer representation to the transferring

[2023/RJJP/002303] (2 of 2) [SAW-72/2023]

authority within a period of seven days from toady. If that is done,

the Authority shall decide the representation within an outer limit

of three weeks. Till the representation is decided, the appellant

shall not be disturbed and be allowed to continue at the present

place of posting.

The appeal is accordingly disposed off.

(ANIL KUMAR UPMAN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

SANJAY KUMAWAT-9

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