Jai Kumar Sharma vs Jodhpur Vidyut Vitran Nigam ...
2023 Latest Caselaw 797 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 699/2023

Jai Kumar Sharma S/o Sh Mahesh Kumar Sharma, Aged About 26 Years, R/o Ward No 4, Panda Mohalla, Village And Post Bhateri, Tehsil Bassi, Jaipur, Rajasthan.

----Petitioner Versus

1. Jodhpur Vidyut Vitran Nigam Limited, Through Its Managing Director, New Power House, Industrial Area, Jodhpur, Rajasthan.

2. Secretary (Administration), Jodhpur Vidhyut Vitran Nigam Limited, New Power House Road, Jodhpur

3. Executive Engineer, (City Circle), Jodhpur Discom, Jodhpur Rajasthan

----Respondents

For Petitioner(s) : Mr. Gopal Sandu

JUSTICE DINESH MEHTA

Order

20/01/2023

1. By way of present writ petition, the petitioner has challenged

communication dated 03.01.2023, whereby the respondent -

Jodhpur Vidyut Vitran Nigam Limited, Jodhpur has directed the

petitioner to deposit a sum of Rs.2,53,116/- as condition

precedent for acceptance of his resignation letter.

2. In view of the judgment of the Division Bench of this Court

rendered in the case of Manisha Devi Vs. Jaipur Vidyuat

Nigam Limited & Anr. : D.B. Special Appeal (Writ)

No.304/2021 decided on 16.04.2021, no relief can be granted to

the petitioner.

3. The petitioner shall, however, be free to pursue his

representation dated 26.12.2022, made before the Managing

Director - DISCOM.

(2 of 2) [CW-699/2023]

4. But for the small indulgence granted in para 3 above, the

present petition is dismissed.

5. The stay application also stands dismissed accordingly.

(DINESH MEHTA),J 56-akansha/-

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