Deepak Gurjar S/O Shri Nathu Lal ... vs Jaipur Vidyut Vitran Nigam ...
2023 Latest Caselaw 6497 Raj/2

[2023:RJ-JP:33136-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               D. B. Special Appeal (Writ) No. 898/2023

                                           In

                S.B. Civil Writ Petition No. 16786/2023

Deepak Gurjar S/o Shri Nathu Lal Gurjar, aged about 37 years,
Resident of Shivaji Colony, Gali No. 10, Niwai, Tonk (Mobile
9462620327)
                                                                       ----Appellant
                                       Versus
1.       Jaipur Vidyut Vitran Nigam Limited, through its Managing
         Director, Vidyut Bhawan, Jan Path, Jyoti Nagar, Jaipur-
         302005
2.       The Secretary (Admn.), Jaipur Vidyut Vitran Nigam
         Limited, Vidyut Bhawan, Jan Path, Jyoti Nagar, Jaipur-
         302005
3.       Navneet Singh, Assistant Engineer (Vigilance), JCC, Jaipur
         now order to be posted at the place of the humble
         Appellant under the impugned Order No. 1817 Dated
         06.10.2023
                                                                    ----Respondents

For Appellant : Mr. Mahendra Shandilya Advocate with Mr. Arafat Hussain Advocate.

For Respondents No.          :     Mr. Sandeep Singh Shekhawat
3                                  Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment

04/11/2023

1. Challenge to order dated 19.10.2023 passed by the learned

Single Judge is mainly on the ground that there were serious

irregularities in the matter of issuance and compliance of various

orders and it is alleged that back dated orders have been issued.

[2023:RJ-JP:33136-DB] (2 of 2) [SAW-898/2023]

2. Per se, it appears that number of orders were issued on the

same date, i.e. 06.10.2023 and compliance of the same was also

required. It further appears that another order bearing no. 1817

was issued on that very day, i.e. 06.10.2023.

3. We are not inclined to go further into the matter because the

appellant has only been adjusted in Jaipur and it is not that he has

been transferred to different headquarter. Pay and other service

conditions of the appellant have also remained unchanged. It is

well settled that transfer is an incident of service. Therefore, in

the absence of any mala fides on the part of the authority

concerned, no interference of this Court is called for.

4. Appeal is, accordingly, dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

MANOJ NARWANI /8

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