Niraj Kumar vs J V V N Ltd And (2024:Rj-Jp:7305)
2024 Latest Caselaw 1097 Raj/2

Rajasthan High Court

Niraj Kumar vs J V V N Ltd And (2024:Rj-Jp:7305) on 13 February, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:7305]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 14587/2013

Niraj Kumar S/o Late Shri Lalaram, Village Joriya, Tehsil
Kotkasim District Alwar
                                                                        ----Petitioner
                                        Versus
1.       Jaipur Vidyut Vitran Nigam Limited Through Its Secretary
         Admn., Janpath Jyoti Nagar, Jaipur
2.       Jaipur Vidyut Vitran Nigam Limited Through Its Assistant
         Engineer Oandm, Kotkasim
                                                                     ----Respondents

For Petitioner(s) : Mr. Prakash Chand Thakuriya

HON'BLE MR. JUSTICE SAMEER JAIN Order

13/02/2024

Learned counsel for the petitioner submits that despite of his

best efforts, he could not contact the client and therefore pleads

no instructions.

When the matter was listed yesterday, someone appeared in

person claiming to be the petitioner and prayed for withdrawal of

the present writ petition. However, learned counsel for the

petitioner submits that he was not instructed by the petitioner or

anyone to withdraw the present writ petition.

Be that as it may, having perused the contents of writ

petition, it is discerned that the petitioner, claiming himself to be

adopted son of deceased government servant who died on

02.05.2013, is seeking compassionate appointment. The said

prayer, at this belated stage, is not tenable as per Hon'ble

Supreme Court judgments of SAIL vs. Gouri Devi: AIR 2022 SC

783, Central Coalfield Ltd. vs. Parden Oraon: 2021 (5)

[2024:RJ-JP:7305] (2 of 2) [CW-14587/2013]

SCALE 518, Fertilizer & Chemical Travancore Ltd. vs.

Anushree KB: AIR 2022 SC 4766 and The State of West

Bengal vs. Debrata Tiwari: AIR 2023 SC 1467.

In view of the above, the present petition stands dismissed.

(SAMEER JAIN),J

Pooja /451

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