Durgesh Pareek vs Jodhpur Vidhyut Vitran Nigam Ltd. ...
2025 Latest Caselaw 11190 Raj

Rajasthan High Court - Jodhpur

Durgesh Pareek vs Jodhpur Vidhyut Vitran Nigam Ltd. ... on 7 April, 2025

                                   [2025:RJ-JD:18145]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 3566/2025

                                   Durgesh Pareek S/o Shri Govind Ram, Aged About 34 Years, R/o
                                   Ward No. 12, 9 Md, Ganganagar, District - Sri Ganganagar
                                   (Raj.).
                                                                                       ----Petitioner
                                                                Versus
                                   1.      Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
                                           Director, New Power House, Jodhpur.
                                   2.      The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
                                           Ltd., New Power House, Jodhpur.
                                   3.      The Assistant Engineer (O And M), Gharsana, District Sri
                                           Ganganagar.
                                                                                   ----Respondents


                                   For Petitioner(s)              :     Mr. J.S. Bhaleria.
                                   For Respondent(s)              :     Mr. Pradeep Sharma.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 07/04/2025

1. Petitioner herein, serving as Technician, is before this Court

seeking quashing of order dated 14.01.2025, vide which, he was

transferred from Gharsana to Nokha Bikaner.

2. Matter being similar as was in S.B. Civil Writ Petition

No.2938/2024 (Sharwan Kumar Vs. The Jodhpur Vidyut

Vitran Nigam Limited & Ors.), decided on 14.02.2025, the

present petition is also disposed of as per judgment, ibid. For

detailed reasons / discussion, see order / judgment dated

14.02.2025 passed therein.

3. Accordingly, impugned transfer order qua the petitioner is

quashed with liberty to pass fresh orders.

4. All pending applications are disposed of accordingly.

(ARUN MONGA),J Today - 4-Jitender/Sumit/-

Powered by TCPDF (www.tcpdf.org)