Shrawan Singh vs The Jodhpur Vidyut Vitran Nigam Limited ...
2025 Latest Caselaw 11191 Raj

Rajasthan High Court - Jodhpur

Shrawan Singh vs The Jodhpur Vidyut Vitran Nigam Limited ... on 7 April, 2025

                                   [2025:RJ-JD:18146]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 3649/2025

                                   Shrawan Singh S/o Shri Khiv Singh, Aged About 39 Years,
                                   Resident Of Ward No. 05, Moriya Bas, Bhojasar, District Churu,
                                   Rajasthan.
                                                                                        ----Petitioner
                                                                Versus
                                   1.     The Jodhpur Vidyut Vitran Nigam Limited, Jodhpur
                                          Through Its Managing Director, New Power House Road,
                                          Jodhpur, Rajasthan.
                                   2.     The Secretary (Admn.), Jodhpur Vidyut Vitran Nigam
                                          Limited, Jodhpur, Rajasthan.
                                   3.     The Assistant Engineer, Jasrasar, Tehsil Jasrasar, District
                                          Bikaner, Rajasthan.
                                                                                    ----Respondents


                                   For Petitioner(s)                :     Ms. Nandipana Gehlot.
                                   For Respondent(s)                :     Mr. Pradeep Sharma.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 07/04/2025

1. Petitioner herein, serving as Technical Helper Gr.II, is before

this Court seeking quashing of order dated 14.01.2025, vide

which, he was transferred from Bikaner to Churu.

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-5-Jitender/Sumit/-

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