Ashok Kumar Godara vs Jodhpur Vidyut Vitran Nigam Limited ...
2025 Latest Caselaw 11192 Raj

Rajasthan High Court - Jodhpur

Ashok Kumar Godara vs Jodhpur Vidyut Vitran Nigam Limited ... on 7 April, 2025

                                   [2025:RJ-JD:18141]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 3683/2025
                                   Ashok Kumar Godara S/o Ramlal, Aged About 41 Years, Resident
                                   Of Godaro Ki Dhaniya, Chandra Nagar, Shri Jammeshwar Nagar,
                                   Lohawat, Tehsil And District - Phalodi, (Jodhpur)-342302,
                                   Presently Working/posted As Technician-Ii, At The Office Of
                                   Assistant Engineer (Pvs) Lohawat, District-Phalodi (Jodhpur),
                                   Jodhpur Vidhyut Vitran Nigam Limited.
                                                                                          ----Petitioner
                                                                   Versus
                                   1.     Jodhpur Vidyut Vitran Nigam Limited (Jdvvnl), Through
                                          Its Secretary (Admn.), New Power House, Jodhpur,
                                          District-Jodhpur.
                                   2.     The Assistant Engineer (Pvs), Jodhpur Vidhyut Vitran
                                          Nigam Limited, Lohawat, District-Phalodi (Jodhpur).
                                                                                      ----Respondents


                                   For Petitioner(s)               :     Mr. Rajak Khan.
                                   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 Phalodi to Balotra.

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-6-JitenderSumit/-

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