Islam vs Ajmer Vidyut Vitran Nigam Limited
2025 Latest Caselaw 7357 Raj

Rajasthan High Court - Jodhpur

Islam vs Ajmer Vidyut Vitran Nigam Limited on 14 February, 2025

                                   [2025:RJ-JD:10820]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 2123/2025

                                   Durgesh Kumar Meena S/o Shri Vijay Pal Meena, Aged About 36
                                   Years, Resident Of Mundi Bhata, Jahajpur, District Bhilwara
                                   (Raj.).
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.         Ajmer Vidhyut Vitran Nigam Ltd., Through Its Secretary
                                              (Administration), Ajmer Vidhyut Vitran Nigam Ltd., Vidyut
                                              Bhawan, Panchsheel Nagar, Makadwali Road, Ajmer.
                                   2.         The Assistant Engineer (O And M), Ajmer Vidhyut Vitran
                                              Nigam Ltd., Jahajpur, District Bhilwara.
                                                                                                      ----Respondents
                                                                   Connected with
                                   S.B. Civil Writ Petition Nos.2430/2025, 3061/2025, 3303/2025,
                                   3310/2025, 3324/2025 and 4008/2025.


                                   For Petitioner(s)           :     Mr. D.S. Thind, Mr. O.P. Sangwa, Mr.
                                                                     M.S. Godara, Mr. S.K.M. Vyas and Mr.
                                                                     Rajak Khan.
                                   For Respondent(s)           :     Mr. Pradeep Sharma


                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 14/02/2025

1. Matters 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 petitions are also disposed of as per judgment, ibid. For detailed reasons / discussion, see order / judgment dated 14.02.2025 passed therein.

2. Accordingly, impugned transfer orders qua the petitioners are quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J SP/skm/-

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