Shatrughan Mahur vs Ajmer Vidyut Vitran Nigam Limited ...
2025 Latest Caselaw 7931 Raj

Rajasthan High Court - Jodhpur

Shatrughan Mahur vs Ajmer Vidyut Vitran Nigam Limited ... on 25 February, 2025

                                   [2025:RJ-JD:11124]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 4890/2025

                                   Shatrughan Mahur S/o Shri Gopilal Mahur, Aged About 36 Years,
                                   R/o     Village      And   Post     Isarda,        District        Sawai   Madhopur
                                   (Rajasthan).
                                                                                                          ----Petitioner
                                                                         Versus
                                   1.       Ajmer Vidyut Vitran Nigam Limited, Vidyut Bhawan,
                                            Panchsheel Nagar, Makadwali Road, Ajmer - 305004
                                            Through Secretary (Admn.).
                                   2.       The Assistant Engineer (Rural), Avvnl, Chotisadri, District
                                            Pratapgarh.
                                                                                                       ----Respondents


                                   For Petitioner(s)           :     Ms. Anushree Sharma (through VC)
                                   For Respondent(s)           :     Mr. Pradeep Sharma.



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/02/2025

1. 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.

2. Accordingly, impugned transfer order qua the petitioner is quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 22-DhananjayS/Rmathur/-

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