Sunita Kumari Saini vs Ajmer Vidyut Vitran Nigam Limited ...
2025 Latest Caselaw 4448 Raj

Rajasthan High Court - Jodhpur

Sunita Kumari Saini vs Ajmer Vidyut Vitran Nigam Limited ... on 13 January, 2025

                                   [2025:RJ-JD:2089]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 10811/2020

                                   Sunita Kumari Saini D/o Shri Gigraj Saini W/o Shri Nakul
                                   Sankhla, Aged About 28 Years, R/o Dhani Surat Ram, Navaldi,
                                   Tehsil Navalgarh, District Jhunjhanu At Present R/o Plot No. 19,
                                   Kamla Nagar, Gokul Ji Ki Piyau, Lal Sagar, Mandor, Jodhpur.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.          Ajmer Vidyut Vitran Nigam Limited, Vidyut Bhawan,
                                               Makarwali Road, Pancsheel Nagar, Ajmer Through Its
                                               Managing Director.
                                   2.          Secretary (Admn.), Ajmer Vidyut Vitran Nigam Limited,
                                               Vidyut Bhawan, Makarwali Road, Pancsheel Nagar, Ajmer.
                                   3.          Assistant Engineer (O And M), Ajmer Vidyut Vitran Nigam
                                               Limited, Udaipurvati, District Jhunjhanu.
                                   4.          District Education Officer, (Hq) Secondary, Jodhpur.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Manoj Kumar Pareek
                                   For Respondent(s)           :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 13/01/2025

Learned counsel for the petitioner candidly states that similar

controversy, as raised herein, has been decided against the

petitioner by a Coordinate Bench of this Court in a judgment

rendered in Manendra Singh Vs. Ajmer Vidyut Vitran Nigam

Ltd. & Anr. : S.B. Civil Writ Petition No.12880/2020,

decided on 03.01.2023.

In view of the aforesaid statement, the instant petition is

dismissed accordingly.

All pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 24-skm/-

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