Aidan Ram Choudhary vs State Of Rajasthan (2025:Rj-Jd:5136)
2025 Latest Caselaw 5474 Raj

Rajasthan High Court - Jodhpur

Aidan Ram Choudhary vs State Of Rajasthan (2025:Rj-Jd:5136) on 27 January, 2025

[2025:RJ-JD:5136]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1665/2025

Aidan Ram Choudhary S/o Shri Hanuta Ram, Aged About 59
Years, R/o South Side Panchayat Samiti, Manasar, Nagaur,
District Nagaur (Rajasthan)
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Energy, Government Of Rajasthan, Secretariat, Jaipur,
         Rajasthan.
2.       The Secretary (Admn.), Rajasthan Rajya Prasaran Nigam
         Limited, Vidhut Bhawan, Janpath Jyoti Nagar, Jaipur
         Rajasthan.
3.       The Chief Personnel Officer, Rajasthan Rajya Prasaran
         Nigam Limited, Room No. 204, Vidhut Bhawan, Janpath,
         Jyoti Nagar, Jaipur Rajasthan.
4.       Executive Engineer (220 Kv Gss), College Road, Nagaur
         Rajasthan
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Narendra Rajpurohit
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

27/01/2025

1. Petitioner herein, inter alia, seeks quashing of an office order

dated 15.01.2025 (Annex.2), vide which he was transferred from

Nagaur to Gajner and order dated 16.01.2025 (Annex.3) vide

which he has been relieved.

2. At the outset, it is submitted by the learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by a judgment rendered by Division Bench of this Court in

[2025:RJ-JD:5136] (2 of 2) [CW-1665/2025]

Dr. (Smt.) Pushpa Mehta Vs. Rajasthan Civil Services

Appellate Tribunal & Ors. Reported in 2001(1) RLR 398. He

submits that the petitioner is sanguine that, in case he is allowed

to file a representation qua the grievance raised in the present

writ petition and the same is considered in light of the aforesaid

judgment, he will be meted out with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Pushpa Mehta (supra), as

expeditiously as possible.

4. Till then, the impugned order dated 15.01.2025 qua the

petitioner shall be kept at abeyance. In case it is found that the

case of the petitioner is not covered by the judgment rendered in

Pushpa Mehta, ibid, specific reasons thereof shall be given by

passing a speaking order.

5. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 43-skm/sp/-

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