Lalit Kumar vs Jodhpur Vidhyut Vitran Nigam Ltd. ...
2025 Latest Caselaw 1584 Raj

Rajasthan High Court - Jodhpur

Lalit Kumar vs Jodhpur Vidhyut Vitran Nigam Ltd. ... on 1 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:28119]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11343/2025

Lalit Kumar S/o Shri Moda Ram, Aged About 41 Years, 148 Shiv
Nagar, Mandiya Road, Pali, (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
         Director, New Power House, Jodhpur.
2.       The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
         Ltd., New Power House, Jodhpur.
3.       The Assistant Engineer (Mt), Pali, District Pali.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rajat Choudhary



              HON'BLE MS. JUSTICE REKHA BORANA

Order

01/07/2025

1. Learned counsel for the petitioner submits that the petitioner

has been transferred as Technician-I from the office of AEN (MT)

Pali to AEN (O&M) Bap.

2. Counsel submits that the same is contrary to the provisions

governing the services of the petitioner and the issue is settled by

the judgment passed by a Co-ordinate Bench of this Court in

Sharwan Kumar Vs. The Jodhpur Vidyut Vitran Nigam

Limited & Ors.; S.B. Civil Writ Petition No.2938/2024

(decided on 14.02.2025).

3. Counsel submits that the petitioner would be satisfied if the

respondents are directed to decide the representation as filed by

the petitioner in light of the aforesaid judgment.

[2025:RJ-JD:28119] (2 of 2) [CW-11343/2025]

4. Keeping into consideration the limited prayer as made, no

prejudice would be caused to the respondents and therefore, the

requirement of issuance of notice/service on respondents is

dispensed as no reply in the present matter would be required.

5. The present writ petition is disposed of with a direction to

the competent authority/respondents to decide the representation

of the petitioner if filed within a period of one week from now. The

representation be decided within a period of four weeks thereafter

in accordance with law and keeping in view the observations made

in the case of Sharwan Kumar (supra).

6. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance.

7. The order has been passed based on the submissions made

in the petition and by learned counsel for the petitioner before this

Court. The respondents would be free to examine the veracity of

the submissions made in the petition and only in case, the

averments made therein are found to be correct, appropriate

orders would be passed in favour of the petitioner.

8. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 33-manila/-

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