Kapil Vijay vs Jodhpur Vidyut Vitaran Nigam Limited ...
2025 Latest Caselaw 1707 Raj

Rajasthan High Court - Jodhpur

Kapil Vijay vs Jodhpur Vidyut Vitaran Nigam Limited ... on 2 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:28372]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11807/2025

Kapil Vijay S/o Kaushal Kumar Vijay, Aged About 47 Years, R/o
4-E-325, Jai Narayan Vyas Colony, Bikaner, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       Jodhpur Vidyut Vitaran Nigam Limited, New Power House
         Road, Jodhpur Through Its Managing Director.
2.       The Secretary Administration, Jodhpur Discom, New
         Power House Road, Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Shreyansh Ramdev
                                Mr. Manish Bhargav
For Respondent(s)         :     Mr. Pradeep Sharma
                                Mr. Kanishk Singhvi



              HON'BLE MS. JUSTICE REKHA BORANA

Order

02/07/2025

1. Learned counsel for the petitioner submits that the issue

involved in the present writ petition would be squarely covered by

the judgment passed by this Court in Mansukh Vs. Jodhpur

Vidyut Vitran Nigam Ltd. & Ors.; S.B Civil Writ Petition

No.10236/2025 and other connected matters (decided on

28.05.2025).

2. Learned counsel for the respondents does not refute the

above fact and submits that the present writ petition be also

disposed of in light of Mansukh's case (supra).

3. In Mansukh's case (supra), this Court while disposing of the

bunch of petitions directed as under:

[2025:RJ-JD:28372] (2 of 2) [CW-11807/2025]

"15. In view of the overall facts, the present writ petitions are disposed of with the direction to the respondent-

authorities to re-consider order dated 09.05.2025 while keeping in mind that the exigency because of which the said order was passed, has now ceased. The authorities shall further be under an obligation to keep into consideration the ratio as laid down in Shrawan Kumar's case (supra). The re-consideration, as directed above, be made and consequential orders (reasoned and speaking) be passed by the competent authority within a period of two weeks from the receipt of the copy of the present order.

16. Stay petitions and pending applications, if any, stand disposed of."

4. In view of the above, the present writ petition is

disposed of in the same terms and directions as passed in the

case of Mansukh (supra).

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

disposed of.

(REKHA BORANA),J 35-manila/-

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