Yudhveer Bishnoi vs Jodhpur Vidhyut Vitran Nigam Ltd. ...
2025 Latest Caselaw 10618 Raj

Rajasthan High Court - Jodhpur

Yudhveer Bishnoi vs Jodhpur Vidhyut Vitran Nigam Ltd. ... on 13 June, 2025

[2025:RJ-JD:27169]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11786/2025

Yudhveer Bishnoi S/o Ved Prakash Vishnoi, Aged About 36 Years,
R/o Ward No. 11 Purani Aabadi, Sangaria, Hanumangarh, (Raj.).
                                                                         ----Petitioner
                                         Versus
1.       Jodhpur Vidhyut Vitran Nigam Ltd., New Power House,
         Jodhpur Through Its Managing Director.
2.       The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
         Ltd., New Power House, Jodhpur.
3.       The Superintendent Engineer, Jodhpur Vidhyut Vitran
         Nigam Ltd., Jodhpur Discom Hanumangarh.
4.       The Assistant Engineer, Jodhpur Vidhyut Vitran Nigam
         Ltd., Aen (Rural), Sangaria, District Hanumangarh.
5.       The Assistant Engineer, Jodhpur Vidhyut Vitran Nigam
         Ltd., Aen (O And M-Ii), Sri Dungargarh.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Rajendra Choudhary
For Respondent(s)              :    Mr. Pankaj Choudhary



HON'BLE MR. JUSTICE SUNIL BENIWAL (VACATION JUDGE)

Order

13/06/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by this court in S.B. Civil Writ Petition

No.10236/2025 (Mansukh V/s. Jodhpur Vidhut Vitran

Nigam Ltd. & Ors.) and other connected matters.

3. Learned counsel for the petitioner submits that the petitioner

may be permitted to file an appropriate representation before the

[2025:RJ-JD:27169] (2 of 2) [CW-11786/2025]

respondents in the light of judgment rendered by this Court in the

case of Mansukh (supra) for redressal of his grievances.

4. Learned counsel for the respondents has no objection to the

prayer made by learned counsel for the petitioner.

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

in terms that in the event of filing a representation by the

petitioner, the same shall be considered and decided by the

respondents at the earliest preferably within a period of four

weeks from the date of receipt of such representation, keeping in

mind the law laid down by this Court in the case of Mansukh

(supra).

5. All pending applications, if any, also stand disposed of.

(SUNIL BENIWAL (VACATION JUDGE)),J 333-AnilKC/-

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