Hetram vs Jodhpur Vidhyut Vitaran Nigam Limited ...
2025 Latest Caselaw 8701 Raj

Rajasthan High Court - Jodhpur

Hetram vs Jodhpur Vidhyut Vitaran Nigam Limited ... on 11 March, 2025

                                   [2025:RJ-JD:13437]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 5626/2025
                                   Hetram S/o Shri Banwari Lal, Aged About 38 Years, R/o 2-G Ii,
                                   Tehsil And District Sri Ganganagar (Raj.).
                                                                                                        ----Petitioner
                                                                        Versus
                                   1. Jodhpur Vidhyut Vitaran Nigam Limited, Through                               Its
                                      Managing Director, New Power House, Jodhpur (Raj.).
                                   2. The Secretary (Admn.), Jodhpur Vidhyut Vitaran Nigam
                                      Limited, New Power House, Jodhpur.
                                   3. The Superintending Engineer (O And M), Jodhpur Vidhyut
                                      Vitaran Nigam Limited, Bikaner.
                                   4. The Executive Engineer (O And M), Jodhpur Vidhyut Vitaran
                                      Nigam Limited, Bikaner, District Bikaner.
                                   5. The Assistant Engineer (O And M), Jodhpur Vidhyut Vitaran
                                      Nigam Limited, Deshnok, District Bikaner.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Om Prakash Kumawat.
                                   For Respondent(s)          :     Mr. Pradeep Sharma.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 11/03/2025

1. Assailed herein is an order dated 14.01.2025, vide which, petitioner, serving as Technical Helper, has been transferred from Bikaner to Jodhpur and vide order dated 03.03.2025, he has been relieved pursuant to his transfer.

2. Matter herein pertaining to the post of Technical Helper in Jodhpur Discom, being similar as was in S.B. Civil Writ Petition No.2938/2024 (Sharwan Kumar Vs. The Jodhpur Vidyut Vitran Nigam Limited & Ors.), decided on 14.02.2025, the present petition is also disposed of as per judgment, ibid. For detailed reasons / discussion, see order / judgment dated 14.02.2025 passed therein.

3. Accordingly, impugned transfer order qua the petitioner is quashed with liberty to pass fresh orders.

4. All pending applications are disposed of accordingly.

(ARUN MONGA),J 13-Sumit/Rmathur/-

Powered by TCPDF (www.tcpdf.org)