Akhileshwar Yadav vs Jodhpur Vidhyut Vitaran Nigam Limited, ...
2025 Latest Caselaw 14447 Raj

Rajasthan High Court - Jodhpur

Akhileshwar Yadav vs Jodhpur Vidhyut Vitaran Nigam Limited, ... on 27 October, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:46357]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3574/2019

Akhileshwar Yadav S/o Shri Kumar Yadav, Aged About 61 Years,
By Caste Yadav, Resident Of Village And Post Office Anadra,
Dhanva      Colony,      Tehsil        Reodhar,       District      Sirohi-   307511
(Rajasthan) (Retired To The Post Of Meter Inspector From The
Office Of Assistant Engineer (O And M), Jodhpur Vidhyut Vitaran
Nigam Limited, Reodhar, District Sirohi (Rajasthan)
                                                                       ----Petitioner
                                        Versus
1.       Jodhpur Vidhyut Vitaran Nigam Limited, Through Its
         Managing Director, Registered Office At New Power
         House, Jodhpur-342003 (Rajasthan)
2.       Chief Engineer (Jdz), Jodhpur Vidhyut Vitaran Nigam
         Limited,     New        Power      House        Road,      Jodhpur-342003
         (Rajasthan)
3.       Assistant Secretary (Pension), Jodhpur Vidhyut Vitaran
         Nigam       Limited,     New      Power       House,       Jodhpur-342003
         (Rajasthan)
4.       Accounts Officer (O And M), Jodhpur Vidhyut Vitaran
         Nigam Limited, Sirohi (Rajasthan)
5.       Acconts Officer (Pension), Jodhpur Vidhyut Vitaran Nigam
         Limited, New Power House, Jodhpur-342003 (Rajasthan)
6.       Assistant Engineer (O And M), Jodhpur Vidhyut Vitaran
         Nigam Limited, Reodhar, District Sirohi (Rajasthan)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. SK Vyas
For Respondent(s)            :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/10/2025

1. The matter comes upon an application moved on behalf of

the petitioner seeking disposal of the writ petition in light of the

(Uploaded on 29/10/2025 at 02:36:09 PM)

[2025:RJ-JD:46357] (2 of 2) [CW-3574/2019]

judgment passed by a Coordinate Bench of this Court in S.B. Civil

Writ Petition No.8989/2017 decided on 25.08.2023 which is based

upon the judgment of Hon'ble the Supreme Court in the case of

State of Punjab & Ors. vs. Rafiq Masih (White Washer): (2014) 8

SCC 883.

2. The petitioner relinquishes every prayer regarding fixation of

entire arrears with all consequential benefits. Falling the dicta

passed by Hon'ble the Supreme Court in the case of Rafiq Masih

(supra) and concurring with the opinion made in the case, the writ

petition is allowed.

3. The order dated 31.10.2018 (Annex.11) is quashed and set

aside. The amount of Rs.1,87,397/- recovered from the petitioner

be refunded back along with interest @ 9% per annum from the

date of recovery till the date of actual payment.

4. The needful may be done by the respondents within a period

of two months from the date a certified copy of this order is

placed before the respondents.

(FARJAND ALI),J 20-chhavi/-

(Uploaded on 29/10/2025 at 02:36:09 PM)

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