Rajendra Prasad vs Jodhpur Vidhyut Vitran Nigam Ltd. ...
2025 Latest Caselaw 12840 Raj

Rajasthan High Court - Jodhpur

Rajendra Prasad vs Jodhpur Vidhyut Vitran Nigam Ltd. ... on 9 September, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:39950]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13464/2025

Rajendra Prasad S/o Shri Hari Ramji, Aged About 46 Years,
Resident Of Vpo Muklawa, Tehsil Raisinghnagar, District Sri
Ganganagar.
                                                                         ----Petitioner
                                         Versus
1.       Jodhpur Vidhyut Vitran Nigam Ltd. Jodhpur, Through
         Chairman And Managing Director, J.v.v.n.l. Jodhpur.
2.       The Chief Personnel Officer, Jodhpur Vidhyut Vitran Nigam
         Ltd., New Power House, Jodhpur.
3.       The Secretary (Admn.), Jodhpur Discom, Jodhpur.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Jay Choudhary



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

09/09/2025

1. Learned counsel for the petitioner submits that the

controversy involved in the writ petition is covered by the

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

of Giriraj Prasad Sharma Vs. State of Rajasthan & Ors.: S.B. Civil

Writ Petition No.7603/2023, decided on 29.04.2025. Learned

counsel for the petitioner makes a limited submission that the

petitioner would be satisfied if the respondents may be directed to

consider and decide the representation of the petitioner within a

particular time period in light of the aforesaid judgment.

2. In light of such limited submission, it is hereby directed that

the petitioner shall submit a detailed representation to the

respondents within a period of '10 days' from today. The

(Uploaded on 09/09/2025 at 05:54:34 PM)

[2025:RJ-JD:39950] (2 of 2) [CW-13464/2025]

representation of the petitioner shall be decided by the

respondents by way of passing a speaking order within a period of

'one month' thereafter.

3. With the aforesaid direction, the instant writ petition is

disposed of. Stay application as well as all other pending

application(s), if any, also stand disposed of accordingly.

(DR. NUPUR BHATI),J surabhii/43-

(Uploaded on 09/09/2025 at 05:54:34 PM)

Powered by TCPDF (www.tcpdf.org)