Rajasthan High Court - Jodhpur
Ram Partap Begar vs Jodhpur Vidhyut Vitran Nigam Ltd on 20 July, 2022
Author: Rekha Borana
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2526/2019
Ram Partap Begar S/o Shri Surya Ram, Aged About 41 Years,
B/c Meghwa, R/o Village Nai Barekan, Po Rangmahal, Tehsil
Suratgarh, District Sriganganagar (Raj.).
----Petitioner
Versus
1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
Director, New Power House, Jodhpur.
2. The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
Ltd., New Power House, Jodhpur.
3. The Assistant Engineer (Rural), Suratgarh, District
Sriganganagar.
----Respondents
Connected With
S.B. Civil Writ Petition No. 2523/2019
Mahendra Singh S/o Shri Nathu Singh, Aged About 27 Years, B/c
Rajput, R/o Village Thukrana, Tehsil Suratgarh, District
Sriganganagar (Raj.).
----Petitioner
Versus
1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
Director, New Power House, Jodhpur.
2. The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
Ltd., New Power House, Jodhpur.
3. The Assistant Engineer (Rural), Suratgarh, District
Sriganganagar.
----Respondents
S.B. Civil Writ Petition No. 2527/2019
Sajjan Dhukiya S/o Shri Ganesha Ram, Aged About 30 Years, B/
c Jat, R/o Ward No. 17,behind Sarwati School, Tehsil Suratgarh,
District Sriganganagar (Raj.).
----Petitioner
Versus
1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
Director, New Power House, Jodhpur.
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2. The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
Ltd., New Power House, Jodhpur.
3. The Assistant Engineer (Rural), Suratgarh, District
Sriganganagar.
----Respondents
S.B. Civil Writ Petition No. 2529/2019
Ved Prakash S/o Shri Ramswaroop, Aged About 42 Years, B/c
Jat, R/o Vpo Thukrana, Tehsil Suratgarh, District Sri Ganganagar
(Raj.).
----Petitioner
Versus
1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
Director, New Power House, Jodhpur.
2. The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
Ltd., New Power House, Jodhpur.
3. The Assistant Engineer (Rural), Suratgarh, District
Sriganganagar.
----Respondents
For Petitioner(s) : Mr. Deepak Pareek for
Mr. J.S. Bhaleria.
For Respondent(s) : Mr. V.K. Bhadu.
HON'BLE MS. JUSTICE REKHA BORANA
Order 20/07/2022
1. By way of the present writ petitions, the petitioners have challenged the transfer orders dated 07.02.2019 (Annex.P/2).
2. On 20.02.2019, this Court while issuing notices, had stayed the order impugned. Pursuant to the interim orders, the petitioners had been allowed to continue at the place where they were posted prior to passing of the order under challenge.
3. Even if there was any valid ground to transfer the petitioners in the interest of administration, due to change in circumstances (Downloaded on 20/07/2022 at 09:13:37 PM) (3 of 3) [CW-2526/2019] and passage of sufficiently long time, the expediency must have withered away or ceased to exist by now.
4. Hence, the interim orders are made absolute and it is hereby ordered that impugned transfer orders will not be given effect to.
5. The respondents shall however be free to pass fresh order and transfer the petitioners, in accordance with law, obviously, if administrative exigency so warrants.
6. With these directions/observations, the writ petitions as well as stay petitions stand disposed of.
7. All other pending applications stand disposed of.
(REKHA BORANA),J 61 to 64-Sachin/-
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