Rajasthan High Court - Jodhpur
Ramayan vs State Of Rajasthan (2025:Rj-Jd:178) on 2 January, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:178] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6747/2021
1. Ramayan S/o Bhoj Kumar, Aged About 55 Years, Resident Of Sudama Nagar-Ii, 5/e Chhoti, Sriganganagar (Rajasthan). Working As Foreman, Rajasthan State Ganganagar Sugar Mill, Sriganganagar (Rajasthan).
2. Upendra S/o Sarvajeet (Kushwah), Aged About 39 Years, Resident Of 23-F, Sugar Mill, Sriganganagar (Rajasthan). Working As Supervisor (Nirman Vibhag), Rajasthan State Ganganagar Sugar Mill, Sriganganagar (Rajasthan).
3. Sadhu Ram S/o Ramji Lal, Aged About 58 Years, Resident Of 23-F, Sugar Mill, Sriganganagar (Rajasthan). Working As Fitter-I Rajasthan State Ganganagar Sugar Mill, Sriganganagar (Rajasthan).
4. Achchhe Lal S/o Phool Chand, Aged About 54 Years, Resident Of 23-F, Sugar Mill, Sriganganagar (Rajasthan). Working As Fitter Helper-Mill House, Rajasthan State Ganganagar Sugar Mill, Sriganganagar (Rajasthan).
5. Rajkumar S/o Babu Lal, Aged About 56 Years, Resident Of A-10, Janaki Nagar, Near Tenitare School, Sriganganagar (Rajasthan). Working As Fitter-I, Rajasthan State Ganganagar Sugar Mill, Sriganganagar (Rajasthan).
6. Mam Raj S/o Mohan Lal, Aged About 48 Years, Resident Of Bss Headquarter, 3-E, Sriganganagar (Rajasthan). Working As Fitter-I, Rajasthan State Ganganagar Sugar Mill, Sriganganagar (Rajasthan).
----Petitioners Versus
1. State Of Rajasthan, Through Secretary, Excise Department, Government Of Rajasthan, Jaipur (Rajasthan).
2. Rajasthan State Ganganagar Sugar Mill Sriganganagar Ltd., Through Its General Manager, Jaipur.
3. Rajasthan State Ganganagar Sugar Mill Sriganganagar Ltd., Through Its General Manager, Sugar Factory, Sriganganagar.
4. M/s Globa Canesugar Service Private Ltd., 4Th Floor, Tdi, Centre, Plot No.7, Jasola, New Delhi- 110 025.
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[2025:RJ-JD:178] (2 of 2) [CW-6747/2021]
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Abhishek Mehta
JUSTICE DINESH MEHTA
Order
02/01/2025
1. The present writ petition was preferred against order dated 06.04.2021, whereby the petitioners were transferred. A period of about 4 years has since passed. No interim relief has been granted to the petitioners.
2. No relief can now be granted to the petitioners.
3. The present writ petition is, therefore, dismissed.
4. The stay application also stands dismissed, accordingly.
(DINESH MEHTA),J 197-akansha/-
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