Rajasthan High Court - Jodhpur
Lalit Kumar Arya vs The N.P.C.I.L. Npcil And Ors on 14 January, 2025
[2025:RJ-JD:2374]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Restoration No. 348/2024
Lalit Kumar Arya S/o Late Shri Ramprasad Arya, Aged About 55
Years, Resident Of Type 3/33L, Anupratap Colony, Rawatbhata,
District- Chittorgarh.
----Petitioner
Versus
1. The Nuclear Power Corporation India Limited Npcil,
Through The Chairman And Managing Director, Npcil,
Anushakti Nagar, Mumbai-400094.
2. Shri T.j. Kotisheoran, The Site Director And Chairman,
Local Management Committee Lmc, Atomic Energy
Central School Aecs, Rawatbhata, District Chittorgarh-
323307.
3. The Director Hr, Npcil, Anushakti Nagar, Mumbai-400094.
4. Shri R.i. Bunkar, Manager Hr, Rawatbhata Rajasthan Site,
Anushakti Via Kota, District Chittorgarh 323303.
5. Shailesh Mohan S/o Shri Mohan Lal, Resident Of T-3/41
K, Anupratap Colony, Rawatbhata, District Chittorgarh.
6. Dadhich Kumar S/o Shri Mahipal Singh, Resident Of T-
3/41 K, Anupratap Colony, Rawatbhata, District
Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Lalit Kumar Arya - present in
person.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral) 14/01/2025 After hearing the arguments, the applicant since states that he was available online, but due to some inadvertence, when the case was called out, he could not join proceedings due to technical fault at his end.
(Downloaded on 31/01/2025 at 10:33:24 PM)
[2025:RJ-JD:2374] (2 of 2) [WRES-348/2024] The restoration application is allowed. Main case is restored to its original status and is taken on board today itself. Main case.
After hearing the arguments, I find no grounds to interfere as under challenge herein is a transfer order dated 17.03.2017 (Annex.21) and relieving order dated 17.03.2017 (Annex.22), which were passed more than 07 years ago. On a query being posed to the applicant as how does the petition survive for adjudication, no satisfactory response has come-forth. Even otherwise, having perused the case file it appears that by sheer passage of time, the nature of relief sought by him is rendered completely meaningless and infructuous.
Petitioner present in person makes an earnest request that this Court should take notice of the petitioner having red flagged certain officers. They are indulging in corruption and therefore, action be taken against them for illegally transferring him. I find it completely preposterous to adopt such a course by accepting his request in a matter where under challenge is merely his transfer order. Moreover, and there is no supporting material and / or prayer qua the roving allegations levelled against the government officials.
Dismissed accordingly.
(ARUN MONGA),J 49-/Jitender/Rmathur/-
Whether fit for reporting : Yes / No (Downloaded on 31/01/2025 at 10:33:24 PM) Powered by TCPDF (www.tcpdf.org)