Manmohan Jalora vs The Jodhpur Vidhyut Vitran Nigam ... on 4 May, 2023

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Rajasthan High Court - Jodhpur

Manmohan Jalora vs The Jodhpur Vidhyut Vitran Nigam ... on 4 May, 2023

Bench: Vinit Kumar Mathur

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6126/2023

Manmohan Jalora S/o Thanaram Jalora, Aged About 31 Years,
R/o   Raichand      Colony     Gali      No    5    Sheoganj        District   Sirohi
Rajasthan 307027. At Presently Working On The Post Of
Commercial Assistant-Ii At Assistant Engineer (O And M) Jodhpur
Discom Sheoganj Sirohi Rajasthan
                                                                      ----Petitioner
                                      Versus
1.      The Jodhpur Vidhyut Vitran Nigam Limited, Through
        Secretary Admin Jodhpur Discom Jodhpur Rajasthan
2.      The Joint Director (Personal), Jodhpur Discom Jodhpur
        Rajasthan.
3.      The Superintendent Engineer (O And M), Jodhpur Discom
        Sirohi Rajasthan.
4.      The Assistant Engineer (O And M), Jodhpur Discom
        Sheoganj Rajasthan.
5.      Rajasthan Subordinate And Ministerial Services Selection
        Board,      Through       Its    Secretary,         State    Institute    Of
        Agriculture Management Premises, Tonk Road, Shreeji
        Nagar, Prithviraj Colony, Durgapura, Jaipur.
6.      District    Education       Officer      (Head       Office),   Secondary
        Education, Sirohi District Sirohi.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Ripudaman Singh.




        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 04/05/2023 Learned counsel for the petitioner submits that in similar nature writ petition, notices have ordered to be issued and interim order has been granted by the coordinate bench of this court.

Heard.

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(2 of 2) [CW-6126/2023] Issue notice to the respondents of writ petition as also of stay application.

In the meanwhile, respondents are directed to relieve the petitioner from the post of Commercial Assistant II to join on the post of Basic Computer Instructor without insisting for payment of refund of training expenses/ salary. However, the issue in respect of recovery of the due salary/ training expenses against the petitioner shall remain live and be considered at the time of hearing of writ petition.

(VINIT KUMAR MATHUR),J 81-AnilSingh/-

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Rajasthan High Court - Jodhpur