Rajasthan High Court - Jodhpur
Vijay Kumar Narang vs Nuclear Power Corporation Of India Ltd on 10 November, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15374/2021
Vijay Kumar Narang S/o Late Shri S.p. Narang, Aged About 42
Years, R/o. T-3/58F, Anupratap Colony, Rawatbhata, District
Chittorgarh (Raj.) Presently Working As Technician/b, Posted At
Rr Site, Rawatbhata (Raj.)
----Petitioner
Versus
1. Nuclear Power Corporation Of India Ltd., Through The Site
Director (Rr Site), Rawatbhata, District - Chittorgarh
(Raj.).
2. The Station Director, Unit- 3 And 4 (Rr Site), Nuclear
Power Corporation Of India Ltd., Rawatbhata, District -
Chittorgarh (Raj.).
----Respondents
For Petitioner(s) : Mr. Surendra Thanvi.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 10/11/2021 It is submitted by learned counsel for the petitioner that in a similar nature writ petition being Gajendra Rao v. Nuclear Power Corporation of India Ltd. & Anr.: S.B. Civil Writ Petition No.6377/2021, a coordinate Bench of this Court, after admitting the petition, has ordered for issuance of notices and has granted interim order.
In view of the submissions made, admit. Issue notice. Issue notice of the stay application also, returnable within a period of four weeks.
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(2 of 2) [CW-15374/2021] In the meanwhile and till further orders, effect and operation of the order dated 27.11.2019 (Annex.18) and order dated 11.04.2020 (Annex.20), shall remain stayed.
Connect with S.B. Civil Writ Petition No.6377/2021.
(ARUN BHANSALI),J 107-Sumit/-
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