Rajasthan High Court - Jaipur
Ravindra Kumar Son Of Shri Girdhari Lal vs Secretary (Administration) A.V.V.N.L on 6 September, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15011/2019
Ravindra Kumar Son Of Shri Girdhari Lal
----Petitioner
Versus
Secretary (Administration) A.v.v.n.l.
----Respondent
For Petitioner(s) : Mr. Mohan Choudhary For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 06/09/2019 Counsel for the petitioner submits that the petitioner is a lineman in AVVNL and has been transferred to a place which is 250 km. From his present posting place i.e. from Bissau(Jhunjhunu) to Chitawa(Nagaur) and there is not reason for disturbing him and posted to 250 Km away in another District.
Issue notice of the writ petition as well as the Stay application, returnable within two weeks.
In the meanwhile and till further orders, the effect and operation of the order dated 20.8.2019 so far as it relates to the petitioner-Ravindra Kumar shall remain stayed.
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