SURESH CHANDRA Vs. SATE OF RAJASTHAN

JUDGEMENT

(1.) On bifurcation of the Rajasthan State Electricity Board, five independent companies had been formed. As per the Rajasthan Powers Sector Reforms Transfer Scheme, 2000, the employees of the erstwhile Board were transferred/adjusted/ absorbed in the respective companies as per the availability of posts and options given by the employees. There is no dispute that as per the directions of this court, a fresh committee was constituted under the above Scheme to reconsider the representations of the employees who were still aggrieved and the committee was to pass a detailed reasoned order on the representations of such employees.

(2.) In the present case also the committee, so constituted as per direction of this court, has considered the representation of the petitioner and has rejected the same. Since fresh consideration as per direction of this court has already been made by the committee, I find no ground for any further interference of this court in the present writ petition.

(3.) Learned counsel for the petitioner has relied on the judgment of this court in the case of Sita Ram Gupta vs. State & Ors., SB Civil Writ Petition No.2132/2002 decided on 26.2.2003 . However, in that case it was not brought to the notice of this court that a committee has already been constituted as per directions of this court and representations of the concerned persons have already been considered and decided accordingly by the committee. It is also pertinent to mention here that in such matters of absorption and transfer in different companies after bifurcation, there has to be a time limit so as to avoid any complications in the matters of seniority, promotions in different companies.