MITHILESH KUMAR Vs. JODHPUR VIDYUT VITRAN NIGAM LIMITED

JUDGEMENT

(1.) The present writ petition has been preferred against the order impugned dtd. 21/2/2024 (Annexure-3) passed by the Secretary (Administration), Jodhpur Vidyut Vitran Nigam Limited whereby the petitioner has been sought to be transferred from Abu Road to Sridungargarh.

(2.) The case of the petitioner is that earlier when he was transferred vide order dtd. 18/11/2022, he preferred a writ petition being S.B. Civil Writ Petition No.17919/2022, wherein vide interim order dtd. 15/12/2022, the said transfer order was stayed on the premise that the said order was contrary to the transfer policy governing the petitioner. Subsequent to the said interim order, the transfer order dtd. 18/11/2022 was cancelled and he continued to work at Abu Road.

(3.) Learned counsel for the petitioner submitted that now again vide impugned order dtd. 21/2/2024, the petitioner has been sought to be transferred in contravention of the transfer policy.