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Judgment
10 paragraphs · 265 wordsKuldeep Mathur, J
The petitioner has preferred the present writ petition for following reliefs:-
Order dated 12.09.2022 (Annexure-5) and relieving order dated 13.09.2022 (Annexure-6) qua the petitioner may kindly be set aside and quashed and the same may be given effect as if it was never passed qua the petitioner and the petitioner may be allowed to work as Helper-I under the Assistant Engineer (O & M), Baytu.
Any other relief which is considered just and proper be granted in favour of the petitioner.
Writ petition may be allowed with costs”
The impugned order directing the petitioner to work at the office of Assistant Engineer (O & M), Jodhpur Discom, Ramsar, whereas the petitioner was posted at the office of Assistant Engineer (O & M) Baytu, has been stayed by this Court vide order dated 22.09.2022. Thus, the interim order is operating since 22.09.2022.
Learned counsel for the respondents submitted that he has no objection, in case, the interim order granted against the impugned order dated 12.09.2022 is made absolute and the respondents may be given liberty to pass a fresh order in administrative exigency, if so required.
On such submission, the present writ petition is disposed of while making the interim order dated 22.09.2022 passed by this Court staying effect and operation of the impugned order dated 12.09.2022 (Annexure-5), as absolute.
It is made clear that the respondents shall be at liberty to pass a fresh order and assign the work of the petitioner in accordance with law, obviously, if administrative exigency so warrants.
All pending applications also stand disposed of.