Jodhpur Vidhyut Vitran Nigam Ltd vs Mamta
2021 Latest Caselaw 296 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13366/2020

1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Executive Engineer Jodhpur Vidyut Vitran Nigam Limited, Hanumangarh Junction

2. Chief Accountant (B And R), Jodhpur Discom, Jodhpur, Email Id [email protected]

3. Assistant Engineer, Jodhpur Vidyut Vitran Nigam Limited, Hanumangarh Junction (Rural)

----Petitioners Versus Mamta W/o Ujjawal, Aged About 37 Years, R/o Ward No. 15, Pilibanga, Tehsil Pilibanga, District Hanumangarh (Raj.)

----Respondent

For Petitioner(s) : Mr. Mahendra Vishnoi (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/01/2021

Learned counsel for the petitioners has submitted that earlier

the petitioners-JdVVNL appointed M/s. Jodhpur DRK Pvt. Ltd.,

Jodhpur as Local Service Provider (hereinafter to be referred as

'the LSP') for the purpose of collection of electricity bills' payment

through e-Mitra Kiosk and the said collection work was assigned to

the respondent, who operates e-Mitra Kiosk, on behalf of M/s.

Jodhpur DRK Pvt. Ltd., Jodhpur. It is submitted that later on, M/s.

Jodhpur DRK Pvt. Ltd., Jodhpur stopped its work as LSP, therefore,

the petitioners-JdVVNL appointed M/s. eGgron Indiatech Pvt. Ltd.

as LSP for collection of electricity bills' payment through e-Mitra

Kiosk for Sub Division A.En. Haumangarh (Rural) and A.En. Tibbi

(2 of 2) [CW-13366/2020]

and M/s. SVG Express Services Pvt. Ltd., Jaipur for Sub Division

A.En. Bhadra and A.En. Pallu.

It is further submitted that after stopping the work by M/s.

Jodhpur DRK Pvt. Ltd., Jodhpur as LSP, the respondent started

working for M/s. SVG Express Services Pvt. Ltd., Jaipur and did

not work for M/s. eGron Indiatech Pvt. Ltd., which was appointed

as LSP for A.En Hanumangarh (Rural). It is also submitted that as

M/s. SVG Express Services Pvt. Ltd., Jaipur was not appointed as

LSP for A.En. Hanumangarh (Rural), where the respondent has set

up her e-Mitra Kiosk, the petitioners-JdVVNL could not continue e-

Mitra Kiosk of respondent in Sub Division A.En. Hanumangarh

(Rural).

It is argued that District Judge, Hanumangarh has failed to

take into consideration this aspect of the matter and passed the

impugned order dated 15.10.2020 in illegal manner.

Issue notice. Issue notice of stay petition as well, returnable

on 02.02.2021.

In the meantime, the effect and operation of order dated

15.10.2020 passed by the District Judge, Hanumangarh shall

remain stayed. However, it is made clear that the Additional Civil

Judge, Hanumangarh may proceed with the temporary injunction

application filed on behalf of the respondent along with her suit.

(VIJAY BISHNOI),J

Surabhii/21-

Powered by TCPDF (www.tcpdf.org)