Tuesday, 09, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sharwan Ram Bidiyasar S/O Late ... vs Ajmer Vidyut Vitran Nigam Ltd
2022 Latest Caselaw 3508 Raj/2

Citation : 2022 Latest Caselaw 3508 Raj/2
Judgement Date : 4 May, 2022

Rajasthan High Court
Sharwan Ram Bidiyasar S/O Late ... vs Ajmer Vidyut Vitran Nigam Ltd on 4 May, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                      D.B. Special Appeal Writ No. 549/2022

                                              In

                      S.B. Civil Writ Petition No. 10402/2021

   Sharwan Ram Bidiyasar S/o Late Shri Narayan Ram Bidiyasar,
   Aged About 59 Years, R/o 98, Jagdamba Colony, Vaishali Nagar,
   Jaipur.
                                                                          ----Appellant
                                          Versus
   1.        Ajmer Vidyut Vitran Nigam Ltd., Through Its Secretary
             (Admn.), Hathi Bhata, Power House, Jaipur Road, Ajmer
             (Raj.)
   2.        Shri Tapendra Budhiya, A.En., T.A. To S.E. (O & M),
             AVVNL, Nagaur.
                                                                       ----Respondents

For Appellant(s) : Mr. Vikram Singh Nain, Advocate For Respondent(s) : Mr. Abhishek Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

04/05/2022

Heard.

As against the grievance of the appellant that by the order

impugned a junior person has been attached as Technical

Assistant to Superintendent Engineer, learned counsel appearing,

on advance copy, for Respondent No.1 would submit that the

additional arrangement is only to assist Superintendent Engineer

without there being any supervisory authority with the Technical

Assistant against the appellant or other Engineers.

(2 of 2) [SAW-549/2022]

In view of the statement so made, we do not find that the

appellant has suffered in any manner, much less in relation to any

terms and conditions of his service.

Placing on record that the Respondent No.2 would only

perform the duties as Technical Assistant to assist without

exercising any supervisory jurisdiction or the authority over the

appellant, this appeal is disposed off.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /3

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter