Smt. Rekha Gajja vs The Chairman (2025:Rj-Jd:13159)
2025 Latest Caselaw 8478 Raj

Rajasthan High Court - Jodhpur

Smt. Rekha Gajja vs The Chairman (2025:Rj-Jd:13159) on 7 March, 2025

[2025:RJ-JD:13159]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11873/2024

Smt. Rekha Gajja W/o Late Shyam Sunder Gajja, Aged About 56
Years, Khagal, Near Vyas Park, Fulla Road, Jodhpur - 342001,
Rajasthan.
                                                                   ----Petitioner
                                    Versus
1.       The Chairman, Rajasthan Rajya Vidyut Prasaran Nigam
         Limited, Vidyut Bhawan, Vidyut Marg, Jyoti Nagar, Jaipur
         - 302005, Rajasthan.
2.       The Managing Director, Rajasthan Rajya Vidyut Prasaran
         Nigam Limited, Vidyut Bhawan, Vidyut Marg, Jyoti Nagar,
         Jaipur - 302005, Rajasthan
3.       The Secretary (Administration), Rajasthan Rajya Vidyut
         Prasaran Nigam Limited, Vidyut Bhawan, Vidyut Marg,
         Jyoti Nagar, Jaipur - 302005, Rajasthan.
4.       Superintending Engineer (T And C), Rajasthan Rajya
         Vidyut Prasaran Nigam Limited, New Power House,
         Jodhpur 342003, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. S.K.M. Vyas
For Respondent(s)         :     Mr. Suniel Purohit



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/03/2025

1. Petitioner herein, inter alia, seeks issuance of a writ, order

and / or direction commanding the respondents to release / pay a

sum of Rs.70,00,000/- as ex-gratia in compliance of the order

dated 20.05.2020 (Anenxure-3) passed by the Rajastha Rajya

Vidyut Prasaran Nigam Limited alongwith interest @ 9% per

annum from the date of death of petitioner's husband dated

13.05.2011 till the actual date of payment.

[2025:RJ-JD:13159] (2 of 2) [CW-11873/2024]

2. At the very outset, learned counsel for the petitioner submits

that similarly situated counterparts of the petitioner as the

petitioner herein had filed a writ petition being S.B.C.W.P.

No.7194/2022 : Sugan Prajapat v. Jodhpur Vidyut Vitran

Nigam Litd., Jodhpur & Anr., which was allowed vide a detailed

judgment dated 13.02.2024.

3. On a Court query, learned counsel for the respondents does

not dispute the facts of the present case being similar to the one

in Sugan Prajapat, ibid. However, he apprises the Court that an

intera-court appeal being D.B. Special Appeal Writ

No.603/2024 : Jodhpur Vidyut Vitran Nigam Litd., Jodhpur

Vs. Sugan Prajapat has been preferred, which is sub-judice

before this Court.

4. It transpires that no stay has been granted in the said

appeal.

5. In the premise, the instant writ petition is also allowed in

same terms as Sugan Prajapat ibid, subject of course to the final

view to be taken by the Division Bench of this Court in the appeal.

6. Pending applications, if any, stand disposed of.

(ARUN MONGA),J 110-AK Chouhan/-

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