Ajmer Vidhyut Vitran Nigam Limited vs Ghanshyam Singh ...
2025 Latest Caselaw 14450 Raj

Rajasthan High Court - Jodhpur

Ajmer Vidhyut Vitran Nigam Limited vs Ghanshyam Singh ... on 27 October, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2025:RJ-JD:46303-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       D.B. Spl. Appl. Writ No. 1899/2018
                                    Ajmer Vidhyut Vitran Nigam Limited, Through The Managing
                                    Director, Panchsheel Nagar, Makarwali Road, Ajmer.
                                                                                                           ----Appellant
                                                                           Versus
                                    1.        Ghanshyam Singh S/o Shri Nathu Lal Gurjar, Aged About
                                              47 Years, R/o House No. 3256, Suttar Khana, Nasirabad,
                                              District Ajmer.
                                    2.        Madan Lal Chorotiya S/o Shri Hajari Chorotiya,, Aged
                                              About 50 Years, R/o H-18, Vidhyut Nagar, Ajmer Road,
                                              Beawar, District Ajmer.
                                    3.        Hanuman Prasad Maurya S/o Shri Kisturi Mal Maurya,,
                                              Aged About 50 Years, R/o Indira Nagar, Masuda Road,
                                              Beawar, District Ajmer.
                                                                                                        ----Respondents


                                   For Appellant(s)              :     Mr. Vipul Dharnia
                                   For Respondent(s)             :


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE ANUROOP SINGHI Order

27/10/2025

Learned counsel for the appellant submits that the benefits

accruing out of the Single Bench judgment have already been

granted by the Department as a matter of policy, and thus, there

is no further contest to the impugned judgment.

In light of the said statement, the present special appeal is

dismissed.

(ANUROOP SINGHI),J (DR. PUSHPENDRA SINGH BHATI),J

36-Taruna/-

(Uploaded on 31/10/2025 at 01:56:22 PM)

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