M/S Shri Maharaja Construction vs Dy. Director (2026:Rj-Jd:6833)
2026 Latest Caselaw 1850 Raj

Rajasthan High Court - Jodhpur

M/S Shri Maharaja Construction vs Dy. Director (2026:Rj-Jd:6833) on 6 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:6833]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2593/2026

M/s Shri Maharaja Construction, Through Its Partner Shri
Navratan Singh Son Mansingh, Age 57 Years, Address - Near
B/150, Sardulganj Bikaner, District Bikaner (Rajasthan).
                                                                        ----Petitioner
                                         Versus
1.       Dy. Director, Employees State Insurance Corporation,
         Sub-Regional Office, Esi Hospital Complex, Near Pratap
         Nagar Police Station, Jodhpur (Rajasthan).
2.       The        Social    Security        Officer,       Sub-Regional      Office,
         Employees State Insurance Corporation, Esi Hospital
         Complex, Near Pratap Nagar Police Station, Jodhpur
         (Rajasthan).
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Prem Dayal Bohra
For Respondent(s)             :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

06/02/2026

1. Learned counsel for the petitioner submitted that an identical

with petition being S.B. Civil Writ Petition No.19256/2023

(M/s Panwar Construction Company vs Employees State

Insurance Corporation and other) has been disposed of by a

Co-ordinate Bench of this Court vide order dated 19.12.2023.

2. Learned counsel prayed that similar order be passed in

petitioner's case also.

3. In case of M/s Panwar Construction (supra), a Co-ordinate

Bench of this Court has observed as under:-

"The impugned order was passed under Section 45-A of Employees' State Insurance Act,1948 (hereinafter referred to as 'the Act of 1948'). Manifestly, an appeal lies against the said order as per Section 45-AA of the Act of 1948.

(Uploaded on 06/02/2026 at 06:26:14 PM)

[2026:RJ-JD:6833] (2 of 2) [CW-2593/2026]

Thus, the writ petition is not maintainable and deserves to be dismissed.

The writ petition, so also the stay petition, stand dismissed. In case, the petitioner presents an appeal before appellate authority with the required pre- deposit, within a period of 30 days, the same shall be treated to be within limitation and shall be considered and decided as per law."

4. The present writ petition is also disposed of in the same terms.

5. Stay petition also stands disposed of accordingly.

(KULDEEP MATHUR),J 22-sonia/-

(Uploaded on 06/02/2026 at 06:26:14 PM)

Powered by TCPDF (www.tcpdf.org)