[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
The Secretary (Admn.) vs Durga Shankar Meena ... on 13 March, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:12029-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 850/2025
1. Ajmer Vidyut Vitran Nigam Limited, Through The
Managing Director, Ajmer Vidyut Vitran Nigam Limited,
Vidhyut Bhawan, Panchsheel, Panchsheel Nagar,
Makarwali Road, Ajmer (Raj.).
2. The Secretary (Administration), Ajmer Vidyut Vitran
Nigam Limited, Vidhyut Bhawan, Makarwali Road, Ajmer
(Raj.).
3. The Superintending Engineer (O And M), Ajmer Vidyut
Vitran Nigam Limited, District Jhunjhunu (Raj.).
4. The Assistant Engineer (O And M), Ajmer Vidyut Vitran
Nigam Limited, District Jhunjhunu (Raj.).
----Appellants
Versus
Shashi Kant Saini S/o Shri Shyam Lal Saini, Aged About 40
Years, Resident Of Ward No. 08, Malsisar, District Jhunjhunu,
(Raj.).
----Respondent
Connected With
D.B. Spl. Appl. Writ No. 846/2025
The Secretary (Admn.), Ajmer Vidyut Vitran Nigam Limited,
Ajmer
----Appellant
Versus
Durga Shankar Meena S/o Shri Latur Lal Meena, Aged About 44
Years, R/o Hanuwat, District Baran, Rajasthan
----Respondent
D.B. Spl. Appl. Writ No. 907/2025
1. Ajmer Vidyut Vitran Nigam Ltd., Through Its Secretary
(Administration), Ajmer Vidhyut Vitran Nigam Ltd.,
Vidhyut Bhawan, Panchsheel Nagar, Makadwali Road,
Ajmer.
2. The Assistant Engineer (O And M), Ajmer Vidhyut Vitran
Nigam Ltd., Jahajpur, District Bhilwara.
----Appellants
Versus
Durgesh Kumar Meena S/o Shri Vijay Pal Meena, Aged About 36
Years, Resident Of Mundi Bhata, Jahajpur, District Bhilwara
(Raj.).
----Respondent
D.B. Spl. Appl. Writ No. 998/2025
1. Ajmer Vidyut Vitran Nigam Limited (Avvnl), Through Its
Secretary (Admn.), Regd. Office Vidyut Bhawan,
Panchsheel Nagar, Makarwali Road, Ajmer 305004.
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[2026:RJ-JD:12029-DB] (2 of 3) [SAW-850/2025]
2. The Assistant Engineer (O And M), Ajmer Vidyut Vitran
Nigam Limited Maulasar District Didwana Kuchaman.
----Appellants
Versus
Sandeep Kumar S/o Kulda Ram, Aged About 26 Years, Resident
Of Village Pewa Dhodh District Sikar Pin 332002 Presently
Working Posted As Technician Il At The Office Of Assistant
Engineer (O And M) Ajmer Vidyut Vitran Nigam Limited Maulasar
District Didwana Kuchaman.
----Respondent
D.B. Spl. Appl. Writ No. 1135/2025
1. Ajmer Vidyut Vitran Nigam Limited, Through The
Managing Director, Ajmer Vidyut Vitran Nigam Limited,
Vidhyut Bhawan, Panchsheel Nagar, Makarwali Road,
Ajmer (Raj.).
2. The Secretary (Administration), Ajmer Vidyut Vitran
Nigam Limited, Vidhyut Bhawan, Makarwali Road, Ajmer
(Raj.).
3. The Superintending Engineer (O And M), Ajmer Vidyut
Vitran Nigam Limited, District Nagaur (Raj.).
4. The Executive Engineer (M And P), Ajmer Vidyut Vitran
Nigam Limited, District Nagaur (Raj.).
----Appellants
Versus
Prahlad Ram S/o Shri Sewadas, Aged About 54 Years, Resident
Of Bsf Ke Piche, Nead Hind Public School, Shiv Colony, Nagaur
(Raj.).
----Respondent
For Appellant(s) : Mr. Ravi Bhansali, Sr. Adv.
Mr. Rohin Bhansali
Mr. Shubham Modi
For Respondent(s) : Mr. O.P. Sangwa
HON'BLE MR. JUSTICE FARJAND ALI
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
13/03/2026
1. The Office has reported a delay of 34 days in filing D.B. Spl.
Appl. Writ No. 846/2025, a delay of 37 days in D.B. Spl. Appl. Writ
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[2026:RJ-JD:12029-DB] (3 of 3) [SAW-850/2025]
No. 907/2025, and a delay of 68 days in D.B. Spl. Appl. Writ No.
998/2025.
2. Considering the submissions made as well as the contents of
the applications under Section 5 of the Limitation Act, this Court
finds that the appellants have been able to point out sufficient
grounds for not filing the appeals within the stipulated period of
limitation. Accordingly, the delays in filing the appeals are
condoned.
3. Learned counsel for the appellants submits that the issue
involved in the present appeal is no longer res integra, as being
aggrieved against the same order in D.B. Spl. Appl. Writ No.
854/2025 "Ajmer Vidyut Vitran Nigam Limited & Anr. vs.
Isak Khan" along with other connected matters, has already
been allowed by a Division Bench of this Court vide order dated
20.01.2026.
4. Learned counsel for the respondents does not dispute the
aforementioned averments so made.
5. In view of the above and considering that the issue involved
is already covered by the judgment dated 20.01.2026, the present
appeals are also disposed of in the same terms as the said
judgment.
6. All pending applications also stand disposed of.
(SANDEEP SHAH),J (FARJAND ALI),J
33-37-Love/-
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