Ajay Rastogi, J. - (1.) Instant special appeals have been preferred against order of the ld. Single Judge while admitting the writ petitions interim protection in the positive terms has been mandated to the JVVNL under order impugned herein dt. 10.02.2016.
(2.) Before we may proceed to examine the matter, we consider it appropriate to quote the operative part of the order impugned dt. 10.02.2016, by which the appellant is aggrieved, which reads ad infra: - "In the circumstances, I would be inclined to admit the petition. Admit. In the interim, it is directed that the bid of the Company for selection as Distribution Franchisee of the respondent -JVVNL in Bharatpur and Kota city be considered on merit without reference to Clause No. 6.1 of RFP. Result be kept in sealed cover. No contract be awarded in pursuance of RFP for Bharatpur and Kota city till further orders."
(3.) The brief facts for appreciation of the dispute are that after unbundling of the erstwhile Rajasthan State Electricity Board, it is being converted into five different Companies, namely Rajasthan Rajya Vidyut Utpadan Nigam Ltd., (generation company), Rajasthan Rajya Vidyut Prasaran Nigam Ltd., (transmission company) and three Distribution Companies namely Ajmer Vidyut Vitaran Nigam Ltd. (AVVNL), Jodhpur Vidyut Vitaran Nigam Ltd. (JdVVNL) and Jaipur Vidyut Vitaran Nigam Ltd. (JVVNL), with which we are concerned in the instant matter.;