Sahiba Shabanam vs Dr. Kamal Preet Singh
2021 Latest Caselaw 3482 Chatt

                                    1


                                                                     NAFR
          HIGH COURT OF CHHATTISGARH, BILASPUR
                   Contempt Case (C) No. 699 of 2021

 Sahiba Shabanam D/o A. L. Khan Aged About 42 Years R/o Itwari
 Bazar, Marathapara, Dhamtari District Dhamtari Chhattisgarh
                                                             ---- Petitioner
                                 Versus
1. Dr. Kamal Preet Singh Through The Secretary, General
   Administration Department, Mahanadi Bhawan, Mantralaya, Atal
   Nagar, Nawa Raipur District Raipur Chhattisgarh
2. Dr. R. Shridhar Rao Chhattisgarh Professional Examination Board,
   Through Controller Raipur District Raipur Chhattisgarh
                                                         ---- Respondents

(Cause title taken from Case Information System)

For Petitioner : Mr. Sakib Ahmed, Advocate.

For Respondents : Mr. Satish Chandra Verma, Advocate General with Mr. Vikram Sharma, Deputy Government Advocate.

Hon'ble Mr. Arup Kumar Goswami, Chief Justice Hon'ble Mr. Narendra Kumar Vyas

Order on Board

Per Arup Kumar Goswami, Chief Justice

06/12/2021

This contempt application is filed alleging willful and deliberate

violation of the order of this Court dated 22.03.2021 passed in Writ

Appeal No. 755 of 2018.

2. By the aforesaid order, this Court directed the respondent No. 1

to consider the candidature of the petitioner and to issue appropriate

orders on the basis of merit for her appointment against any vacant post

of Assistant Grade-III, as expeditiously as possible, and at any rate,

within two months from the date of receipt of a copy of the judgment.

3. When the matter was listed today, this Court requested

Mr. Satish Chandra Verma, the learned Advocate General, who was

present, to ascertain as to whether the order of the Court has been

complied with. The learned Advocate General, after interaction with the

authorities concerned has submitted that an appointment order dated

11.11.2021 was issued by the authorities, a copy of which was also

furnished to Mr. Sakib Ahmed, learned counsel for the petitioner. It is

further submitted by Mr. Verma that as the said letter could not be

served on the petitioner, once again, another letter was issued on

04.12.2021, a copy of which was also given to Mr. Sakib.

4. On perusal of the above two orders, Mr. Sakib submits that the

order of this Court dated 22.03.2021 has been complied with.

5. Though the orders have been complied with, it is seen that

such compliance is effected beyond the period of time stipulated by this

Court. However, considering the matter in its entirety, this contempt

application is not pursued any further and the same is, accordingly,

closed.

6. The orders produced by Mr. Verma be placed in the record of

the case.

                   Sd/-                                     Sd/-
            (Arup Kumar Goswami)                    (Narendra Kumar Vyas)
               CHIEF JUSTICE                             JUDGE

Amit