Abdul Khalid S/O Abdul Kayyum vs Shri Kunjilal Meena
2021 Latest Caselaw 7114 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 99/2019

Abdul Khalid S/o Abdul Kayyum,
                                                                        ----Petitioner
                                     Versus
Shri Kunjilal Meena
                                                                    ----Respondent

For Petitioner(s)           :    Mr. Fahad Hasan
For Respondent(s)           :    Dr. Ganesh Parihar, AAG

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

02/12/2021

Application for early listing is allowed.

The Chief Executive Officer in reply placed order dated

10.01.2019 purportedly to decide representation of the petitioner

whereas this Court nowhere directed for deciding of

representation but had directed to consider the case of the

petitioner for appointment in the physical handicapped category.

This Court finds that time and again Officers of the State

Government deliberately and willfully do not comply with the

Court's order and give their own reasons over and above the

judgment of this Court showing their inability to comply with the

Court's order. It is noticed that the order of the Court has already

attained finality and no appeal has been preferred against the

order of the Court.

In these circumstances, it is apparent that the Chief

Executive Officer, Zila Parishad, Karauli who purportedly decided

the representation as he is deciding the case independently, has

committed deliberate and willful contempt of this Court's order.

(2 of 2) [CCP-99/2019]

The Chief Executive Officer shall remain present in the Court

on the next date to explain as to why he should not be punished

for committing contempt of the Court.

List this case again on 20.12.2021.

(SANJEEV PRAKASH SHARMA),J

Simple Kumawat /53

Powered by TCPDF (www.tcpdf.org)