Lata Rani Maheshwari W/O Shri ... vs State Of Rajasthan Through ...
2021 Latest Caselaw 6301 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 822/2020

Lata Rani Maheshwari W/o Shri Mukut Bihari Lahoti ---Petitioner
                                     Versus
State of Rajasthan & Ors.                                          ---Respondents

For Petitioner(s) : Mr. Lokesh Sharma, Adv. For Respondent(s) : Mr. Anil Mehta, Additional Advocate General with Ms. Archana, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

09/11/2021

This Court finds that reply to the contempt petition has been

filed along with Annexure-RC/1 (the order dated 18.10.2021).

Learned counsel for the petitioner submitted that the order

dated 27.09.2019 has not been implemented in letter and spirit.

Learned counsel for the petitioner submitted that in the

judgment passed by this Court, it has clearly come on record that

the petitioner had submitted an application on 04.04.2011 for

considering her case as Junior Engineer (Degree Holder).

Learned counsel submitted that the order passed by the

respondents shows that the petitioner had submitted her

application on 19.03.2014 and accordingly her case has been

considered by the respondents.

Learned counsel submitted that once the facts were admitted

while adjudicating the writ petition, the respondents-contemnors

cannot be allowed to misinterpret the order of submitting

application by the petitioner for considering her case for

promotion.

(2 of 2) [CCP-822/2020]

Learned counsel further submitted that this Court has also

directed to give benefit of promotion to the petitioner in case she

is found eligible and as such there is no reference of her

consideration of promotion in the order dated 18.10.2021.

Learned Additional Advocate General-Mr. Anil Mehta

submitted that though reply has been filed by the respondents,

however, some additional information is required to be furnished

before this Court as in what manner the case of the petitioner has

been considered from 19.03.2014.

Learned Additional Advocate General needs to explain before

this Court as in what manner the order passed by this Court has

been implemented by the respondents by giving their own

interpretation.

Learned Additional Advocate General is directed to file an

additional affidavit on or before the next date as why petitioner

has not been conferred benefits as per direction given by this

Court.

List this case again on 29.11.2021.

This Court also makes it clear that in case proper orders are

not passed by the respondents-contemnors on or before the next

date as per order passed by this Court earlier, the Principal

Secretary, Public Health and Engineering Department, Jaipur will

be personally present before the Court.

A copy of this order be sent by Registrar (Judicial) to the

Principal Secretary, Public Health and Engineering Department,

Jaipur.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Monika

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