Smt. Suresh Choudhary D/O Shri ... vs Smt. Manju Rajpal
2021 Latest Caselaw 6400 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 79/2020

1.     Smt. Suresh Choudhary D/o Shri Birbal Singh, W/o Shri
       Pawan Kumar Ahlawat, R/o 266/143, Sector 26, Pratap
       Nagar, Housing Board, Jaipur Raj. Earlier Working On The
       Post Of Teacher Grade- III at Govt. UPS Dhuwalia,
       Gujran, P.S. Phagi, District Jaipur. Presently Working On
       the Post Of Teacher Grade-III (Level-II) at Govt. UPS
       Dehlawas, Sanganer City, District Jaipur.
2.     Smt. Rajesh Meel W/o Shri Rohitashwa Meel, R/o F-145,
       Indra Colony, Jhunjhunu Presently Working On The Post
       Of Teacher Grade -III at Govt. S.S. School Jejusar, District
       Jhunjhunu.
                                                                  ----Petitioners
                                   Versus
1.     Smt.     Manju    Rajpal,       Principal       Secretary/     Secretary,
       Elementary Education, Secretariat, Jaipur.
2.     Shri Himanshu Gupta, Director, Elementary Education,
       Rajasthan, Bikaner.
3.     Shri     Ravindra      Singh,        District        Education    Officer,
       Elementary Education, Jaipur
4.     Dr. Bharti Dixit, Chief Executive Officer, Zila Parishad
       Jaipur
5.     Shri Pitram Kala, District Education Officer, Elementary
       Education , Jhunjhunu
6.     Shri Ramniwas Jat, Chief Executive Officer, Zila Parishad,
       Jhunjhunu
7.     Smt.     Namrita       Vershani,         Chief       Executive    Officer,
       Elementary Education Zila Parishad Chittorgarh,
8.     The State Of Rajasthan, Through Principal Secretary,
       School Education, Govt. Of Rajasthan, Secretariat, Jaipur.
                                                                ----Respondents

For Petitioner(s)        :     None present.
For Respondent(s)        :     Mr.C.L. Saini, AAG.

         HON'BLE MR. JUSTICE ASHOK KUMAR GAUR



                                                                                (2 of 2)             [CCP-79/2020]

                                                                        Order

                                   11/11/2021

No one has appeared for the petitioner.

Learned Additional Advocate General Mr.C.L. Saini

appearing for the respondents-contemnors submitted that this

Court on 17.04.2018 had disposed of the writ petition of the

petitioner-- Smt. Suresh Chaudhary, while giving direction to

decide her representation in view of the judgment passed by this

Court in the case of Hemlata Shrimali & Ors. Vs. State of

Rajasthan & Ors., S.B. Civil Writ Petition No.3247/2015,

decided on 01.04.2015.

Learned counsel submitted that along with reply, an

additional affidavit has been filed, enclosing the order dated

09.09.2020 whereby though the petitioner had joined her service

on 02.04.2003, however, she has been given notional benefit

w.e.f. 15.11.1999.

Learned counsel submitted that due compliance of the

order passed by this Court has been made and as such, the

present contempt petition does not survive.

This Court finds that respondents by issuing the order

dated 09.09.2020 have made due compliance of the order and

accordingly, the contempt petition stands dismissed. Notices are

discharged.

(ASHOK KUMAR GAUR), J

Himanshu Soni/Ramesh Vaishnav/59

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