Sarita Kumari D/O Shri Harphool ... vs Shri Kunji Lal Meena Secretary Cum ...
2021 Latest Caselaw 6659 Raj/2

                                             (1 of 2)                   [CCP-2458/2018]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Contempt Petition No.2458/2018

Sarita Kumari D/o Shri Harphool Singh, Aged About 35 Years,
R/o Village Shri Amarpura P.o. Kithana Tehsil Chirawa District
Jhunjhunu (Raj)
                                                                        ----Petitioner
                                        Versus
1.     Shri Kunji Lal Meena Secretary Cum Commissioner Rural
       Development And Panchayati Raj Deptt., Govt. Secretariat
       Jaipur
2.     Sh. Rohit Kumar Home Secretary Deptt. Of Home, Govt.
       Secretariat Jaipur (Raj)
3.     Ms. Pooja Awana Commandant 8Th Battalion Rac (Ir),
       Gazipur New Delhi
4.     Smt. Anupam Kayal Chief Executive Officer, Zila Parishad
       District Sikar (Raj)
5.     Shri Deep Chand Bunkar District Elementary Educational
       Officer, District Sikar (Raj)
6.     State        Of        Rajasthan,            Through          Secretary-Cum-
       Commissioner, Rural Development And Panchayati Raj
       Department, Govt. Of Rajasthan, Secretariat, Jaipur
       (Raj.)
                                                                     ----Respondents

For Petitioner(s) : Mr. Saurabh Dubay For Respondent(s) : Mr. Dron Yadav for Mr. Ganesh Parihar, AAG

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

18/11/2021

The order, of which contempt is alleged, was passed on

18.05.2018 to decide the representation in terms of the judgment

passed by this court in the case of Praveen Kumar Yadav Versus

State of Rajasthan & Others: SB CWP No.9500/2007.

(2 of 2) [CCP-2458/2018]

Reply has been filed and it is stated that a representation

was considered and a speaking order was passed on 26.10.2018.

This court is of the firm view that after passing of an order,

contempt proceedings could not further lie in relation to an order

of deciding representation.

However, the petitioner shall always be free to challenge the

speaking order in separate proceedings.

Granting liberty aforesaid, contempt petition is accordingly

dismissed. Notices stand discharged.

(SANJEEV PRAKASH SHARMA),J

Karan/50

Powered by TCPDF (www.tcpdf.org)