Ramswaroop Narwal S/O Shri Gendi ... vs Shri Bhawani Singh Detha
2022 Latest Caselaw 5593 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Contempt Petition No. 792/2022


Ramswaroop Narwal S/o Shri Gendi Lal Narwal,
                                                                  ----Petitioner
                                   Versus
Shri Bhawani Singh Detha and Ors.
                                                                ----Respondent

For Petitioner(s) : Mr. Lokendra Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/08/2022

Learned counsel for the petitioner submits that the present

petition is filed for non-compliance of the order dated 22.03.2022

in S.B. Civil Writ Petition No.23066/2018. As per the said order,

petitioner was entitled to senior and selection scale and other

benefits under the CAS by taking into account his temporary

services from 17.08.1979 to 27.11.1981. For grant of due

benefits, the said exercise was to be completed within a period of

three months. In compliance to the said order of the Court,

petitioner filed a letter on 24.03.2022 and thereafter, a legal

notice was also served by registered letter dated 11.07.2022.

However, the respondents have still not complied with directions of

the Court. Being compelled, the present contempt petition is filed.

Considering the arguments advanced by counsel for the

petitioner, this Court deems it proper to issue notices to the

(2 of 2) [CCP-792/2022]

Respondents No.1 & 2. Rule is made returnable within three

weeks.

Notice be given 'dasti', if required.

(SAMEER JAIN),J

ARTI SHARMA /30

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