Mukesh Sharma vs Gomati Sharma
2022 Latest Caselaw 14461 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 308/2022

Mukesh Sharma

----Petitioner Versus Gomati Sharma

----Respondent Connected With

1. S.B. Writ Contempt No. 372/2022

2. S.B. Writ Contempt No. 375/2022

3. S.B. Writ Contempt No. 377/2022

4. S.B. Writ Contempt No. 378/2022

5. S.B. Writ Contempt No. 380/2022

6. S.B. Writ Contempt No. 381/2022

7. S.B. Writ Contempt No. 384/2022

8. S.B. Writ Contempt No. 385/2022

9. S.B. Writ Contempt No. 386/2022

10. S.B. Writ Contempt No. 481/2022

11. S.B. Writ Contempt No. 484/2022

12. S.B. Writ Contempt No. 495/2022

13. S.B. Writ Contempt No. 540/2022

For Petitioner(s) : Dr. Nikhil Dungawat For Respondent(s) : Mr. Deepesh Singh Beniwal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/12/2022

The petitioners have preferred writ petitions before this

Court with a prayer for issuing directions to the respondent-

University to regularize their services, which were allowed way

back in the year 2019 and directions were issued to regularize the

services of the petitioners.

The respondent-University has challenged the order of the

learned Single Judge before the Division Bench, however, the said

challenge has been failed and the SLP filed by the respondent-

University has also been dismissed up to the Hon'ble Supreme

Court, however, despite that, services of the petitioners have not

been regularized, therefore, they filed these contempt petitions.

Learned counsel appearing for the respondent-University has

submitted that the University has already requested the State

Government to grant financial sanction for regularizing services of

the petitioners.

Be that as it may, the issue regarding grant of financial

sanction for regularizing the services of the petitioners is between

the respondent-University and the State and the petitioners have

nothing to do with that.

This Court is of the view that the order passed by this Court

is required to be implemented in its full letter and spirit, hence,

list these matters on 23.01.2023.

If compliance is not made by the next date of hearing, the

Registrar of the respondent-University shall remain present

before this Court positively.

(VIJAY BISHNOI),J Surabhii/216

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