Narayan Tiwari vs Bhaskar A Sawant
2022 Latest Caselaw 14622 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 305/2019

Narayan Tiwari S/o Shri Jagdamba Prasad Tiwari, Aged About 51 Years, By Caste Tiwari, R/o 986, Sukhwant Cinema Road, Purani Abadi, Sri Ganganagar.

----Petitioner Versus

1. Bhaskar A Sawant, Secretary, Department Of Personnel (A Group-Ii), Government Of Rajasthan Jaipur, Raj.

2. Shri Subodh Agarwal, The Principal Secretary, Department Of Higher Education, Government Of Rajasthan, Jaipur.

3. Smt. Manju Rajpal, The Secretary, Department Of Finance, Government Of Raj., Jaipur, Raj.

4. Smt. Manjula Verma, Director, Department Of Pension, Government Of Rajasthan, Jaipur.

5. Shri A.t. Pandnekar, Commissioner, Department Of College Education, Jaipur, Rajasthan.

6. Shri Nathmal Didhel, Director, Secondary Education, Bikaner.

7. Shri Shyam Singh Rajpurohit, Director, Elementary Education, Bikaner.

8. The State Of Rajasthan, Through The Principal Secretary, Department Of Personnel, Secretariat, Jaipur (Raj.).

----Respondents

For Petitioner(s) : Mr. Vivek Shrimali For Respondent(s) : Mr. Pankaj Sharma, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

13/12/2022

This writ contempt petition is filed by the petitioner

complaining that the respondents are not complying with the

(2 of 2) [WCP-305/2019]

directions given by this Court vide judgment dated 01.02.2018

passed in D.B. Civil Writ Petition No.7568/2012 and other

connected writ petitions. It is informed that against the judgment

dated 01.02.2018, a Review Petition was preferred before this

Court and the same has been allowed and the abovereferred writ

petitions have been dismissed.

Learned counsel for the petitioner has informed that against

the review order, the petitioner and other similarly situated

persons have preferred Special Leave Petition before Hon'ble the

Supreme Court, wherein, the operation of the impugned order

passed in the Review Petition by this Court has been stayed.

Be that as it may, when the judgment dated 01.02.2018 has

already been reviewed and the writ petitions have been dismissed.

We are of the view that this Writ Contempt Petition will not

survive, therefore, the same is hereby dismissed with liberty to

the petitioner to file a fresh contempt petition, in case any

favourable order is passed in his favour by Hon'ble the Supreme

Court.

(MANOJ KUMAR GARG),J (VIJAY BISHNOI),J 27-Rashi/-

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