Shankar Lal vs Shri Sunil Arora And Ors
2022 Latest Caselaw 7578 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 543/2014

                                        In

                    S.B. Civil Writ Petition 857/2012

 Shankar Lal S/o Shri Uda Lal Kumhar, aged about 42 years, R/o
 Choth Ka Barwara, Ruman Ka Mohalla, Tehsil Choth Ka Barwara,
 District Sawaimadhopur.
                                                                   ----Petitioner
                                     Versus
 1. Shri Sunil Arora, A.C. Secretary, Department of Home, Govt.
 Secretariat, Janpath, Jaipur
 2. Shri Omendra Bhardwaj, Director General of Police Deptt. Of
 Police, HQ Jaleb Chowk, Jaipur.
 3. Shri Shyam Singh Godara, Superintendant of Police, District
 Sawai Madhour.
                                                                 ----Respondent

For Petitioner(s) : Mr. Vaibhav Jangir, Adv. for Mr. Tej Prakash Sharma, Adv.

For Respondent(s)          :



          HON'BLE MR. JUSTICE BIRENDRA KUMAR

                                     Order

01/12/2022

This petition is for issuance of contempt notice against the

respondents for non-compliance of order dated 22.05.2013 passed

in Writ Petition No.857/2012. This Court had passed the following

directions:-

"I have considered submissions of learned counsel. The petitioner claims to have completed ten years of service yet he has not been regularised. The petitioner may accordingly make a representation to the respondents for regularisation of his services in reference to the Notification dated 27.02.2009. In case of representation, respondents are directed to consider the same and convey the

(2 of 2) [CCP-543/2014]

outcome thereof to the petitioner. It is expected of the respondents to take a proper view in the matter keeping in mind the spirit of the Notification dated 27.02.2009. Needful may be done within two months from the date of receipt of representation."

In the reply, the respondents have categorically stated that

the petitioner was engaged as part time langri on temporary basis,

he was not on regular appointment against any sanctioned post.

Consequently, the Committee found the case of the petitioner not

fit for regularisation of service in terms of the notification dated

27.02.2009, accordingly, passed the order dated 03.09.2015, at

Annexure-1. The respondents authorities relied upon the

judgment of Hon'ble Supreme Court in Secretary State of

Karnataka and Ors vs. Uma Devi and Ors, Appeal (Civil)

No.3595-3612 of 1999.

I do not find that any case of wilful disobedience of order of

this Court is made out, hence, this contempt petition stands

dismissed as devoid of any merit.

(BIRENDRA KUMAR),J

Ashwani/-44

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