Shri Narendra Kumar Mathur S/O ... vs Shri Vaibhav Galriya
2022 Latest Caselaw 7653 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

         S.B. Civil Miscellaneous Application No. 82/2021

Shri Narendra Kumar Mathur S/o Shri Radhey Raman Mathur,
Aged About 70 Years, R/o Balaji Ratni Ki Gali Near Jain Temple
Alwar Rajashan
                                                                    ----Petitioner
                                    Versus
1.     Shri Vaibhav Galriya, Principal Secretary, Medical And
       Health       Department,          Govt.        Of     Rajasthan,     Govt.
       Secretariat, Jaipur Rajasthan
2.     Dr. K.k. Sharma, Director Of Medical And Health And
       Family Welfare Services, Govt. Of Rajasthan, Swasthya
       Bhawan, Tilak Marg, C-Scheme, Jaipur Rajasthan
3.     Shri Mukul Sharma, Additional Director Administration,
       Medical And Health And Family Welfare Services, Govt. Of
       Rajasthan, Swasthya Bhawan, Tilak Marg, C-Scheme
       Jaipur Rajasthan
4.     Kishanlal Joshi S/o Kanhiayalal, R/o Rajaji Ka Bas, Police
       Line, Alwar
                                                                 ----Respondents

For Petitioner(s) : Ms. Pradeep Lata Mathur, Adv. For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

06/12/2022

This application is for initiation of contempt proceedings

against the respondents for non-compliance of order dated

02/01/2018 passed in S.B. Civil Writ Petition No. 24076/2017 by

which the said petition was disposed of.

The issue raised in the writ petition was with respect to grant

of selection grade scale to the petitioner on completion of 18 years

and 27 years of service. The State-respondents had submitted

(2 of 2) [CMAP-82/2021]

before the writ court that the State is giving benefits to those

employees who had approached the court in terms of Division

Bench judgment in Govind Dan Charan vs. State of Rajasthan

& Ors.(D.B. Civil Special Appeal (Writ) No. 1068/2014)

decided on 17/12/2015.

In the circumstance, the writ petition was allowed in terms of

order passed in Govind Dan Charan's case.

The contemnors inform that order of the writ court to the

aforesaid extent has already been complied and selection grade

pay has already been allowed to the petitioner.

Grievance of the petitioner is that though payment has been

made and the pay has been revised however, pension has not

been revised.

This court cannot issue mandamus for redressal of remaining

grievance of the petitioner while exercising contempt jurisdiction.

The petitioner may approach the appropriate forum. No case for

wilful disobedience of the order of this court is made out.

Hence, this misc. application stands disposed of.

Pending application, if any, stands disposed of.

(BIRENDRA KUMAR),J

ANIL SHARMA /57

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