Dr. Seema Ramchandani D/O Shri ... vs Ms. Arti Ahuja
2022 Latest Caselaw 7901 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Civil Contempt Petition No. 1085/2022

Dr. Seema Ramchandani D/o Shri Sunder Das Ramchandani Wife
Of Dr. Prateek Sharma, Aged About 33 Years, Resident Of
69/152, V.T. Road, Mansarovar, Jaipur (Raj.) Group-B.
                                                                       ----Petitioner
                                     Versus
1.     Ms.     Arti   Ahuja,     Secretary,        Ministry       Of   Labour     And
       Employment,          Sharam         Shakti       Bhawan,        New      Delhi-
       110001.
2.     Dr. Rajendra Kumar, Director General, Medical Division-Vi,
       H.Q. Office, Panchdeep Bhawan CIG Marg, New Delhi-
       110002.
3.     Dr. R.S. Jangpangi, Medical Commissioner, Employees
       State     Insurance        Corporation,          Medical,       H.Q.     Office,
       Panchdeep Bhawan, Cig Marg, New Delhi- 110002.
4.     Shri    Ashok     Kumar        Rawat,       Regional         Director,   ESIC,
       Medical, Regional Office, Panchdeep Bhawan, Bhawani
       Singh Marg, Jaipur.
5.     Shri Manish Sharma, Deputy Director (Administration),
       ESIC,     Medical,       Regional       Office,     Panchdeep          Bhawan,
       Bhawani Singh Marg, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Banwari Lal Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

19/12/2022

Heard.

This contempt petition has been filed alleging willful

disobedience of order dated 27.07.2022 passed by the Co-

ordinate Bench of this Court. The order shows that the order of

(2 of 2) [CCP-1085/2022]

the Central Administrative Tribunal was set aside and the

respondents therein were directed to consider the candidature of

the petitioner on the basis of her merit in the selection list for the

post of Dietitian and if selected, with all consequential benefits, as

per recruitment rules.

The order of this Court was passed on 27.07.2022. It is

alleged, till date it has not been complied with.

Even though, the time bound direction was not given, the

order of the Court is required to be complied with within the

reasonable time. The authorities cannot be allowed to sit on the

matter for indefinite period.

Accordingly, at this stage, we are inclined to dispose off this

contempt petition granting time of thirty days to respondents from

the date of receipt of copy of this order, to comply with the

directions. If the directions are not complied with within the period

of thirty days from the date of receipt of a copy of this order, the

contempt petition may be revived.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /14

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