K.B.S. Stc College, Sewar, ... vs Shri Pawan Kumar, Additional ...
2022 Latest Caselaw 484 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 71/2022

K.B.S. Stc College, Sewar, Bharatpur, Through Its Chairperson
Bhim Singh, S/o Padam Singh,
                                                                   ----Petitioner
                                   Versus
Shri Pawan Kumar, Additional Chief Secretary                           To   The
Government, School Education Department & ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Prahlad Sharma through V.C.

For Respondent(s)        :



           HON'BLE MR. JUSTICE SUDESH BANSAL

                                    Order

19/01/2022

Counsel for petitioner states that letter of intent has been

issued by National Counsel for Teacher Education to petitioner

Institution vide letter dated 13.01.2021 and staff approval was to

be done by the Director, Directorate Elementary Education,

Bikaner. Writ petition was filed by petitioner which has been

allowed vide order dated 08.04.2021 placing reliance on the

judgment in case of Murli Singh Yadav Vs. State of Rajasthan

S.B. Civil Writ Petition No.2676/2021 wherein it was clearly

held that respondents are liable to carry out the exercise of

granting staff approval. Learned counsel submits that order dated

08.04.2021 was passed after hearing learned counsel for both

parties and respondents were required to grant staff approval

immediately, however, the same has not been done so far.

In view of above, issue notice of contempt petition to

respondents to explain as to why order dated 08.04.2021 has not

(2 of 2) [CCP-71/2022]

been complied so far. Since Mr. C.L. Saini, AAG has put in

appearance for respondents, he accepts notice of this contempt

petition.

Copy of contempt petition be served in the Office of Mr. C.L.

Saini, AAG, and he may file reply to contempt petition within a

period of one week.

Put up on 28.01.2022.

(SUDESH BANSAL),J

TN/86

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