Smt. Gopi Devi W/O Late Shri ... vs Shri Abhay Ku. Singh, Principle ...
2022 Latest Caselaw 4971 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 320/2022

Smt. Gopi Devi W/o Late Shri Balulal Gurjar
                                                                     ----Petitioner
                                     Versus
Shri Abhay Ku. Singh & Ors.
                                                                  ----Respondents

For Petitioner(s) : Mr. Rajeev Bandhu, Advocate For Respondent(s) : Mr. Rajesh Maharshi, AAG

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

20/07/2022

Matter comes up on an application for taking

documents on record.

Application is allowed for the reasons mentioned

therein and the document annexed with the application is taken

on record.

It is submitted by learned counsel for the petitioner

that the order dated dated 24.8.2021 has not been complied with.

In the light of the orders passed in the case of Smt. Narayani Devi

W/o late Shri Prahlad Gurjar and Mst. Papu Devi Versus The State

of Rajasthan & Ors. (S.B. Civil Writ Petition No. 3087/1996), the

petitioner is entitled to get the special pensionary award.

On the other hand, learned AAG appearing for the

respondents submits that in compliance of the order dated

24.8.2021, the petitioner's representation has already been

decided vide order dated 4.5.2022.

Heard. Considered.

(2 of 2) [CCP-320/2022]

From the material on record, it is noticed that this

Court vide order dated 24.8.2021 disposed of the writ petition

giving liberty to the petitioner to make a representation within

two weeks from that date and the appropriate authority was

directed to consider and decide the same within two moths

thereafter. The petitioner was also granted liberty to place reliance

on any judgment, which he may provide to the authorities and the

same was also directed to be considered in accordance with law.

Pursuant to the order dated 24.8.2021, the petitioner submitted

representation to the authority concerned for granting special

pensionary award and relied on the judgments passed by this

Court in the case of Smt. Narayani Devi W/o late Shri Prahlad

Gurjar and Mst. Papu Devi Versus The State of Rajasthan & Ors.

(S.B. Civil Writ Petition No. 3087/1996), but while deciding the

petitioner's representation vide order dated 4.5.2022, aforesaid

two judgments have not been considered.

In view of the above, let the order dated 24.8.2021 be

complied with within two weeks from today, failing which

contemnor-respondent no.2 shall remain present in person in the

the Court on the next date of hearing.

List again on 22.8.2022.

(PRAKASH GUPTA),J

DK/84

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