Meera Kunwar vs State Of Rajasthan
2022 Latest Caselaw 7066 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Contempt No. 423/2020

Meera Kunwar

----Petitioner Versus State Of Rajasthan & Ors.

----Respondent

For Petitioner(s) : None present.

For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MS. JUSTICE REKHA BORANA

Order

11/05/2022

The contempt petition has been field by the petitioner

against non-payment of special pension to her in terms of the

order dated 10.01.2020 passed by the Division Bench of this Court

affirming the judgment dated 20.11.2017 passed by the learned

Single Bench.

The petitioner's counsel has not been taking interest to

prosecute this contempt petition.

The officers holding charge of respective posts i.e. of

respondents Nos.2 and 3 might have been changed in the

intervening period.

In view of the peculiar facts noted above, we hereby direct

Shri Manish Vyas, learned AAG, who was representing the State in

the Special Appeal No.988/2019, to accept notice of this contempt

petition on behalf of the State authorities. He shall file amended

cause title with details of the officers concerned holding the

charge of respondents Nos.2 and 3 within seven days. He shall

(2 of 2) [WCP-423/2020]

also submit the compliance report on record by the next date of

hearing. His name shall henceforth be shown in the cause list as

counsel for the respondents.

List on 23.05.2022.

(REKHA BORANA),J (SANDEEP MEHTA),J

22-Tikam/divya/-

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