Mangi Lal Ahir vs Ashok Jain And Ors
2022 Latest Caselaw 7134 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 891/2017

Mangi Lal Ahir

----Petitioner Versus Ashok Jain And Ors.

----Respondent

For Petitioner(s) : Mr. Bharat Devasi For Respondent(s) : Ms. Vandana Bhansali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/05/2022

Learned counsel for the respondents has submitted that the

order passed by this Court in S.B. Civil Writ Petition No.1411/2017

has already been complied with and the petitioner has been

granted selection grade and fixation of his pay-scale has already

been done.

Learned counsel for the petitioner has submitted that the

aforesaid order passed by this Court has not been complied with.

He, therefore, prays for some time to file counter to the reply of

the State Government.

Time prayed for is granted.

List the matter on 14.07.2022.

(VIJAY BISHNOI),J 13-mohit/-

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