Chhuttan Lal Napit S/O Shri Kajod ... vs Rajeshwar Singh Principal ...
2023 Latest Caselaw 3167 Raj/2

[2023:RJ-JP:16751]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1958/2018

                                            In

                     S.B. Civil Writ Petition No.1773/2018

Chhuttan Lal Napit S/o Shri Kajod Mal Napit, Aged About 38
Years, R/o Village Badekhan Post Bilona Khan Tehsil Lalsot
District Dausa
                                                                     ----Petitioner
                                        Versus
1.       Rajeshwar Singh Principal Secretary, Rural Development
         Panchayati Raj Department Rajasthan Govt. Of Rajasthan
         Secretariat Jaipur
2.       Peeyush Samriya Chief Executive Officer Cum Member
         Secretary, Zila Parishad Sawai Madhopur
3.       State Of Rajasthan Through Its Principal Secretary, Rural
         Development Panchayati Raj Department Rajasthan Govt.
         Of Rajasthan Secretariat Jaipur
                                                   ----Respondents-Contemnors

For Petitioner(s)             :     None present
For Respondent(s)             :     Mr. Ajay Singh Rajawat for
                                    Mr. S.S. Rathav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/08/2023

Learned counsel for the respondents has submitted a copy of

the order dated 18.01.2023 passed by the Panchayati Samiti,

Bamanwas District Sawai Madhopur for perusal of this Court.

The copy of the order is taken on record.

Referring to the aforesaid order, learned counsel for the

respondents submits that in compliance of direction of this Court

dated 17.05.2018, contempt whereof is alleged, while deciding the

[2023:RJ-JP:16751] (2 of 2) [CCP-1958/2018]

representation filed by the petitioner, he has been given

appointment on the post of LDC (Junior Assistant). He, therefore,

prays for dismissal of the contempt petition.

None for the petitioner even in the second round.

Taking into consideration the contentions advanced by the

learned counsel for the respondents and the order dated

18.01.2023 passed by the Panchayat Samiti, Bamanwas, District

Sawai Madhopur, this Court is satisfied that there has been

substantial compliance of the order dated 17.05.2018.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/30

Powered by TCPDF (www.tcpdf.org)