Ramveer Singh S/O Shri Balvir ... vs Shri P.C. Kishan ...
2023 Latest Caselaw 3234 Raj/2

[2023:RJ-JP:16927]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 831/2021

                                          In

                   S.B. Civil Writ Petition No.16689/2018

Ramveer Singh S/o Shri Balvir Singh, Aged About 34 Years, R/o
Ward     No.     25,    Kumher        Road,      Nadbai,        Bharatpur,     District
Bharatpur. Rajasthan.
                                                                         ----Petitioner
                                       Versus
1.       Shri P.c. Kishan Secretary-Cum-Commissioner, Panchayati
         Raj Department Rajasthan, Jaipur.
2.       Shri Sushil Kumar, The Chief Executive Officer, Cum-
         Additional         Examination          Controller,          Zila   Parishad,
         Bharatpur, Rajasthan.
3.       Shri Jasmeet Singh Sandhu, The Chief Executive Officer,
         Cum- Additional Examnination Controller, Zila Parishad,
         Alwar Rajasthan.
4.       State         Of     Rajasthan            Through            Secretary-Cum-
         Commissioner, Panchayati Raj Department, Rajasthan.
         Jaipur.
                                                                      ----Respondents

For Petitioner(s)             :    Mr. Abhi Goyal
For Respondent(s)             :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/08/2023

This contempt petition has been filed alleging willful

disobedience of the order dated 20.01.2021 passed by this Court

whereby, the respondents were directed to take steps for

consideration for appointment of the petitioner with a further

direction to treat appointment from the date persons lesser in

[2023:RJ-JP:16927] (2 of 2) [CCP-831/2021]

merit have been given appointment notionally for the purpose of

seniority.

Learned counsel for the respondents has submitted a copy of

the Office order dated 03.08.2023 issued by the Development

Officer, Panchayat Samiti, Kathumar for perusal of this Court. The

order is taken on record.

Inviting attention of this Court towards the aforesaid order,

learned counsel submits that the petitioner was already appointed

vide order dated 24.11.2022 and he has also been extended

benefit of notional seniority from the date persons junior to him

was appointed. He, therefore, prays for dismissal of the contempt

petition.

Per contra, learned counsel for the petitioner submits that no

seniority list has been published till date.

Heard. Considered.

In view of the Office order dated 03.08.2023, this Court is

satisfied that there has been substantial compliance of the order

dated 20.01.2021, contempt whereof is alleged.

Resultantly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/331

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