Ramji Lal Rao S/O Shri Gajraj Rao vs Sudhansh Pant, ...
2023 Latest Caselaw 3454 Raj/2

[2023:RJ-JP:17624]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1211/2022

                                        In

                         Contempt No.65/2021

                                        In

                         Appeal No.1181/2020

Ramji Lal Rao S/o Shri Gajraj Rao, Aged About 66 Years, R/o
Village And Post Jugalpura, Via Kanwat, Tehsil Khandela, District
Sikar (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       Sudhansh Pant, Additional Chief Secretary, Public Health
         Engineering Department, Secretariat, Jaipur (Rajasthan).
2.       Rakesh Luhadia, Chief Engineer (Administration) Public
         Health Engineering Department, P.h.e.d. Head Office
         Campus, Rajasthan, Jaipur.
3.       Devendra    Kumar       Singhal,       Assistant        Engineer,   Public
         Health Engineering Department, Sub Division Neem Ka
         Thana, District Sikar, Rajasthan.
                                               ----Respondents/Contemnors

For Petitioner(s)         :     None
For Respondent(s)         :     Mr. Imran Khan, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/08/2023

Inviting attention of this Court towards the contents of the

reply filed by them to the contempt petition and the documents

appended therewith such as office order dated (amended) dated

27.04.2022 passed by the Superintending Engineer, PHD, Sikar,

learned counsel for the respondents would submit that compliance

[2023:RJ-JP:17624] (2 of 2) [CCP-1211/2022]

of the order dated 15.02.2021 passed by the Rajasthan Civil

Services Appellate Tribunal, Rajasthan, Jaipur in Appeal

No.1181/2020 has been made. He, therefore, prays for dismissal

of the contempt petition.

None for the petitioner.

Taking into consideration the contention advanced by the

learned counsel for the respondents and the material available on

record, this Court is satisfied that there has been substantial

compliance of the order dated 15.02.2021 passed by the

Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur in

Appeal No.1181/2020.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/95

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