Jagdish Prasad vs Shri Rajat Kumar Mishra, ...
2023 Latest Caselaw 3905 Raj/2

[2023:RJ-JP:18449]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 743/2022

                                        In

                          Appeal No.104/2017

Jagdish Prasad son of Ram Deoji, Resident of village Luttu,
Tehsili Malsisar, District Jhunjhunu
                                                                 ----Petitioner
                                    Versus
1.       Shri Rajat Kumar Mishra, Principal Secretary, Public
         Health Engineering Department, Govt. Secretariat, Jaipur.
2.       Shri Anil Kumar Shrivastava, Chief Engineer (Admn.),
         Public Health Engineering Department, Jaipur.
3.       Shri C.L. Jatav, Superintending Engineer, Public Health
         Engineering Department, Jhunjhunu
4.       Shri Jaichand Malsariya, Executive Engineer, Public Health
         Engineering Department, Jhunjhunu.
5.       Shri Mohammad Ali, Assistant Engineer, Subdivision-
         First, Public Health Engineering Department, Jhunjhunu.
                                                ----Contemnor-Respondents

For Petitioner(s)         :
For Respondent(s)         :     Ms. Archana for
                                Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/08/2023

This contempt petition has been referred by the Rajasthan

Civil Services Appellate Tribunal, Rajasthan, Jaipur alleging willful

disobedience of the order dated 28.02.2018 passed by it.

Learned counsel for the respondents, inviting attention of

this Court towards the order dated 28.07.2022 passed by this

Court in SB Civil 2515/2022, would submit that operation of the

[2023:RJ-JP:18449] (2 of 2) [CCP-743/2022]

order dated 28.02.2018, contempt whereof is alleged, has been

stayed. She, therefore, prays for dismissal of the contempt

petition.

In view of the stay on the operation of the order dated

28.02.2018 by this Court vide order dated 28.07.2022, this

contempt petition is dismissed. However, the petitioner shall be at

liberty to get the same revived if the need so arises.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/69

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