Shri Laxman Das Rathore vs Shri Anil Kumar Goyal And Ors ...
2023 Latest Caselaw 3909 Raj/2

[2023:RJ-JP:18427]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 903/2017

                                        In

                         Appeal No.3283/2016

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For Petitioner(s)         :     Mr. Dinesh Sharma with
                                Mr. Mahendra Singh Rathore
For Respondent(s)         :     Mr. R.P. Singh, AAG with

Mr. Chandra Vikram Singh

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 (for brevity,

"the Tribunal") wherein, willful disobedience of the order dated

16.11.2016 passed by the Tribunal is alleged.

Vide order dated 16.11.2016, operation of the transfer order

qua the appellant was stayed which was to stand vacated if the

appellant was granted joining time as per Rule 4(1) of the

Rajasthan Civil Service (Joining Time) Rules, 1981 (for brevity,

"the Rule of 1981").

[2023:RJ-JP:18427] (2 of 2) [CCP-903/2017]

Indisputably, thereafter, vide order dated 21.12.2016, the

petitioner was granted joining time as per the Rule 4(1) of the

Rules of 1981.

In view thereof, in the considered opinion of this Court, there

has been substantial compliance of the order dated 16.11.2016.

Resultantly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/29

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