Monika D/O Shri Dharmpal vs Dr. Prithvi Raj, ...
2023 Latest Caselaw 4456 Raj/2

[2023:RJ-JP:20125]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 67/2023

                                            In

                     S.B. Civil Writ Petition No.3624/2022

Monika D/o Shri Dharmpal, Aged About 31 Years, R/o Village
Banghotri, Teh Chirawa, Dist - Jhunjhunu (Raj.) At Present R/o
Vpo Bhuriwas, Teh. Buhana, Dist. Jhunjhunu (Raj.)
                                                                     ----Petitioner
                                        Versus
1.       Dr. Prithvi Raj, Principal Secretary, Medical And Health
         Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       The State Of Rajasthan, Through Principal Secretary,
         Medical And Health Department, Gov.t Of Rajasthan
         Secretariat, Jaipur.
3.       Dr. V.k. Mathur, Director, Medical And Health Services,
         Tilak Marg, C-Scheme, Jaipur, Rajasthan.
4.       Mr. Rakesh Sharma, Additional Director (Administration),
         Medical And Health Services, Tilak Marg, C-Scheme,
         Jaipur, Rajasthan.
                                                   ----Respondents-Contemnors

For Petitioner(s) : Mr. Satish Kumar Balwada For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

Dr. Vibhuti Bhushan Sharma, learned Additional Advocate

General appears for all the respondents.

Service is complete.

Learned counsel for the respondents submits a copy of the

order dated 21.03.2023 passed by Hon'ble Supreme Court of India

[2023:RJ-JP:20125] (2 of 2) [CCP-67/2023]

in Special Leave Petition (Civil) Diary No.4597/2023: The State of

Rajasthan & Ors. Vs. Gomi, for perusal of this Court.

Inviting attention of this Court towards the order dated

21.03.2023, learned counsel for the respondents submits that the

direction issued by a Division Bench of this Court requiring the

respondents to extend the petitioners' appointment to the post of

ANM on the strength of their "Adeeb" qualification obtained from

Jamia Urdu, Aligarh, has been stayed by the Hon'ble Supreme

Court of India. He, therefore, prays for dismissal of the contempt

petition.

The aforesaid statement is not disputed by learned counsel

for the petitioner.

In view thereof, the contempt petition is dismissed. However,

the petitioner shall be at liberty to get this contempt petition

revived in case the need so arises.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/122

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