Sudhir Sharda vs Manjit Singh And Ors. ...
2023 Latest Caselaw 10802 Raj

Rajasthan High Court - Jodhpur

Sudhir Sharda vs Manjit Singh And Ors. ... on 15 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

[2023:RJ-JD:43932-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Writ Contempt No. 304/2018

Sudhir Sharda S/o Shri Premchand Sharda, Resident Of Prem
Villa, Ganesh Gali, Khanda Falsa, Jodhpur, Rajasthan.
                                                                        ----Petitioner
                                       Versus
1.       Shri Manjit Singh, Principal Secretary, Department Of
         Local   Self     Government,            Government           Of    Rajasthan,
         Secretariat, Jaipur, Rajasthan.
2.       Shri    Sudarshan          Sethi,      Additional          Chief   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Secretariat, Jaipur, Rajasthan.
3.       State Of Rajasthan Through The Secretary, Department
         Of Rural Development And Panchayati Raj Panchayati Raj,
         Government Of Rajasthan, Jaipur, Rajasthan.
4.       State Of Rajasthan Through The Principal Secretary,
         Department Of Local Self Government, Government Of
         Rajasthan, Secretariat, Jaipur, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Manish Bohra
For Respondent(s)            :     Mr. Sunil Beniwal, AAG assisted by
                                   Mr. Utkarsh Singh
                                   Mr. Sudhir Tak



             HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment / Order

15/12/2023

This contempt petition is filed by the petitioner while stating

that this Court vide order dated 18.04.2017 has disposed of D.B.

Civil Writ Petition No.9602/2016 filed by the petitioner in view of

the fact that the State Government has already circulated a policy

for advertisement by Local Bodies on 13.02.2017 and 14.12.2016

and issued a direction to the State Government to get the policy

[2023:RJ-JD:43932-DB] (2 of 3) [WCP-304/2018]

declared under the circular dated 13.02.2017 implemented

strictly.

It is submitted that despite declaration of the policy by the

State Government and directions given by this Court to implement

the said policy strictly, the Local Bodies are getting the

advertisements published in the newspapers in violation of the

aforesaid policy.

Along with the contempt petition, several documents have

been annexed by the petitioner to fortify his claim that the Local

Bodies are not strictly implementing the policy of the State

Government.

Reply to the contempt petition and compliance reports have

been filed on behalf of the respondents from time to time, wherein

it is clarified that the respondents took strict action against the

erring officials of the Local Bodies under the provisions of relevant

disciplinary Rules and disciplinary proceedings were also initiated

against those erring officials and the same are pending against

them. Learned AAG has assured this Court that the proceedings

initiated against the erring officials will be concluded expeditiously.

It is also informed that in some of the cases of the

cooperative societies, recovery notices have already been issued

to the erring office bearers/officials.

Having heard learned counsel for the parties and after going

through the material available on record, we are of the view that

the respondents are taking action against the erring office

bearers/officials of the Local Bodies, who have violated the policy

of the State Government and in such circumstances, no further

[2023:RJ-JD:43932-DB] (3 of 3) [WCP-304/2018]

order is required to be passed in this writ contempt petition by

this Court.

Hence, this writ contempt petition is dismissed.

However, it will be open for the petitioner to file a fresh

contempt petition as and when occasion arises.

Notices are discharged.

                                   (MUNNURI LAXMAN),J                                           (VIJAY BISHNOI),J
                                    36-mSingh/-









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