Dr. Devendra Kumar Sen S/O Shri ... vs Smt. Vinita Srivastava
2023 Latest Caselaw 245 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Contempt Petition No. 1150/2022

                                       In

              D.B. Civil Writ Petition No. 12379/2022

1.     Dr. Devendra Kumar Sen S/o Shri Dhanna Lal Sen, Aged
       About 60 Years, Resident of B-50, L.S. Nagar, Naya
       Kheda, Vidhyadhar Nagar, Jaipur (Raj.).
2.     Dr. Satya Prakash Sharma S/o Shri Shiv Charan Lal
       Sharma,      Aged       About    60     Years,      Resident   of   20-A,
       Bhagwati Nagar-I, Kartarpura, Jaipur (Raj.).
                                                                  ----Petitioners
                                   Versus
1.     Smt. Vinita Srivastava, Principal Secretary, Ayurveda
       Department, Govenrment Secretariat, Jaipur (Raj.).
2.     Shri Akhil Arora, Principal Secretary, Finance Government
       Secretariat, Jaipur (Raj.).
3.     Shri Anand Kumar, Department of Personnel, Government
       Secretariat, Jaipur (Raj.).
4.     Shri      Anand     Kumar         Sharma,          Director    Ayurveda,
       Directorate of Ayurveda, Ajmer (Raj.).
5.     The State of Rajasthan, Through Principal Secretary,
       Ayurveda Department, Government Secretariat, Jaipur
       (Raj.).
                                                                ----Respondents

For Petitioner(s) : Mr. Anand Sharma, Advocate for Mr. Mukesh Pal Jadoun, Advocate For Respondent(s) : Mr. C.L. Saini, AAG with Ms. Srijana Shresth, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

09/01/2023

(2 of 2) [CCP-1150/2022]

Considering the submission of learned Additional Advocate

General that the order passed by this Court in the lead matter Dr.

Mahesh Chandra Sharma & Ors. Versus State of Rajasthan

& Ors. (D.B. Civil Writ Petition No. 13496/2021 and batch

of petitions) has been assailed and the operation of the order

has been stayed by the Hon'ble Supreme Court and the matter is

still pending, this contempt petition at this stage is disposed off

with liberty to revive in case eventuality so arises.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /5

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