Dilip Kumar Nagar S/O Shri ... vs Shri Rajeshwar Singh ...
2023 Latest Caselaw 2869 Raj/2

[2023/RJJP/004173]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 1264/2019

                                          In

                 S.B. Civil Writ Petition No.24058/2017

Dilip Kumar Nagar S/o Shri Sobhagamal Nagar, Aged About 38
Years,     R/o       Village       Shyampura,          Post         Titarwasa,    Tehsil
Jhalarapatan And District Jhalawar.
                                                                           ----Petitioner
                                       Versus
1.       Shri    Rajeshwar          Singh,       Principal          Secretary,     Rural
         Development And Panchayati Raj Department Rajasthan,
         Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Rajendra Prasad Chaturvedi, Chief Executive Officer Cum-
         Member Secretary, Zila Parishad, Jhalawar.
3.       State Of Rajasthan, Through Its Principal Secretary,
         Principal Secretary, Rural Development And Panchayati
         Raj     Department          Rajasthan,          Govt.        Of     Rajasthan,
         Secretariat, Jaipur.
                                                                      ----Respondents

For Petitioner(s)              :    None Present
For Respondent(s)              :    Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

14/03/2023

Inviting attention of this Court towards the order dated

05.07.2022 passed by the Chief Executive Officer, Jhalawar

(Annexure-R/1), learned counsel for the respondents submits that

while deciding the representation filed by the petitioner in terms of

order of this court dated 12.03.2019, he has been extended

appointment on the post of Lower Division Clerk. He, therefore,

prays for dismissal of the contempt petition.

[2023/RJJP/004173] (2 of 2) [CCP-1264/2019]

None for the petitioner even in second round.

Heard. Considered.

This Court has, vide order dated 12.03.2019, contempt

whereof is alleged, directed the respondents to decide the

representation filed by the petitioner vide reasoned order in the

light of judgment of this court in case of Kavita Choudhary Vs. The

Registrar (Examination) & Anr. : D.B. Civil Special Appeal (Writ)

No.1700/2017.

A perusal of the order dated 05.07.2022 appended with the

reply reveals that while deciding the representation filed by the

petitioner, he has been extended appointment on the post of

Lower Division Clerk.

In view thereof, this Court is satisfied that the order dated

12.03.2019 has substantially been complied with and hence, the

contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Sudha/77

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