Jagdish Prasad Sharma S/O Sh. Ram ... vs Rajeshwar Singh
2023 Latest Caselaw 2871 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 2350/2018

                                       In

               S.B. Civil Writ Petition No.20916/2017

Jagdish Prasad Sharma S/o Sh. Ram Swaroop Sharma, Aged
About 54 Years, R/o Khandar, Dist. Sawaimadhopur, Rajasthan
(Presently Posted As Teacher Grade-III, At Govt. Upper Primary
School, Karira Khurd , Khandar, Sawaimadhopur)
                                                                    ----Petitioner
                                    Versus
1.     Rajeshwar Singh, Principal Secretary Department Of
       Panchayati Raj And Rural Development, Rajasthan Govt.
       Secretariat, Jaipur
2.     State    Of    Rajasthan,          Through         Principal    Secretary,
       Department Of Panchayati Raj And Rural Development,
       Rajasthan Govt. Secretariat, Jaipur
3.     Naresh Pal Gangwar, Principal Secretary, Department Of
       Education, Rajasthan Govt. Secretariat Jaipur
4.     Daya Sharma, Director, Elementary Education Bikaner
                                                                 ----Respondents

For Petitioner(s)          :    None Present
For Respondent(s)          :    Mr. C.L. Saini, AAG with
                                Ms. Srijna Shresth

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

14/03/2023

For the reasons stated in the application (1/2023), the same

is allowed. The compliance report cum additional affidavit is taken

on record.

Inviting attention of this Court towards the order dated

01.07.2022 and the statement of account and other documents

(2 of 2) [CCP-2350/2018]

appended with the compliance report, learned counsel for the

respondents submits that in compliance of the direction of this

Court dated 06.12.2017, the petitioner has been given all

consequential benefits treating him senior to the person junior to

him as per his placement in the merit list. She, therefore, prays

for dismissal of the contempt petition.

None for the petitioner even in second round.

Heard. Considered.

This Court has, vide order dated 06.12.2017, disposed of the

writ petition filed by the petitioner in the light of judgment of this

Court in case of Suman Bai & Anr. Vs. State of Rajasthan & Ors.:

2009 (1) WLC (Raj.) 381 whereby, the writ petition was allowed

and the respondents were directed to treat the petitioners senior

to respondents No. 4 to 8 as per their placement in the merit list.

A perusal of the order dated 01.07.2022 and other

documents appended with the compliance report filed by the

respondents reveals that the petitioner has been given seniority as

per his placement in the merit list as also consequential benefits.

Since, there has been substantial compliance of the order

dated 06.12.2017 passed by this Court, contempt whereof is

alleged, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/58

Powered by TCPDF (www.tcpdf.org)