Shankar Lal Harisan vs Smt Veenu Gupta And Ors ...
2023 Latest Caselaw 2873 Raj/2

[2023/RJJP/004174]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 1354/2016

                                         In

                 S.B. Civil Writ Petition No.12939/2015

Shankar Lal Harisan S/o Sh. Bhagu Ram aged about 69 years,
R/o    Vill.   P.O.   Chudela      via-       Jhunjhunu           Distt.     Jhunjhunu,
Rajasthan.
                                                                           ----Petitioner
                                     Versus
1.Smt Veenu Gupta Principal Secretary, Department of Medical
and Health Services Govt. of Rajasthan, Government Secretariat,
Jan Path, Jaipur, Rajasthan.


2.The Syamlal Gurjar Director, Directorate of Medical and Health
Services Govt. of Rajasthan, behind Government Secretariat, Jan
Path, Jaipur, Rajasthan.


3.Shri S.N. Dholpuriya The Chief Medical and Health officer,
Govt. of Rajasthan, District Jhunjhunu.
                                                                    ----Respondents

For Petitioner(s)           :    None present
For Respondent(s)           :    Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

14/03/2023

Inviting attention of this Court towards the order dated

17.09.2018 (Annexure CR/1) and the GA 55 A form appended

with the reply, learned counsel for the respondents submits that

compliance of the order dated 01.03.2016 has been made. He,

therefore, prays for dismissal of the contempt petition.

None for the petitioner even in the second round.

[2023/RJJP/004174] (2 of 2) [CCP-1354/2016]

This Court has, vide its order dated 01.03.2016, contempt

whereof is alleged, directed the respondents to decide the

representation filed by the petitioner in the light of judgment

rendered by this Court in case of Chandra Shekhar Kumawat &

Ors. versus State of Rajasthan & Ors.: SB Civil Writ Petition

No.6909/2006 decided on 28.08.2008. A perusal of the order

dated 17.09.2018 and GA 55 A form reveals that while allowing

the representation filed by the petitioner, he has been extended

benefit of selection scale on completion 9, 18 & 27 years of

service and has also been paid entire arrears.

In view thereof, the contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/100

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