Kanta Sharma D/O Damodar Prasad ... vs Smt. Manju Rajpal
2023 Latest Caselaw 2875 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1617/2019

Kanta Sharma & Ors.
                                                                    ----Petitioners
                                     Versus
Smt. Manju Rajpal & Ors.
                                                                  ----Respondents

For Petitioner(s) : Mr. Lalit Mohan Sharma, petitioner No.2, present in person For Respondent(s) : Ms. Srijna Shresth for Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

14/03/2023 Learned counsel for the respondents prays for a week's time

to file compliance report.

This Court has, vide order dated 03.04.2018, directed the

respondents to decide the representation filed by the petitioners in

the light of the judgment of this Court in case of Govind Das

Vaishnav & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil Writ

Petition No.1798/2012 decided on 26.05.2014.

It is shocking and painful that despite lapse of about 5 years

since the direction was issued, the same has not been complied

with.

However, in the interest of justice, the respondents are

granted an opportunity to purge the contempt, to ensure

compliance of the order dated 03.04.2018 and file compliance

report failing which the Director, Elementary Education, Rajasthan

(2 of 2) [CCP-1617/2019]

shall remain present in the Court on next date along with his

affidavit explaining the reasons for non-compliance.

List the matter on 21.03.2023 as prayed.

(MAHENDAR KUMAR GOYAL),J

Sudha/34

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