Punita Sharma D/O Shri Medhavi Lal ... vs State Of Rajasthan Through ...
2023 Latest Caselaw 6405 Raj/2

[2023:RJ-JP:32568]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 639/2023

                                         In

                 S.B. Civil Writ Petition No.11217/2021

Punita Sharma D/o Shri Medhavi Lal Sharma, Aged About 49
Years, R/o 86, Adarsh Nagar, Bundi Road, Kota.
                                                                  ----Petitioner
                                     Versus
1.       State Of Rajasthan Through Secretary, Department Of
         Education Secretariat, Jaipur.
2.       Sh. Naveen Jain, Secretary, Department Of Education,
         Secretariat, Jaipur.
3.       Sh. Gaurav Agarwal Director, Elementary Education,
         Rajasthan, Bikaner (Raj.)
                                                ----Respondents/contemnors

For Petitioner(s) : Mr. P.S.Tanwar for Mr. Shobit Tiwari For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/11/2023

Learned counsel for the petitioner submits that he has been

extended actual benefits from the date of completion of two years

of probation period; whereas, some other similarly situated

employees were extended the same benefit from the date of their

appointment. He, therefore, prays that the respondents may be

directed to purge the contempt and they may also be punished

suitably.

Per contra, learned counsel for the respondents submits that

although, some of the similarly situated employees came to be

[2023:RJ-JP:32568] (2 of 2) [CCP-639/2023]

extended actual benefits from the date of appointment rather than

from the date of completion of two years of probation period; but,

later on, benefits have been withdrawn and they have also been

extended actual benefits from the date of completion of two years

of probation period. He, therefore, prays for dismissal of the

contempt petition.

Heard. Considered.

Since, the only grievance raised by the learned counsel for

the petitioner survives no more in view of the statement made by

the learned counsel for the respondents, this contempt petition is

dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/87

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