Hari Singh S/O Shri Klyan Singh vs Shri C S Mehta A ...
2023 Latest Caselaw 5660 Raj/2

[2023:RJ-JP:27183]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1090/2018

                                        In

                         Appeal No.1055/2002

Hari Singh S/o Shri Klyan Singh, R/o Mehru Khurd, Post Office
Kalan via Kadera, Tehsil Kekari, District Ajmer, Retired as Store
Munshi From the office of Assistant Engineer Irrigation sub
Division Kekri Ajmer (since deceased) through his legal heirs:-

1.       Shanti Devi W/o Late Shri Hari Singh, Aged About 85
         Years, R/o Mehru Khurd, Post Office Kekri, District Ajmer.
2.       Narayan Singh S/o Late Shri Hari Singh, Aged About 55
         Years, R/o Mehru Khurd, Post Office Kalan Via Kadera,
         Tehsil Kekri District Ajmer.
3.       Bharat Singh S/o Late Shri Hari Singh, Aged About 45
         Years, R/o Mehru Khurd, Post Office Kalan Via Kadera,
         Teshil Kekri District Ajmer Presently R/o A-10, Karani
         Niwas Colony, Near Chandravila Paradise, Harmada,
         Jaipur.
                                                                   ----Petitioners
                                    Versus
1.Shri C.S. Mehta, Additional Chief Engineer, Water Resources
Region Jaipur.
2.Shri P.k Morya, Executive Engineer, Water Resources Division
Ist Ajmer.
                                               ----Respondents/Contemnors

For Petitioner(s)         :     Mr. Atma Ram Meena
For Respondent(s)         :     Ms. Sheetal Mirdha, AAG with
                                Mr. Prateek Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

06/10/2023 This contempt petition has been filed alleging willful

disobedience of the order of dated 02.05.2012 passed by the

[2023:RJ-JP:27183] (2 of 2) [CCP-1090/2018]

Rajasthan Civil Services Appellate Tribunal, Jaipur in Appeal

No.1055/2002 whereby, while allowing the appeal preferred by the

petitioner, the respondents were directed to extend the petitioner

benefit of first, second and third selection scale in parity with

similarly situated employees S/Shri Vishamber Singh &

Shamsuddin and also to revise the pay and pension accordingly.

Learned counsel for the respondents, inviting attention of

this Court towards the contents of the reply filed by them as also

the documents appended therewith, would submit that when the

matter was examined after passing of the order dated

02.05.2012, it transpired that S/Shri Vishamber Singh and

Shamsuddin came to be extended benefit of third selection scale

erroneously w.e.f. 25.01.1992 instead of 01.01.1998 and

accordingly they were re-fixed in the third selection scale w.e.f.

01.01.1998 and the petitioner has also been extended benefit of

third selection scale w.e.f. 01.01.1998. She, therefore, prays for

dismissal of the contempt petition.

Learned counsel for the petitioner is not in a position to

dispute the aforesaid statement.

In view thereof, this Court is satisfied that no contempt is

made out.

Resultantly, this contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/51

Powered by TCPDF (www.tcpdf.org)