Hemraj Khati vs Smt Veenu Gupta And Anr ...
2023 Latest Caselaw 5816 Raj/2

[2023:RJ-JP:28361]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 733/2017

                                            In

                   S.B. Civil Writ Petition No.16843/2012

Hemraj Khati S/o Shri Narayan Khati, aged 52 years, R/o Village
Nimbola Biswa, Tehsil Riyan Badi, District Nagaur, Rajasthan.
                                                                             ----Petitioner
                                         Versus
1.       Smt. Veenu Gupta, IAS, Secretary To The Government,
         Medical and Health Department, Rajasthan, Jaipur.
2.       Shri Bhanu Pratap Sharma, Secretary, Ministry Of Health
         And Family Welfare, 7B, Motilal Nehru Marg, New Delhi.
3.       State       Of    Rajasthan,            Through        Secretary        To     The
         Government, Medical And Health Department, Rajasthan,
         Jaipur.
                                                    ----Respondents-Contemnors

For Petitioner(s)              :     None Present
For Respondent(s)              :     Dr. V.B. Sharma, AAG with
                                     Mr. Avinash Choudhary,
                                     Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 29.09.2015 passed by this Court

whereby, the respondents were directed to decide the

representation filed by the petitioner vide a reasoned and

speaking order.

Referring to the order dated 21.09.2017 passed by the Chief

Medical and Health Officer, Nagaur, learned counsel for the

respondents submits that in compliance thereof, the

[2023:RJ-JP:28361] (2 of 2) [CCP-733/2017]

representation filed by the petitioner has been decided vide a

reasoned and speaking order. He, therefore, prays for dismissal of

the contempt petition.

None for the petitioner even in second round.

Taking into consideration the contentions advanced by the

learned counsel for the respondents and the order dated

21.09.2017 passed by the Chief Medical and Health Officer,

Nagaur, this Court is satisfied that there has been substantial

compliance of the order dated 29.09.2015.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/31

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