Harish Kumar Kumawat S/O Shri Om ... vs Jitendra Soni, Director ...
2023 Latest Caselaw 6063 Raj/2

[2023:RJ-JP:29658]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 531/2022

                                        In

                 S.B. Civil Writ Petition No.12386/2020

Harish Kumar Kumawat S/o Shri Om Prakash Kumawat, Aged
About 26 Years, Harsahay Ji Katla Shahar Sawai Madhopur,
District Sawai Madhopur, Rajasthan
                                                                     ----Petitioner
                                     Versus
1.       Jitendra Soni, Director, National Health Mission Swasthya
         Bhawan, Tilak Marg, Jaipur.
2.       Tejram Meena, Chief Medical And Health Officer, Sawai
         Madhopur.
3.       Padam Singh, Food Security Officer, Khaadya Nireekshak
         Shaakha, Sawai Madhopur.
4.       State Of Rajasthan, Through Principal Secretary, Medical
         And Health Department, Govt. Secretariat, Jaipur.
                                                                  ----Respondents

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

16/10/2023

On last date, i.e., 13.10.2023, following order was passed:

"This contempt petition has been filed alleging wilful disobedience of the order dated 14.10.2020 whereby, while staying the operation of the order dated 09.10.2020 passed by the placement agency with whom the petitioner was working, a direction was issued to continue the petitioner on the post he was holding prior thereto.

[2023:RJ-JP:29658] (2 of 2) [CCP-531/2022]

Indisputably, there is no privity of contract in between the petitioner and the respondents- contemnors.

In view thereof, this Court is not satisfied that this contempt petition is maintainable.

However, in the interest of justice, the petitioner is granted an opportunity to complete his instructions.

List the matter on 16.10.2023 as 'sixteenth case' as prayed."

Today, none appears for the petitioner even in second round.

In view thereof, taking into consideration the contentions

advanced by the learned counsel for the respondents on

13.10.2023, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/175

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