Surendra Kumar Joshi S/O Shri ... vs Sandeep Verma, Principal ...
2023 Latest Caselaw 4601 Raj/2

[2023:RJ-JP:21111]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1678/2019

                                         In

                 S.B. Civil Writ Petition No.14456/2016

 Surendra Kumar Joshi S/o Shri Jeetmal Joshi, Through His Legal
 Heirs Smt. Nirmala Joshi W/o Late Shri Surendra Kumar Joshi,
 Aged About 61 Years, R/o 17, Govind Nagar, Tilak School Ke
 Pass, Near Tilak School, Sanganer Jaipur (Raj)
                                                                     ----Petitioner
                                     Versus
 1.      Sandeep Verma, Principal Secretary, Public Health And
         Engineering Department, Govt. Of Rajasthan, Jaipur (Raj)
 2.      Shri Subhodh Kumar Jain, The Acting Chief Engineer
         (Admi.), Public Health And Engineering Department,
         Govt. Of Rajasthan, Jal Bhawan, Jaipur (Raj)
 3.      Shri Deepak Bansal, Superintending Engineer, Public
         Health And Engineering Department, Govt. Of Rajasthan,
         Bikaner (Raj)
 4.      The State Of Rajasthan, Through The Principle Secretary,
         Public Health And Engineering Department, Govt. Of
         Rajasthan, Secretariat, Jaipur (Raj.)
                                                                  ----Respondents

For Petitioner(s) : None Present For Respondent(s) : Mr. Anil Mehta, AAG with Mr. Yashodhar Pandey

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/09/2023

On last date i.e. 31.08.2023, following order was passed:

"This contempt petition has been filed alleging willful disobedience of the order dated 16.02.2017 whereby, this Court directed the respondents to extend all the employees similarly situated to the petitioners

[2023:RJ-JP:21111] (2 of 2) [CCP-1678/2019]

benefit of selection grade on completion of 18 & 27 years of service as per para no.5 of the notifications dated 25.01.1992 followed by dated 17.02.1998.

Inviting attention of this Court towards the contents of the reply filed by them and the documents appended therewith, learned counsel for the respondents submits that the petitioner has been extended benefits under the order dated 16.02.2017. She, therefore, prays for dismissal of the contempt petition.

None for the petitioner even in second round. However, in the interest of justice, the petitioner is granted one more opportunity to rebut the aforesaid statement.

List the matter on 05.09.2023 as 'nineteenth case' as prayed."

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

In view thereof, taking into consideration the contention

advanced by the learned counsel for the respondents, this

contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/19

Powered by TCPDF (www.tcpdf.org)