Ram Lal Meena Son Of Shri Nand Lal ... vs Shri Shikhar Agarwal, ...
2023 Latest Caselaw 4768 Raj/2

[2023:RJ-JP:22145]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 458/2023

                                        In

                 S.B. Civil Writ Petition No.12232/2015

Ram Lal Meena Son Of Shri Nand Lal Meena, Aged About 60
Years, Resident Of House New F-65, Rps Colony, Gumanpura,
Kota.
                                                                     ----Petitioner
                                     Versus
1.       Shri Shikhar Agarwal, Secretary, Department Of Water
         Resources, Govt. Secretariat, Govt. Of Rajasthan, Jaipur.
2.       Shri Vinod Choudhary, Chief Engineer, Department Of
         Water Resources, Jaipur.
3.       Shri Rajpal Singh, Divisional Commissioner, Chambal Area
         Development (Cad), Cad Circle, Kota.
4.       State Of Rajasthan, Through Secretary, Department Of
         Water Resources, Govt. Of Rajasthan, Secretariat, Jaipur.
                                                ----Respondents-Contemnors

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

12/09/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 02.02.2023 passed by this Court

whereby, the respondents were directed to consider the case of

the petitioner for promotion on the post of Driver in accordance

with the amended Rules, 1967, the judgment passed by the

competent court of law and the relevant documents.

Learned counsel for the respondents, inviting attention of

this court towards the order dated 14.07.2023 (Annexure-R/3)

[2023:RJ-JP:22145] (2 of 2) [CCP-458/2023]

passed by the Superintending Engineer (Admn.), would submit

that case of the petitioner for promotion has been considered as

directed by this Court. She, therefore, prays for dismissal of the

contempt petition.

Per contra, learned counsel for the petitioner submits that his

case has not been considered in the light of direction issued by

this court. He, therefore, prays that the respondents may be

directed to purge the contempt and they may also be punished

suitably.

Heard. Considered.

This Court has, vide order dated 02.02.2023, contempt

whereof is alleged, directed the respondents to consider

petitioner's case for promotion in the light of documents, the

amended Rules of 1967 and the judgment passed by the

competent court of law. A perusal of the order dated 14.07.2023

(Annexure-R/3) reveals that the petitioner's case for promotion

has been considered in the light of judgment of this Court;

however, he was not found eligible for promotion. Validity of the

order dated 14.07.2023 is not open for examination by this Court

under its contempt jurisdiction.

In view thereof, this Court is satisfied that there has been

substantial compliance of the order dated 02.02.2023.

Resultantly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/61

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