Kamala Devi vs Smt Veenu Gupta And Ors ...
2023 Latest Caselaw 4908 Raj/2

[2023:RJ-JP:23004]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1325/2017

                                          In

                  S.B. Civil Writ Petition No.18209/2016

Kamala Devi D/o Shri Khem Chand W/o Shri Gokul Chand
Swami, Aged 48 years, R/o Village Rampura Post Bamlas Vaia
Ghudagodji Teh. Udaipurwati Distt. Jhunjhunu Raj.
                                                                      ----Petitioner
                                      Versus
1.       Smt. Veenu Gupta Principal Secretary, Medical And Health
         Department,       Government            Of     Rajasthan,     Secretariat,
         Jaipur
2.       The State Of Rajasthan Through Principal Secretary,
         Department Of Medical, Health And Family Welfare,
         Secretariat, Jaipur.
3.       Shri Naveen Jain, Director, Medical And Health Services
         Government         Of      Rajasthan,           Medical     And        Health
         Directorate, Tilak Marg, Jaipur.
4.       Dr. Ghanshyam Bairwa, Joint Director Training, Medical
         And Health Services, Rajasthan, Jaipur.
5.       Dr. Pratap Singh Dootar, Deputy Director Nursing, Medical
         And Health Services, Rajasthan, Jaipur.
                                                 ----Respondents/Contemnors

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 19.04.2017 whereby, the writ

petition filed by the petitioner was disposed of in same terms as in

[2023:RJ-JP:23004] (2 of 2) [CCP-1325/2017]

case of Smt. Ramesh Bai Vs. The State of Rajasthan &

Ors.:SBCWP No.300/2016 decided on 23.02.2017.

Learned counsel for the respondents, placing a copy of the

order dated 17.01.2018 passed by the learned Additional Director,

Medical & Health Services, Rajasthan, Jaipur, on record for perusal

of this Court, would submit that after considering the case of the

petitioner in the light of judgment in case of Smt. Ramesh Bai

(supra), she has been given appointment as Family Health Worker.

He, therefore, prays for dismissal of the contempt petition.

None for the petitioner even in second round.

Taking into consideration the direction issued by this Court in

case of Smt. Ramesh Bai (supra) and the order dated

17.01.2018 passed by the respondents, this Court is satisfied that

there has been substantial compliance of the order dated

19.04.2017, contempt whereof is alleged.

Resultantly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/43

Powered by TCPDF (www.tcpdf.org)