Dr Sompratap Gupta vs Shri Deepak Upreti And Ors ...
2023 Latest Caselaw 4910 Raj/2

[2023:RJ-JP:22805]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 576/2017

                                        In

                         Appeal No.1184/2003

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For Petitioner(s)         :
For Respondent(s)         :     Dr. V.B. Sharma, AAG with

Mr. Avinash Choudhary Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

This contempt petition has been referred by the Rajasthan

Civil Services Appellate Tribunal, Rajasthan, Jaipur alleging willful

disobedience of the order dated 04.09.2012 passed by it,

whereby, it was directed that if the review DPC selects the

appellant, he shall be entitled for benefit of promotion as Professor

with all consequential benefits.

Learned counsel for the respondents, placing on record the

order dated 02.06.2015 passed by the Principal and Controller,

Sawai Man Singh Medical College, Jaipur, would submit that in

compliance of the direction dated 04.09.2012, the petitioner has

[2023:RJ-JP:22805] (2 of 2) [CCP-576/2017]

been extended benefit of promotion with all consequential

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

petition.

Heard. Considered.

Taking into consideration the contentions advanced by

learned counsel for the respondents and the order dated

02.06.2015, this Court is satisfied that there has been substantial

compliance of the order dated 04.09.2012.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/40

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