Barma Kumari Meena D/O Shri ... vs Mr. Vaibhav Galriya ...
2023 Latest Caselaw 5187 Raj/2

[2023:RJ-JP:24341]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 14/2022

                                         In

                 S.B. Civil Writ Petition No.10186/2021

Barma Kumari Meena D/o Shri Goverdhan Meena And W/o Shri
Raju Meena, Aged About 30 Years, R/o Village Satwara, Tehsil
Dooni, District Tonk At Present Posted As Nurse Grade II (GNM)
PHC, PPP Mode, Kalmanda, Malpura, District Tonk, Rajasthan.
                                                                        ----Petitioner
                                      Versus
1.       Mr. Vaibhav Galriya, State Of Rajasthan Through The
         Principal Secretary, Medical And Health Department,
         Government Secretariat, Jaipur (Rajasthan)
2.       Mr. Mukul Sharma, The Directorate Of Medical And Health
         Department, Swasthya Bhawan, Tilak Marg, C-Scheme,
         Jaipur (Rajasthan.)
3.       Dr. Ashok Kumar Yadav, The Chief Medical And Health
         Office, District Tonk (Rajasthan.)
4.       Dr.   Sunil     Kumar       Yadav,       Medical          Officer   Incharge,
         Government Primary Centre, Kalmanda, Malpura, District
         Tonk (Rajasthan.)
5.       Mr. Nemichand Nitharwal (Director,), The Jal Kalyan And
         Rehabilitation And Development Society, Chomu Through
         Its Director,
6.       State Of Rajasthan Through The Principal Secretary,
         Medical And Health Department, Government Secretariat,
         Jaipur (Rajasthan.)
                                                                     ----Respondents

For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Aman Bhargava Mr. Prateek Mathur

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:24341] (2 of 2) [CCP-14/2022]

21/09/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 14.09.2021 whereby, the

respondents were directed to decide the representation filed by

the petitioner by a detailed speaking order.

Learned counsel for the respondents has submitted a copy of

the order dated 20.06.2023 passed by the Medical Officer

Incharge, Government Primary Centre, Kalmanda, Malpura,

District Tonk for perusal of this court. The copy of the order is

taken on record.

Inviting attention of this Court towards the aforesaid order,

learned counsel submits that the representation filed by the

petitioner has been decided vide speaking order. He, therefore,

prays for dismissal of the contempt petition.

Learned counsel for the petitioner did not dispute the

decision of the representation filed by her.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/91

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