Smt. Pooja vs State Of Rajasthan (2025:Rj-Jd:13101)
2025 Latest Caselaw 8413 Raj

Rajasthan High Court - Jodhpur

Smt. Pooja vs State Of Rajasthan (2025:Rj-Jd:13101) on 7 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:13101]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1063/2023

Smt. Pooja W/o Shri Shankar Lal Teji, Aged About 38 Years, Resident Of Purani Line, Valmiki Basti, Bikaner (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Local Self Bodies, Govt. Of Rajasthan, Jaipur (Rajasthan).

2. Shri Hardesh Meena, Director, Local Self Bodies, Govt. Of Rajasthan, Jaipur (Rajasthan).

3. Shri K.l. Meena, Chief Executive Officer, Municipal Corporation, Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rakesh Godara For Respondent(s) : Ms. Meenal Singhvi for Mr. Rajesh Panwar, AAG

JUSTICE DINESH MEHTA

Order

07/03/2025

1. By way of present petition, petitioner has alleged that the

respondents have not complied with the direction given by this

Court on 30.08.2018 in light of judgment in the case of Ravi Jajot

nor have they considered her representation.

2. The order under consideration was passed way back on

30.08.2018 and a period of more than six years has since passed.

3. Such being the position and having regard to the nature of

the order dated 30.08.2018 (Non-compliance whereof has been

alleged), more particularly, considering that a fresh advertisement

in the year 2021 for recruitment to the post of Safai Karmchari

has already been issued, this Court is not inclined to continue with

[2025:RJ-JD:13101] (2 of 2) [WCP-1063/2023]

present contempt petition or issue a seemingly innocuous

direction to the respondents to consider petitioner's

representation.

4. Notices of contempt are hereby discharged.

5. The contempt petition is, therefore, dismissed.

(DINESH MEHTA),J 92-Mak/-

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