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Rajasthan High Court - Jodhpur
Dharamveer vs Amitabh Gautam And Ors. ... on 15 April, 2026
Author: Rekha Borana
Bench: Rekha Borana
[2026:RJ-JD:17480]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Contempt Petition No. 1427/2017
Dharamveer S/o Shri Mamraj, aged about 29 years, Resident Of
Village Bhamasi, Post Dokawa, Tehsil Rajgarh, District Churu
----Petitioner
Versus
1. Shri Amitabh Gautam, Joint Secretary, Ministry Of
Agriculture And Farmers Welfare Departments,
Department Of Agriculture Cooperation And Farmers
Welfare, Krishi Bhawan, New Delhi- 110001
2. Smt. Neel Kamal Darbari, Principal Secretary, Department
Of Agriculture, Krishi Bhawan, Jaipur
3. Shri Vikas Sitaram Bhale, Commissioner/director,
Department Of Agriculture, Krishi Bhawan, Jaipur
Shri Dayal Singh, Director, State Agriculture
4.
Management And Extension Training Institute Sameti,
Academic Building, Fourth Floor, Durgapura, Jaipur
Shree B. R. Karwa, Deputy Director Agriculture And Ex-
5.
Officio Project Director, Atma, Bikaner
6. Shree Satya Narain Gadhwal, Deputy Director
Agriculture And Ex- Officio Project Director, Atma, Churu
7. Shree Bhupendra Singh, Deputy Director Agriculture
And Ex- Officio Project Director, Atma, Chittorgarh.
Shree Dana Ram Godara, Deputy Director Agriculture
8.
And Ex- Officio Project Director, Atma, Hanumangarh.
Shree Gugan Ram Matoria, Deputy Director Agriculture
9.
And Ex- Officio Project Director, Atma, Ganganagar.
10. Shree G. S. Katara, Deputy Director Agriculture And Ex-
Officio Project Director, Atma, Dungarpur
11. Shree Prakash Kumar Gupta, Deputy Director Agriculture
And Ex- Officio Project Director, Atma, Sirohi
12. Shree Inder Singh Sancheti, Deputy Director Agriculture
And Ex- Officio Project Director, Atma, Bhilwara
13. Shree Shankara Ram Bera, Deputy Director Agriculture
And Ex- Officio Project Director, Atma, Nagour
14. Shree Kishori Ram Verma, Deputy Director Agriculture
And Ex- Officio Project Director, Atma, Barmer
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15. Shree Ram Kishan Verma, Deputy Director Agriculture
And Ex- Officio Project Director, Atma, Banswara
16. State Of Raj. Through The Principal Sec., Department Of
Agriculture, Krishi Bhawan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Ashish Kumar Jakhar for
Mr. Vikas Bijarnia
For Respondent(s) : Mr. Pawan Bharti for
Mr. I.R. Choudhary, AAG
Mr. Vijay Singh, Director (SAMETI)
(ATMA), Jaipur, present in person
HON'BLE MS. JUSTICE REKHA BORANA
Order
15/04/2026
1. Mr. Vijay Singh, Director (SAMETI) (ATMA), Jaipur is present
in person.
2. The present contempt petition has been filed alleging
disobedience of order dated 11.08.2017 passed in S.B. Civil Writ
Petition No.11307/2016 & another connected matter. Vide the said
order, the respondents were directed to continue the petitioner
with the same arrangements which were prevailing before
28.03.2016. Further, he was directed to be permitted to join on or
before 15.09.2017, failing which, he was held entitled for
remuneration w.e.f. 01.10.2017.
3. In the first affidavit as filed on behalf of the respondents on
02.08.2019, it was submitted that a review petition has been filed
against order dated 11.08.2017 as the fact which was taken into
consideration while passing the said order, was incorrect. In fact,
no contractual employees in place of the petitioners were being
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appointed but it is the regular employees of the Department who
had been handed over the job.
4. Subsequently, reply to the contempt petition was filed
whereby it was averred that e-mail dated 25.04.2024 and letter
dated 25.04.2024 were served on the petitioner, calling upon him
to apprise the Department whether he is ready to re-join on the
post of ATM/BTM. No response to the said communication was
ever received by the respondents.
5. Further, vide letter dated 27.01.2026, the petitioner was
again called upon to either re-join or to apprise the Department
about his consent. The said letter even mentioned the fact that
the petitioner had been employed with the Bank of Baroda and is
working with the said Bank. The said communication also
remained unresponded.
6. Interestingly, despite the above reply in the present
contempt petition been filed on 20.02.2026, no counter to the
same has been filed by the petitioner.
7. When enquired upon as to whether the petitioner has been
re-employed and is working with some Bank, counsel for the
petitioner is not in a position to make any specific statement.
8. In view of the overall facts, this Court is of the clear opinion
that no willful disobedience of order dated 11.08.2017 on part of
the respondents is made out. The contempt petition is hence,
dismissed.
9. Rule stands discharged.
10. An application for impleadment in the present contempt
petition has also been filed by certain applicants who were the
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other petitioners in the writ petition in which order dated
11.08.2017 was passed.
12. Evidently, the present contempt petition was preferred in the
year 2017 and the application for impleadment has been filed in
the year 2024. The same is clearly time barred and therefore,
does not deserve to be entertained.
13. The application is hence, dismissed.
(REKHA BORANA),J
122-manila/-
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