Rajasthan High Court - Jodhpur
Khama Ram Vishnoi vs Ayub Khan on 16 July, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Writ Contempt No. 406/2019 Khama Ram Vishnoi
----Petitioner Versus Ayub Khan
----Respondent Connected With S.B. Writ Contempt No. 393/2019 Prem Chand Mehta
----Petitioner Versus Ayub Khan
----Respondent S.B. Writ Contempt No. 468/2019 Narendra Surana
----Petitioner Versus Shri Ayub Khan
----Respondent For Petitioner(s) : Mr. Manoj Bhandari For Respondent(s) : Mr. Mukesh Rajpurohit, ASG JUSTICE DINESH MEHTA Order 16/07/2021 IA No.1/2021 in SBWC No.406/2019:
1. For the reasons stated, the application filed by the applicants seeking their substitution in place of petitioner Khama Ram Vishnoi, who had passed away on 16.05.2021, is allowed.
Amended cause titled already filed, is taken on record. SBWC Nos.406/2019, 393/2019 and 468/2019:- (Downloaded on 16/07/2021 at 09:17:42 PM)
(2 of 2) [WCP-406/2019]
2. Mr. Rajpurohit, learned counsel for the respondents submits that in light of memorandum executed between the university and State in the year 2006, due sanction is required to be obtained from the State Government. He submits that the sanction is pending with the State Government, which is raising one objection after another and not doing the needful. He prays that a month's time be granted to the respondents for ensuring compliance of the order under consideration.
3. Instant contempt petition which was filed alleging non- compliance of the order dated 08.10.2018 is pending since March, 2019 and the respondents/contemnors have done nothing except coming with lame excuses.
4. In the interest of justice one month's time is allowed to the respondent university.
5. List these cases on 20.08.2021.
6. The respondent-University/State Government shall not pay monthly salary to the respondent contemnor-Chanchal Verma, without the leave of the Court.
7. It is also made clear that even if she is required to undertake travel for the present purposes, TA/DA will not be sanctioned/paid without leave of the Court.
8. A copy of this order be sent to Finance Secretary of the State for information and necessary action.
(DINESH MEHTA),J 36-38-Rahul/-
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