Rajasthan High Court - Jaipur
H N Pakhrot And Ors vs Shri Rajhansh Upadhyay And Ors on 21 August, 2025
[2025:RJ-JP:31764-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
1. D.B. Civil Contempt Petition No. 1666/2018
1. Dr Anil Kumar Mathur S/o Late Shri Ghanshyam Narayan
Mahtur, Aged About 57 Years, R/o- 31, Abhilasha Dwalika
Nagar, Gali No. 2, Chaurasia Was Road, Ajmer- 305001.
2. Dr. N.k. Ranka S/o Late Shri Bhura Lal Ranka, Aged About
58 Years, R/o 1-16, Shalimar Colony, Adarsh Nagar,
Ajmer- Rajasthan.
3. Dr. Mukul Sharma S/o Late Shri P.c. Sharma, Aged About
63 Years, R/o 11-D, Anand Nagar, Ajmer- Rajasthan.
4. Dr. Shyam Sundar Khandelwal S/o Late Shri Kalyanmal Ji,
Aged About 60 Years, R/o. 39, Anand Nagar, Ajmer-
Rajasthan.
5. Dr. S.k. Verma S/o Late Shri Madan Lal Verma, Aged
About 57 Years, R/o D-5, Shalimar Colony, Adarsh Nagar,
Ajmer- Rajasthan.
6. Dr. Sadashiv Sharma S/o Late Shri Prabhu Lal Sharma,
Aged About 63 Years, R/o Gali 5A, New Govind Nagar,
Ramgunj, Ajmer.
7. Dr. Arun Kumar Chaturvedi S/o Shri B.s. Chaturvedi, Aged
About 56 Years, R/o Near Choudhary Hotel, Ramganj,
Ajmer (Raj.)
8. Dr. K. Girdhar Gopal S/o Late Shri G.s. Krishna Murthy,
Aged About 55 Years, R/o A-14, Main Road,
Chandarvardai Nagar, Ajmer (Raj.)
9. Dr. Salkant Kumar Yadav S/o Late Shri Satydev Yadav,
Aged About 54 Years, R/o 102/24, Near Bsnl Tower, Lane
No. 12, Subhash Nagar, Ajmer, Rajasthan.
10. Dr. Adarsh Kumar Mathur S/o Shri S.b. Mathur, Aged
About 65 Years, R/o- A-282, Shastri Nagar, Jodhpur.
----Petitioners
Versus
1. Mr Ashutosh A.t. Pednekar, Commissioner, College
Education And Special Secretary, Block-4, Shiksha
Sankul, Jawahar Lal Nehru Marg, Jaipur.
2. Mr. Rajhans Upadhyay, Additional Chief Secretary, Higher
Education, Government Secretariat, Jaipur, Rajasthan.
3. State Of Rajasthan, Through Secretary, Department Of
Higher Education, Government Secretariat, Jaipur,
Rajasthan.
----Respondents
Connected With
2. D.B. Civil Contempt Petition No. 331/2021
1. Sumer Singh S/o Shri Guman Singh Rathore, Aged About 48 Years, Resident Of Dandeu Ram Singh, Tehsil Rajgarh, District Churu (Raj.) (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (2 of 49) [CCP-1666/2018]
2. Sukhpal Singh Tomar S/o Kanwal Singh, Aged About 62 Years, Resident Of Ward No. 6, Mandawa, Jhunjhunu (Raj.)
3. Bhanwar Lal Dhabai S/o Laxmanram, Aged About 56 Years, Resident Of Ward No. 7, Opposite Shekhawati School, Mandawar, District Jhunjhunu (Raj.)
4. Bishan Singh Rathore S/o Shri Kalyan Singh Rathore, Aged About 51 Years, Resident Of Village And Post Khalasi Via Mandawar, District Jhunjhunu (Raj.)
5. Ram Gopal S/o Shri Guljari Lal Gurjar, Aged About 45 Years, Resident Of Ward No. 9, Brahmano Ki Dhani, Udaipurwati, District Jhunjhunu (Raj.)
----Petitioners Versus
1. Smt. Aparna Arora, Principal Secretary Education Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.)
2. Shri Sourabh Swami, Commissioner, Secondary Education Rajeev Gandhi Shiksha Sankul, Jln Marg, Jaipur (Raj.)
3. Shri Shriram Sharma, Secretary, Managing Committee, Shri Snatan Dharam Panchayat, Senior Secndary School, Mandawa, District Jhunjhunu (Raj.)
4. Shri Vijay Krishan Dhadhnia, Chairman, Shri Snatan Dharam Panchayat, Senior Secondary School Trust, Middleton Street, Kolkatta Through President
5. State Of Rajasthan, Through Secretary, Higher Education Department Government Secretariat, Jaipur (Raj.)
----Respondents
3. D.B. Civil Contempt Petition No. 203/2022
1. Mubarak Ali S/o Shri Fateh Mohd, Qureshi, R/o House No. 1079, Jeeva Choudhary Ki Gali, Moti Dungri Road, Jaipur (Rajasthan.)
2. Syed Qaiser Abbas Zaidi, S/o Shri Wahid Ali Zaidi, Aged About 62 Years, R/o C/o Plot No. 324/4, H.a.r. Colony, Char Darwaza, Jaipur (Rajasthan.)
3. Puran Mal Harijan S/o Shri Prahlad Harijan, Aged About 56 Years, R/o Village And Post Jalsoo Via Jahota, Tehil Amer, District Jaipur (Rajasthan.)
----Petitioners Versus
1. Pawan Kumar Goyal, Additional Chief Secretary, Rajasthan Education Department, Government Secretariat, Jaipur. Kanaram Director Of Secondary Education, Rajasthan Bikaner.
2. Kanaram Director Of Secondary Education, Rajasthan Bikaner, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (3 of 49) [CCP-1666/2018]
3. Shabbir Khan, Secretary Managing Committee, Anjuman Talimul Muslemeen, Moti Doongri Road, Jaipur Through Its Secretary.
4. State Of Rajasthan Through Secretary, Department Of Education Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
4. D.B. Civil Contempt Petition No. 1009/2022
1. Dr. Anju Mittal W/o Shri Ashish Mittal, Aged About 54 Years, R/o 403, Vaibhav Paradise, Moti Doongari Road, Near Dharam Singh Circle, Jaipur.
2. Dr. Kavita Sahni W/o Dr. Anirudh Sahni, Aged About 56 Years, R/o 5-Ka-11, Jawahar Nagar, Jaipur.
3. Dr. Sarita Bang W/o Shri Premchand Bang, Aged About 55 Years, R/o C-204, Manu Marg, Tilak Nagar, Jaipur.
4. Dr Archana Joshi W/o Shri Harshiv Sharma, Aged About 54 Years, R/o A-1, Bhairav Nagar, Near Sfs, Mansarovar, Jaipur.
5. Kusum Sharma W/o Shri Rakesh Kumar Sharma, Aged About 59 Years, R/o A-72, Amrit Path, Janta Colony, Jaipur.
6. Mridula Chaturvedi W/o Shri Arun Chaturvedi, Aged About 57 Years, R/o 385-B, Civil Lines, Jaipur.
----Petitioners Versus
1. Shri Bhawani Singh Detha, Secretary To The Govt.
Department Of College Education, Secretariat, Jaipur.
2. Smt. Suchi Tyagi, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Anirudh Sahani, Secretary, Managing Committee, Arya Samaj Vidhya Samiti, Rajapark, Jaipur.
4. State Of Rajasthan, Through Secretary To The Govt.
Department Of College Education, Secretariat, Jaipur.
----Respondents
5. D.B. Civil Contempt Petition No. 27/2023 Smt. Kirandei Wife Of Late Shri Buddharam, Aged About 65 Years, Resident Of Sahyog Nagar (Shakti Nagar No. 2) Bharatpur, Rajasthan Legal Representative Of Late Shri Buddharam Son Of Shri Roshan Lal.
----Petitioner Versus
1. Shri Pawan Kumar Goyal, Additional Chief Secretary, Education Department, Secretariat, Jaipur, Rajasthan.
2. Shri Gaurav Agrawal, Director Of Secondary Education, Rajasthan, Shiksha Sankul, J.l.n. Marg, Jaipur.
3. Dr. Lokesh Jindal, Secretary Managing Committee, Shri Sanatan Dharan Senior Secondary School, Ranjeet Nagar, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (4 of 49) [CCP-1666/2018] Bharatpur, Rajasthan.
4. State Of Rajasthan, Through Its Additional Chief Secretary, Secondary Education, Secretariat, Jaipur, Rajasthan.
----Respondents
6. D.B. Civil Contempt Petition No. 49/2023 Dr. Jagdish Narayan Saini S/o Sh. Sita Ram Saini, R/o House No. 522, Near Rseb Guest House, Sahkar Marg, Jaipur, (Rajasthan).
----Petitioner Versus
1. Sh. Bhawani Singh Detha, Secretary Department Of Higher Education (College Education) Government Of Rajasthan, Secretariat, Near Statue Circle, Jaipur- 302005.
2. Sh. Sunil Sharma, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds.s.radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur-302015.
3. Shri Ratan Chand Surana, Secretary, Managing Committee, Shri Jain Terapanth College, Ranawas, District Pali-306023 (Rajasthan).
4. State Of Rajasthan, Through Secretary, Department Of Higher Education (College Education) Government Of Rajasthan, Secretariat, Near Statue Circle, Jaipur- 302005.
----Respondents
7. D.B. Civil Contempt Petition No. 711/2023
1. Dr. Roshan Lal Kataria S/o Shri Lachhman Dass Kataria, Aged About 71 Years, R/o 441, Vinoba Basti Sriganganagar, Rajasthan.
2. Dr. Balev Raj Bhateja S/o Shri Kanshi Ram Bhatek, Aged About 75 Years, R/o 74, Mukharjee Nagar Sriganganagar, Rajasthan.
3. Dr. Madan Mohan Gupta S/o Late Sir Ram Dhan Gupta, Aged About 71 Years, R/o House No. K-18, Krishna Ganj (Ana Sagar, Ajmer, Rajasthan.
4. Dr. Gurudutt Prasad S/o Late Shri Hari Shankar Gupta, Aged About 70 Years, R/o House No. 3561, First Floor, Green Field Colony, Block-C, Faridabad, Haryana.
5. Shyam Sunder Maheshwari (Since Deceased) S/o Khyali, Ram, Through His Wife Smt Pushpa Maheshwri, R/o Hosue No. 3, Block-F, Sriganganagar, Rajasthan.
6. Dr. Shivendar Pathak (Since Deceased) S/o Late Shri L.d.
Pathak, Through His Wife Smt Savita Pathak, R/o 8-G-6, Jawahar Nagar, Sriganganagar, Rajasthan.
----Petitioners (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (5 of 49) [CCP-1666/2018] Versus
1. Shri Bhawani Singh Detha Secretary To Govt., Department Of College Education, Secretariat, Jaipur.
2. Shri Sunil Kumar Sharma, Commissioner, College Education, Rajasthan Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Avtar Singh Brar, Managing Committee Shri Gurunanak Khalsa P.g. College And School, Near Teen Puliya, Hindumalkot Road, Sriganganagar, (Raj.)
4. State Of Rajasthan Through Secretary, Department Of College Education, Govt. Of Rajasthan, Secretariat, Jaipur.
----Respondents
8. D.B. Civil Contempt Petition No. 714/2023
1. Ratan Lal Nolakha S/o Late Shri Choth Mal Ji Nolakha, Aged About 75 Years, R/o H-19, Madhuvan Colony, Kishan Marg, Tonk Road, Jaipur.
2. Shashi Prakash Gupta S/o Shri Gopal Lal Gupta, Aged About 76 Years, R/o 8/c-61, Pratap Nagar, Barkat Nagar, Tonk Phatak, Jaipur.
3. Purushottam Sharma S/o Shrimohan Lal, Aged About 72 Years, R/o 18, Sudama Nagar, Opposite Glass Factory, Jaipur.
----Petitioners Versus
1. Shri Bhawani Singh Detha, Secretary To The Govt.
Department Of College Education, Secretariat, Jaipur
2. Shri Sunil Kumar Sharma, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Sumer Singh Bothra, Secretary, S.s. Jain Subodh Shiksha Samiti, Subodh College Premises, Rambagh Circle, Jaipur.
4. State Of Rajasthan, Through Secretary, Department Of College Education, Govt. Of Rajasthan, Secretariat, Jaipur.
----Respondents
9. D.B. Civil Contempt Petition No. 716/2023 Amarjeet Singh Maan S/o Shri Chet Singh Maan, Aged About 70 Years, R/o 4-A-4, Jawahar Nagar, Sriganganagar, Rajasthan.
----Petitioner Versus
1. Shri Bhawani Singh Detha, Secretary To The Govt.
Department Of College Education, Secretariat, Jaipur.
2. Shri Sunil Kumar Sharma, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Avtar Singh Brar, Managing Committee Shri Gurunanak Khalsa P.g. College And School, Near Teen (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (6 of 49) [CCP-1666/2018] Puliya, Hindumalkot Road, Sriganganagar (Raj.).
4. State Of Rajasthan, Through Secretary, Department Of College Education, Govt. Of Rajasthan. Secretariat, Jaipur.
----Respondents
10. D.B. Civil Contempt Petition No. 893/2023
1. Devender Pal Singh S/o Shri Kuldeep Singh, Aged About 62 Years, R/o 60, Vrindavan Vihar, Sriganganagar, Rajasthan
2. Chuni Lal Gera S/o Shri Piara Lal Gera, Aged About 72 Years, R/o 1-G-36, Jawahar Nagar, Sri Ganganagar, Rajasthan
3. Dr. Madan Lal Sharma S/o Shri Surajmal Sharma, Aged About 73 Years, R/o Quarter No.1, Seth G.l.bihani S.d.shiksha Trust Campus, Sri Ganganagar, Rajasthan.
----Petitioners Versus
1. Shri Bhawani Singh Detha, Secretary To The Govt., Department Of College Education, Secretariat, Jaipur
2. Shri Sunil Kumar Sharma, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n.marg, Jaipur.
3. Shri Neeraj Bihani, Secretary, Managing Committee, Seth G.l. Bihani Sd Pg College, Sri Ganganagar, Rajasthan
4. State Of Rajasthan, Through Secretary, Department Of College, Education, Govt. Of Rajasthan, Secretariat, Jaipur.
----Respondents
11. D.B. Civil Contempt Petition No. 1013/2023
1. Surander Kumar Son Of Shri Nathmal, Aged About 54 Years, Resident Of Ward No. 01, Gandhi Nagar, Behind Telephone Department, Village Nohar, Distt. Hanumangarh, Rajasthan.
2. Amarpal Sharma Son Of Shri Kurushetra Gaur, Aged About 56 Years, Resident Of Sardarpura Bans, Ward No. 25, Lalana Road, Nohar, Distt. Hanumangarh.
----Petitioners Versus
1. Shri Naveen Jain, Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Kana Ram, Director, Secondary Education, Education Department, Bikaner (Rajasthan).
3. Shri Raghuvir Sharma, President, Management Committee, Shri Nehru Bal Vatika Senior Secondary School, Nohar, Hanumangarh (Rajasthan).
4. Shri Mahesh Kumar Sharma, Secretary Management Committee, Shri Nehru Bal Vatika Senior Secondary School, Nohar (Hanumangarh).
(Downloaded on 22/08/2025 at 11:53:01 PM)[2025:RJ-JP:31764-DB] (7 of 49) [CCP-1666/2018]
5. State Of Rajasthan, Through Secretary, Department Of Education, Govt. Secretariat, Jaipur.
----Respondents
12. D.B. Civil Contempt Petition No. 463/2024 Ram Ratan Soni S/o Shri Sitaram Soni, Aged About 70 Years, R/o Ramam, A-4, Pratap Nagar, Shastri Nagar, Jaipur (Rajasthan.)
----Petitioner Versus
1. The State Of Rajasthan, Through Its Secretary, Higher Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Subir Kumar, Secretary, Higher Education, Government Of Rajasthan, Secretariat, Jaipur.
3. Shri Pukh Raj Sen, Commissioner, College Education, Rajasthan.
----Respondents
13. D.B. Civil Contempt Petition No. 937/2024 Veena Sharma D/o Shri Om Prakash Sharma, Aged About 56 Years, R/o Sangeet Mahal, Ram Leela Maidan, Sikar, Rajasthan.
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, Sikar (Raj.)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur.
----Respondents
14. D.B. Civil Contempt Petition No. 941/2024 Neera Pareek (Since Deceased) Through Her Husband Aditya Kumar Pareek S/o Shri Kalyan Prasad, Aged About 78 Years, R/o 103, Sukh Sagar Apartment, Rani Sati Raod, Sikar, Rajasthan, At Prsent R/o Kali Pahadi House No. 3373, Purani Basti, Govind Dev Ji Ka Rasta, Chandpole Bazar, Jaipur, Rajasthan.
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds. S. (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (8 of 49) [CCP-1666/2018] Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, Sikar (Raj.)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur.
----Respondents
15. D.B. Civil Contempt Petition No. 946/2024 Raghuveer Saini S/o Late Shri Bhairu Ram, Aged About 52 Years, R/o Near Pratap Nursery, Devipura Road, Sikar, Rajasthan.
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, Sikar (Raj.)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur.
----Respondents
16. D.B. Civil Contempt Petition No. 962/2024 Gopal Singh Gahlot S/o Late Shri Hanuman Singh Gahlot, Aged About 48 Years, R/o Near Nagar Parishad, Salasar Road, Sikar, Rajasthan
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds.s. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, Sikar (Rajasthan)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur
----Respondents
17. D.B. Civil Contempt Petition No. 963/2024 Shiv Bhagwan Sharma S/o Shri Nath Mal Chotia, Aged About 62 Years, R/o Gayatri Nagar, Radha Kishan Pura, Ward No. 38, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (9 of 49) [CCP-1666/2018] Sikar, Rajasthan.
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.
3. Shri D.p. Agrawal, Secretary, Managing Commitee, Shri Krishna Satsang Balika Mahavidhyalaya, Near Clok Tower, Sikar (Rajasthan.)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur.
----Respondents
18. D.B. Civil Contempt Petition No. 964/2024 Bhanwar Singh S/o Tiku Singh, Aged About 58 Years, R/o Jyoti Nagar, Dhod Road, Sikar, Rajasthan.
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, Sikar (Rajasthan)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur.
----Respondents
19. D.B. Civil Contempt Petition No. 965/2024 Sumitra Devi Sharma D/o Shri Shyam Sundar Sharma, Aged About 54 Years, R/o Durga Colony, Near Lal Singh Colony, Radha Kishan Pura, Sikar, Rajasthan.
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (10 of 49) [CCP-1666/2018] Sikar (Rajasthan)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur.
----Respondents
20. D.B. Civil Contempt Petition No. 968/2024 Prahlad S/o Shri Bajrang Lal, Aged About 67 Years, R/o In Front Of Petrol Pump, Savli Bajaj Gram, Sikar, Rajasthan
----Petitioner Versus
1. Shri Subir Kumar, Secretary, College Education, Government Of Rajasthan, Secretariat, Jaipur
2. Shri Pukhraj Sain, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Ds.s. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru, Marg, Jaipur
3. Shri D.p. Agrawal, Secretary, Managing Committee, Shri Krishna Satsang Balika Mahavidyalaya, Near Clock Tower, Sikar (Rajasthan)
4. State Of Rajasthan, Through Secretary, Department Of College Education, Secretariat, Jaipur
----Respondents
21. D.B. Civil Contempt Petition No. 1108/2024 Vimla Sharma W/o Sh. A.k. Sharma Spouse/o A K Sharma, Aged About 71 Years, R/o F-23, Madhuvan Colony, Kisan Marg, Tonk Phatak, Jaipur
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Department Of Higher Education (College Education) Government Of Rajasthan, Secretariat, Near Statue Circle, Jaipur 302005
2. Dr. Arushi Ajay Malik, Secretary, Department Of Higher Education (College Education) Government Of Rajasthan, Secretariat, Near Statue Circle, Jaipur 302005
3. Dr. Om Prakash Bairwa, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Dr. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur 302015
4. Dr. Sanjeev Bhanawat, Secretary, Managing Committee, Shree Veer Balika Post Graduate College, K.g.b. Ka Rasta, Johari Bazar, Jaipur (Rajasthan) 302003
----Respondents
22. D.B. Civil Contempt Petition No. 30/2025 Dr. Sushil Jain Son Of Shri Jawan Mal Jain, Aged About 62 Years, Resident Of Flat No. 2, Plot No. 68, Neelkanth Colony, Purani Chungi, Ajmer Road, Jaipur.
----Petitioner (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (11 of 49) [CCP-1666/2018] Versus
1. Arushi Malik, Additional Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Shiksha Sankul, Jaipur.
3. Shri Sumer Singh Bothara, Secretary, S.s. Jain Subodh Shiksha Samiti, Subodh College, Rambagh Circle, Jaipur.
4. State Of Rajasthan, Through Principal Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
23. D.B. Civil Contempt Petition No. 31/2025 Dr. Deepesh Jain Son Of Shri D.c Jain, Aged About 72 Years, Resident Of 240, Dayanand Marg, Tilak Nagar, Jaipur.
----Petitioner Versus
1. Arushi Malik, Additional Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Shiksha Sankul, Jaipur.
3. Shri Sumer Singh Bothara, Secretary, S.s. Jain Subodh Shiksha Samiti, Subodh College, Rambagh Circle, Jaipur.
4. State Of Rajasthan, Through Principal Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
24. D.B. Civil Contempt Petition No. 32/2025 Abhay Kumar Nahar Son Of Late Shri Ratan Lal, Aged About 73 Years, Resident Of 35 Vasundhara Colony, Tonk Road, Jaipur.
----Petitioner Versus
1. Arushi Malik, Additional Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Dr. Om Praksash Bairwa, Commissioner, College Education, Shiksha Sankul, Jaipur.
3. Shri Sumer Singh Bothara, Secretary, S.s. Jain Subodh Shiksha Samiti, Subodh College, Rambagh Circle, Jaipur.
4. State Of Rajasthan, Through Principal Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
25. D.B. Civil Contempt Petition No. 33/2025 (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (12 of 49) [CCP-1666/2018] Dr. Om Prakash Sharma Son Of Shri Ramkishor Sharma, Aged About 67 Years, Resident Of Plot No. 81, Prithvi Raj Nagar, Maharani Farm, Durgapura, Jaipur.
----Petitioner Versus
1. Arushi Malik, Additional Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Shiksha Sankul, Jaipur.
3. Shri Sumer Singh Bothara, Secretary, S.s. Jain Subodh Shiksha Samiti, Subodh College, Rambagh Circle, Jaipur.
4. State Of Rajasthan, Through Principal Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
26. D.B. Civil Contempt Petition No. 34/2025 Rakesh Pandey S/o Late Sh. Brij Bhan Pandey, Aged About 71 Years, Resident Of Plot No,. 7, Kailash Vihar, Lalkothi, Jaipur.
----Petitioner Versus
1. Arushi Malik, Additional Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Shiksha Sankul, Jaipur.
3. Shri Sumer Singh Bothara, Secretary, S.s. Jain Subodh Shiksha Samiti, Subodh College, Rambagh Circle, Jaipur
4. State Of Rajasthan, Through Principal Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
27. D.B. Civil Contempt Petition No. 90/2025 Prahlad Rai Saini S/o Shri Ram Kumar Saini, Aged About 74 Years, R/o Mahadev Colony, Behind Nehru Park, Salasar Road, Sikar, Rajasthan.
----Petitioner Versus
1. Dr. Om Prakash Bairwa, Director/ Commissioner, College Education, Education Department, Govt. Of Rajasthan, Jaipur.
2. Moti Chand Maloo, Secretary, Managing Committee Seth Gyani Ram Banshidhar Poddar College, Nawalgarh, Distt. Jhunjhunu.
3. State Of Rajasthan, Through Secretary, College Education Department, Government Of Rajasthan, Secretariat, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (13 of 49) [CCP-1666/2018] Jaipur.
----Respondents
28. D.B. Civil Contempt Petition No. 580/2025 Dr. Narinder Pal Kaur Bhatia D/o Shri Sant Singh Bhatia, Aged About 71 Years, R/o House No 12 Gandhi Nagar, Sriganganagar (Raj.).
----Petitioner Versus
1. Shri Bhanu Prakash Yeturu, Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. State Of Rajasthan, Through Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
----Respondents
29. D.B. Civil Contempt Petition No. 850/2023 Banwari Lal Sharma Son Of Shri Chaturbhuj Sharma, Aged About 60 Years, Resident Of Singhal Oil Mil Ke Peechhe, Shiv Nagar, Bharatpur, Rajasthan.
----Petitioner Versus
1. Smt. Aparana Arora, Additional Chief Secretary, Education Department, Secretariat, Jaipur, Rajasthan.
2. Shri Naveen Kumar Jain, Director Of Secondary Education, Rajasthan, Shiksha Sankul, J.l.n. Marg, Jaipur.
3. Shri Lokesh Jindal, Secretary, Managing Committee Shri Sanatan Dharam Sr. Sec. School Bharatpur (Raj.)
4. State Of Rajasthan, Through Its Additional Chief Secretary, Secondary Education, Secretariat, Jaipur, Rajasthan.
----Respondents
30. D.B. Civil Contempt Petition No. 85/2024 Shri Ramswaroop Sharma S/o Late Shri Birdaram Sharma, Aged About 78 Years, Legal Representative Of Late Smt. Urmila Sharma, R/o Matolia Sadan, Dafa Vali, Ajmer Road, Madanganj-Kishangarh, District-Ajmer (Raj.)
----Petitioner Versus
1. Kanaram, Ias, Director, Secondary Education, Samta Nagar, Bikaner, Rajasthan.
2. Shri Nihal Chand Pahadia, Secretary, K.d. Jain Shikshan (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (14 of 49) [CCP-1666/2018] Parisad, Madanganj-Kishangarh, District Ajmer (Raj.) And Secretary, K.d. Jain Sr. Secondary School, Madanganj-Kishangarh, District Ajmer (Raj.)
3. State Of Rajasthan, Through Secretary, Department Of Secondary Education, Secretariat, Jaipur.
----Respondents
31. D.B. Civil Contempt Petition No. 173/2024 Shri Matadin Jangir S/o Shri Laxminarayan Jangir S/o Shri Laxminarayan Jangir, Aged About 67 Years, R/o Nansa Gate, Nawalgarh, Post Nawalgarh Right Now R/o Ward No. 11, Harlal Ka Ki Kothi, Nawalgarh, District Jhunjhunu (Raj.)
----Petitioner Versus
1. Shri Naveen Jain, Principal Secretary To The Govt., Department Of Education, Secretariat, Jaipur
2. Shri Kana Ram, Director/ Commissioner, Secondary Education, Rajasthan, Bikaner (Raj.)
3. Shri Manoj Kumar Dhaka, District Education Officer, (Secondary), Jhunjhunu
4. Shri Ranveer Mahala, Secretary/ Principal, Seth Gajadhar Jaipuria Senior Secondary School, Nawalgarh (Jhunjhunu)
5. State Of Rajasthan, Through Its Principal Secretary To The Govt., Department Of Secondary Education, Secretariat, Jaipur
----Respondents
32. D.B. Civil Contempt Petition No. 174/2024 Shri Brijesh Kumar Kulshrestha S/o Shri Ramsahai Kulshrestha S/o Ramsahai Kulshrestha, Aged About 64 Years, R/o Post Shamshabad, District Agra, Present R/o Ward No. 29, Sheetala Road, Opp. Rajani General Store, Mathur Colony, Sikar (Raj.)
----Petitioner Versus
1. Shri Naveen Jain, Principal Secretary To The Govt., Department Of Education, Secretariat, Jaipur
2. Shri Kana Ram, Director/ Commissioner, Secondary Education, Rajasthan, Bikaner (Raj.)
3. Shri Manoj Kumar Dhaka, District Education Officer, (Secondary), Jhunjhunu
4. Shri Ranveer Mahala, Secretary/ Principal, Seth Gajadhar Jaipuria Senior Secondary School, Nawalgarh (Jhunjhunu)
5. State Of Rajasthan, Through Its Principal Secretary To (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (15 of 49) [CCP-1666/2018] The Govt., Department Of Secondary Education, Secretariat, Jaipur
----Respondents
33. D.B. Civil Contempt Petition No. 108/2025 Smt. Madhu Rathore W/o Shri Rajeev Rathore Spouse/o Rajeev, Aged About 62 Years, R/o C-30, Vaishali Nagar, Jaipur
----Petitioner Versus
1. Dr. Arushi Ajey Malik, Secretary, Department Of Higher Education (College Education), Government Of Rajasthan, Secretariat, Near Statue Circle, Jaipur 302005
2. Dr. Om Prakash Bairwa, Commissioner, Directorate Of College Education, Government Of Rajasthan, Block No. Iv, Dr. S. Radha Krishnan Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur 302015
3. Sh. Sudarshan Singh Surpura, Secretary, Managing Committee, Shri Bhawani Niketan Mahila Mahavidhyalaya, Sikar Road, Jaipur
4. State Of Rajasthan, Through Secretary, Department Of Higher Education (College Education) Government Of Rajasthan, Secretariat, Near Statue Circle, Jaipur 302005
----Respondents
34. D.B. Civil Contempt Petition No. 649/2025
1. Dr. Sanjay Mathur S/o Shri Jeevan Lal Mathur, Aged About 60 Years, R/o A-185, Shastri Nagar, Jodhpur, Rajasthan.
2. Dr. Rajendra Mathur S/o Shri Sukhdeo Narain Mathur, Aged About 59 Years, R/o 15/167, Chopasani Housing Board, Jodhpur, Rajasthan.
----Petitioners Versus
1. Shri Kuldeep Ranka, Additional Chief Secretary Cum Principal Secretary To The Government Of Rajasthan, Department Of College Education, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Sachin Mathur, Secretary, Managing Committee, Lachoo Memorial College Of Science And Technology, Sector-A, Shastri Nagar, Jodhpur.
4. State Of Rajasthan, Through Additional Chief Secretary Cum Principal Secretary To The Government Of Rajasthan, Department Of College Education, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (16 of 49) [CCP-1666/2018] Secretariat Jaipur.
----Respondents
35. D.B. Civil Contempt Petition No. 650/2025 Dr. Ashok Kumar Sharma S/o Late Shri Radheyshyam Sharma, Aged About 54 Years, R/o Karamchari Colony, Behind Hanuman Mandir(Sursati-Villa), Gangapur City, District Sawai Madhopur (Raj.).
----Petitioner Versus
1. Shri Bhanu Prakash Yeturu, Secretary To The Government Of Rajasthan, Department Of College Education, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Arvind Patrakar, Secretary, Managing Committee, Agarwal Kanya P.g. Mahavidhyalaya, Jaipur Road, Gangapur City, District Sawai Madhopur (Raj.).
4. State Of Rajasthan, Through Secretary, Department Of College Education, Govt. Of Rajasthan, Secretariat, Jaipur.
----Respondents
36. D.B. Civil Contempt Petition No. 651/2025
1. Dr. Ravi Prakash Mathur S/o Shri Anand Prakash Mathur, Aged About 52 Years, R/o B-516, Panchsheel Nagar, Ajmer, Rajasthan
2. Poonam Chand Acharya S/o Shri Umadutt Acharya, Aged About 64 Years, R/o 144, Gangaur Nagar, Gali No.3, Sri Ganganagar, Rajasthan
----Petitioners Versus
1. Shri Bhanu Prakash Yeturu, Secretary To The Government Of Rajasthan, Department Of College Education, Secretariat Jaipur
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur
3. Shri Neeraj Bihani, Secretary, Managing Committee, Seth G.l. Bihani Sd Pg College, Sri Ganganagar, Rajasthan
4. State Of Rajasthan, Through Secretary, Department Of College Education, Govt. Of Rajasthan, Secretariat, Jaipur
----Respondents (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (17 of 49) [CCP-1666/2018]
37. D.B. Civil Contempt Petition No. 674/2025
1. Dr. Gulab Dass Vaishnava S/o Shri Prabhu Dass, Aged About 57 Years, R/o 269-C, Section 7 Extension, New Power House Road, Jodhpur, Rajasthan.
2. Dr. Mohammed Shahid S/o Shri Mohammed Ramzan, Aged About 51 Years, R/o Mohalla Chobdaron, Near Oswalonk Ka Nyaati Nohra, Jodhpur, Rajasthan.
3. Dr. Firoz Mohammed Sheikh S/o Late Ameer Mohammed Sheikh, Aged About 59 Years, R/o 13, Murshid Nagar, Badi Maszid Road, Savina, Udaipur, Rajasthan.
4. Kaushal Kumar Jain S/o Sobhag Mal Kothari, Aged About 57 Years, R/o 13, Kamla Nagar, Senthi, Chittorgarh, Rajasthan.
5. Dr. Anil Kumar Parihar S/o Shri Prabhat Kumar Parihar, Aged About 55 Years, R/o 40, Bhanu Banglow, Naya Pura, Satellite Hospital Road, Mandore, Jodhpur, Rajasthan.
----Petitioners Versus
1. Shri Kuldeep Ranka, Additional Chief Secretary Cum Principal, Secretary To The Government Of Rajasthan, Department Of College Education, Secretariat, Jaipur.
2. Dr. Om Prakash Bairwa, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Shri Prakash Chhangani, Secretary, Managing Committee, Shri Ladhuram Agarchand Gollecha College Khichan (Phalodi), District Phalodi.
4. State Of Rajasthan, Through Additional Chief Secretary Cum Principal Secretary To The Government Of Rajasthan, Department Of College Education, Secretariat, Jaipur.
----Respondents
38. D.B. Civil Contempt Petition No. 683/2025 Miss Sudarshana Paul Daughter Of Shri S.p. Paul, Aged About 68 Years, R/o Plot No. 2/10, Cni Sohan Centre, In Front Of Roadways Bus Stand, Ajmer, Rajasthan.
----Petitioner Versus
1. Shri Naveen Jain, Secretary, School Education Department, Secretariat, Jaipur, Rajasthan.
2. Shri Ashish Modi, Director Secondary Education, Bikaner, Rajasthan.
(Downloaded on 22/08/2025 at 11:53:01 PM)[2025:RJ-JP:31764-DB] (18 of 49) [CCP-1666/2018]
3. Shri Remson Victor, Secretary, Mission, Girls Secondary School, Ajmer, Rajasthan.
4. Shri Remsom Victor, Bishab Diases Of Rajasthan Cum Chairman Trajasthan Krishan Board Of Secondary Education, 2/10 Cni Social Center, In Front Of Bus Stand, Ajmer, Rajasthan.
5. State Of Rajasthan, Through Its Secretary To The Government School Education Department, Secretariat, Jaipur, Rajasthan.
----Respondents
39. D.B. Civil Contempt Petition No. 566/2018 Dr. Atul Prasad Mathur S/o Shri M.p. Mathur, R/o 60 Shri Vihar Behind Hotel Clarks Amer, Durgapura Jaipur Raj
----Petitioner Versus
1. Shri Ashutosh A.t. Pednekar Commissioner College Education And Secretary, Higher Education, Rajasthan Shiksha Shankul, J.l.n. Marg, Jaipur Raj
2. Shri Mukul Goyal Secretary To The Managing Committee, Agrawal P.g. College, Jaipur Sri Agrasen Katl, Jaipur Raj
3. State Of Rajasthan Through The Secretary, Higher Education Rajasthan, Shiksha Shankul J.l.n. Marg, Jaipur Raj
----Respondents
40. D.B. Civil Contempt Petition No. 513/2022
1. Mahavir Singh Son Of Shri Jagmal Singh, Aged About 52 Years, Resident Of Village And Post Jitash Hanumanpura, Distt. Jhunjhunu.
2. Virendra Singh Shekhawat Son Of Shri Sawai Singh Shekhawat, Aged About 57 Years, Resident Of Kalipa Hadi, Via Islampur, Distt. Jhunjhunu At Present Residing At Narayan Niwas, Kalipa Hadi House, Bagar, Distt. Jhunjhunu.
----Petitioners Versus
1. Smt. Aparna Arora, Principal Secretary School Education Dept. Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Kala Ram, Commissioner/director, Secondary Education, Shiksha Sankul, J.l.n. Marg, Jaipur.
3. Shri Umakant Sharma, The Managing Committee Seth Ghanshyam Das Anandi Lal Rungra Sr. Sec. School, Adarsh Nagar Bagar, Jhunjhunu, Rajasthan, Through (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (19 of 49) [CCP-1666/2018] Its Secretary Umakant Sharma.
4. State Of Rajasthan, Through Secretary Education Department Govt. Secretariat, Jaipur.
----Respondents
41. D.B. Civil Contempt Petition No. 104/2024
1. Pawan Kumar Sharma Son Of Shri Maliram Sharma, Aged About 76 Years, Resident Of Jhunjhunu, Rajasthan.
2. Saroj Gaur D/o Shri Keshva Nand Sharma, Aged About 75 Years, Resident Of 16 Dukani, Khurja, Bulandshahr, Uttar Pradesh.
----Petitioners Versus
1. Pawan Kumar Goyal, Principal Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Shri Gourav Agarwal Director, Secondary Education, Education Department, Bikaner.
3. Shri Harish Chandra Rohilla, Secretary, Management Committee, Shri Rani Satiji Balika Hr. Secondary School, Jhunjhunu.
4. State Of Rajasthan, Through Secretary Education, Govt. Secretariat, Jaipur.
----Respondents
42. D.B. Civil Contempt Petition No. 204/2025 Rajendra Gupta S/o Late Shri Triveni Prasad Gupta, Aged About 70 Years, R/o 107, Bhagirath Nagar, Gopalpura Byepass, Jaipur 302015, Retired As Senior Teacher (30.11.2014) From Govt. Senior Secondary School Nimbodiya, Chaksu, District Jaipur
----Petitioner Versus
1. Shri Krishan Kunal, I.a.s., Principal Secretary, Department Of School Education, Government Of Rajasthan, Secretariat, Jaipur
2. Shri Ashish Modi, Director, Secondary Education, Government Of Rajasthan, Bikaner 334001
3. Shri Amar Chand Ahuja, Secretary, Management Committee, M.c. Sindhi Panchayat Sr. Secondary School, New Colony, M.i. Road, Jaipur 302001
4. Shri Amar Chand Ahuja, Secretary, Management Committee, M.c. Sindhi Panchayat Sr. Secondary School, Office And Residential Address Flat No. 206, Vinayak Apartment, Near Chomu House Circle, C- Scheme, Jaipur 302001 (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (20 of 49) [CCP-1666/2018]
5. State Of Rajasthan, Through Secretary, Department Of School Education, Government Of Rajasthan, Secretariat, Jaipur
----Respondents
43. D.B. Civil Contempt Petition No. 1702/2017
1. H.n. Pakhrot S/o Shri Chaturbhuj Ji, R/o Sharad Villa, 5-C, New Govind Nagar, Ramganj, Ajmer
2. P.c. Jain S/o Shri M.l. Sethi, R/o Anand Nagar, Marg No. 4, Ajmer
3. B.c. Jain S/o Late Shri Mangi Lal Jain, R/o 2-Bha-5, Vaishali Nagar, Ajmer
4. H.c. Somani S/o Shri S.c. Somani, R/o 7, Mitra Nagar, Ratidang, Ajmer
5. L.k. Jain S/o Shri Jawan Mal Jain, R/o 53, Abhiyanta Nagar, Vaishali Nagar, Ajmer
6. R.p. Gupta S/o Shri Phool Chand Gupta, R/o G-48, Gg Block, Vaishali Nagar, Ajmerq
----Petitioners Versus
1. Shri Rajhansh Upadhyaya Principal Secretary, Higher Education Government Of Rajasthan, Government Secretariat, Jaipur
2. Shri Ashutosh Pednekar, Commissioner, College Education, Govt. Of Rajasthan, Shiksha Sankul, Jln Marg, Jaipur
3. Shri J.k. Tayelia, Secretary, Managing Committee, Vijay Singh Pathik Shramjivi College, Near Allahabad Bank, Udaipur
4. Shri Anant Bhatnagar, Principal, Vijay Singh Pathik Shramjivi College, Ana Sagar Circular Road, Ajmer
5. State Of Rajasthan Through Its Secretary, Higher Education Government Of Rajasthan, Jaipur
----Respondents
44. D.B. Civil Contempt Petition No. 1323/2019 Siyaram S/o Shri Devi Ram Sharma, Aged About 65 Years, Resident Of Ward No. 19, Near Faret Road, Surajgarh, Jhunjhunu (Raj)
----Petitioner Versus
1. Dr. R. Vankateshwaran, Principal Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur (Raj)
2. Shri Nathmal Dhadel, Director, Secondary Education, Bikaner (Raj)
3. Shri Seva Ram Gupta , Secretary, Paliram Brijlal Higher (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (21 of 49) [CCP-1666/2018] Secondary School, Surajgarh, Surajgarh Mandi, District Jhunjhunu (Raj)
4. State Of Rajasthan Through Secretary, Education, Government Secretariat, Jaipur (Raj)
----Respondents
45. D.B. Civil Contempt Petition No. 28/2023 Smt. Krishna Kumari Wife Of Shri Dharmeshwar, Aged About 62 Years, Resident Of Shreeji Market, Chauvurcha, Bharatpur, Rajasthan.
----Petitioner Versus
1. Shri Pawan Kumar Goyal, Additional Chief Secretary, Education Department, Secretariat, Jaipur, Rajasthan.
2. Shri Gaurav Agrawal, Director Of Secondary Eduation, Rajasthan, Shiksha Sankul, J.l.n. Marg, Jaipur.
3. Shri Prem Singh Kuntal, District Education Officer Secondary Headquarter Bharatpur.
4. Shri Vinod Gupta, Advocate Secretary Managing Committee Shri Surjeet Kanya Secondary School, Bharatpur Rajasthan.
5. State Of Rajasthan, Through Its Additional Chief Secretary, Secondary Education, Secretariat, Jaipur, Rajasthan.
----Respondents
46. D.B. Civil Contempt Petition No. 1219/2023 Lal Chand Sharma Son Of Shri Madan Lal Sharma, Aged About 57 Years, Resident Of Village And Post Khundi , Fatehpura, Via Sihod Badi, District-Sikar, Rajasthan.
----Petitioner Versus
1. Shri Navin Kumar Jain, Additional Chief Secretary, Education Department, Secretariat, Jaipur, Rajasthan.
2. Shri Kanaram, Director Of Secondary Education, Rajasthan, Bikaner Rajasthan.
3. Dr. Mridula Chaturvedi, Block Number 8 Shiksha Sankul , Jawaharlal Nehru Marg, Shiksha Sankul , Jaipur, Rajasthan.
4. Bhagirath Purohit, Joint Secretary, Shri Mahaveer Pustakalay Jatiya Bajar Sikar, Rajasthan.
5. State Of Rajasthan, Through Its Additional Chief Secretary, Secondary Education, Secretariat, Jaipur, Rajasthan.
----Respondents
47. D.B. Civil Contempt Petition No. 225/2019 (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (22 of 49) [CCP-1666/2018] Bhupanlal Sharma S/o Shri Dharam Singh, Aged About 72 Years, By Caste Brahman, R/o Anah Gate, Bajria, Bharatpur (Raj.).
----Petitioner Versus
1. Shri Nareshpal Gangwar, Education Secretary, School Education And Language, State Of Rajasthan, Secretariat, Jaipur (Raj.).
2. Shri Nathmal Didal, Director/ Commissioner, Secondary Education, Rajasthan, Bikaner (Raj.).
3. Smt. Mithlesh Sharma, District Education Officer, Secondary First, R.b.m. Hospital Ke Picche, Bharatpur (Raj.).
4. Shri Sandeep Sharma, President Managing Committee, Shri Sanatan Dharm Senior Secondary School, Ranjeet Nagar, Bharatpur (Raj.)
5. Dr. Chandrapal Singh Rathor, Secretary, Managing Committee, Shri Sanatan Dharm Senior Secondary School, Ranjeet Nagar, Bharatpur (Raj.)
6. State Of Rajasthan Through Its Principal Secretary To The Govt., Department Of Secondary Education, Secretariat, Jaipur.
----Respondents
48. D.B. Civil Contempt Petition No. 229/2019 Mohan Singh Sharma S/o Shri Babulal, Aged About 72 Years, B/c Brahman R/o Shastri Nagar Sewar Road Bharatpur (Raj)
----Petitioner Versus
1. Shri Nareshpal Gangwar Education Secretary School Education And Language, State Of Rajasthan Secretariat Jaipur (Raj)
2. Shri Nathmal Didel Director/commissioner Secondary Education, Rajasthan Bikaner (Raj)
3. Smt. Mithlesh Sharma District Education Officer Secondary First, R.b.m. Hospital Ke Picche Bharatpur (Raj)
4. Shri Sandeep Sharma President Managing Committee Shri Sanatan Dharm Senior Secondary School, Ranjeet Nagar Bharatpur (Raj)
5. Dr. Chandrapal Singh Rathor Secretary Managing Committee Shri Sanatan Dharam Senior Secondary School, Ranjeet Nagar Bharatpur (Raj)
6. State Of Rajasthan Through Its Principal Secretary To The Govt. Department Of Secondary Education, Secretariat Jaipur
----Respondents (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (23 of 49) [CCP-1666/2018]
49. D.B. Civil Contempt Petition No. 667/2019
1. Dr. Pradeep Parashar S/o Shri Makhan Lal Parashar, Aged About 58 Years, R/o 364, Vinoba Vihar, Model Town, Malviya Nagar, Jaipur.
2. Khadak Singh S/o Shri Pratap Singh, Aged About 48 Years, R/o B-425, Gurjar Ki Thadi, New Sanganer Road, Jaipur.
3. Rajkumar Sharma S/o Shri Kanhiyalal Sharma, Aged About 63 Years, R/o 6, Ramlila Ground, M.i. Road, Jaipur.
4. Dr. Ramesh Chandra Pareek S/o Late Hanuman Prasad Purohit, Aged About 69 Years, R/o D-77, Nehru Nagar, Jaipur.
5. Shekhar Nath Vyas S/o Late Shri Nathlal Vyas, Aged About 61 Years, R/o 167, Opposite Power House, Chhota Akhara, Brahampuri, Jaipur.
6. Dr. Shalini W/o Chakra Kirti Samvedi, Aged About 47 Years, R/o 5-Cha-13, Jawahar Nagar, Jaipur.
7. Ghanshyam Dhar S/o Shri Gangadhar, Aged About 76 Years, R/o 3-Dha-8, Jawahar Nagar, Jaipur.
8. Ramesh Chand Koolwal S/o Late Shri N.l. Koolwal, Aged About 68 Years, R/o B-86, Near Jain Mandir, Nehru Nagar, Panipech, Japiur.
9. Umreo Singh Yadav S/o Shri Moharu Ram Yadav, Aged About 65 Years, R/o 10/1014, Malviya Nagar, Jaipur.
10. Dr. (Mrs.) Rekha Tiwari W/o Shri Suresh Tiwari, Aged About 69 Years, R/o 1, Museum Marg, Jaipur.
11. Dr. Manu Sharad Pathak S/o Dr. Vishnu Chandra Pathak, Aged About 49 Years, R/o 2/2, Malviya Nagar, Jaipur.
12. Ashok Kumar Jha S/o Late Shri Yadvendra Jha, Aged About 68 Years, R/o 25, Vijay Nagar, Malviya Nagar, Jaipur.
13. Omprakash Vyas S/o Late Shri R.g. Vyas, Aged About 65 Years, R/o 37, Manwa Ji Ka Bagh, M.d. Road, Jaipur.
14. Dr. Satish Kumar Saxena S/o Shri K.n. Saxena, Aged About 71 Years, R/o 147, Milap Nagar, Tonk Road, Jaipur.
15. Dr. Ramesh Kumar Jain S/o Late Shri Hanuman Sahai, Aged About 68 Years, R/o T-21, Mahaveer Nagar, Tonk Road, Jaipur.
16. Dr. Matadeen Sharma S/o Shri Pooran Mal Sharma, (Since Deceased), Through His Legal Representative, His Wife Smt. Sushma Sharma W/o Late Dr. Matadeen (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (24 of 49) [CCP-1666/2018] Sharma, Aged About 62 Years, R/o 700, Surya Nagar, Maharishi Marg, Gopalpura Bye Pass, Jaipur.
17. Sudhindra Kumar Jain S/o Late Shri Chandr Sen Jain, Aged About 68 Years, R/o 94/23, Pratap Marg, Agarwal Farm, Mansarovar, Jaipur.
18. Babu Lal Katoda S/o Shri Rameshwar Prasad, Aged About 68 Years, R/o 103-A, Bank Colony Extension-B, Mahesh Nagar, Jaipur.
19. Vasudev Sharma S/o Shri Shiv Prasad Sharma, Aged About 68 Years, R/o 113, Mahaveer Nagar-I, Tonk Road, Durgapura, Jaipur.
20. Arjunlal S/o Shri Balmukund, Aged About 60 Years, R/o 51-A, Central Colony, Opposite Road No. 9, Vishwakarma, Jaipur.
21. Smt. Vibha Pareek W/o Dr. R.c. Pareek, Aged About 70 Years, R/o D-77, Nehru Nagar, Jaipur.
----Petitioners Versus
1. Shri Vaibhav Galariya, Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
2. Shri Pradeep Kumar Bored, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Dr. Dinesh Tripathi, Secretary, Managing Committee Lal Bahadur Shastri College (Lbs), Tilak Nagar, Jaipur.
4. State Of Rajasthan, Through Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
----Respondents
50. D.B. Civil Contempt Petition No. 232/2019
1. Man Singh Shekhawat S/o Shri Richh Pal Singh Shekhawat, Aged About 67 Years, R/o B-43 Nityanand Nagar Gandhi Path Vaishali Nagar Jaipur
2. Dr. Guru Dutt Sharma S/o Shri S.n. Sharma, Aged About 58 Years, R/o C-36 Peeyush Path Bapu Nagar Jaipur
----Petitioners Versus
1. Vaibhav Galariya Secretary To The Govt. Department Of College Education, Secretariat Jaipur
2. Shri Pradeep Kumar Bored Commissioner College Education, Rajasthan Shiksha Shankul J.l.n. Marg Jaipur
3. Shri Dinesh Agarwal Secretary Managing Committee Shri M.k. Saboo P.g. College Of Commerce, Pilani District Jhunjhunu (Raj) (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (25 of 49) [CCP-1666/2018]
4. State Of Rajasthan Through Secretary, College Education, Govt. Of Rajasthan Secretariat Jaipur
----Respondents
51. D.B. Civil Contempt Petition No. 669/2019
1. Dr. Manju Joshi W/o Late Shri R.k. Joshi, Aged About 61 Years, R/o A-30, Flat No. 401, Bella Plazzo, Tilak Nagar, Jaipur.
2. Om Prakash Sharma S/o Shri Ram Sahai Sharma, Aged About 64 Years, R/o 2-Chha-6, Kamla Nehru Nagar, Heerapura, Ajmer Road, Jaipur.
3. Dr. Aditya Sharma S/o Late Shri Krishna Shanker Sharma, Aged About 71 Years, R/o 3-Ba-36, Jawahar Nagar, Jaiur.
4. Dr. Pramod Kumar Bhargava S/o Shri M.p. Bhargava, Aged About 63 Years, R/o 60/141, Rajat Path, Mansarovar, Jaipur.
5. Dr. Ajay Tiwari S/o Late Shri R.s. Tiwari, Aged About 63 Years, R/o C-213, Manu Marg, Tilak Nagar, Jaipur.
6. Dr. Kamal Kant Gaur S/o Late Col. Jagan Nath Prasad Gour, Aged About 67 Years, R/o Flat No. 202, Sukh Samridhi Apartment, A-32-A, Tilak Nagar, Jaipur.
7. Dr. Hari Narain Gupta S/o Late Shri Kanhaiyalal Gupta, Aged About 65 Years, R/o B-20, Madhuban Colony, Kiran Marg, Tonk Road, Jaipur.
8. Dinesh Kumar Sharma S/o Late Shri Krishan Tiwari, Aged About 68 Years, R/o 3-Ba-28, Jawahar Nagar, Jaipur.
9. Santosh Kumar Khunteta S/o Late Shri Badri Narayan Khunteta, Aged About 67 Years, R/o Plot No. E-46, Roop Vihar Colony, New Sanganer Road, Sodala, Jaipur.
10. Prem Shankar Vyas S/o Shri Manohar Lal Vyas, Aged About 61 Years, R/o House No. 191/294, Brahampuri, Chhota Aakhada, Murgikhana Road, Brahampuri, Jaipur.
11. Uttam Ram Pandey (Since Deceased) S/o Shri Laxman Ram Pandey, R/o 63, Mahaveer Nagar, Tonk Road, Jaipur, Through His Legal Representative (Wife) Smt. Suman Pandey, Aged About 60 Years.
----Petitioners Versus
1. Shri Vaibhav Galariya, Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
2. Shri Pradeep Kumar Bored, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Dr. Dinesh Tripathi, Secretary, Managing Committee Lal (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (26 of 49) [CCP-1666/2018] Bahadur Shastri College (Lbs), Tilak Nagar, Jaipur.
4. State Of Rajasthan, Through Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
----Respondents
52. D.B. Civil Contempt Petition No. 825/2019
1. Dr. Ramesh Kumar Paruthi S/o Late Shri S.n. Paruthi, Aged About 76 Years, R/o 10/4, Malviya Nagar, Jaipur.
2. Dr. Rajeshwari Bhatt W/o Dr. Gangadhar Bhatt, Aged About 78 Years, R/o C-276-A, Bhabha Marg, Tilak, Nagar, Jaipur.
3. Mohammad Haneef S/o Shri Abdul Majeed, Aged About 65 Years, R/o 69O, Mehnat Nagar, Hatwara, Kachhi Basti, Jaipur.
4. Jagdish Prasad Chaudhary S/o Shri Onkar Lal, Aged About 60 Years, R/o 81, Green Nagar, Durgapura, Jaipur.
5. Ram Narayan S/o Shri Kalyan Jat, Aged About 64 Years, R/o B-97, Bank Officer Colony, Ramnagariya, Jagatpura, Sanganer, Jaipur.
6. Ajeej Ahmad S/o Shri Inayat Khan, Aged About 69 Years, R/o Khaniya Bandhi Kacchi Basti, Goner Road, Jaipur.
7. Bhawani Shankar S/o Shri Gangadhar Sharma, Aged About 69 Years, R/o 311, Bada, Akhada, Brahampuri, Jaipur.
8. Apoorva Nagar S/o Shri Purushotta, Nagar, Aged About 52 Years, R/o Bl-13, Kala Colony, Behind Genpect, J.l.n. Marg, Malviya Nagar, Jaipur.
9. Ashok Kapil S/o Late Shri Devak Ram Sharma, Aged About 62 Years, R/o D-248, Anand Vihar, Railway Colony, Jagatpura, Jaipur.
10. Dr. Lalit Shankar Tiwari (Since Deceased) S/o Shri Kripa Shankar Tiwari, R/o House No. 1, Mahaveer Nagar, Tonk Road, Jaipur Through His Legal Representative His Wife Dr. (Smt.) Kamlesh Tiwari.
----Petitioners Versus
1. Shri Vaibhav Galariya, Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
2. Shri Pradeep Kumar Bored, Commissioner, College Education, Rajasthan, Shiksha Shankul, J.l.n. Marg, Jaipur.
3. Dr. Dinesh Tiripathi, Secretary, Managing Committee Lal Bahdur Shastri, College (Lbs), Tilak Nagar, Jaipur.
4. State Of Rajasthan, Through Secretary To The Govt., Department Of College Education, Secretariat, Jaipur.
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----Respondents
53. D.B. Civil Contempt Petition No. 17/2023
1. Anil Kumar Gupta Son Of Shri Ved Prakash Gupta, Aged About 60 Years, R/o 41, Barkat Nagar, Gali No. 17, Tonk Phatak, Jaipur, Rajasthan.
2. Durgesh Kumar Khatri Son Of Shri Nirbhay Ram Khatri, Aged About 63 Years, R/o 316, Tagore Nagar, Ajmer Road, Vaishali Nagar, Jaipur, Rajasthan.
3. Gyan Chand Agarwal Son Of Late Shri Sohan Lal Agarwal, Aged About 67 Years, Resident Of L-15, Sumer Nagr Extension, Golyawas, Mansarovar, Jaipur,rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principal Secretary, Higher Education, Government Of Rajasthan, Rajasthan Secretariat, Jaipur (Rajasthan).
2. Sh. Bhawani Singh Detha, Secretary, Higher Education, Government Of Rajasthan, Rajasthan Secretariat, Jaipur.
3. Sh. Sunil Sharma, I.a.s., Commissioner College Education, Government Of Rajasthan, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur (Raj.).
4. Shri S.s. Bothra, Secretary Managing Committee, Shri S.s. Jain Subodh P.g. College, Rambagh Circle, Jaipur.
----Respondents
54. D.B. Civil Contempt Petition No. 1062/2019 Ramesh Chandra Sharma S/o Late Sri Tula Ram Sharma, Aged About 73 Years, R/o 71/29 Sector 7, Pratap Nagar Sanganer Jaipur 302033
----Petitioner Versus
1. Shri Vaibhav Galleria, Secretary Higher Education Government Of Rajasthan Government Secretariat Jaipur
2. Shri Pradeep Kumar Board, Commissioner, College Education, Rajasthan Shiksha Shankul, J.l.n. Marg Jaipur.
3. Shri M.c. Maloo, Secretary To The Managing Committee Seth Gyaniram Bansidhar Podar College , Podar Education Campus, Nawalgarh.
4. State Of Rajasthan Through Secretary Higher Education, Government Of Rajasthan , Government Secretariat, Jaipur (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (28 of 49) [CCP-1666/2018]
----Respondents
55. D.B. Civil Contempt Petition No. 850/2018 Dr. Beena Mathur W/o Shri Brijesh Mathur, R/o A-16, Mansarovar Colony, Vaishali Nagar, Ajmer Rajasthan
----Petitioner Versus
1. Mr. Ashutosh A.T. Pednekar, Commissioner College Education and Special Secretary, Block No.4, Shiksha Sankul, JLN Marg, Jaipur, Rajasthan.
2. Mr. Rajhans Upadhyay, Additional Chief Secretary, Higher Education, Government Secretariat, Jaipur Rajasthan.
3. State Of Rajasthan, Through Secretary, Department Of Higher Education, Government Secretariat, Jaipur Rajasthan.
4. DAV College Managing Committee through its President Chitra Gutpa Road, New Delhi-110055.
5. Dayanand College Ajmer, Through Its Principal Raj.
Dayanand College, Ramganj, Ajmer, Rajasthan 305001.
----Respondents
56. D.B. Civil Contempt Petition No. 511/2022
1. Smt. Meenakshi Tyagi W/o Sh. Anand Kumar Saxena, Aged About 65 Years, Resident Of 2/182, Sfs, Mansarovar, Jaipur (Raj.)-302020.
2. Smt. Ranju Mehta W/o Sh. Jaywant Mehta, Aged About 63 Years, Resident Of 130, Vinoba Vihar, Malviya Nagar, Jaipur (Raj.) 302017.
3. Dr. Anuja Tyagi W/o Sh. Akhilesh Tyagi, Aged About 69 Years, Resident Of 2/411, Jawahar Nagar, Jaipur (Raj.) 302004.
4. Smt. Neelima Diwan W/o Sh. Sunil Diwan, Aged About 67 Years, Resident Of B-41, Ganesh Marg, Bapur Nagar, Jaipur (Raj.) 302015.
5. Dr. Tara Singhal W/o Sh. L.n. Singhal, Aged About 66 Years, Resident Of C-12, Ojha Ji Ka Bagh, Gandhi Nagar, Jaipur (Raj.).
6. Dr. Varsha Sharma W/o Dr. Praveen Sharma, Aged About 66 Years, Resident Of A-5, Mahavir Udhayan Path, Bajaj Nagar, Jaipur (Raj.).
7. Dr. Veenu Bhargava W/o Shri Ashok Bhargava, Aged About 68 Years, Resident Of Be/503 Lnt South City Arekare Mico Layout Bannerghatta Road, Banglore.
8. Dr. Seema Agarwal W/o Sh. Sunil Nath Advocate, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (29 of 49) [CCP-1666/2018] Aged About 55 Years, Resident Of N-31, Adinath Nagar, Jln Marg, Jaipur (Raj.) 302018.
9. Dr. Rekha Gupta W/o Sh. Vishnu Gupta, Aged About 60 Years, Resident Of D-592, Malviya Nagar, Jaipur (Raj.) 302017.
10. Dr. Sarla Sharma D/o Sh. Shyam Sunder Surolia, Aged About 60 Years, Resident Of 4, Panhsheel Enclave, Jln Road, Jaipur (Raj.) 302018.
11. Dr. Sunita Mathru D/o Late Sh. Lalit Mohan Mathur, Aged About 57 Years, Resident Of H.no. 7-D-5, Near Mama Ki Hotel, Jawahar Nagar, Jaipur (Raj.) 302004
12. Dr. Ratna Saxena W/o Sh. Sandeep Saxena, Advocate, Aged About 58 Years, Resident Of Moti Kunj, D-2, Malviya Marg, C-Scheme, Jaipur (Raj.) 302001.
----Petitioners Versus
1. State Of Rajasthan, Through Principal Secretary, Higher Education, Government Of Rajasthan, Rajasthan Secretariat, Jaipur (Rajasthan).
2. Shri Bhawani Singh Detha, Principal Secretary, Higher Education, Government Of Rajasthan, Rajasthan Secretariat, Jaipur (Rajasthan).
3. Smt. Suchi Tyagi, I.a.s. Commissioner College Education, Government Of Rajasthan, Shiksha Sankul, Jawaharlal Nehru Marg, Jaipur (Rajasthan).
4. Shri Vimal Kumar Bhatia, Secretary Managing Committee, Kanoria Mahila Mahavidhyalaya, Jawaharlal Nehru Marg, Jaipur (Raj.) 302004.
----Respondents
57. D.B. Civil Contempt Petition No. 1189/2022
1. Ms. Manju Gupta D/o Late Sh. K.c. Gupta, Aged About 71 Years, Resident Of A-404, Anukampa Apartments, Model Town, Malviya Nagar, Jaipur (Raj.) 302017.
2. Ms. Shimantini Rangeya Raghava D/o Late Sh.
Rangeya Raghava, Aged About 62 Years, Resident Of Bhoomika Sector 2-Gha-26, Jawahar Nagar, Jaipur (Raj.) 302004.
3. Dr. Nirja Misra D/o Sh. Harihar Nath Misra, Aged About 76 Years, Resident Of A 26 B, Kantichandra Road, Bani Park, Jaipur (Raj.) 302016.
4. Sh. Hemant Kumar Pandey H/o Late Dr. Smt. Deepa Pandey, Resident Of 48, Malviya Nagar, Jaipur (Raj.) 302017.
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5. Smt. Arti Sah D/o Sh. Saroop Narain Sah, Aged About 65 Years, Resident Of 48, Marudhar Nagar, Behind Dcm, Ajmer Road, Jaipur (Raj.).
6. Dr. Anuradha Rathore D/o Late Lt. Col.s.k. Singh, Aged About 64 Years, Resident Of A/5, Shastri Nagar, Opp. State Bank Of India, Jaipur (Raj.) 302016.
7. Dr. Anita Rakesh D/o Prof. P.n. Srivastava, Aged About 71 Years, Resident Of 54, Prithvi Nagar, Maharani Farm, Durgapura, Jaipur.
8. Madhu Sethia D/o S.k. Tandon W/o N.m. Sethia, Aged About 72 Years, Resident Of Club Town Residency Of Club Town Residency, Block 1/1C, 57/3, Feeder Road, Kolkata.
----Petitioners Versus
1. State Of Rajasthan, Through Principal Secretary, Higher Education Government Of Rajasthan, Rajasthan, Secretariat, Jaipur (Rajasthan).
2. Shri Bhawani Singh Detha, Principal Secretary, Higher Education Government Of Rajasthan, Rajasthan Secretariat, Jaipur (Rajasthan).
3. Sh. Sunil Sharma, I.a.s Commissioner College Education, Government Of Rajasthan, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur (Rajasthan).
4. Shri Vimal Kumar Bhatia, Secretary Managing Committee, Kanoria Mahila Mahavidhyalaya, Jawaharlal Nehru Marg, Jaipur (Raj.) 302004.
----Respondents For Petitioner(s) : Mr. Ajatshatru Mina along with Mr. Himanshu Kala, Mr. Movil Jeenwal, Mr. Rajat Choudhary & Mr. Nrip Raj Singh Mr. Pradeep Singh Mr. C.P. Sharma Mr. Ishwar Lal Jain Mr. D.P. Sharma Mr. Vivek Dangi with Mr. Hitesh Jatawat Mr. Amin Ali Mr. Gajendra Singh Katela Mr. Amit Kumar Dhawan Mr. Tarun Kumar Verma Mr. Saurabh Bhandari Mr. Rakesh Kumar Sharma Mr. Rajendra Vaish (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (31 of 49) [CCP-1666/2018] Mr. Kinshuk Jain Mr. Akhil Simlote For Respondent(s) : Mr. G.S. Gill, AAG assisted by Ms. Shikha Sharma & Mr. S.P.S Rajawat Mr. B.S. Chhaba, AAG with Mr. Hardik Singh & Mr. Avinash Choudhary Mr. S.S. Naruka, AAG assisted by Mr. H.S. Shekhawat Mr. Nathu Singh Chauhan Mr. Mohammed Zubeir Ms. Nidhi Khandelwal along with Mr. Anshu Kanwar and Mr. Bhagchand Bairwa Mr. Karan Tibrewal Mr. Mohit Khandelwal Mr. J.K. Moolchandani Mr. Aditya Kiran Mathur Mr. Arnav Sharma on behalf of Mr. Akash Srivastava Mr. Tarun Kumar Mishra HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJEET PUROHIT JUDGMENT REPORTABLE Reserved on :: 12.08.2025 Pronounced on :: 21.08.2025 (Per Hon'ble Mr. S.P. Sharma, J)
1. Taking cue from observations made by a Division Bench of this Court in D.B. Special Appeal (Writ) No.663/2015-State of Rajasthan & Anr. Vs. The Management Committee Sh.
Bhagwan Das Todi College & two other connected appeals decided on 06.11.2015, these contempt petitions have been filed in the years 2017, 2018, 2021, 2022, 2023, 2024 and 2025 alleging non-compliance of the said judgment.
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2. The petitioners surprisingly are those who never preferred any petition claiming their rights either before this Court or before the Educational Tribunal which deals with cases relating to teachers working in aided and recognized institutions.
Nonetheless, all of them claim their rights to flow from the judgment passed by this Court in the case relating to an appeal preferred by State of Rajasthan and one Managing Committee of Bhagwan Das Todi College, which were decided commonly by order dated 06.11.2015.
3. Before we proceed to examine the present contempt petitions, it would be apposite to notice the orders passed from time to time at the behest of these petitioners and others reflecting the abuse of process of law in Bhagwan Das Todi's case cited (supra), wherein the Division Bench of this Court made following observations:-
"The Special Appeals filed by the State Government are without substance and accordingly dismissed and taking note of the Sec.31(2) of the Act, 1989 we direct the Non-Government Educational Institutions to prepare due drawn statement of each of the employees of their Institution who have worked against sanctioned & aided posts in regard to their arrears of salary and other dues which are approved expenditures to the extent of grant-in-aid and the same be sent to the State Government and the State Government after its due verification from their records will make payment of arrears to each of the employee who either have now become members of Rules, 2010 or have retired or left the job (upto the period one has worked) and to other employees similarly situated under intimation to the concerned Non- Government Recognized Institution.
However, it may not remain confined to such of the employees who are covered under the present litigation and since the employees of the State Government and the Non-Government Aided Institution are under litigation at various levels either before the ld.Tribunal or in this Court and after this issue being settled by us, (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (33 of 49) [CCP-1666/2018] we consider it appropriate that let this order be made applicable mutatis mutandis to all such employees who are similarly situated, in the manner as directed by this court and indicated above.
The Non-Government Aided Institutions shall ensure compliance of this order within two months and the State Government shall ensure compliance in letter & spirit within two months thereafter by making actual payment to the employee of the Non-Government Aided Institutions.
With these directions, all the special appeals stand disposed of, in the above terms. There shall be no order as to costs."
3.1. The aforesaid judgment was treated by the petitioners to be a verdict allowing them to claim their rights directly by filing representation or legal notice to their respective Managing Committees of the schools where they were working as well as to the State Government through their schools where they have now joined after the Rajasthan Voluntary Rural Education Rules, 2010 (for short 'the Rules of 2010') had come into force and thereafter, they filed contempt petitions before the Court directly claiming their rights as if they were the writ-petitioners or direct beneficiaries under the decision given by the Court. None of them mentioned their facts and the exact claim, however, each and everyone vaguely stated of having not received their due amount from the Managing Committee including the arrears of pay under the 5th Pay Commission or the 6th Pay Commission. Their claim was in a generalized fashion.
4. Without going into the aspect regarding maintainability of the contempt petitions, bunch of contempt petitions were filed in the year 2016 before this Court, lead case being D.B. Civil Contempt Petition No.1200/2016- Managing Committee (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (34 of 49) [CCP-1666/2018] Shri Bhagwan Das Todi College, Lachhmangarh, Sikar, Rajasthan Vs. Shri Rajhans Upadhyay Additional Chief Secretary & Anr., wherein Coordinate Bench of this Court vide order dated 30.11.2017 noticed as under:-
"2. The matter was adjourned from time to time. It seems that there are serious dispute regarding the pay scale and other calculations like increment given to the employees by management and correct data are not supplied to the Government. Therefore, the government is not updated.
3. In that view of the matter, it will be very difficult for us to hold that it is deliberate omission on the part of the respondents which can call for interference under Contempt Of Courts Act.
4. However, looking to the over all circumstances of the case, we are of the considered opinion that the matters are required to be attended by the highest officers of the concern department namely Commissioner College Education, Secretary School Education, Secretary Sanskrit Education, Secretary Technical Education, who will look into the matters."
Division Bench of this Court made following directions:-
"5.Therefore, in all these matters, we issue the following directions:-
1. The directions which are issued are required to be complied with by the respondents in its true spirit.
2. All these contempt petitions will be treated as representation to the concerned Secretary. Copy of the same will be given to the concern Secretary by the petitioners and office is directed to give copy of the same to each of counsel who is appearing for the department.
3. Notice will be issued to management by the Secretary for fixing date of hearing which reads as under:
In Contempt Petition No.1200/2016, 1639/2016,1640/2016, 1671/2016 & 209/2017 fixed on 18thDecember, 2017 and every five matters everyday thereafter and hearing will be fixed on all working days.(Downloaded on 22/08/2025 at 11:53:01 PM)
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4. The matters will be heard within 30 days from the date of hearing and payment will be made within 15 days from the date of the order as stated hereinabove.
5. The officers concern will hear the petitioners as well as officers of the department and representative of Management and will pass a reasoned order for accepting or not accepting the claim of the petitioners.
6. All these formalities will be completed on or before 25 January, 2018 and payment will be made on or before 15th February, 2018.
7. After this order is passed by the authority, if any of the party is aggrieved by the order, it will be open for him to challenge by way of writ or file a contempt proceedings before this Court.
6. One of the grievance which has been made is that the Bank statements are called for. In our considered opinion, instead of Bank statement, if the balance- sheet of the concerned Trust/Management is produced on record, the government will verify record of Trust/Management on the basis of balance-sheet.
7. If the Management is not cooperating, it is presumed that they are not obeying the order of the Court and the government will decide to deduct their contribution towards grant but payment is to be made to the petitioners."
5. It appears that interregnum the orders passed by this Court in contempt petitions, although there was no order passed by any Court adjudicating the rights of the petitioners, who had filed contempt petitions, the State Government examined the cases of these persons who had come before the Court showing respect to the Court's order and several of them were given benefits and payments were released after the institutes verified their claim.
Second round of contempt petition was again filed by teachers who belong to other set of institutes and colleges. Neither the concerned schools or the colleges were party before the Court in (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (36 of 49) [CCP-1666/2018] Bhagwan Das Todi (supra), nor the facts were available before the Court, but bunch of 268 contempt petitions was decided on 01.12.2021, lead case being D.B. Civil Contempt Petition No.740/2016- Shri Banwari Lal Bhukar & Anr. Vs. Anoop Khinchi, Commissioner, College Education & Ors., wherein the Division Bench of this Court passed following directions:-
"Consequently, following directions were issued in that particular case:
"We, therefore, reject the submissions advanced on behalf of the State Government and direct that:
(a) The admitted amount to which the respondent No.1 herein is entitled to, shall be made over to her by the State Government within eight weeks.
(b) The State shall, in accordance with law, be entitled to recover this money from the institution if such, institution had drawn grant in-aid in excess of its entitlement.
(c) If any employees of the State had not discharged their duties in checking the affairs of the institution, the State shall also be entitled to proceed against such employees, in a manner known to law.
We, therefore, dismiss this Special Leave Petition."
The batch of 268 contempt petitions as well as civil miscellaneous applications in hand before us have been filed by large number of teachers/employees, raising various grievances. In all the cases, the grievance of the teachers/employees has been that the order passed by this Court way back in 2015 directing various benefits to be extended has not been complied with till date. In some cases, the payments, as claimed by the teachers/employees have not been made. In some cases, it is the grievance that nothing has been released so for. Yet in another batch of cases, a grievance has been made out that certain payments which were required to made by the Educational Institutions have not been made.
We extensively heard the leading arguments from the side of the contempt petitioners/applicants, learned Additional Advocate General and also Private Non Unaided Institutions.
Not only dispute has been adjudicated by this Court, which has attained finality, in various contempt (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (37 of 49) [CCP-1666/2018] petitions where orders have been passed from time to time, supplementary directions have also been issued by this Court. In some cases, where the State had withheld payment raising certain contentions, have ultimately been rejected by the Supreme Court as is clear from order dated 09.09.2021 (supra). At this stage, the State is required to extend the benefits flowing from the orders of this Court and which have remained undecided and not released at the earliest. There is no need for us to keep on issuing directions one after the other, only to remind the State Authorities and the Educational Institutions of their respective exercises required to be undertaken but remained inconclusive since more than five years. It is high time that the payments to the teachers/employees in terms of the orders passed by this court are made at the earliest.
Needless to emphasise that after the orders, which have been passed by the Supreme Court on 09.09.2021 in the case of State of Rajasthan Versus Manju Saxena & Ors. (supra), the defence raised in those cases will no longer be available to the State Government and for that reason, no payments can be withheld.
Learned counsel for the parties stated before us that the payments which are required to be released in favour of the teachers/employees have to be dealt with department wise as the contempt petitioners/applicants belong to different authorities. These authorities are Commissionerate, College Education; Directorate School Education; Directorate Sanskrit Education; Directorate Technical Education; Directorate Secondary Education; Directorate Agriculture Education; and Directorate Ayurveda Education.
Each of the Directorate is now required to proceed to release payments in terms of the directions issued by this Court earlier on 06.11.2015 in D.B. Special Appeal (Writ) No. 663/2015 and connected appeals and clarificatory directions issued subsequently in various contempt petitions, referred to hereinabove, without further loss of time.
It shall be an obligation on the part of each of the Directorate, which has been referred to above, to immediately release the dues payable to the teachers/employees as per the directions issued by this Court from time to time and the directions which have already been issued by the Supreme Court on 09.09.2021 in the case of State of Rajasthan Versus Manju Saxena & Ors. (supra) wherein, the Supreme (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (38 of 49) [CCP-1666/2018] Court had directed compliance to be made within a period of eight weeks.
A brief, but clear order regarding compliance of each of the contempt petitioners/applicants will have to be passed by the concerned Directorate within a period of ten weeks from today. The orders in respect of each of the contempt petitioners/applicants, which are required to be passed clearly stating compliance of the order, shall be reported directly to the Registry of this Court, which shall be placed before this Court under a separate registered case.
With the aforesaid observations and directions, the contempt petitions/civil miscellaneous applications, at this stage are disposed off, however, with liberty to revive, if any individual grievance still remains unredressed.
We must make it absolutely clear that if ultimately we find that despite this order, the benefits, which the teachers/employees were entitled to, have not been released, this court may take a very serious view of the matter and erring officials will have to be proceeded against strictly in accordance with law resulting in all serious consequences, which an individual case may deserve.
A copy of this order be placed on record of each connected petition/application."
6. In view of the liberty granted, one of the contempt petitions was revived by the petitioner whereafter, other bunch of contempt petitions was filed and tagged alongwith revived contempt petitions in the years 2017, 2018, 2021, 2022, 2023, 2024 and 2025, claiming same kind of benefits without giving details or the specific claims.
7. In view of the observations made by this Court while deciding contempt petition on 01.12.2021, several Officers were called personally to the Court from time to time.
8. Mr. G.S.Gill, learned Additional Advocate General has invited our attention to the aforesaid facts and submits that there has (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (39 of 49) [CCP-1666/2018] been no adjudication relating to the so-called claims of all the petitioners, nor they have chosen to file any claim petition either before the Educational Tribunal or before this Court. There is no verdict in their favour, but on the basis of earlier contempt petitions having been entertained and directions given in the contempt petitions, while exercising contempt jurisdiction, which is in the nature of writ, petitioners are seeking benefits which may not be available to them. He has raised question of jurisdiction of passing the orders in contempt petitions which is in the nature of directions and submits that adequate opportunity to contest the case is not available in contempt proceedings, as the contempt proceedings are in the nature of execution. In order to maintain a contempt proceeding, one must be able to bring before the Court a deliberate and willful disobedience having been committed of an order passed in favour of any individual. By way of contempt petitions, claims cannot be settled and left open to the State Government authorities in turn to decide.
9. Learned counsels who are appearing on behalf of the petitioners in the respective cases have however, submitted that once there are directions issued in contempt proceedings, the same are binding and are required to be complied with. It is also further submitted by the learned Counsels that the judgment passed in the case Bhagwan Das Todi (supra) was a judgment in rem and would, therefore, be applicable to the petitioners and they were not required to file writ petition or the appeal before the Educational Tribunal for adjudication of claim and it was the duty of the State to examine and pass orders with regard to the (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (40 of 49) [CCP-1666/2018] petitioners. In support of their submissions, learned counsels have also relied on the judgments passed by the Supreme Court in the cases of State of Uttar Pradesh and Others Vs. Arvind Kumar Srivastava and Others, (2015) 1 SCC 347 and Girish Mittal Vs. Parvati V. Sundaram & Anr., (2019) 20 SCC 747.
10. Learned counsels have also submitted that earlier one set of contempt petition was decided and order was passed on 09.04.2019 by this Court initiating contempt proceedings. Against the said order dated 09.04.2019, State Government preferred Special Leave to Appeal (C) No.13791/2019-State of Rajasthan Vs. Manju Saxena & Ors. and the Supreme Court dismissed the SLP vide order dated 09.09.2021 issuing directions which were also required to be followed in the cases of the present petitioners.
11. We have considered the submissions.
12. We are reminded of the judgment passed by the Supreme Court in the case of J.S. Parihar Vs. Ganpat Duggar and Others-(1996) 6 SCC 291, wherein three Judges bench of the Supreme Court has observed as under:-
"6. The question then is whether the Division Bench) was right in setting aside the direction issued by the learned single Judge to redraw the seniority list. It is contended by Mr. S.K. Jain, learned counsel appearing for the appellant, that unless the learned Judge goes into the correctness of the decision taken by the Government in preparation of the seniority list in the light of the law laid down by three Benches, the learned Judge cannot come to a conclusion whether or not the respondent had wilfully or deliberately disobeyed the orders of the Court as defined under Section 2(b) of the Act. Therefore, the learned single Judge of the High Court necessarily has to go into the merits of that question. We do not find that the contention is well founded. It is seen that, admittedly, the respondents (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (41 of 49) [CCP-1666/2018] had prepared the seniority list on 2.7.1991 Subsequently promotions came to be made. The question is whether seniority list is open to review in the contempt proceedings to find out, whether it is in conformity with the directions issued by the earlier Benches. It is seen that once there is an order passed by the Government on the basis of the directions issued by the Court, there arises a fresh cause of action to seek redressal in an appropriate forum. The preparation of the seniority list may be wrong or may be right or may or may not be in conformity with the directions. But that would be a fresh cause of action for the aggrieved party to avail of the opportunity of judicial review. But that cannot be considered to be the wilful violation of the order. After re-exercising the judicial review in contempt proceedings, afresh direction by the learned single Judge cannot be given to redraw the seniority list. In other words, the learned Judge was exercising the jurisdiction to consider the matter on merits in the contempt proceedings. It would not be permissible under Section 12 of the Act. Therefore, the Division Bench has exercised the power under Section 18 of the Rajasthan High Court Ordinance being a judgment or order of the single Judge; the Division Bench corrected the mistake committed by the learned single Judge. Therefore, it may not be necessary for the State to file an appeal in this Court against the judgment of the learned single Judge when the matter was already seized of the Division Bench.
7. The appeals are accordingly dismissed. It may be open to the aggrieved party to assail the correctness of the seniority list prepared by the State Government, if it is not in comformity with the directions issued by the High Court, if they so advised, in an appropriate forum. No costs."
12.1.The view taken by the Supreme Court in J.S.Parihar (supra) has been reiterated in Snehasis Giri Vs. Subhasis Mitra-
(2023) 18 SCC 529. In Snehasis Giri (supra), it was held that in contempt proceedings of almost like persons, interim orders were passed on the basis that benefits were not confined and relief not granted only to the parties to the litigation but that the directions had the effect of in rem adjudication. The Court, therefore, directed the respondent contemnors to verify from the (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (42 of 49) [CCP-1666/2018] record with respect to entitlement of all the contempt petitioners but urged that there are express directions of this Court to release salaries of the contempt petitioners without insisting on verifying genuineness of their claims. Considering all the aspects, Hon'ble the Supreme Court has held as under:-
"10. Furthermore, there is merit in the respondents' submission that the court, in contempt proceeding cannot enlarge its scope and examine matters which are not part of its remit, i.e. extent of the direction or orders contained in the judgement of which contempt is being alleged. In fact, in the decision in Sudhir Vasudeva (supra), it was held as follows:
"19. The power vested in the High Courts as well as this Court to punish for contempt is a special and rare power available both under the Constitution as well as the Contempt of Courts Act, 1971. It is a drastic power which, if misdirected, could even curb the liberty of the individual charged with commission of contempt. The very nature of the power casts a sacred duty in the Courts to exercise the same with the greatest of care and caution. This is also necessary as, more often than not, adjudication of a contempt plea involves a process of self- determination of the sweep, meaning and effect of the order in respect of which disobedience is alleged. The Courts must not, therefore, travel beyond the four corners of the order which is alleged to have been flouted or enter into questions that have not been dealt with or decided in the judgment or the order violation of which is alleged. Only such directions which are explicit in a judgment or order or are plainly self-evident ought to be taken into account for the purpose of consideration as to whether there has been any disobedience or wilful violation of the same. Decided issues cannot be reopened; nor can the plea of equities be considered. The Courts must also ensure that while considering a contempt plea the power available to the Court in other corrective jurisdictions like review or appeal is not trenched upon. No order or direction supplemental to what has been already expressed should be issued by the Court while exercising jurisdiction in the domain of the contempt law; such an exercise is more appropriate in other jurisdictions vested in the Court, as noticed above. The above principles would appear to be the cumulative outcome of the precedents cited at the Bar, namely, Jhareswar Prasad Paul v. Tarak Nath Ganguly[(2002) (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (43 of 49) [CCP-1666/2018] 5 SCC 352] , V.M. Manohar Prasad v. N. Ratnam Raju [(2004) 13 SCC 610], Bihar Finance Service House Construction Coop. Society Ltd. v. Gautam Goswami [(2008) 5 SCC 339] and Union of India v. Subedar Devassy PV [(2006) 1 SCC 613]."
11. In the present case too, this court is of the opinion that the respondents' stand that without verification of the petitioners' appointment and whether the procedures prescribed were duly followed in respect of matters such as fulfilling eligibility conditions (essential qualifications and relevant experience); availability of vacancy; staff pattern in respect of madrasas where recognition was granted and if so for what period; whether the institution was aided and recognized or not or recognized and non-aided, and if so for what duration; whether a duly empowered selection body or bodies considered the candidature of the claimant before he/she was appointed and whether the committee or body selecting the individual/claimant was constituted in accordance with the rules or guidelines, etc is justified. In these circumstances, this court is of the opinion that further proceedings cannot be continued as no determination can be made unless there is a due verification in regard to the employment of each of the petitioners.
12. Furthermore, this court, in lawful exercise of contempt jurisdiction, cannot examine the merits of a decision, whether the state or the madrasa's stand that any of the petitioners is entitled to the benefits of being treated as an employee, having regard to the concerned rules and regulations. In J.S. Parihar v. Ganpat Duggar3 this court explained the limited scope of contempt proceedings, as follows, in the facts of the case:
"6. The question then is whether the Division Bench was right in setting aside the direction issued by the learned Single Judge to redraw the seniority list. It is contended by Mr S.K. Jain, the learned counsel appearing for the appellant, that unless the learned Judge goes into the correctness of the decision taken by the Government in preparation of the seniority list in the light of the law laid down by three Benches, the learned Judge cannot come to a conclusion whether or not the respondent had wilfully or deliberately disobeyed the orders of the Court as defined under Section 2(b) of the Act.(Downloaded on 22/08/2025 at 11:53:01 PM)
[2025:RJ-JP:31764-DB] (44 of 49) [CCP-1666/2018] Therefore, the learned Single Judge of the High Court necessarily has to go into the merits of that question. We do not find that the contention is well founded. It is seen that, admittedly, the respondents had prepared the seniority list on 2-7-1991. Subsequently promotions came to be made. The question is whether seniority list is open to review in the contempt proceedings to find out whether it is in conformity with the directions issued by the earlier Benches. It is seen that once there is an order passed by the Government on the basis of the directions issued by the court, there arises a fresh cause of action to seek redressal in an appropriate forum. The preparation of the seniority list may be wrong or may be right or may or may not be in conformity with the directions. But that would be a fresh cause of action for the aggrieved party to avail of the opportunity of judicial review. But that cannot be considered to be the wilful violation of the order. After re- exercising the judicial review in contempt proceedings, a fresh direction by the learned Single Judge cannot be given to redraw the seniority list. In other words, the learned Judge was exercising the jurisdiction to consider the matter on merits in the contempt proceedings. It would not be permissible under Section 12 of the Act. Therefore, the Division Bench has exercised the power under Section 18 of the Rajasthan High Court Ordinance being a judgment or order of the Single Judge; the Division Bench corrected the mistake committed by the learned Single Judge. Therefore, it may not be necessary for the State to file an appeal in this Court against the judgment of the learned Single Judge when the matter was already seized of the Division Bench."
12.2. The Supreme Court exercising its powers under Article 142 of the Constitution of India, thereafter constituted a Committee to examine the claims of the petitioners.
13. We noticed that in none of the orders passed by the Court, the question regarding maintainability of the contempt petition was examined.
14. It would be apposite to notice the provisions of Section 2 (b) of Contempt of Court's Act, 1971 (for short ' the Act of 1971'):-
(Downloaded on 22/08/2025 at 11:53:01 PM)[2025:RJ-JP:31764-DB] (45 of 49) [CCP-1666/2018] "2. Definitions.........
(a)--------------
(b) "civil contempt" means willful disobedience to any judgment, decree, direction, order, writ or other process of a court or wilful breach of an undertaking given to a court;"
14.1. Section 12 of the Act of 1971 reads as under:-
"12. Punishment for contempt of court.--
(1) Save as otherwise expressly provided in this Act or in any other law, a contempt of court may be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both:
Provided that the accused may be discharged or the punishment awarded may be remitted on apology being made to the satisfaction of the court. Explanation.--An apology shall not be rejected merely on the ground that it is qualified or conditional if the accused makes it bona fide. (2) Notwithstanding anything contained in any other law for the time being in force, no court shall impose a sentence in excess of that specified in sub-section (1) for any contempt either in respect of itself or of a court subordinate to it.
(3) Notwithstanding anything contained in this section, where a person is found guilty of a civil contempt, the court, if it considers that a fine will not meet the ends of justice and that a sentence of imprisonment is necessary shall, instead of sentencing him to simple imprisonment, direct that he be detained in a civil prison for such period not exceeding six months as it may think fit. (4) Where the person found guilty of contempt of court in respect of any undertaking given to a court is a company, every person who, at the time the contempt was committed, was in charge of, and was responsible to, the company for the conduct of business of the company, as well as the company, shall be deemed to be guilty of the contempt and the punishment may be enforced, with the leave of the court, by the detention in civil prison of each such person:
Provided that nothing contained in this sub-section shall render any such person liable to such punishment if he proves that the contempt was committed without his knowledge or that he (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (46 of 49) [CCP-1666/2018] exercised all due diligence to prevent its commission.
(5) Notwithstanding anything contained in sub-
section (4), where the contempt of court referred to therein has been committed by a company and it is proved that the contempt has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of the contempt and the punishment may be enforced, with the leave of the court, by the detention in civil prison of such director, manager, secretary or other officer. Explanation.--For the purposes of sub-sections (4) and (5),_
(a) "company" means any body corporate and includes a firm or other association of individuals; and
(b) "director", in relation to a firm, means a partner in the firm."
14.2. Hon'ble Supreme Court noticed the law as laid down in J.S. Parihar (supra) and Snehasis Giris (supra).
15. The petitioners' contention of the judgment in the case of Bhagwan Das Todi (supra) being in rem and, therefore, no separate petition/application would require to be filed is found to be misconceived. The claims of the contempt petitioners are based upon separate set of fact with regard to the period of engagement, the institutes are different, the question as to when the employee was posted on the aided post and what aid was being received against their posts are all facts for which, finding is required to be given in each individual case. Such findings cannot be given in contempt proceedings. No reply can be received on facts in contempt proceedings. The nature of their (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (47 of 49) [CCP-1666/2018] termination/retirement/disengagement from such institution would also be looked into.
16. A close reading of the concluding para of the judgment passed in Bhagwan Das Todi' (supra), clearly shows that the Hon'ble Division Bench has held that the said judgment is not confined to the employees therein but also applies to several other employees who have either filed the writ petition or raised objections before the learned Tribunal. In the said context the Hon'ble Division Bench has held that the principle laid down in the said case would also be applicable in case of other similarly situated persons. The 'term similarly situated' used in the said para cannot be read in isolation but the same is required to be read in the context, which clearly shows that the intention of the Hon'ble Division Bench is to make the principle laid down in the said case applicable also with regard to the petitioners who have already raised their grievance and submitted their independent claims before this Hon'ble Court or before the learned Tribunal.
The intention of the Hon'ble Division Bench emerging of the said judgment read in its entirety is very clear that although the individual employee was required to establish their entitlement with regard to the benefits arising from their services rendered in the aided institution, however the said entitlement was to be adjudicated in view of the principles laid down in the case of Bhagwan Das Todi' (supra). In our opinion the contempt petitioners have misconstrued the intention of the Hon'ble Division Bench and without first getting their entitlement / claim independently adjudicated before this Hon'ble Court or before the (Downloaded on 22/08/2025 at 11:53:01 PM) [2025:RJ-JP:31764-DB] (48 of 49) [CCP-1666/2018] learned Tribunal have straightway proceeded to file the contempt petition before this Hon'ble Division Bench meaning thereby the contempt of Court is alleged without there being any adjudication of their independent entitlement, which is not permissible in the eye of law.
16.1. We have also noticed that in respect of most of the contempt petitioners, the compliance / compliance in part has already been made, however, looking to the peculiar facts and circumstances of the individual cases, some benefits have not been extended to some of the contempt petitioners; which in our view, this gives rise to a separate cause of action to the petitioners, however they have contended that the complete compliance of the judgment passed in the case of Bhagwan Das Todi' (supra) has not been made.
17. It is reiterated that the scope of interference by this Court in contempt proceedings are very limited and the fresh adjudication of the claims of the contempt petitioners with regard to the part of benefits not allowed by the State Government / Educational Institution looking to their peculiar facts cannot be done in the contempt proceedings. Since the respondents herein have considered the claim of the contempt petitioners and have already passed respective orders in the individual cases. The grievance, if any, left can be adjudicated before the appropriate authority / Court / Tribunal, however the same would not amount to wilful and deliberate disobedience of the order passed by this Hon'ble Court and, therefore, also the present contempt proceedings are not maintainable.
(Downloaded on 22/08/2025 at 11:53:01 PM)[2025:RJ-JP:31764-DB] (49 of 49) [CCP-1666/2018]
18. We are also aware of the limited power of the Court while deciding the contempt proceedings and we refrain from enlarging the scope of contempt petition, especially when there is an availability of statutory forum of Rajasthan Non-Government Educational Institutional Tribunal (for short ' the Tribunal'), which is competent to examine the claim of the individuals and pass orders relying upon the orders passed in the case of Bhagwan Das Todi (supra). The directions issued by the Tribunal are akin to a decree passed by the civil Court and is executable in terms of Section 27 of the Rajasthan Non-Government Educational Institutions Act, 1989.
19. We, therefore, find that there is no deliberate or willful non-
compliance of Court's order on behalf of the respondents. The contempt petitions are wholly misconceived and the same are accordingly, dismissed.
20. No costs.
21. A copy of this order be placed in each connected file.
(SANJEET PUROHIT),J (SANJEEV PRAKASH SHARMA),J Naval Gandhi (Downloaded on 22/08/2025 at 11:53:01 PM) Powered by TCPDF (www.tcpdf.org)