Rajasthan High Court - Jaipur
Neeraj Saiwal S/O Narain Swaroop Saiwal vs State Of Rajasthan on 6 January, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 555/2020
Neeraj Saiwal S/o Narain Swaroop Saiwal
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
S.B. Civil Contempt Petition No. 1478/2019
Divya Upadhyay D/o Shri Brijesh Kumar Upadhyay
----Petitioner
Versus
Shri Bhawani Singh Detha
----Respondent
S.B. Civil Contempt Petition No. 1479/2019
Sultan Saini S/o Shri Hari Prasad Saini
----Petitioner
Versus
Shri Bhawani Singh Detha
----Respondent
S.B. Civil Contempt Petition No. 1480/2019
Deepak Kumar Gupta S/o Shri Chouthmal Gupta
----Petitioner
Versus
Shri Bhawani Singh Detha
----Respondent
S.B. Civil Contempt Petition No. 1481/2019
Tejpal Singh S/o Shri Ishwar Singh
----Petitioner
Versus
Shri Bhawani Singh Detha
----Respondent
S.B. Civil Writ Petition No. 6232/2019
Deepak Kumar Gupta S/o Shri Chouthmal Gupta
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 6242/2019
Tejpal Singh S/o Shri Ishwar Singh
(Downloaded on 11/01/2022 at 10:15:46 PM)
(2 of 10) [CCP-555/2020]
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 6957/2019
Rajesh Kumar Sharma S/o Shri Hari Prasad Sharma
----Petitioner
Versus
The State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 7114/2019
Divya Upadhyay D/o Shri Brijesh Kumar Upadhyay
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 7173/2019
Ashwani Kumar S/o Shri Prahalad Rai Gomlada
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 13324/2019
Vikash Dhaka S/o Shri Shiv Lal Dhaka
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 17292/2019
Ashish Sharma S/o Shri Om Prakash Sharma
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 17544/2019
Manmohan Sharma S/o Shri Deepak Kumar Sharma
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 17575/2019
(Downloaded on 11/01/2022 at 10:15:46 PM)
(3 of 10) [CCP-555/2020]
Ghanshyam Bairwa S/o Shri Jangli Ram Bairwa
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 17582/2019
Rakesh Kumar Choudhary S/o Shri Badri Lal Jat
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 17913/2019
Ashok Kumar Khatik S/o Shri Devi Lal
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 17959/2019
Dilip Kumar Tiwari S/o Shri Shiv Shankar Tiwari
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 19582/2019
Aakanksha Mishra D/o Shri Sitaram Mishra, Shiv Shankar Tiwari
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 20168/2019
Nisha Batra W/o Shri Sushil Batra
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 20292/2019
Mukut Bihari Sharma Son Of Shri Laxmi Narayan Sharma
----Petitioner
Versus
State Of Rajasthan
----Respondent
(Downloaded on 11/01/2022 at 10:15:46 PM)
(4 of 10) [CCP-555/2020]
S.B. Civil Writ Petition No. 20381/2019
Shiv Pratap Singh Rajawat Son Of Shri Raghuveer Singh Rajawat
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 20675/2019
Soman Mendiratta D/o Shri N.k. Mendiratta
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 21455/2019
Arif Ansari S/o Shri Mobin Ansari,
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 21482/2019
Rakesh Kumar Gurjar S/o Shri Babulal Gurjar,
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 21603/2019
Yatendra Sharma S/o Nemi Chand
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 21604/2019
Avadhesh Meena S/o Shree Govind Lal Patel
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 21618/2019
Dr.monika Soni D/o Pawan Kumar Soni
----Petitioner
Versus
State Of Rajasthan
(Downloaded on 11/01/2022 at 10:15:46 PM)
(5 of 10) [CCP-555/2020]
----Respondent
S.B. Civil Writ Petition No. 21700/2019
Jairam Meena Son Of Shri Panchu Ram Meena
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 21706/2019
Jogendra Singh Son Of Shri Patiram
----Petitioner
Versus
Union Of India
----Respondent
S.B. Civil Writ Petition No. 12/2020
Sourabh Kumar Gupta Son Of Radha Mohan Gupta
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Contempt Petition No. 482/2020
Devendra Singh Ranawat S/o Shri Madan Singh Ranawat,
----Petitioner
Versus
Sh. Bhawani Singh Detha, Principal Secretary Department Of
Local Self Government,
----Respondent
S.B. Civil Contempt Petition No. 495/2020
Neelam D/o Shri Kalyan Singh
----Petitioner
Versus
Sh. Bhawani Singh Detha Principal Secretary Department Of
Local Self Government,
----Respondent
S.B. Civil Contempt Petition No. 572/2020
Krishan Singh S/o Shri Samunder Singh
----Petitioner
Versus
Sh. Bhawani Singh Detha
----Respondent
S.B. Civil Contempt Petition No. 594/2020
Harsh Vardhan Singh Son Of Shri Vijay Pratap Singh
----Petitioner
(Downloaded on 11/01/2022 at 10:15:46 PM)
(6 of 10) [CCP-555/2020]
Versus
State Of Rajasthan
----Respondent
S.B. Civil Contempt Petition No. 602/2020
Aakanksha Mishra D/o Shri Sitaram Mishra, Shiv Shankar Tiwari
----Petitioner
Versus
Sh. Bhawani Singh Detha
----Respondent
S.B. Civil Contempt Petition No. 638/2020
Jairam Meena Son Of Shri Panchu Ram Meena
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 1068/2020
Neeraj Saiwal Son Of Narain Swaroop Saiwal
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 1085/2020
Prahlad Singh Rawat Son Of Shri Poonam Singh
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 1086/2020
Mayaram Gurjar Son Of Banwari Lal
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 2149/2020
Pawan Sharma Son Of Gopal Krishn Sharma
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 234/2021
Pooja Jindal D/o Rajesh Kumar Jindal
(Downloaded on 11/01/2022 at 10:15:46 PM)
(7 of 10) [CCP-555/2020]
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Rajesh Sharma through VC
Mr. Himanshu Jain through VC
Mr. Ankit Bishnoi through VC
Mr. Vinod Kumar Gupta through VC
For Respondent(s) : Mr. Anil Mehta, AAG through VC
Mr. Rajesh Maharshi, AAG through VC
Mr. Brij Kishore Sharma through VC
Mr. Nitin Sinsinwar through VC
Mr. Rahul Sharma on behalf of
Mr. Rajneesh Gupta through VC
Mr. Shyogi Ram Sharma through VC
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
06/01/2022
S.B. Civil Contempt Petition No.555/2020:-
The petitioner, by way of this contempt petition, alleging the
non-compliance of the interim stay order dated 21.01.2020 to the
effect that the petitioner has not been allowed to continue in work
as contractual employee after September, 2020.
Learned counsel for the petitioner is not in a position to
disclose as for which period, he was allowed to work on contract
basis.
Learned counsel for the petitioner is directed to furnish the
details as to for which period his contract of work has been award
and has not been complied with.
It has also transpired that the writ petition wherein this
interim stay order dated 22.01.2020 is yet pending but as the file
of writ petition is tagged with this Bunch of petitions, so the writ
petition has not been heard.
(Downloaded on 11/01/2022 at 10:15:46 PM)
(8 of 10) [CCP-555/2020]
In view of the above, let the file of writ petition
No.1068/2020 be detagged from the Bunch of petitions and be
listed before the appropriate Bench for hearing.
Put up after four weeks.
S.B. Civil Contempt Petition No.1478/2019:-
This contempt petition has been filed jointly by seven
petitioners alleging the non-compliance of interim stay order dated
15.04.2019.
Learned counsel for the petitioners submits that for few of
the petitioners, the compliance has been made, yet for other
petitioners compliance has not been made so far.
Let the counsel for the petitioners be placed the complete
facts on record that for which petitioners compliance has not been
made and that too in what manner. The requisite details be filed
within a period of four weeks.
The writ petition No.7114/2019 arising out this contempt
petition be detagged from the Bunch of petitions and listed before
the appropriate Bench for hearing.
S.B. Civil Contempt Petition Nos.1479/2019, 1480/2019,
1481/2019, 482/2020, 495/2020 & 572/2020:-
All these contempt petitions be listed after four weeks.
S.B. Civil Writ Petition Nos.6232/2019, 6242/2019,
7182/2019, 6957/2019, 7173/2019, 13324/2019,
17292/2019, 17544/2019, 17575/2019, 17582/2019,
17913/2019, 17959/2019, 19582/2019, 20168/2019,
20292/2019, 20381/2019, 20675/2019, 21455/2019,
21482/2019, 21603/2019, 21604/2019, 21618/2019,
21700/2019, 21706/2019, 12/2020, 1085/2020,
1086/2020, 2149/2020, 234/2021:-
(Downloaded on 11/01/2022 at 10:15:46 PM)
(9 of 10) [CCP-555/2020]
These writ petitions maybe listed before the appropriate
Bench having roster of writ petition.
Interim order, if any, shall continue.
S.B. Civil Contempt Petition No.594/2020:-
Learned counsel for the petitioners admits that in compliance
of the order dated 03.12.2019, the petitioner No.1-Harsh Vardhan
Singh, has been allowed to join on 10.02.2021. Learned counsel
submits that there is a delay of one and a half year of making
compliance of the Court's order, therefore, for the intervening
period, the salary of the petitioners may be directed to be
released.
As far as this issue is concerned, the petitioner is free to
agitate the issue in pending writ petition.
Learned counsel for the respondents have asked for an
apology if any delay has been caused in making the compliance of
the Court's order.
In view thereof, the delay is condoned. Thus, as far as the
contempt petition filed by the petitioner No.1 is concerned, the
same is dismissed.
As far as petitioner No.2-Ashish Malviya is concerned,
learned counsel submits that compliance has not been made so far
as.
Mr. Anil Mehta, AAG appearing for the respondents seeks
time to make compliance and submitted reply within a period of
four weeks.
Let the needful be done.
S.B. Civil Contempt Petition No.602/2020:-
Learned counsel for the petition submits that interim stay
order dated 22.11.2019 has not been complied with so far.
(Downloaded on 11/01/2022 at 10:15:46 PM)
(10 of 10) [CCP-555/2020]
In counter the learned counsel appearing for the respondents
Mr.Anil Mehta, AAG alleged that on 16.01.2020, the appointment was offered to the petitioner but she has declined to join.
Be that as it may, the reply to the contempt petition has not been filed. Let the respondents filed reply to the contempt petition within a period of four weeks.
Put up after four weeks.
S.B. Civil Contempt Petition No.638/2020:-
Learned counsel for the petitioner submits that interim stay order dated 20.12.2019 has not been complied with so far.
Mr. Anil Mehta, AAG puts in appearance on behalf of the respondents in this contempt. His name be shown in the cause list as counsel for the respondents.
Let the reply to the contempt petition be filed within a period of four weeks.
(SUDESH BANSAL),J NITIN /7-47 (Downloaded on 11/01/2022 at 10:15:46 PM) Powered by TCPDF (www.tcpdf.org)