Madan Lal Meena Son Of Shri Shilyaram ... vs Smt. Aparna Arora Principal Secretary on 5 October, 2021

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Rajasthan High Court - Jaipur

Madan Lal Meena Son Of Shri Shilyaram ... vs Smt. Aparna Arora Principal Secretary on 5 October, 2021

Bench: Ashok Kumar Gaur

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 519/2021

Madan Lal Meena Son Of Shri Shilyaram Meena, Aged About 48
Years, R/o Dhanoli, Tehsil And District Sawai Madhopur (Raj.)
                                                                     ----Petitioner
                                   Versus
1.     Smt. Aparna Arora Principal Secretary, Department Of
       Secondary Education, Govt. Of Rajasthan, Jaipur.
2.     Shri Saurabh Swami, Director Elementary And Secondary
       Education, Rajasthan, Bikaner.
3.     Shri    Ripusudan      Singh,       Joint     Director       Cum      Deputy
       Director,    Secondary         Education,          Bharatpur         Division,
       Bharatpur (Raj.)
4.     Shri    Radheshyam         Meena,        District        Education     Officer
       Secondary, District Sawai Madhopur (Raj.)
5.     State Of Rajasthan Through Additional Chief Secretary,
       Department Of Education, Govt. Secretariat, Jaipur.
                                                                  ----Respondents


For Petitioner(s)        :     Mr. G.S. Gauttam, Adv.
For Respondent(s)        :



         HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

                                    Order

05/10/2021

     This contempt petition has been filed for alleged willful

disobedience of the order dated 17.01.2018.

     This Court while disposing off the writ petition had given

direction to decide the representation by reasoned and speaking

order in accordance with the law.

     Learned counsel for the petitioner submitted that the order

passed by this Court has not been complied with till date.

     I have heard learned counsel for the petitioner.

(Downloaded on 06/10/2021 at 09:26:45 PM) (2 of 2) [CCP-519/2021] This Court finds that the order was passed in the writ petition filed by the petitioner on 17.01.2018 and the contempt petition has been filed on 29.07.2021 and as such due to period of limitation prescribed for filing the contempt petition, the same cannot be entertained.

Accordingly, the contempt petition is dismissed. Learned counsel for the petitioner submitted that at least liberty may be granted to the petitioner to raise his grievance in appropriate legal proceedings.

This Court finds that if any other legal remedy is available to the petitioner under the law, he is always free to avail the same.

(ASHOK KUMAR GAUR),J AARZOO ARORA /19 (Downloaded on 06/10/2021 at 09:26:45 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur