Rajasthan High Court - Jodhpur
Jagdish Kumar & Ors vs Prithvi Raj Dave & Anr on 24 January, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
:ORDER :
Jagdish Kumar & Others Vs. Prithvi Raj Dave & Another
(S.B. Civil Contempt Petition No.459/2011)
in
S.B. Civil Writ Petition No.9146/2010
DATE OF ORDER : January 24, 2012
PRESENT
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
_________________________________________
Mr. V.D. Dadhich for the petitioners.
Mr. R.L. Jangid, Addl. Advocate General.
BY THE COURT :
This contempt petition has been filed by eight petitioners with the submission that no compliance of the order passed by the co-ordinate Bench of this Court on 24.04.2011 has been made.
By way of filing reply, it is apprised by the respondents that out of the eight candidates, five candidates have been provided appointment but appointment has not been made in favour of three persons namely, Rajesh Kumar, Rati Ram and Pooran Mal because upon enquiry it is found that these three candidates are not possessing the eligibility for appointment on the post of Prabodhak. The respondents have placed on record 2 order of rejection for appointment of Rajesh Kumar, Rati Ram and Pooran Mal which are Annex.-R.1/2, Annex.-R.1/3 and Annex.-R.1/4 dated 30.11.2011.
After hearing learned counsel for the parties, I am of the opinion that substantial compliance of the order has already been made. Hence, this contempt petition is dismissed and notices issued shall stand discharged.
However, if the petitioners Rajesh Kumar, Rati Ram and Pooran Mal are aggrieved by order Annex.-R.1/2, R.1/3 and R.1/4 dated 30.11.2011 they will be at liberty to challenge the same.
(Gopal Krishan Vyas) J.
Ojha, a.
All corrections duly made as per instruction. (Arun Ojha)