Rajasthan High Court - Jaipur
Star City T.T. College vs Mr. Dr. Vineet Joshi I.A.S., ... on 17 November, 2022
Author: Birendra Kumar
Bench: Birendra Kumar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 884/2020
Star City T.T. College, Taranagar, District Churu (Raj.) Running
By Society Of Star City Sansthan, Taranagar, District Churu
(Raj.) Through Its President Of Shri Laxman Mothasara Son Of
Kistur Chand Mothasara, Age - 41 Years About, Resident Of
Taranagar, Choudhary Ka Mohalla, Dhanabhakhran, Churu (Raj.).
----Petitioner
Versus
1. Mr. Dr. Vineet Joshi I.A.S., Chairperson, NCTE, G-7,
Sector-10, Dwarka, New Delhi-110075
2. Mr. T. Pritam Singh, Regional Director, WRC-NCTE, G-7,
Sector-10, Dwarka, New Delhi-110075
----Respondents
For Petitioner(s) : Mr. Bhawani S. Saini, Adv.
Mr. Vishwas Saini, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 17/11/2022 This petition is for punishing the respondents for contempt of order dated 01/03/2019 passed in S.B. Civil Writ Petition No. 4493/19.
This court had made following directions while closing the writ petition:-
"In case, a representation is so addressed within the period aforesaid; the respondent-NCTE/NRC is directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible; however, in no case later than a fortnight from the date of receipt of the representation along with a certified copy of this order."(Downloaded on 19/11/2022 at 09:32:50 PM)
(2 of 2) [CCP-884/2020] In the contempt petition, there is no averment whether the petitioner made any representation to the respondents authorities and when the representation was made because there was upper time limit also fixed for making the representation.
Therefore, no case of willful disobedience of the order of the court is made out.
The contempt petition stands dismissed.
(BIRENDRA KUMAR),J ANIL SHARMA /46 (Downloaded on 19/11/2022 at 09:32:50 PM) Powered by TCPDF (www.tcpdf.org)