STATE OF RAJASTHAN Vs. BAJRANG LAL SHARMA

JUDGEMENT

(1.) Aggrieved by the judgment and order dated 5-2-2010, passed by the Jaipur Bench of the Rajasthan High Court in State of Rajasthan v. Bajrang Lai Sharma, Special Appeal (Writ) No. 618 of 2009, decided on 5-2-2010 (Raj) and other connected civil appeals, the State of Rajasthan filed SLPs (C) Nos. 7716-17, 7826 and 7838 of 2010. SLP (C) No. 6385 of 2010, was filed by Suraj Brian Meena and another against the same judgment. The matter was heard and thereafter judgment was reserved on 4-8-2010.

(2.) Subsequently , while the matter was still pending, the present IA No. 5 of 2010, was filed by the State of Rajasthan on account of the fact that contempt proceedings had been taken by the writ petitioners before the High Court against the State of Rajasthan and its officers. The said application came up for consideration on 16-11-2010, State of Rajasthan v. Bajrang LaL Sharma,2012 10 SCC 255, and was adjourned till 25-11-2010, and the contempt proceedings, pending before the High Court, were directed to remain stayed till then: The stay was extended from time to time and ultimately on 7-12-2010, Suraj Bhan Meena v. State of Rajasthan, 2011 1 SCC 467 judgment was delivered in the five special leave petitions filed by the State of Rajasthan and the said Suraj Brian Meena and another.

(3.) We have heard Dr Manish Singhvi, Additional Advocate General for the State of Rajasthan. He has submitted that pursuant to the directions given in M. Nagaraj case, M. Nagaraj v. Union of India, 2006 8 SCC 212 and subsequently in these cases, the State of Rajasthan has set up a Committee to give effect to the directions contained in the decision in M. Nagaraj case, M. Nagaraj v. Union of India, 2006 8 SCC 212. According to him, the Committee will be submitting its report very shortly and he has, therefore, prayed that these proceedings may be adjourned for some time to enable the Committee to submit its report.