ANITA RENU KUJUR Vs. B.P.VERMA

JUDGEMENT

(1.) Heard.

(2.) It is submitted by the counsel for the petitioner that the petitioner was working as Assistant Grade-III in the Court of District and Sessions Judge, Sarguja, before she was prosecuted in Sessions Case No.R-98/14. The petitioner was convicted and sentenced in that case, against which she preferred a criminal appeal bearing Cr.A. No.1708/2018. This Court has pleased to pass an order on 20.03.2019 staying the conviction of the petitioner in the case against her, therefore, after staying of the conviction, the conditions prior to the conviction of the petitioner were restored, on the basis of which, the petitioner approached the respondent praying for reinstatement as employee of the establishment by making a representation vide Annexure C-2. It is submitted that respondent has communicated the petitioner vide Annexure C-3 that her representation has been filed in light of the Rule 19 of the C.G. Civil Services (Classification, Control & Appeal) Rules, 1966.

(3.) It is submitted that the decision taken by the respondent against the interest of the petitioner is clearly a contempt of order passed by this Court on 20.03.2019 in Cr.A. No.1708/2018. Therefore, prayed that contempt proceeding be drawn against the respondent.