NEMI CHAND MAHELA Vs. MANJU RAJPAL

JUDGEMENT

(1.) This contempt petition has been filed by the petitioner with alleging therein that the respondents have not complied with the directions given by this Court on 14/11/2000 in SB Civil Writ Petition No.4121/2000 and, therefore, they may be suitably punished for committing contempt of this Court.

(2.) It appears that pursuant to an advertisement dtd. 15/6/1998, the petitioner has applied for selection on the post of teacher Grade-III way back in the 1998. However, when the petitioner failed to secure appointment, he filed writ petition No.4121/2000 before this Court. The said writ petition came to be disposed of by the learned Single Judge vide order dtd. 14/11/2000 in view of the judgment passed by this Court dtd. 21/10/1999 in Deepak Kumar Suthar vs. State of Rajasthan, reported in 20001 WLC 1 with a direction to consider the candidature of the petitioner preferably within a period of four weeks from the date of filing of certified copy of the order. It was further made clear that the candidature of the petitioner shall be considered provided the selected list still in life, there is a vacancy and no selection has been made subsequently to the said advertisement in question and there should be no candidate over and above him in the merit list who has not offered the appointment.

(3.) When nothing has been done in the matter by the respondents than the petitioner has again preferred SB Civil Writ Petition No.2519/2003 before this Court and the said writ petition came to be allowed with a direction to the respondents to prepare a fresh merit list in accordance with the directions given by the Hon'ble Supreme Court in the case of Kailash Chandra Sharma v. State of Rajasthan and Ors., reported in JT2002 5 SC 591. It was further ordered that the petitioner is also entitled to be considered for appointment and if he stands in merit, appointment be given to him as Teacher Grade-III.