MILAP CHAND DANDIA Vs. D.B. GUPTA

JUDGEMENT

(1.) For compliance of the judgment dtd. 4/9/2019 passed in D.B. Civil Writ Petition No. 20267/2017, the petitioner has filed this contempt petition with the following prayer:-

(2.) Brief facts of the case are that the petitioner submitted a petition challenging the constitutional validity of Sec. 7 BB and Sec. 11 of the Rajasthan Ministers' Salaries (Amendment) Act, 2017 (for short 'the Act of 2017') which provides that former Chief Ministers shall get for the remainder of their lives, a government residence, a car for their family members, telephone and a staff of 10 persons including a driver.

(3.) After hearing both the parties, the Court allowed the writ petition on 4/9/2019 and declared that Sec. 7 BB and 11(2) of the Act of 2017 as arbitrary, contrary to Article 14 of the Constitution of India.