ANITA KARNAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Today the contempt petition No. 184/32 and the Stay Application No. 682/82 have been argued by the learned Counsel 'or the petitioner and Mr. Khan for the State of Rajasthan and the Contemner. The writ petition by Dr. Miss Anita Karnawat came up for consideration before this Court on 9-6-82. The Vaction Judge of this Court issued notice. That notice was served on the State through the Principal & Controller of the attached Hospitals, S.M.S. Medical College, Jaipur, and thereafter the case came up for the consideration for admission on 1-7-1982. No one appeared for the respondent to oppose the writ petition. Consequently, the writ was admitted after hearing petitioner's counsel. On 1-7-82 at the time of admission, this Court passed a stay order directing that provisionally admission in M S. (Department of Gynaecology in the S.M.S. Medical College, Jaipur should be given to the petitioner

(2.) The contempt petition was filed by the applicant Or. Miss Anita Karnawat on 12-7-82 and the same came up for consideration on 13-7-82.

(3.) It was noticed that inspire of service of show cause notice no one appeared to oppose the admission of the writ petition and granting of of stay order on 1-7-82. It was further noticed that the stay order was served on the Principal Shri Rameshwar Sharma on 2-7-82, but inspite of that compliance has not been made although ten days have passed. Notice of the contempt petition was, therefore, issued to Dr. Rameshwar Sharma, Principal and Controller of attached Hospitals, SMS. Medical College, Jaipur. In reply to the contempt notice, Dr. Sharma appeared in person. On 15-7-82 argument's were heard and then it was ordered that both the contempt petition and the stay petition be decided together. On 16-7-82 both were heard again and certain points were required to be clarified.