VINITA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This contempt petition has been filed alleging willful disobedience of the order dtd. 8/2/2021 passed by this Court whereby, the writ petition filed by the petitioners was disposed of in the light of judgment dtd. 19/2/2020 passed by this Court in case of Sunita & Ors. Vs. State of Rajasthan: S.B. Civil Writ Petition No.838/2020.

(2.) At the threshold, learned counsel for the petitioners submits that compliance qua the petitioner no.2, Ashok Singh Gurjar has been made and he presses the contempt petition qua the petitioner no.1-Smt. Vinita Kumari.

(3.) Learned counsel for the respondents, inviting attention of this Court towards the order dtd. 6/12/2021 passed by the Director (Non-Gazetted), Medical and Health Services, Rajasthan, Jaipur (Annexure-R-1) appended with the reply, would submit that in pursuance of direction of this Court, candidature of the petitioner no.1 was considered in the light of experience certificate furnished by her; but, she was not found eligible for appointment. He, therefore, prays for dismissal of the contempt petition. Per contra, learned counsel for the petitioners submits that although, the petitioner no.1, Smt. Vinita Kumari and the petitioner no.2, Ashok Singh Gurjar are having identical experience certificates; but, the respondents while, extending appointment to the petitioner no.2, have denied the same to the petitioner no.1 putting her to hostile discrimination. He, therefore, prays that the respondents may be directed to purge the contempt and they may also be punished suitably. Heard. Considered.