KAILASH CHAND SAINI Vs. PURUSHOTTAM AGRAWAL & ORS

JUDGEMENT

(1.) Present contempt petition has been filed under Article 215 of the Constitution of India read with Section 12 of the Contempt of Courts Act, 1971 praying that the respondents be punished for disobedience of the order dated 19.11.2012 passed by a coordinate Bench of this court in S.B. Civil Writ Petition No.17109/2012.

(2.) A perusal of the order dated 24.9.2013 in favour of the petitioner reveal that a direction was given to the State of Rajasthan to declare the petitioner as semi-permanent Store Munshi. For giving the above direction, the coordinate Bench had relied upon the decision of this court rendered in Lal Chand Sharma v. State of Rajasthan & Ors., S.B. Civil Writ Petition No.4838/1996 decided on 2.2.2010.

(3.) The learned Single Judge passed similar orders in various petitions and they were challenged by filing appeals. A Division Bench of this court while disposing about 47 appeals on 26.11.2014 rendered the judgment in D.B. Civil Special Appeal (Writ) No.1085/2014, State of Rajasthan & Ors. v. Jai Kishan Bhatiya, and other connected appeals. The Division Bench of this court has held as under:-