DHARAMPAL GOYAL S/O SHIVNARAYAN AGARWAL Vs. STATE OF RAJASTHAN THROUGH PRINCIPAL SECRETARY, COLLEGE EDUCATION, GOVERNMENT OF RAJASTHAN, JAIPUR

JUDGEMENT

(1.) This Court vide its order dated 25.11.2014 had stayed the termination of the services of the petitioners. Thereafter, it was informed to this Court that in spite of there being an order restraining the respondents from terminating the services of the petitioners, they are not being allowed to perform their duties. Accordingly, a co-ordinate Bench of this Court vide order dated 16.02.2017, took suo-moto cognizance against the contemnor and Mr. Rajhans Upadhyay, Additional Chief Secretary College Education, Government of Rajasthan as well as Mr. Murlidhar Mundra, Principal, Maharana Pratap Government P.G. College, Chittorgarh, were directed to remain present before this Court. In pursuance to the said order, the concerned officers are present along with their counsels.

(2.) Reply to the suo-moto contempt notice has also been filed.

(3.) It is submitted that petitioner Dharmpal Goyal has been duly paid for the classes they have conducted by way of cheque. Similarly Naresh Sen has also been paid for the academic session 2014-15 and for the period they were recquired to put in the service. The third petitioner namely Soniya Pawnar has not come forward to join.