RAO SULOCHANA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By order dtd. 30/5/2019, notice was issued to the respondents as to why they should not be punished for violating the directions issued by this Court and the respondent No. 2 Secretary, Education Department, Government of Rajasthan, Secretariat, Jaipur was directed to remain personally present before this Court.

(2.) Today, an application has been filed by the respondents seeking exemption from personal presence and order dtd. 2/7/2019 has been placed for perusal of the Court indicating compliance of the directions issued by this Court.

(3.) Learned counsel for the petitioner submits that the compliance is not complete, inasmuch, the directions given by the Court have not been followed in letter and spirit.