AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 201 wordsThis contempt petition is filed by the petitioners alleging disobedience of the order dated 01.03.2019 passed by this Court in DBCWP No.3317/2019
whereby while disposing of the writ petition the petitioners were directed to approach the Principal Secretary, Department of Finance, Government of
Rajasthan in respect of the grievances raised by them, who in turn was directed to decide the representation within three months.
Learned counsel appearing for the petitioners submits that pursuant to order passed by this Court, the petitioners made a representation on 25.03.2019,
however, the same has not been decided till this date.
It is noticed that the representation dated 25.03.2019 is not addressed to the Principal Secretary, Department of Finance Government of Rajasthan;
rather it is addressed to the Principal Secretary, Department of Education, Government of Rajasthan and the Secretary to Government, Department of
Finance (Rules Division).
The legal notice served upon the respondents by the petitioners dated 31.07.2019, is also addressed to the Principal Secondary, Department of
Education and the Secretary to Government, Department of Finance (Rules Division).
Apparently, the petitioners have not made the representation to the authority concerned.
No case for initiating the contempt proceedings is made out.
The contempt petition is, accordingly, dismissed.