Amitava Roy and Veerendr Singh Siradhana , J. - (1.) The appellant/petitioner (for short the appellant) aggrieved of the order dated 17th of July, 2013 passed by the learned Single Judge in S B. Civil Contempt Petition No.574 of 2012, Ranjeet Singh v. Shri K.K. Pathak dismissing the contempt petition, has preferred the above- noted special appeal.
(2.) Shron off the unnecessary details, the material facts and particulars necessary for appreciation of the controversy raised in the special appeal are that the appellant preferred a writ application, which was disposed of by the learned Single Judge vide order dated 5th of December, 2011; with a direction to the appellant to remain present in the office of the Rajasthan Public Service Commission (for short the Commission), where he would be shown the names of the candidates between Roll Number 46551 to 46800, and in the event of detection of his name and Roll Number a copy of the marks-sheet may be provided to him. If the Roll Number and name of the appellant is not detected, the Commission cannot be faulted for non-supply of duplicate mark-sheet.
(3.) The appellant alleging non-compliance of the order dated 5th of December, 2011 initiated contempt proceedings, pleading that he was informed on 14th of December, 2011 that the number-wise guide book and Alfa list of that time, have already been weeded out as per weeding out parameters. Taking note of the fact that the appellant approached this Court in the year 2011, seeking necessary direction to secure a copy of his marks, with reference to an competitive examination which was concluded in the year 1990; the learned Single Judge vide impugned judgment and order dated 17th of July, 2013 dismissed the contempt petition, observing that initiation of the contempt proceedings was nothing but gross misuse of process of law.;