- (1.) We have heard learned counsel appearing for the petitioner.
(2.) This Civil Contempt Petition has been filed, for the alleged respondents-contemnors to be punished, and for taking appropriate action against them for non-compliance and willful disobedience of the directions given by this Court in the order dated 09.07.2014 in D.B.Civil Writ Petition No.5108/1998 [All Raj. Agriculture Supervisor vs. State of Rajasthan & Ors.].
(3.) It is submitted that the Division Bench found that the issues involved are covered by the judgment and order dated 30.04.2014 rendered by a Division Bench of the Court at the Principal Seat, Jodhpur in a batch of appeals, led by D.B.Civil Special Appeal (Writ) No.463/2005 [State of Rajasthan & another vs. Bajrang Singh Rathore & others].;