Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this writ petition with the following prayer :- "It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed :- A. By an appropriate writ order or direction, the impugned order dated 30.01.2018 (Annex.6) passed by the Execution court (Civil Judge), Sangaria Dist Hanumangarh in execution proceedings no 04/2004 namely Badri Nath v. Swami Keshawanand Mahavidlya may kindly be quashed and execution proceedings may kindly be quashed."
(2.) Brief facts of the case as noticed by this Court are that the respondent was appointed as Lab Assistant in the petitioner institution and while the dispute of selection grades was being adjudicated under an appeal filed under Section 21 of the Rajasthan Non Government Educational Institutions Act, 1989, the favourable order was passed in favour of the respondent on 6.12000.
(3.) Counsel for the petitioner has opposed the execution petition and the order passed by the executing Court only on the ground that necessary benefits have been given to the private respondent in accordance with the circular Annex.2 dated 22.4.2008, the relevant portion reads as under :- ...[VERNACULAR TEXT OMITTED]... 3.1. Counsel for the petitioner states that this circular has been upheld by various judgments and, therefore, the petitioner is required to grant all the benefits to the private respondent only in accordance with the circular dated 22.4.2008 i.e. actual benefits from 28.5.2002. ;