K.S. Rathore, J. - (1.) This writ petition is directed against the orders dated 02.08.2006 (Annexure-2) and 25.10.2007 (Annexure-4) passed by the Commissioner for persons with Disabilities, Rajasthan.
(2.) Vide Annexure-2 dated 02.08.2006, the Commissioner for persons with Disabilities directed the petitioner to consider the case of respondent No.2 Ramanuj Pancholi for adhoc appointment till the process of selection is not initiated.
(3.) Vide Annexure-4 dated 25.10.2007, the Commissioner for persons with Disabilities, Rajasthan, has reviewed its earlier order dated 02.08.2006 (Annexure-2) as well as contempt proceedings with regard to compliance of above earlier order dated 02.08.2006 and directed the Government as well as the petitioner University of Rajasthan to comply with the order dated 02.08.2006 within a period of 15 days but discharged the notice issued to the petitioner under Section 228 of the Indian Penal Code.;