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Poonam Sharma W/O Shri Ashok Kumar ... vs The State Of Rajasthan
2021 Latest Caselaw 7881 Raj/2

Citation : 2021 Latest Caselaw 7881 Raj/2
Judgement Date : 20 December, 2021

Rajasthan High Court
Poonam Sharma W/O Shri Ashok Kumar ... vs The State Of Rajasthan on 20 December, 2021
Bench: Sanjeev Prakash Sharma
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 413/2021

Poonam Sharma W/o Shri Ashok Kumar Sharma, Aged About 49
Years, Resident Of Plot No. 79-79 (S) New Colony, Bus Stand
Pulera, District Jaipur (Rajasthan)
                                                                     ----Petitioner
                                     Versus
1.     The    State      Of     Rajasthan,          Through       The   Secretary
       Elementary Education Department, Secretariat, Jaipur
       Rajasthan
2.     Saurabh Swami Director Elementary Education, Bikaner
       Rajasthan
3.     Ravindra Kumar, District Elementary Education Officer
       Jaipur Rajasthan
                                                                  ----Respondents

Connected With S.B. Civil Contempt Petition No. 414/2021 Ishwar Singh Yadav S/o Shri Prabhu Ram Yadav, Aged About 53 Years, Resident Of Village And Post Palawa, Tehsil Mundawar, District Alwar Rajasthan

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary Elementary Education Department, Secretariat, Jaipur Rajasthan

2. Saurabh Swami Director Elementary Education, Bikaner Rajasthan

3. Neki Ram, District Elementary Education Officer Alwar Rajasthan

4. Mula Ram Choudhary, Aged About 99 Years, District Elementary Education Officer Barmer Rajasthan

----Respondents S.B. Civil Contempt Petition No. 415/2021 Santosh Choudhary D/o Shri Mala Ram Choudhary W/o Shri Naresh Choudhary, Aged About 55 Years, Resident Of K-25, L.i.c Flats, Vidhyadhar Nagar, Jaipur (Rajasthan)

(2 of 3) [CCP-413/2021]

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary Elementary Education Department, Secretariat, Jaipur Rajasthan

2. Saurabh Swami Director Elementary Education, Bikaner Rajasthan

3. Ravindra Kumar, District Elementary Education Officer Jaipur Rajasthan

----Respondents S.B. Civil Contempt Petition No. 416/2021 Smt Rajesh Kasera D/o Shri Girraj Sharan Kasera, Aged About 50 Years, Resident Of F-12, Jawahar Nagar, Kota, Rajasthan

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Elementary Education, Department, Secretariat, Jaipur Rajasthan

2. Saurabh Swami, Director Elementary Education, Bikaner Rajasthan

3. Purshottam Maheshwari, District Elementary Education Officer, Jhalawar, Rajasthan

----Respondents S.B. Civil Contempt Petition No. 417/2021 Amita Sharma W/o Shri Davendra Kumar Sharma, Aged About 48 Years, Resident Of House No. 199, Police Line Road, Moti Nagar, Bundi (Rajasthan)

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Elementary Education, Department, Secretariat, Jaipur Rajasthan

2. Saurabh Swami, Director Elementary Education, Bikaner Rajasthan

3. Prahlad Meena, District Elementary Education Officer, Bundi Rajasthan

4. Rajendra Singh Beo, Panchayat Samiti, Nainwa, District Bundi, Rajasthan

(3 of 3) [CCP-413/2021]

----Respondents

For Petitioner(s) : Mr. Balkishan Saini For Respondent(s) : Mr. C L Saini, AAG

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

20/12/2021 It is informed that stay has been passed by the Division

Bench staying the operation of the judgment for which the

compliance is being sought for.

In view thereof, the contempt proceedings are dropped.

Notices are discharged.

The petitioner would be at liberty to initiate contempt

proceedings after the disposal of the appeal, if need so arises.

(SANJEEV PRAKASH SHARMA),J

NITIN /91-95

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