Vikram Sharma vs R. Venkateshwaran
2022 Latest Caselaw 10221 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 471/2021

1. Vikram Sharma S/o Late Shri Prakash Sharma, Aged About 35 Years, Vishvakarma Nagar, Bhadwasiya, District Jodhpur, Rajasthan.

2. Bhanwar Ram S/o Chatara Ram, Aged About 30 Years, Village Budiwala, Balotra, District Barmer, Rajasthan.

3. Suresh Chand S/o Prem Chand Jataw, Aged About 36 Years, Diyakari, Dunger Singh Ka Bag, Tehsil And District Alwar, Rajasthan.

----Petitioners Versus

1. Dr. R. Venkateshwaran, Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

2. Shri Sourabh Swami, Director, Secondary Education Bikaner, District Bikaner, Rajasthan.

3. Shri Moola Ram Choudhary, District Education Officer, Secondary Education, Barmer, District Barmer, Rajasthan.

4. Shri Amar Singh Deora, District Education Officer, Secondary Education, Sirohi, District Sirohi, Rajasthan.

5. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailah Jangid For Respondent(s) : Mr. Pankaj Sharma, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 04/08/2022

Learned counsel for the petitioners has submitted that since

the order of this Court has been complied with, this writ contempt

has rendered infructuous.

Accordingly, this writ contempt is dismissed as having

become infructuous.

Notices discharged.

(VIJAY BISHNOI),J 54-mohit/-

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