Suo Moto vs The Principal Secretary, Dept. Of ...
2022 Latest Caselaw 9966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 617/2022

Suo Moto

----Petitioner Versus

The Principal Secretary, Dept. Of Rural Dev. And Panchayati Raj

----Respondent

For Petitioner(s) : By Court For Respondent(s) : Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/07/2022

An application has been preferred on behalf of the

respondent - Principal Secretary, Department of Rural

Development & Panchayati Raj seeking exemption from

personal appearance before this Court. In the application,

it is stated that the matter regarding issuance of calendar

for recruitment of LDC-2013 is pending consideration

before the Cabinet for necessary approval, therefore, the

personal appearance of the Principal Secretary,

Department of Rural Development & Panchayati Raj

before this Court may be exempted.

Taking into consideration the above facts and

circumstances of the case, the personal appearance of

(2 of 2) [WCP-617/2022]

the Principal Secretary, Department of Rural Development

& Panchayati Raj before this Court is exempted.

Mr. Sunil Beniwal, learned AAG has also filed reply to

the contempt petition, however, the same is not available

on record.

Office is directed to place the reply on record.

List on 4th August, 2022 while showing name of

Mr. Sunil Beniwal, learned AAG as counsel for the

respondent in the cause list.

(VIJAY BISHNOI),J

90-msrathore/-

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