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Abhay Kumar Nahar S/O Late Sh. ... vs Shri Subodh Agarwal I.A.S. ...
2022 Latest Caselaw 6925 Raj/2

Citation : 2022 Latest Caselaw 6925 Raj/2
Judgement Date : 1 November, 2022

Rajasthan High Court
Abhay Kumar Nahar S/O Late Sh. ... vs Shri Subodh Agarwal I.A.S. ... on 1 November, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             D.B. Civil Contempt Petition No.2300/2018
                                 In
             D.B. Civil Contempt Petition No.1495/2016
                                 In
              D.B. Special Appeal (Writ) No.663/2015
Abhay Kumar Nahar S/o Late Shri Ratan Lal Ji, aged about 67
years, R/o 35, Vasundhara Colony, Tonk Road, Jaipur.
                                                                   ----Applicant
                                   Versus
1. Shri Subodh Agarwal. I.A.S. Additional Secretary, Higher
Education Department, Government of Rajasthan, Secretariat,
Jaipur.

2. Shri Ashutosh Padnekkar, I.A.S., Commissioner College
Education, Shiksha Sankul, Jaipur.

3. Shri Sumer Singh Bothara, Secretary, S.S. Jain Subodh
Shiksha Samiti, Subodh College, Rambagh Circle, Jaipur.

4. State of Rajasthan, through Principal Secretary, Higher
Education Department, Government of Rajasthan, Secretariat,
Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Om Prakash Sharma Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order 01/11/2022

Issue notice to the respondent No.2 on payment of P.F.

within a week.

Notices be made returnable within three weeks.

Matter be listed on 08.12.2022. On that day, affidavit of

respondent No.2-Commissioner College Education shall be

positively filed to clearly state why so far the order of the Court

has not been complied with. If the order has been complied with,

the copy of the order shall be placed on record. If the affidavit is

not filed on that day, respondent No.2-Commissioner College

(2 of 2) [CCP-2300/2018]

Education shall remain personally present in the Court to explain

his conduct.

Copy of this order shall go along with contempt notice to

respondent No.2- Commissioner College Education for necessary

compliance.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat

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