Shri Jagdish Prasad Education ... vs Mr. Bhawani Singh Detha
2022 Latest Caselaw 7547 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 820/2022

Shri Jagdish Prasad Education Trust, Village And Post Aangai,
Tehsil Sarmathura, District Dholpur Through Secretary Pramod
Kumar Sharma S/o Shri Jagdish Prasad Sharma,aged About 35
Years, R/o Village And Post Aangai, Tehsil Sarmathura, District
Dholpur (Raj.).
                                                                    ----Petitioner
                                   Versus
1.     Mr. Bhawani Singh Detha, I.A.S. Education Secretary,
       Department       Of     Higher       Education,          Government     Of
       Rajasthan, Jaipur Secretariat, Jaipur.
2.     Mr.    Gaurav     Agarwal,         I.A.S.,       Director,     Elementary
       Education, Bikaner.
3.     Mr.     Prof.      Dinesh           Prasad          Saklani,       Member
       Secretary/chairperson,           National       Council      For   Teacher
       Education, G-7 Sector-10 Dwarka New Delhi-110075.
4.     Mr. Naveen Malik, Regional Director, Western Regional
       Committee, National Council For Teacher Education, G-7
       Sector-10 Dwarka New Delhi-110075.
5.     The State Of Rajasthan, Through Its Education Secretary,
       Department       Of     Higher       Education,          Government     Of
       Rajasthan, Jaipur Secretariat, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. M.S. Raghav, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

30/11/2022

This petition is for initiation of contempt proceedings against

the respondents in S.B. Civil Writ Petition No. 7216/2021 dated

24/01/2022, a copy of the order is at page 16-A.

(2 of 2) [CCP-820/2022]

It is evident that the writ petition was disposed of in the light

of judgment of a Co-ordinate Bench of this Court at Principal Seat,

Jodhpur in case of Surender Kaur Memorial College of Higher

Education vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No. 2359/2021).

There is no positive direction in the order at page 16-A which

was wilfully disobeyed by the respondents. The judgment of

Surender Kaur is not on the record nor the petitioner filed any

representation to the respondents-authorities annexing therewith

the judgment of Surender Kaur's case.

Learned counsel for the petitioner submits that the petitioner

had sent a legal notice to the respondents before initiation of this

contempt petition.

The prayer is misconceived in absence of a case of wilful

disobedience. Consequently stands dismissed.

(BIRENDRA KUMAR),J

ANIL SHARMA /37

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