Saroj Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 3025 Raj

[2023/RJJD/010131]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1262/2022

1. Saroj Kumari D/o Shri Sahab Ram, Aged About 38 Years, Vpo Chak 8 Am, 22 Ag, Rawatsar, District Hanumangarh (Raj.).

2. Khushbu Agrawal D/o Shri Shimbhu Dayal Gupta, Aged About 32 Years, Near Hanuman Temple, Tejaji Chowk, Pratap Nagar, Chittorgarh, District Chittorgarh (Rajasthan).

3. Vikas Gadhwal S/o Shri Jagdish Prasad Gadhwal, Aged About 31 Years, Vpo Bhankari, Tehsil Paota, Jaipur (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through Principal Education Secretary, Government Secretariat, Jaipur.

2. Sh. Pawan Kumar Goyal, Principal Education Secretary, Government Secretariat, Jaipur.

3. Sh. Gaurav Agarwal, The Director, Secondary Education, Bikaner.

----Respondents

For Petitioner(s) : Mr. V.R. Choudhary For Respondent(s) : Mr. Pankaj Sharma, AAG with Mr. Deepak Chandak

JUSTICE DINESH MEHTA

Order

13/04/2023

1. Mr. Pankaj Sharma, learned Additional Advocate General

submits that due compliance of the order under consideration has

been made and the case of the petitioners have been considered

by the respondent and as a matter of fact, petitioner Nos.2 and 3

have been given due benefits in light of judgment passed by this

[2023/RJJD/010131] (2 of 2) [WCP-1262/2022]

Court in Manjoj Khandelwal & Ors. Vs. State of Rajasthan & Ors.

(S.B. Civil Writ Petition No.7283/2014, decided on 16.07.2014).

However, case of petitioner No.1 was rejected vide order dated

17.03.2023 in accordance with law.

2. In view of the aforesaid, this Court is not inclined to continue

with the present contempt petition; notices of contempt are

hereby discharged.

3. Petitioner No.1 shall be free to challenge the order dated

17.03.2023 in accordance with law.

(DINESH MEHTA),J 72-Arvind/-

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