Vishwakarma Public School vs State Of Rajasthan ...
2023 Latest Caselaw 2962 Raj/2

                                   [2023:RJ-JP:16222]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 333/2022
                                                                               In
                                                        S.B. Civil Writ Petition No.3003/2021

                                    Vishwakarma Public School, Ajarka village Ajarka PO Ajarka,
                                    Tehsil Mundawar, District Alwar (Raj.) Run By Vishwakarma
                                    Shiksha Samiti Through Its President Rajkapoor Son Of Shri
                                    Joharimal Aged About 49 Years Resident Of Vishwakarma Public
                                    School Ajarka, Post Ajarka, Tehsil Mundawar, District Alwar (Raj.)
                                    301401 Mobile No. 7015959207
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through Secretary, Department Of
                                               Secondary Education, Secretariat, Jaipur (Raj.) 302005
                                    2.         P.k. Goyal Additional Chief Secretary, Department Of
                                               Secondary Education, Secretariat, Jaipur (Raj.) 302005
                                    3.         Kanaram Director Secondary Education, Samta Nagar,
                                               Bikaner 334001 (Raj.)
                                    4.         Rakesh Sharma District Education Officer, Secondary
                                               Education Alwar (Raj)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Iliyas Khan For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/56

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