Kamal Kumar Meena vs Shri Rajeev Thakur And Ors ...
2023 Latest Caselaw 3401 Raj/2

[2023:RJ-JP:17368]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 483/2017

                                           In

                 S.B. Civil Writ Petition No.10646/2016

Kamal Kumar Meena S/o Shri Ramanand Meena, R/o Village
Barthal, Post Pahadi, Tehsil Niwai Dist. Tonk Raj.
                                                                       ----Petitioner
                                         Versus
1.       Shri    Rajeev     Thakur,        The     Secretary,       Panchayati   Raj
         Department Secretariat, Jaipur.
2.       Shri Om Prakash Jangid, Chief Executive Officer, Zila
         Parishad, District Tonk, Rajasthan.
3.       Shri Murari Lal Sharma Development Officer, Panchayat
         Samiti, Niwai, District Tonk, Rajasthan.
4.       The State Of Rajasthan Through Secretary, Panchayati Raj
         Department Secretariat, Jaipur.
                                                  ----Respondents/Contemnors

For Petitioner(s) : Mr. Raj Kumar Sharma For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/08/2023

Learned counsel for the respondents submits that in

compliance of the direction of this court dated 08.08.2016, the

petitioner has resumed his duty as computer operator in

Panchayat Samiti Niwai as is apparent from his joining report

dated 09.05.2019 (Annexure-R/1) appended with the additional

affidavit dated 10.07.2019 filed by Shri Navneet Kumar. He,

therefore, prays for dismissal of the contempt petition.

[2023:RJ-JP:17368] (2 of 2) [CCP-483/2017]

Learned counsel for the petitioner does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

The pending application no.1/2019 also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Sudha/101

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