Hajarilal Meena vs Shri P S Mehra And Others ...
2023 Latest Caselaw 3402 Raj/2

                                   [2023:RJ-JP:17404]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 812/2016

                                                                               In

                                                        S.B. Civil Writ Petition No.957/2016

                                   Hajarilal Meena, S/o Kalu Ram Meena, R/o Village Kaleshan, Post
                                   Ballupura, Tehsil Rajgarh, Dist. Alwar
                                                                                                             ----Petitioner
                                                                           Versus
                                   1.         P.s. Mehra, State Of Raj Through Principal Secretary,
                                              Finance Department (Rules Division) Secretariat Jaipur
                                   2.         Naresh Pal Gangwar, Principal Secretary, Department Of
                                              Education, Govt. Of Raj, Secretariat, Jaipur
                                   3.         B.L. Swarnkar Director Secondary Education, Rajasthan
                                              Bikaner
                                   4.         Smt.      Gayatri   Prajapat,         Deputy       Director,     Secondary,
                                              Education, Bikaner Division Churu.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Tanmay Dhand For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/42

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