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Shanti Devi D/O Shri Banwari Lal vs Shri Manju Rajpal ...
2023 Latest Caselaw 3455 Raj/2

Citation : 2023 Latest Caselaw 3455 Raj/2
Judgement Date : 11 August, 2023

Rajasthan High Court
Shanti Devi D/O Shri Banwari Lal vs Shri Manju Rajpal ... on 11 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:17612]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 816/2020

                                            In

                 S.B. Civil Writ Petition No.26246/2018

Shanti Devi D/o Shri Banwari Lal, Aged About 37 Years, R/o
Village Bhikhawala, Post Charsa, Via Gathwari, Teh- Shahpura,
District Jaipur (Rajasthan)
                                                                        ----Petitioner
                                        Versus
1.       Shri    Manju        Rajpal,       Principal        Education      Secretary,
         Government, Secretary Jaipur (Rajasthan)
2.       Shri        Sidharth        Mahajan,        Secretary        Commissioner,
         Panchayat       Raj        Department,        Government        Secretariat,
         Rajasthan.
3.       Shri Sourabh Swami, Director/commissioner, Elementary
         Education/secondary               Education,          Rajasthan,     Bikaner
         (Rajasthan)
4.       Shri Athar Aamir Shafi Khan, Chief Executive Officer Zila
         Parishad, Jaipur Rajasthan
5.       Shri Ravindra Kumar, District Education Officer Jaipur
         Rajasthan
6.       The State Of Rajasthan, Through Its Principal Education
         Secretary, Government Secretariat, Jaipur (Rajasthan)
                                                                     ----Respondents

For Petitioner(s) : Mr. Pushpendra Kumar for Mr. Rajesh Gadwal For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/08/2023

[2023:RJ-JP:17612] (2 of 2) [CCP-816/2020]

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law for redressal of her grievance(s).

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/72

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