Guru Charan Singh Jatav S/O Shri ... vs Shri Rajeshwar Singh ...
2023 Latest Caselaw 3457 Raj/2

[2023:RJ-JP:17602]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1277/2019

                                         In

                 S.B. Civil Writ Petition No.20891/2018

Guru Charan Singh Jatav S/o Shri Ramswaroop Jatav, Aged
About 28 Years, R/o Village Akhawada, Shekhpura, Tehsil
Todabhim, District Karauli (Raj.)
                                                                  ----Petitioner
                                     Versus
1.       Shri Rajeshwar Singh, The Principal Secretary, Rural
         Development And Panchyat Raj Department, Government
         Of Rajasthan, Secretariat, Jaipur.
2.       Shri Om Prakash Kasera, Director, Elementary Education,
         Rajasthan, Bikaner.
3.       Shri Navratan Koli, Chief Executive Officer, Zila Parishad
         Karauli.
4.       State Of Rajasthan, Through Principal Secretary, Rural
         Development And Panchayatraj Department, Government
         Of Rajasthan Secretariat, Jaipur.
                                                ----Respondents/Contemnors

For Petitioner(s)          :     None Present
For Respondent(s)          :     Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/08/2023

Inviting attention of this Court towards the order dated

24.10.2019 (Annexure-R-1) appended with the reply, learned

counsel for the respondents submits that compliance of the order

dated 01.11.2018, contempt whereof is alleged, has been made.

He, therefore, prays for dismissal of the contempt petition.

None for the petitioner even in second round.

[2023:RJ-JP:17602] (2 of 2) [CCP-1277/2019]

Taking into consideration the contention advanced by the

learned counsel for the respondents and the order dated

24.10.2019 passed by the Director Elementary Education and

Panchayati Raj (Elementary Education) Rajasthan, Bikaner, this

Court is satisfied that there has been substantial compliance of the

order dated 01.11.2018.

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/58

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