Atmanand Pandey Son Of Shri Nagesh ... vs Mr. Rajeshwar Singh, Principal ...
2023 Latest Caselaw 3459 Raj/2

[2023:RJ-JP:17603]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 757/2020

                                           In

                   S.B. Civil Writ Petition No.22246/2017

Atmanand Pandey Son Of Shri Nagesh Pandey, Aged About 63
Years,    Retired     Gram       Sewak,         Gram      Panchayat       -   Barauni,
Panchayat Samiti- Tonk, District Tonk And Resident Of Plot No.
25, Satbhavana Nagar, Opposite Reliance Petrol Pump, Tonk
                                                                         ----Petitioner
                                       Versus
1.       Mr. Rajeshwar Singh, Principal Secretary (Now Acs) To
         The Government, Department Of Rural Development And
         Panchayati Raj, Secretariat, Jaipur.
2.       Mr. Navneet Kumar, Chief Executive Officer, Zila Parishad,
         Tonk,
3.       Mr.     Brijmohan        Gupta,        Block      Development         Officer,
         Panchayat Samiti- Tonk, District Tonk
4.       Mr. Sultan Singh, Director Pension And Pensioner Welfare
         Department, Directorate-Rajasthan, Jyoti Nagar, Jaipur,
5.       Ms.Shivani      Kumawat,           additional        Director     (Additional
         Charge) Pension And Pensioners Welfare Department,
         Regional Office, Opposite Savitri Girls' College, Ajmer.
6.       State Of Rajasthan Through Its Secretary, Department Of
         Rural Development And Panchayati                           Raj, Secretariat,
         Jaipur.
                                                  ----Respondents/Contemnors

For Petitioner(s) : Mr. Ashish Saksena for Mr. S.K. Saksena For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat Mr. Rohit Choudhary, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/08/2023

[2023:RJ-JP:17603] (2 of 2) [CCP-757/2020]

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/233

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