Jailata Devi Widow Of Shahid ... vs State Of Rajasthan ...
2023 Latest Caselaw 3678 Raj/2

                                   [2023:RJ-JP:18006]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 193/2020
                                                                               In
                                                        S.B. Civil Writ Petition No.5272/2012

                                    Jailata Devi Widow Of Shahid Sipahi Ramswaroop, Aged About
                                    31 Years, Resident Of Village And Post Pasta, Tehsil Deeg, Distt.
                                    Bharatpur At Present Posted In The Office Of Zila Sainik Kalyan
                                    Karyalaya Bharatpur As Class-IVth Employee
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through The Principal Secretary,
                                               Revenue And Sainik Kalyan, Secretariat, Jaipur
                                    2.         Shri Sanjay Malhota, Principal Secretary, Revenue And
                                               Sainik Kalyan, Secretariat, Jaipur
                                    3.         Shri Karan Singh Rathore, Director Sainik Kalyan Vibhag,
                                               Rajasthan, Jaipur
                                    4.         Shri Nathmal Dedal, District Collector, Bharatpur
                                    5.         Shri K.V.S.      Rathore,         Zila     Sainik        Kalyan   Adhikari,
                                               Bharatpur.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Manish Parihar for Mr. Tanveer Ahamad For Respondent(s) : Mr. Surendra Meel, Dy. G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/21

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