Rajesh Singh Bhadoria S/O Shri ... vs Sh. D.B. Gupta ...
2023 Latest Caselaw 3686 Raj/2

[2023:RJ-JP:18049]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 128/2019

                                             In

                     S.B. Civil Writ Petition No.159/2016

Rajesh Singh Bhadoria S/o Shri Mahiwal Singh, Aged About 63
Years, R/o 447, Jaswant Nagar, Khatipura, Jaipur. Retd. On
31.08.2015 O/o, Vikas Adhikari, Panchayat Samiti Kotputli,
District Jaipur.
                                                                          ----Petitioner
                                           Versus
1.       Sh. D.B. Gupta, Chief Secretary, Secretariat, Jaipur.
2.       Sh. Niranjan Kumar Arya, Addl. Chief Secretary, Govt. Of
         Rajasthan, Finance Department, Secretariat, Jaipur.
3.       Sh. Salvindra Sohta, Secretary, Rural Development And
         Panchayat Raj Department, Secretariat, Jaipur.
4.       Sh. Navin Mahajan, Ias, Secretary Irrigation/ Water
         Resource        Department,              Government         Of     Rajasthan,
         Secretariat, Jaipur.
5.       Shri Ati Markendy, Addl. Chief Engineer (H.Q.) Irrigation/
         Water       Resource            Department,      Govt.      Of     Rajasthan,
         Bhawani Singh Marg, Jaipur.
6.       State Of Rajasthan Through Chief Secretary, Secretariat,
         Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Rajendra Vaish For Respondent(s) : Ms. Sheetal Mirdha, AAG with Mr. Prateek Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

Learned counsel for the respondents submits that in

compliance of the order of this Court dated 07.08.2018, contempt

[2023:RJ-JP:18049] (2 of 2) [CCP-128/2019]

whereof is alleged, the petitioner has been paid all his post retiral

benefits alongwith interest.

Learned counsel for the petitioner does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/61

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