Suman Saini D/O Sh. Bhura Ram Saini ... vs State Of Rajasthan ...
2023 Latest Caselaw 3825 Raj/2

                                   [2023:RJ-JP:18328]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 863/2022

                                                                                In

                                                        S.B. Civil Writ Petition No.13084/2020

                                   Suman Saini D/o Sh. Bhura Ram Saini W/o Sh. Krishan Kumar
                                   Saini, Aged About 32 Years, Resident Of Kua Ram Sagar, Ward
                                   No. 1, Udaipurwati, Dist. Jhunjhunu, Rajasthan.
                                                                                                             ----Petitioner
                                                                             Versus
                                   1.         State      Of    Rajasthan,          Through          Principal    Secretary,
                                              Department Of Education, Rajasthan Govt. Secretariat,
                                              Jaipur.
                                   2.         Pawan      Kumar         Goyal,     State      Of     Rajasthan,    Through
                                              Principal Secretary, Department Of Education, Rajasthan
                                              Govt. Secretariat, Jaipur.
                                   3.         Gaurav Aggarwal, The Director, Secondary Education,
                                              Bikaner.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Kunal Agarwal for Mr. Vikas Kabra For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/08/2023

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/36

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