Hari Ram Gurjar vs Giriraj Singh Kushwaha ...
2023 Latest Caselaw 3980 Raj/2

[2023:RJ-JP:18636]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1313/2016

                                            In

                  S.B. Civil Writ Petition No.12756/2014

Hari Ram Gurjar S/o Sh. Suraj Mal Gurjar, age about 32 years,
R/o Village And Post Khori, Tehsil Shahpura Dist. Jaipur
Rajasthan
                                                                        ----Petitioner
                                        Versus
Giriraj Singh Kushwaha, Secretary Rajasthan Public, Service,
Commission, Ajmer Raj
                                                      ----Contemnor-Respondent

For Petitioner(s) : None Present For Respondent(s) : Mr. Dilip Singh Shekhawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2023

On last date i.e. 19.08.2023, following order was passed:

"This contempt petition has been filed alleging willful disobedience of the order dated 24.09.2015 passed by this Court whereby, the respondent- Rajasthan Public Service Commission was directed to publish result based on second answer key.

Learned counsel for the respondents, inviting attention of this Court towards the contents of the reply filed by him to contempt petition, would submit that the revised result was declared on 25.03.2019 and name of the petitioner has been recommended for appointment vide letter dated 08.05.2019 (Annexure R1). He, therefore, prays for dismissal of the contempt petition.

[2023:RJ-JP:18636] (2 of 2) [CCP-1313/2016]

None appears for the petitioner. However, in the interest of justice, the petitioner is granted one more opportunity to rebut the aforesaid statement.

List the matter on 22.08.2023 as 'twelfth case' as prayed."

Today also, none for the petitioner even in second round.

In view thereof, taking into consideration the contention

advanced by the learned counsel for the respondents, this

contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/13

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