Dr. Yogendra Singh S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 4073 Raj/2

                                   [2023:RJ-JP:18762]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Contempt Petition No. 899/2022

                                                                               In

                                                        S.B. Civil Writ Petition No.6916/2022

                                   Dr. Yogendra Singh S/o Shri Ramcharan Lal, Aged About 37
                                   Years, R/o 76, Sanjay Nagar, Phase 3Rd, Dist. Bharatpur,
                                   Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.          State Of Rajasthan, Through Secretary, Department Of
                                               Higher Education, Secretariat, Jaipur.
                                   2.          Shri Bhawani Singh Detha, Secretary, Department Of
                                               Higher Education, Secretariat, Jaipur.
                                   3.          Smt.    Suchi   Tyagi,      Commissioner,            College   Education,
                                               Shiksha Sankul, Jln Marg, Jaipur.
                                   4.          Dr.    Paramjeet       Singh,    Principal,       Maharani     Shri   Jaya
                                               Government P.g. College, Bharatpur, Raj.
                                                                                                        ----Respondents

For Petitioner(s) : Ms. Shobha Sharma for Mr. Sunil Kumar Jain For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/08/2023

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/100

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