Rakesh Kumar Meena S/O Sarwan ... vs State Of Rajasthan ...
2023 Latest Caselaw 4142 Raj/2

[2023:RJ-JP:19173]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 194/2020
                                         In
                 S.B. Civil Writ Petition No.26155/2018

1.       Rakesh Kumar Meena S/o Sarwan Kumar Meena, Aged
         About 39 Years, R/o Vpo Mandha (Surera) Tehsil
         Dantaramgarh, District Sikar (Raj)
2.       Sumitra Devi D/o Munna Lal W/o Rohitash Raigar, Aged
         About 35 Years, R/o Ward No. 21, Raigaro Ka Mohalla,
         Shrimadhopur, District Sikar (Raj)
3.       Narendar Kumar Pipliwal S/o Bhanwar Lal, Aged About 34
         Years, R/o Surya Colony, Ranoli, District Sikar (Raj)
4.       Pramod Rangera S/o Ramji Lal, Aged About 29 Years, R/o
         Ward No. 12 Heera Nagar Road, Neem Ka Thana, District
         Sikar (Raj)
                                                                  ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Its The Principal Education
         Secretary, Government Of Rajasthan, Government
         Secretariat, Jaipur (Rajasthan)
2.       Smt. Manju Rajpal, Principal Education Secretary,
         Government Of Rajasthan, Government Secretariat,
         Jaipur (Rajasthan)
3.       Shri Rajeshwar Singh, Secretary Cum Commissioner,
         Panchayati Raj Department, Government Of Rajasthan,
         Government Secretariat, Jaipur (Rajasthan)
4.       Shri Himanshu Gupta, Director, Elementary Education,
         Bikaner (Rajasthan)
5.       Shri Jagdish Prasad Bunkar, Chief Executive Officer, Zila
         Parishad, Sikar (Raj)
6.       Shri Lal Chand, District Elementary Education Officer,
         Sikar (Raj)
7.       Dr. Bharti Dixit, Chief Executive Officer, Zila Parishad,
         Jaipur (Raj)
8.       Ashok Kumar Sharma, District Elementary Education
         Officer, Jaipur (Raj)
                                                ----Respondents/Contemnors

For Petitioner(s) : Mr. Ashindra Gautam For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:19173] (2 of 2) [CCP-194/2020]

24/08/2023

This contempt petition has been filed alleging willful

disobedience of the order dated 03.12.2018 passed by this Court

whereby, the writ petition was disposed of on the request of the

learned counsel for the petitioners to file a representation and the

respondents were expected to decide the same in accordance with

law by a reasoned and speaking order within a period of eight

weeks from the date of receipt.

Alongwith the contempt petition, no copy of any

representation allegedly submitted to the respondents has been

filed. This Court has, vide order dated 17.02.2023, granted the

petitioners a week's time to place on record a copy of the

representation filed by them alongwith the affidavit; however, no

such copy of the representation has been filed till date.

In view thereof, this Court is not satisfied that any contempt

of the order dated 03.12.2018 is made out.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/59

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