Jai Prakash S/O Shri Mani Ram vs Naresh Pal Gangwar ...
2023 Latest Caselaw 4156 Raj/2

[2023:RJ-JP:19168]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1887/2018

                                            In

                     S.B. Civil Writ Petition No.3092/2018

Jai Prakash S/o Shri Mani Ram, Aged About 53 Years, R/o
Kherpura, Post Hamirpur, Tehsil Surajgarh, Distt. Jhunjhunu
(Raj.) At Present Working At Govt. Upper Primary School
Likayatwali (Ramkumrpura), Tehsil Khetri, District Jhunjhunu
(Raj.)
                                                                            ----Petitioner
                                        Versus
1.        Naresh       Pal   Gangwar,        Principal       Secretary,        Education
          Department, Govt. Of Rajasthan, Govt. Secretariat, Jaipur
          (Raj.)
2.        Shyam Singh Rajpurohit, Director, Elementary Education,
          Rajasthan, Bikaner (Raj.)
3.        Om Prakash Sharma, Distt. Education Officer, Elementary
          Education, Jhunjhunu (Raj.)
4.        State Of Rajasthan, Through Its Principal Secretary,
          Department Of Education, Govt. Secretariat, Jaipur (Raj.)
                                                                       ----Respondents

For Petitioner(s)             :     None present
For Respondent(s)             :     Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/08/2023

This contempt petition has been filed alleging willful

disobedience of the order dated 08.02.2018 passed by this Court

whereby, the respondents were directed to decide the

representation filed by the petitioners by a speaking and reasoned

order.

[2023:RJ-JP:19168] (2 of 2) [CCP-1887/2018]

Learned counsel for the respondents, inviting attention of

this Court towards the order dated 03.07.2019 (Annexure-R/1)

appended with the reply filed by them, would submit that the

representation filed by the petitioner has been decided vide a

reasoned and speaking order. He, therefore, prays for dismissal of

the contempt petition.

None for the petitioner.

Taking into consideration the contentions advanced by the

learned counsel for the respondents and the order dated

03.07.2019, this Court is satisfied that there has been substantial

compliance of the order dated 08.02.2018.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/52

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