Deepa Kumawat W/O Late Shri Ramesh ... vs Director (2023:Rj-Jp:19356)
2023 Latest Caselaw 4304 Raj/2

                                   [2023:RJ-JP:19356]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 650/2020

                                                                              In

                                                        S.B. Civil Writ Petition No.7985/2020

                                   Deepa Kumawat W/o Late Shri Ramesh Kumar, Aged About 29
                                   Years, R/o In Front Of Ramdev Mandir, Shahpura Mohalla, Ward
                                   No. 16, Beawar, Ajmer (Raj.)
                                                                                                            ----Petitioner
                                                                           Versus
                                   1.          Director, The Board Of Secondary Education, Rajasthan,
                                               Bikaner.
                                   2.          Joint Director, Secondary Education, Ajmer Division,
                                               Ajmer.
                                   3.          The Block Education Officer, Ajmer Zone, Peesangan,
                                               Ajmer.
                                   4.          The Principal, The Govt. Higher Secondary School, Gola,
                                               Peesangan, Ajmer.
                                                                                                        ----Non-Petitioner


                                   For Petitioner(s)             :     Mr. Vinod Kumar Tamoliya
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/08/2023

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/281

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