Ashok Kumar Choudhary S/O Laxmi ... vs Shri Pawan Kumar Choudhary ...
2023 Latest Caselaw 4331 Raj/2

[2023:RJ-JP:19501]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1097/2022

                                             In

                   S.B. Civil Writ Petition No.10180/2021

1.       Ashok Kumar Choudhary S/o Laxmi Narain Jat, Aged
         About 39 Years, R/o Village Gothara, Post Jatwara, Tehsil
         Bassi, District Jaipur (Raj.).
2.       Mahesh Kumar Kuldeep S/o Kalyan Sahay Kuldeep, Aged
         About 35 Years, R/o Village Nindar, Amrit Colony, Ward
         No. 1, Via Harmada, Jaipur.
                                                                       ----Petitioners
                                         Versus
1.       Shri    Pawan        Kumar         Choudhary,          Principal   Secretary,
         Education        Department,             Govt.      Secretary,     Rajasthan,
         Jaipur.
2.       Shri Gaurav Agarwal, Director, Secondary Education,
         Bikaner.
3.       Shri Subhash Chandra Yadav, Dy. Director/joint Director
         (Acting), Secondary Education, Jaipur Division, Jaipur.
4.       Shri Harji Lal Atal, Secretary, Rajasthan Public Service
         Commission, Ajmer.
5.       State       Of    Rajasthan,          Through          Principal   Secretary,
         Education        Department,             Govt.      Secretary,     Rajasthan,
         Jaipur.
                                                    ----Respondents/Contemnors

For Petitioner(s) : Mr. R.S. Bhardwaj For Respondent(s) : Mr. S.S. Raghav, AAG MR. Ashish Kumar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

28/08/2023

Learned counsel for the petitioners wants to withdraw this

contempt petition with liberty to assail the order dated 06.04.2023

[2023:RJ-JP:19501] (2 of 2) [CCP-1097/2022]

passed by the respondents rejecting their representation by way

of an appropriate remedy available under the law.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J Manish/67

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