Citation : 2023 Latest Caselaw 2115 Raj/2
Judgement Date : 13 February, 2023
[2023/RJJP/002561]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 1017/2017
In
S.B. Civil Writ Petition No.9635/2014
1. Jotram S/o Shri Brij Lal, R/o Dabli Kalan, Bolck Tibbi
District Hanumangarh (Working As Prerak Since
24.9.2004 At Dablikala Centre.
2. Jaswant S/o Shri Hetram Verma, R/o Rampura, Bolck
Tibbi, District Hanumangarh Working As Prerak Since
24.9.2004 At Rampura Centre
3. Darshana W/o Shri Mangtu Ram, R/o Vpo Dabli Khurd,
Bolck Tibbi, District Hanumangarh Working As Paerak
Since 24.09.2004 At Dabli Khurd Centre
4. Pappu Ram S/o Shri Krishnalal, R/o Vpo Dabli Khurd,
Block Tibbi, District Hanumangarh, Working As Prerak
Since 3.5.2011 At Dabli Khurd Centre.
----Petitioners
Versus
1. Shri Rohit Kumar, Principal Secretary, Panchayati Raj And
Rural Development, Rajasthan Secretariat, Jaipur.
2. Shri Hauman Singh Bhati, Director, Literacy And
Continuing Education, Shiksha Sankul Vth Bolck, Ist Floor,
J.L.N. Marg, Jaipur.
3. State Of Rajasthan, Through Its Secretary, Panchayati Raj
Department Govt. Secretariat, Jaipur.
----Respondents-Contemnors
For Petitioner(s) : Mr. G.S. Gouttam for Mr. R.K. Gouttam For Respondent(s) : Mr. C.L. Saini, AAG
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment
13/02/2023
[2023/RJJP/002561] (2 of 2) [CCP-1017/2017]
Learned counsel for the petitioners submits that this
contempt petition is rendered infructuous.
The same is dismissed accordingly.
Notices are discharged.
(MAHENDAR KUMAR GOYAL),J
Sudha/20
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