Kamlesh Kumar Jangid vs Smt Veenu Gupta And Ors ...
2023 Latest Caselaw 2396 Raj/2

[2023/RJJP/003387]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 245/2017

                                        In

                 S.B. Civil Writ Petition No.18078/2015

Kamlesh Kumar Jangid S/o Shri Ramji Lal Jangid, aged about 32
years, R/o Village And Post Deladi, Tehsil Baswa District Dausa
Rajasthan
                                                                       ----Petitioner
                                     Versus
1.       Smt. Veenu Gupta, Secretary, Medical, Health And Family
         Welfare     Department,             Government           Of     Rajasthan,
         Secretariat, Jaipur
2.       Shri Ramniwas Jat, Addl. Director Admn., Directorate Of
         Medical,    Health       And        Family      Welfare       Department,
         Swasthya Bhawan, Jaipur Raj.
3.       Shri Dr. Prathviraj Meena Chief Medical And Health Officer,
         Dausa District Dausa
                                                 ----Contemnor-Respondents

For Petitioner(s) : None Present For Respondent(s) : Dr. Manoj Sharma, Standing OIC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

27/02/2023

Dr. Manoj Sharma appears for all the respondents.

Service is complete.

Dr. Sharma, inviting attention of this Court towards the order

dated 18.05.2017 passed by the Additional Director

(Administration), Medical & Health Services, Rajasthan, would

submit that representation filed by the petitioner has been decided

in the light of the judgment of this court in case of Manohar Singh

[2023/RJJP/003387] (2 of 2) [CCP-245/2017]

& Ors. Vs. State of Rajathan & Ors. in S.B. Civil Writ Petition

No.3622/2013 and therefore, the contempt petition does not

survive.

None for the petitioner even in second round.

None appeared on his behalf on last date also i.e. on

21.02.2023.

In view of the statement of Dr. Sharma, this contempt

petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/23

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