Pokhar Mal Samota S/O Shri Chandra ... vs State Of Rajasthan ...
2023 Latest Caselaw 2541 Raj/2

[2023/RJJP/003568]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 814/2020

                                          In

                   S.B. Civil Writ Petition No.10573/2008

1.       Pokhar Mal Samota S/o Shri Chandra Ram, Aged About
         59 Years, R/o Village And Post Sole Dhani Samotan Via
         Jajod, Tehsil Srimadhopur District Sikar.
2.       Rajendra Singh Merata S/o Shri Pratap Singh, Aged About
         58 Years, R/o Amar Villa Shilp Colony, Khatipura Road,
         Jhotwara, Jaipur.
3.       Jai Singh S/o Shri Madan Singh, Aged About 56 Years,
         R/o 163A, Sanjay Nagar, Joshi Marg, Kalwar Road,
         Jhotwara Jaipur.
4.       Karamveer Singh S/o Shri Kishan Dutt, Aged About 58
         Years, R/o Ward No. 22, Punia Motors Ke Kirhhe Adarsh
         Colony, Khetri Road, Chirawa, District Jhunjhunu.
5.       Om Prakash S/o Shri Hira Lal, Aged About 59 Years, R/o
         Village Kuloth, Kalan, Via Jakod, Tehsil Surajgarh, District
         Jhunjhunu.
6.       Narendra Kumar Goutam S/o Shri Brijmohan Lal Sharma,
         Aged About 59 Years, R/o Village And Post Pawta, District
         Jaipur.
7.       Surendra Kumar S/o Shri Badan Singh, Aged About 58
         Years, R/o 1-K-16, St Housing Board, Bharatpur District
         Bharatpur.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Education Department, Rajasthan Jaipur.
2.       Shri Pawan Kumar Goyal, Additional Chief Secretary/
         Principal    Secretary,        Education        Department       Rajasthan
         Jaipur.
3.       Shri Gaurav Agarwal, Director/ Commissioner Secondary
         Education Rajasthan Bikaner.
4.       Shri Rajendra Kumar Sharma, District Education Officer,
         Secondary Education Jaipur-I, Jaipur.
                                                                    ----Respondents

[2023/RJJP/003568] (2 of 2) [CCP-814/2020]

For Petitioner(s) : Mr. Rajendra Singh Merata, petitioner No.2, present in person For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

01/03/2023

Mr. S.S. Raghav, learned Additional Advocate General

appears for all the respondents.

Service is complete.

Mr. Raghav, inviting attention of this Court towards the order

dated 27.01.2023 passed by the District Education Officer,

Secondary (Headquarter) Jaipur, would submit that compliance of

the order dated 04.09.2012, contempt whereof is alleged, has

been made and the contempt petition does not survive.

The aforesaid statement is not disputed by the petitioner

No.2.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/94

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