Shyamu Bairwa S/O Shri Chhaju Ram ... vs Shri Naresh Pal Gangwar ...
2023 Latest Caselaw 2833 Raj/2

[2023/RJJP/004093]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1734/2018

                                             in

                 S.B.Civil Writ Petition No.10524/2018.

Shyamu Bairwa S/o Shri Chhaju Ram Bairwa, Aged About 29
Years, R/o Village And Post Kaisara Via Malakhera District Alwar
                                                                         ----Petitioner
                                         Versus
1.       Shri Naresh Pal Gangwar, Principal Secretary Education
         Department Govt. Of Rajasthan Jaipur
2.       Shri    Asnh        Deep        Rahal,       Additional       Controller     Of
         Examination Cum Chief Executive Officer Zila Parishad
         Alwar
3.       State       Of     Rajasthan,            Through       Principal     Secretary
         Education Department Govt. Of Rajasthan Jaipur
                                                                      ----Respondents

For Petitioner(s) : None present. For Respondent(s) : Mr. SS Raghav, AAG with Mr. Ajay Singh Rajawat, Adv.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

13/03/2023

Inviting attention of this Court towards order dated

08.01.2019 passed by the Chief Executive Officer, Zila Parishad,

Alwar, learned counsel for the respondents submits that

representation filed by the petitioner has been decided in the light

of direction of this Court in S.B.Civil Writ Petition No.750/2017;

Mukesh Kumar Tailor Vs. State and contempt petition does not

survive.

None for the petitioner even in second round.

[2023/RJJP/004093] (2 of 2) [CCP-1734/2018]

Heard. Considered.

This Court vide order dated 15.05.2018, contempt whereof is

alleged, directed the respondents to decide the representation

filed by the petitioner in the light of the judgment of this Court in

Mukesh Kumar Tailor (supra).

A perusal of the order dated 08.01.2019 (Annexure-R/1)

reveals that the representation filed by the petitioner has been

decided in the light of the direction given in Mukesh Kumar Tailor

(surpa).

In view thereof, the contempt petition does not survive and

is accordingly dismissed.

(MAHENDAR KUMAR GOYAL),J

N.Gandhi/115

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