Padma Kumari Sharma D/O Madan ... vs Manju Rajpal (2023/Rjjp/004138)
2023 Latest Caselaw 2868 Raj/2

[2023/RJJP/004138]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 232/2020

                                             In

                 S.B. Civil Writ Petition No.1016/2019

Padma Kumari Sharma D/o Madan Mohan Sharma W/o Rajendra
Kumar Parashar, Aged About 34 Years, R/o Adarsh Nagar,
College Road, Near Sanjay General Store, Gangapurcity, District
Sawaimadhopur, Rajasthan
                                                                          ----Petitioner
                                        Versus
1.       Manju Rajpal, Principal Education Secretary, Government
         Secretariat, Rajasthan Jaipur
2.       Rajeshwar          Singh,       Secretary          Cum       Commissioner
         Panchayati Raj Department, Govt. Secretariat, Rajasthan
         Jaipur (Rajasthan)
3.       Himanshu Gupta, Director (Primary Education) Rajasthan
         Bikaner (Raj)
4.       Sahab       Singh,       District    Education        Officer,    Elementary
         Education, Bharatpur (Raj)
5.       Pushkar      Raj     Sharma,         Chief      Executive        Officer   Zila
         Parishad, District Bharatpur, Rajasthan
6.       The State Of Rajasthan, Through Its Principal Education
         Secretary, Government Secretariat, Rajasthan Jaipur
                                                                    ----Respondents

For Petitioner(s)             :     None present
For Respondent(s)             :     Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

14/03/2023

Inviting attention of this Court towards the orders dated

21.01.2019 (Annexure C.R./1) & 11.02.2020 (Annexure C.R./3),

learned counsel for the respondents submits that compliance of

[2023/RJJP/004138] (2 of 2) [CCP-232/2020]

the order dated 17.01.2019, contempt whereof is alleged, has

been made. He, therefore, prays for dismissal of the contempt

petition.

None for the petitioner.

Heard. Considered.

This Court has, vide its order dated 17.01.2019, contempt

whereof is alleged, directed the respondents to decide the

representation filed by the petitioner in the light of judgment of

this Court in case of Hemlata Shrimali & Ors. versus State of

Rajasthan & Ors. and other connected matters: SB Civil Writ

Petition No.3247/2018 decided on 01.04.2015. A perusal of the

orders dated 21.01.2019 & 11.02.2020 placed on record by the

respondents alongwith reply reveals that in compliance of

direction of this Court dated 17.01.2019, the representation filed

by the petitioner has been decided in terms of judgment of this

Court in case of Hemlata Shrimali & Ors. (supra).

In view thereof, the contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/79

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