Vikram Singh S/O Dharma Singh vs Mr Naresh Pal Gangwar Principal ...
2023 Latest Caselaw 2870 Raj/2

[2023/RJJP/004181]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 2653/2018

                                         In

                 S.B. Civil Writ Petition No.12520/2018

Vikram Singh S/o Dharma Singh, Aged About 40 Years, R/o
Behind Post Office Laxmangarh District Alwar Rajasthan
                                                                     ----Petitioner
                                     Versus
1.       Mr Naresh Pal Gangwar Principal Education Secretary,
         Govt. Secretariat Jaipur
2.       Mr. P.c. Kishan Director Primary Education, Bikaner
3.       Ms.     Poonam         Goyal         District       Education     Officer
         (Elementary), District Alwar
4.       The State Of Rajasthan Through Its Principal Education
         Secretary, Govt. Secretariat 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

Learned counsel for the respondents, inviting attention of

this Court towards the order dated 10.08.2021 passed by the

District Education Officer (HQ), Elementary Education, Alwar,

would submit that the representation filed by the petitioner has

been decided assigning cogent reasons. He, therefore, prays for

dismissal of the contempt petition.

None for the petitioner. None appeared on his behalf on last

two dates also, i.e., 28.02.2023 & 21.02.2023.

Heard. Considered.

[2023/RJJP/004181] (2 of 2) [CCP-2653/2018]

This Court has, vide its order dated 02.07.2018, 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

order dated 10.08.2021 (Annexure R/1) reveals that the

representation filed by the petitioner has been decided in the light

of aforesaid judgment.

In view thereof, the contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/144

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