Smt. Chandra Jethani Wife Of Shri ... vs Dr. Mohan Lal Yadav, ...
2023 Latest Caselaw 6366 Raj/2

[2023:RJ-JP:32177]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 468/2023

                                            In

                     S.B. Civil Writ Petition No.4261/2016

Smt. Chandra Jethani Wife Of Shri Ashok Kumar Jethani, Aged
About 68 Years, Retired Principal, Department Of Secondary
Education-Rajasthan And Resident Of E-329, Shastri Nagar,
Ajmer (Rajasthan).
                                                                          ----Petitioner
                                        Versus
1.       Dr. Mohan         Lal    Yadav, Secretary(Now                  Commissioner)
         Department         Of     Secondary           Education         (Now    School
         Education) Government Of Rajasthan, Secretariat, Jaipur
         -302005.
2.       Mr.   Gaurav       Agrawal,        Director,       Secondary       Education,
         Directorate-Rajasthan, Bikaner-334001.
3.       Mr.    Anil     Kumar         Joshi,      District          Education   Officer
         (Madhyamik-I) (Now Secondary Head-Quarter) Topdara,
         Ajmer-305001.
4.       Mr. Akhil Arora, Secretary To The Government, (Now
         Additional Chief Secretary) Department Of Finance, Rules
         Division, Government Of Rajasthan, Secretariat, Jaipur-
         302005.
5.       State Of Rajasthan, Through Its Secretary To The
         Government            Department             Of       School       Education,
         Secretariat, Jaipur-302005.
                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Harshit Mittal for Mr. S.K. Saksena For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/11/2023

[2023:RJ-JP:32177] (2 of 2) [CCP-468/2023]

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/s-180

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