Ramesh Singh Raghav Son Of Shri ... vs Smt. Manju Rajpal, Principal ...
2023 Latest Caselaw 6463 Raj/2

[2023:RJ-JP:32820]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 449/2021

                                            IN

                     S.B Civil Writ Petition No. 3464/2021

Ramesh Singh Raghav Son Of Shri Raghuveer Singh, Aged About
60 Years, Retired - Gram Vikas Adhikari, Gram Panchayat -
Bharnai, Panchayat Samiti - Makrana, District Nagaur And
Resident Of Laxmi Vihar Colony, Station Road, Opposite Meghwal
Hostel, Kuchaman City, District Nagaur.
                                                                         ----Petitioner
                                        Versus
1.       Smt.        Manju      Rajpal,       Principal        Secretary        To     The
         Government, Department Of Rural Development And
         Panchayati Raj, Secretariat, Jaipur.
2.       Mr. Jawahar Choudhary, Chief Executive Officer, Zila
         Parishad - Nagaur.
3.       Mr.    Dhan      Singh,      Block      Development           Officer       (Vikas
         Adhikari), Panchayat Samiti - Makrana, District Nagaur.
4.       Dr. Devraj, Director, Pension And Pensioner's Welfare
         Department, Directorate - Rajasthan, Jyoti Nagar, Jaipur.
5.       Shivani       Kumawat,         Additional        Director,     Pension        And
         Pensioner's         Welfare        Department,              Regional        Office,
         Opposite Savitri Girls' College, Civil Lines, Ajmer.
6.       State Of Rajasthan, Through Its Secretary To The
         Government , Department Of Rural Development And
         Panchayati Raj, Secretariat, Jaipur.
                                              ----Non-Petitioners/ Contemnors


For Petitioner(s)             :     Mr. Ashish Saksena with
                                    Mr. Harshit Mittal
For Respondent(s)             :     Mr. S.S. Raghav, AAG with

Mr. Ajay Singh Rajawat Mr. Pankaj Choudhary for Mr. Rhoit Choudhary, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

03/11/2023

[2023:RJ-JP:32820] (2 of 2) [CCP-449/2021]

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/102

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