Mohan Singh Parmar vs Gaurav Agarwal ...
2023 Latest Caselaw 9028 Raj

[2023:RJ-JD:37597]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 40/2023

Mohan Singh Parmar S/o Jivan Singh, Aged About 42 Years, Resident Of Sitla Chowk, Mokampura Road, Rani Station, District Pali (Raj.)

----Petitioner Versus

1. Gaurav Agarwal, Director, Elementary Education, Bikaner.

2. Madan Lal Panwar, District Education Officer, Elementary Education Pali.

3. State Of Rajasthan, Through The Director, Elementary Education, Bikaner.

----Respondents

For Petitioner(s) : Mr. Yuvraj Sonel For Respondent(s) : Mr. Deepak Chandak for Mr. Pankaj Sharma, AAG

JUSTICE DINESH MEHTA

Order

03/11/2023

1. The order under consideration was passed following the

judgment dated 08.01.2020 passed by Division Bench of this

Court in the case of Namonarayan Sharma & Ors. Vs. State of

Rajasthan & Ors. : D.B. SAW No. 908/2017.

2. Learned counsel for the respondent - State pointed out that

on 25.11.2020, Hon'ble the Supreme Court has stayed the

proceedings alleging violation of the order in the case of

Namonarayan Sharma (supra).

3. In view of the aforesaid, this Court is not inclined to continue

with the contempt proceedings.

[2023:RJ-JD:37597] (2 of 2) [WCP-40/2023]

4. Notices of contempt served to the respondent Nos. 1 to 3 are

hereby discharged.

5. The contempt petition stands disposed of.

6. Needless to observe that in case judgment rendered in the

case of Namonarayan Sharma (supra) passed by the Division

Bench is affirmed, the petitioner shall be free to initiate fresh

proceedings of contempt in accordance with law.

(DINESH MEHTA),J 175-akansha/-

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