Ramraj Meena Son Of Mausariya ... vs Shri Pawan Kumar Goyal, ...
2023 Latest Caselaw 5643 Raj/2

                                   [2023:RJ-JP:27240]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 4/2023
                                                                            In
                                                    S.B. Civil Writ Petition No.10036/2021

                                    Ramraj Meena Son Of Mausariya Meena, Aged About 36 Years,
                                    R/o Village Kodiya, Post-Shri Mahaveer Ji, Hindaun City, District
                                    Karauli Rajasthan.
                                                                                                      ----Petitioner
                                                                        Versus
                                    1.      Shri Pawan Kumar Goyal, Principal Secretary Education
                                            Department, Govt. Secretariat, Jaipur Rajasthan.
                                    2.      Shri Gaurav Agarwal,              Director       Secondary   Education
                                            Rajasthan Bikaner.
                                    3.      Shri Harji Lal Atal Secretary, Rajasthan Public Service
                                            Commission, Ajmer.
                                    4.      State Of Rajasthan, Through                        Principal Secretary
                                            Education    Department Govt.                      Secretariat, Jaipur
                                            (Rajasthan).
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Hemraj Rodiya For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat Mr. Anuram Mathur with Ms. Bhavana Ladha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

06/10/2023

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/124

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