Ashok Kumar Yadav S/O Shri ... vs Shri Naresh Pal Gangwar ...
2023 Latest Caselaw 5725 Raj/2

[2023:RJ-JP:27640]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 2583/2018

                                             In

                     S.B. Civil Writ Petition No.2792/2018

Ashok Kumar Yadav S/o Shri Jagannath Prasad Yadav, Aged
About 44 Years, R/o Vpo Bilanderpur, Via Khejroli, Tehsil
Shahpura, District Jaipur (Raj.).
                                                                             ----Petitioner
                                         Versus
1.       Shri Naresh Pal Gangwar, Principal Education Secretary,
         Government Secretariat, Jaipur.
2.       Shri Shyam Singh Rajporohit (IAS), Director, Elementary
         Education, Rajasthan, Bikaner.
3.       Shri Ashok Kumar Sharma, District Education Officer,
         Elementary Education, Jaipur.
4.       Shri Alok Ranjan, Chief Executive Officer, Zila Parishad,
         Jaipur.
5.       State       Of    Rajasthan,          Through          Principal       Secretary,
         Education         Department,            Government            Of     Rajasthan,
         Secretariat, Jaipur.
                                                    ----Respondents/Contemnors

For Petitioner(s)              :     None Present
For Respondent(s)              :     Mr. C.L. Saini, AAG with
                                     Ms. Srijna Shresth

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 08.02.2018 passed by this Court

whereby, the respondents were directed to decide the

[2023:RJ-JP:27640] (2 of 2) [CCP-2583/2018]

representation filed by the petitioner vide a reasoned and

speaking order in accordance with law.

Inviting attention of this Court towards the order dated

10.01.2019 (Annexure-R/1) appended with the reply filed by

them, learned counsel for the respondents submits that the

representation filed by the petitioner has been decided vide a

reasoned and speaking order. He, therefore, prays for dismissal of

the contempt petition.

None for the petitioner even in second round.

Taking into consideration the contentions advanced by the

learned counsel for the respondents, this Court is satisfied that

there has been substantial compliance of the order dated

08.02.2018.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/48

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