Kailash Chand Goud vs Shri Naresh Pal Gangwar And Others ...
2023 Latest Caselaw 5819 Raj/2

                                   [2023:RJ-JP:28246]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 733/2016
                                                                               In
                                                        S.B. Civil Writ Petition No.4757/2015

                                    Kailash Chand Goud S/o Mool Chand Goud, R/o C/o Satya
                                    Narayan Sharma, Manohar Bawri, Near Maleria Building, Bundi.
                                    At Present Gulab Vihar, Police Line Road, Behind Daru Gaudam,
                                    Bundi Raj
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         Shri  Naresh   Pal Gangwar,    Secretary    Education
                                               Department, Government Secreterait, Rajasthan, Jaipur,
                                               Raj.
                                    2.         Shri Babu Lal Kothari, Secretary Rajasthan Public Service
                                               Commission, Ajmer Raj.
                                    3.         Shri Jagdish Chandra Purohit, Director, Primary Education
                                               Department Bikaner, Raj
                                                                                                        ----Respondents

For Petitioner(s) : Ms. Deepshikha Jain for Ms. Raj Sharma For Respondent(s) : Mr. C.L. Saini, AAG with Ms. Srijana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2023

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/25

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