Managing Committee vs State Of Rajasthan ...
2023 Latest Caselaw 5920 Raj/2

[2023:RJ-JP:28935]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 398/2022

                                             In

                     S.B. Civil Writ Petition No.6271/2019

Managing        Committee,           Shri      Bhagwan          Das      Todi     College,
Lachhmangarh, Through Its Secretary Shri Askaran Sharma S/o
Late Shri Moolchand Sharma.
                                                                             ----Petitioner
                                          Versus
1.       State Of Rajasthan, Through Principal Secretary Finance,
         Government Of Rajasthan, State Secretariat, Near Statue
         Circle, Jaipur 302005 (Raj.).
2.       Sh. Akhil Arora, Principal Secretary Finance, Goverment
         Of Rajasthan, State Secretariat, Near Statue Circle, Jaipur
         302005 (Raj.).
3.       Sh.    Bhawani          Singh      Detha,        Secretary,         Higher   And
         Technical         Education,           Government              Of      Rajasthan
         Secretariat, New Statue Circle Jaipur 302005.
4.       Smt.        Shuchi      Tyagi,      Commissioner,college               Education
         Department, Government Of Rajasthan, Block No. 1V Dr.
         S. Radha Krishnan, Shiksha Shankul Jawahar Lal Nehru
         Marg, Jaipur-302015.
                                                                        ----Respondents

For Petitioner(s) : Mr. Vivek Dangi For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary Mr. Aman Bhargava Ms. Malti, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/10/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 05.04.2019 whereby, the

[2023:RJ-JP:28935] (2 of 2) [CCP-398/2022]

respondents were restrained from taking any coercive action

against the petitioner.

Learned counsel for the respondents submits that they will

withdraw all the notices, if any, issued inadvertently for recovery

against the petitioner. He, submits that no recovery shall be

effected against the petitioner during subsistence of the interim

order passed by this Court.

Learned counsel for the petitioner prays for disposal of the

contempt petition in the aforesaid terms.

Ordered accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/66

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