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Kedar Lal Sen vs Shri P C Kishan And Anr ...
2023 Latest Caselaw 5974 Raj/2

Citation : 2023 Latest Caselaw 5974 Raj/2
Judgement Date : 12 October, 2023

Rajasthan High Court
Kedar Lal Sen vs Shri P C Kishan And Anr ... on 12 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:28936]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 277/2018

                                                                               In

                                                        S.B. Civil Writ Petition No.6101/2002

                                    Kedar Lal Sen S/o Shri Ganpat Lal Sen, R/o Budhadeet Tehsil
                                    Digod, District Kota Presently Working as Fourth Class Employee,
                                    Government Primary School, Budhadeet (Kota)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.Shri     P.C.   Kisan,    Director,       Primary        Education,    Rajasthan,
                                    Bikaner.
                                    2.Shrimati Avantika Parihar, District Education Officer, Near Multi
                                    Purpose School, Gumanpura, Kota.
                                    3.Government of Rajasthan through Secretary, Gramin Vikas and
                                    Panchayati Raj Department, Government of Rajasthan, Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. K.C. Sharma For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly. Pending

application also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/73

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