Kushal Pal Singh Yadav S/O Nathu ... vs Smt. Aparna Arora, Ias ...
2023 Latest Caselaw 6115 Raj/2

[2023:RJ-JP:30053]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 742/2021

                                            In

                     S.B. Civil Writ Petition No.5390/1995

Kushal Pal Singh Yadav S/o Nathu Singh Yadav, Aged About 65
Years, R/o House No. 31, Gali No. 10, Saraswati Colony, Rangpur
Road, Kota Junction, Kota (Raj.). Presently Retired From The
Post Of Office Assistant From Office Of Deputy Director, I.C.D.S.
Kota (Raj.).
                                                                         ----Petitioner
                                        Versus
1.       Smt.    Aparna        Arora,      IAS,      Principal       Secretary,   Rural
         Development              And       Panchayati           Raj     Department,
         Secretariat, Rajasthan, Jaipur.
2.       Shri K.K. Pathak, Secretary, Rural Development, Govt. Of
         Rajasthan, Secretariat, Jaipur
3.       Smt. Shreya Guha, Principal Secretary, I.C.D.S., Govt. Of
         Rajasthan, Secretariat, Jaipur.
4.       Nalini Katotia, I.C.D.S., Govt. Of Rajasthan, Gandhi
         Nagar, Jaipur.
5.       The State Of Rajasthan, Through Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Rajasthan, Jaipur.
                                                   ----Respondents/Contemnors

For Petitioner(s) : None Present For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/10/2023

On last date, i.e., 13.10.2023, following order was passed:

"Learned counsel for the respondents submits that the payment has been released in favour of wife of the deceased-employee.

[2023:RJ-JP:30053] (2 of 2) [CCP-742/2021]

None for the petitioner even in the second round.

However, in the interest of justice, an opportunity is granted to rebut the aforesaid statement.

List the matter on 17.10.2023 as "fourteenth case" in the cause list as prayed."

Today also, none appears for the petitioner even in second

round.

In view thereof, taking into consideration the contentions

advanced by the learned counsel for the respondents on

13.10.2023, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/299

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