Najmul Hasan S/O Shri Rashid Ali vs Arpana Arora (2023:Rj-Jp:30505)
2023 Latest Caselaw 6158 Raj/2

[2023:RJ-JP:30505]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 935/2020

                                           In

                     S.B. Civil Writ Petition No.212/2020

Najmul Hasan S/o Shri Rashid Ali, Aged About 44 Years, R/o 11,
Sudamapuri, Nahari Ka Naka, Shastri Nagar, Jaipur.
                                                                          ----Petitioner
                                       Versus
1.       Arpana Arora, Principal Secretary, Wakf And Minority
         Affairs       Department,           Government              Of     Rajasthan,
         Secretariat, Jaipur.
2.       Jamil Kureshi, Director, Minority Affairs Department, Dr.
         Sarvapalli Radha Krishnan Shiksha Sankul Premises,
         Madarsa Board Bhawan, Jawahar Lal Nehru Marg, Jaipur.
3.       Shakil       Ahmad,        District       Minority         Welfare     Officer,
         Government Minority Girls Hostel, Sector-7, Shipra Path
         Mansarovar, Jaipur.
4.       Smt. Sunita Jain, Lecturer, Office Of District Minority
         Welfare Officer, Government Minority Girls Hostel, Sector-
         7, Shipra Path, Mansarovar, Jaipur.
5.       Sale Mohmmad, Hon'ble Minister, Wakf And Minority
         Department        Government            Of     Rajasthan,         Secretariat,
         Jaipur.
                                                                    -----Respondents

6. State Of Rajasthan Through Principal Secretary, Wakf And Minority Affairs Department, Government Of Rajsthan, Secretariat, Jaipur.

----Proforma Respondent

For Petitioner(s) : Mr. Nikhil Kumawat for Mr. Raghu Nandan Sharma For Respondent(s) : Mr. Rajesh Mohan Rajkumawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/10/2023

[2023:RJ-JP:30505] (2 of 2) [CCP-935/2020]

Learned counsel for the respondent No.4 submits that the

petitioner has already been removed from the post of Programme

Officer under the Directorate, Minority Affairs at Jaipur and she

has joined at new place. He, therefore, prays that this civil

contempt petition be dismissed.

Learned counsel for the petitioner does not dispute the

aforesaid position.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/90

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