Murlidhar Moondra S/O Shri Rampal ... vs Shri Bhawani Singh Detha, ...
2023 Latest Caselaw 4770 Raj/2

[2023:RJ-JP:22288]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 965/2022

                                             In

                   S.B. Civil Writ Petition No.23058/2018

Murlidhar Moondra S/o Shri Rampal Ji, Aged About 65 Years, R/o
B-25, Panchwati, Chittorgarh.
                                                                          ----Petitioner
                                         Versus
1.       Shri Bhawani Singh Detha, (IAS) Secretary, Department
         of Higher Education, Govt. of Rajasthan, Secretariat,
         Jaipur.
2.       Smt. Suchi Tyagi, IAS, Director, College Education, Dr.
         Radha Krishnan Shiksha Sankul, J.l.n. Marg, Jaipur.
3.       State       Of   Rajasthan,         Through         The      Additional   Chief
         Secretary, Department Of Higher Education, Govt. Of
         Rajasthan, Secretariat, Jaipur.
                                                                      ----Respondents

Connected With S.B. Civil Contempt Petition No. 346/2023 In S.B. Civil Writ Petition No.1914/2020 Dr. Nand Singh Naruka S/o Shri Ratan Singh Naruka, Aged About 66 Years, R/o 5A, Gopalpura, Triveni Mode, Jaipur.

----Petitioner Versus

1. Shri Bhawani Singh Detha, Secretaray, Department Of Higher Education Govt. Of Rajasthan, Secretariat, Jaipur.

2. Shri Sunil Sharma, Commissioner College Education, Dr. Radha Krishnan Shiksha Sankul, Jln Marg, Jaipur.

3. The State Of Rajasthan, Through Secretary, Department Of Higher Education, Govt. Of Rajasthan, Secretariat, Jaipur.

----Respondents/contemnors

For Petitioner(s) : Mr. Sunil Kumar Jain Mr. Mahesh Chand Gupta

[2023:RJ-JP:22288] (2 of 2) [CCP-965/2022]

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2023

Learned counsels for the petitioners submit that these

contempt petitions are rendered infructuous.

The same are dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/88, 92

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