Umesh Kumar Yadav S/O Shri ... vs State Of Rajasthan Through ...
2023 Latest Caselaw 4906 Raj/2

[2023:RJ-JP:23006]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Contempt Petition No. 1/2019

                                             In

                 S.B. Civil Writ Petition No.24763/2018

Umesh Kumar Yadav S/o Shri Rajender Prasad Yadav, Aged
About 34 Years, R/o Village Dunduria Post Piplee Tehsil Behror
District Alwar
                                                                         ----Petitioner
                                         Versus
1.       State       Of     Rajasthan          Through          Principal   Secretary
         Education, Secretariat Jaipur
2.       Shri Nathmal Didel The Director Secondary Education,
         Bikaner
3.       Shri Vishnu Swami The Joint Director (Admn) Directorate
         Of Education, Bikaner
4.       Shri Sashi Kapoor District Education Officer (Secondary),
         Education Department Alwar
5.       Shri Ratan Singh Yadav Chief District Education Officer,
         Education Department Alwar
6.       Shri    Ramesh            Chand      Choudhary           Additional   District
         Education Officer (Surplus) (Secondary-II), Alwar
                                                    ----Respondents/Contemnors

For Petitioner(s)              :     None Present
For Respondent(s)              :     Mr. S.S. Raghav, AAG with
                                     Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

This contempt petition has been filed alleging wilful

disobedience of the interim order dated 03.11.2018 passed by this

Court whereby, the effect and operation of the order dated

[2023:RJ-JP:23006] (2 of 2) [CCP-1/2019]

26.10.2018 whereby, the petitioner was placed under suspension,

was stayed.

Learned counsel for the respondents has submitted a copy of

the personal file of the petitioner for perusal of this Court.

Referring to the aforesaid copy, learned counsel submits that after

passing of the interim order dated 03.11.2018, the petitioner has

been reinstated back in service and at present, he is posted at

Behror. He, therefore, prays for dismissal of the contempt petition.

None for the petitioner even in second round.

Taking into consideration the contention advanced by the

learned counsel for the respondents and the copy of the personal

file of the petitioner, this Court is satisfied that there has been

substantial compliance of the order dated 03.11.2018.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/52

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