Kanhaiya Lal Son Of Shri Bheron Lal ... vs Shri Narayan Lal Meena, I.A.S. ...
2023 Latest Caselaw 4956 Raj/2

Citation : 2023 Latest Caselaw 4956 Raj/2
Judgement Date : 15 September, 2023

Rajasthan High Court

Kanhaiya Lal Son Of Shri Bheron Lal ... vs Shri Narayan Lal Meena, I.A.S. ... on 15 September, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:23276]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Contempt Petition No. 115/2021

S.B. Civil Writ Petition No.9572/2006

Kanhaiya Lal Son Of Shri Bheron Lal Mahariya, Resident Of
Jagjeevan Ram Colony, Bank Road, Baran Rajasthan
----Petitioner
Versus
1. Shri Narayan Lal Meena, IAS, Principal Secretary, Higher
Education, Govt. Of Rajasthan, Govt. Secretariat, Jaipur.
2. Shri Dhirendra Kumar Gochar, Principal, Govt. College,
Baran
3. State Of Rajasthan, Through Secretary Higher Education,
Secretariat, Jaipur.
----Respondents-Contemnors

For Petitioner(s) : Mr. Rajendra Prasad Sharma with Ms. Sanju Saini For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/88