Kalia Sahai Meena vs State Of Raj And Anr ...
2023 Latest Caselaw 4958 Raj/2

                                   [2023:RJ-JP:23399]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 659/2018
                                                                               In
                                                        S.B. Civil Writ Petition No.5551/2006

                                    Kalia Sahai Meena S/o Shri Heera Lal Meena, aged about 38
                                    years, R/o Badoli, Tehsil Gangapurcity, Distt. Sawai Madhopur
                                    Raj.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan Through Its Secretary, Elementary
                                               Education Department, Government Of Rajasthan, Govt.
                                               Secretariat, Jaipur.
                                    2.         Girraj Singh Kushwah, Secretary, Rajasthan Public Service
                                               Commission, Ajmer.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Gajender Sharma For Respondent(s) : Mr. C.L. Saini, AAG Mr. Ayush Sharma for Mr. Kapil Bardhar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 15/09/2023

Learned counsel for the respondents submits that in view of

modification of the order dated 31.01.2014, contempt whereof is

alleged, by a Division Bench by this Court vide order dated

05.08.2015, the contempt petition before the Single Bench is not

maintainable.

In view thereof, learned counsel for the petitioner wants to

withdraw this contempt petition to avail the appropriate remedy

available under the law for redressal of his grievance(s).

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/17

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