Ashvini Mahawar S/O Shri Ramavtar ... vs Shri Vaibhav Galriya ...
2023 Latest Caselaw 5185 Raj/2

                                   [2023:RJ-JP:24343]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 345/2022
                                                                              In
                                                        S.B. Civil Writ Petition No.6645/2021

                                   Ashvini Mahawar S/o Shri Ramavtar Mahawar, Aged About 24
                                   Years, R/o Baniyana, Dausa, District Dausa. (Raj.)
                                                                                                           ----Petitioner
                                                                            Versus
                                   1.         Shri Vaibhav Galriya, Secretary Medical And Health
                                              Department, Government Of Rajasthan, Jaipur.
                                   2.         Shri V.K. Mathur, Director, Medical And Health Services,
                                              Government Of Rajasthan, Jaipur.
                                   3.         Shri Subhash Bilaniya, Chief Medical And Health Officer,
                                              Dausa.
                                   4.         Shri Amit Kumar Meena, Block Chief Medical Officer,
                                              Sikrai, Dausa, District Dausa.
                                   5.         The State Of Rajasthan, Through Principal Secretary
                                              Department Of Medical And Health Secretariat Jaipur.
                                                                                      ----Contemnors-Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 21/09/2023

Learned counsel for the respondents submits that in

compliance of direction of this Court dated 01.07.2021, the

petitioner has been permitted to rejoin duty and is being paid

regular salary.

Learned counsel for the petitioner prays for disposal of the

contempt petition in the aforesaid terms.

Ordered accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/94

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