Suresh Kumar Meena S/O Shri ... vs Shri Rajeshwar Singh ...
2023 Latest Caselaw 5327 Raj/2

[2023:RJ-JP:25134]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 491/2019

                                         In

                 S.B. Civil Writ Petition No.21661/2018

Suresh Kumar Meena S/o Shri Mithura Lal Meena, Aged About 26
Years, R/o Village Sujanpura, Post Rajkot, Tehsil Deoli, District
Tonk.
                                                                       ----Petitioner
                                      Versus
1.       Shri     Rajeshwar       Singh,        Principal         Secretary,    Rural
         Development            And      Panchayati           Raj      Department,
         Government Of Raj, Secretariat, Jaipur.
2.       Shri    Bhaskar    Atmaram            Sawant,      Principal     Secretary,
         Department        Of     Education,          Government           Of     Raj,
         Secretariat, Jaipur.
3.       Shri Om Prakash Kasera, Director, Elementary Education,
         Rajasthan, Bikaner.
4.       State Of Rajasthan Through Its Principal Secretary, Rural
         Development            And      Panchayati           Raj      Department,
         Government Of Raj, Secretariat, Jaipur.
                                                ----Respondents/Contemnors

For Petitioner(s) : Mr. R.D. Meena For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/09/2023

On last date i.e. 22.09.2023, following order was passed:

"Learned counsel for the respondents has submitted a copy of the order dated 28.02.2019 passed by the Director, Elementary Education and Panchayati Raj (Elementary Education), Rajasthan, Bikaner for perusal of this Court.

[2023:RJ-JP:25134] (2 of 2) [CCP-491/2019]

Referring to the aforesaid order, learned counsel for the respondents submits that candidature of the petitioner already stands rejected on account of his absence during the document verification. He, therefore, prays for dismissal of the contempt petition.

Learned counsel for the petitioner prays for and is granted time to complete his instructions.

List the matter on 26.09.2023 as "twelfth case" in the cause list as prayed."

Today, learned counsel for the petitioner submits that he

does not dispute the statement made by the learned counsel for

the respondents on 22.09.2023.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/353

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