Rakesh Godara vs State Of Rajasthan (2024:Rj-Jd:8739)
2024 Latest Caselaw 1686 Raj

Rajasthan High Court - Jodhpur

Rakesh Godara vs State Of Rajasthan (2024:Rj-Jd:8739) on 20 February, 2024

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2024:RJ-JD:8739]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 204/2022

Rakesh Godara S/o Sumer Singh Godara, Aged About 34 Years, B-4, Het Nagar, Udasar Phanta, Bikaner (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Govt. Of Rajasthan, Secretariat, Jaipur (Rajasthan)

2. Kana Ram, Director, Elementary Education, Bikaner (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Vijay Kumar For Respondent(s) : Mr. S.R. Paliwal

JUSTICE DINESH MEHTA

Order

20/02/2024

1. Mr. S.R. Paliwal, learned counsel for the respondents

submitted that the judgment dated 25.03.2021 passed by Division

Bench at Jaipur Bench in D.B. Civil Special Appeal No.1143/2018

has been stayed by Hon'ble the Supreme Court vide its order

dated 17.09.2021 passed in Special Leave to Appeal

No.13802/2021 (Mukesh Kumar Meena & Ors. Vs. Dharmendra

Kumar Bhinchar & Ors.).

2. In view of the aforesaid, this Court is not inclined to continue

with the present contempt petition.

3. Notices of contempt are hereby discharged.

5. The present contempt petition stands disposed of

accordingly.

6. Needless to observe that in case, the above referred Special

Leave to Appeal filed by the State Government is rejected or the

[2024:RJ-JD:8739] (2 of 2) [WCP-204/2022]

Division Bench's judgment is otherwise affirmed, the petitioner

shall be free to file a fresh contempt petition.

(DINESH MEHTA),J 72-KshamaD/-

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