Sunita Kumari vs Shri Naresh Pal Gangwar (Ias) ...
2024 Latest Caselaw 8258 Raj

Rajasthan High Court - Jodhpur

Sunita Kumari vs Shri Naresh Pal Gangwar (Ias) ... on 20 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:39030]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 1101/2022

Sunita Kumari D/o Notan Das, Aged About 41 Years, R/o
114/112, Agarwal Farm, Mansarovar, Jaipur, District Jaipur
                                                                       ----Petitioner
                                       Versus
1.       Shri Naresh Pal Gangwar (Ias), Secretary, Department
         Secondary Education. State Of Rajasthan, Secretariat,
         Jaipur.
2.       Shri Gaurav Agarwal (Ias), Director, Secondary Education,
         Rajasthan, Bikaner.
3.       Smt. Santosh, C.d.e.o. (Elementary), Jodhpur.
4.       Shri Ram Karan Meghwal, P.e.o. Boronada, Luni, Jodhpur
5.       State Of Rajasthan, Through Its Principal Education
         Secretary       Government            Of      Rajasthan,      Government
         Secretariat Jaipur (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Surya Prakash Sharma (through
                                   VC)
For Respondent(s)            :     Mr. B.L. Bhati, AAG with
                                   Mr. Deepak Chandak



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/09/2024

1. Learned counsel for the respondents submits that the order

passed by this Court has been complied with and an appropriate

order has been passed by the respondents on 29.08.2024.

2. Learned counsel for the petitioner submits that although the

order dated 29.08.2024 has been passed in compliance of the

directions issued by this Court, however, the benefits have not

been granted in light of the judgment rendered by this Court in

[2024:RJ-JD:39030] (2 of 2) [WCP-1101/2022]

the case of Om Prakash & Ors. v. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.21214/2014. He, therefore, seeks liberty to

assail the validity of the order passed by the respondents on

29.08.2024.

3. In view of the submissions made before this Court, the

contempt petition is dismissed. Notices are discharged.

4. However, the petitioner will be at liberty to assail the validity

of the order passed by the respondents on 29.08.2024.

(VINIT KUMAR MATHUR),J 431-/Vivek/-

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