Rajendra Sonkaria vs Kana Ram, The Director, ...
2024 Latest Caselaw 8278 Raj

Rajasthan High Court - Jodhpur

Rajendra Sonkaria vs Kana Ram, The Director, ... on 20 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:39042]                     (1 of 2)                        [WCP-907/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 907/2023

1.       Rajendra Sonkaria S/o Shri Prakash Chand Sonkaria,
         Aged About 33 Years, Village And Post Badapadampura,
         Tehsil Chaksu, District Jaipur, Rajasthan. Presently Posted
         As School Lecturer History.
2.       Subhash Singh Bijarnia, Aged About 40 Years, Village And
         Post Vijaynagar, Palsana, Tehsil Dantaramgarh, District
         Sikar, Rajasthan. Presently Posted As School Lecturer
         History.
3.       Vijay Singh Meena, Aged About 40 Years, Village Rajapur,
         Post Dhanora, Tehsil Bari, District Dholpur, Rajasthan
         Presently Posted As School Lecturer History.
                                                                     ----Petitioners
                                      Versus
1.       Kana Ram, The Director, Secondary Education, Bikaner,
         District Bikaner, Rajasthan.
2.       Harji Lal Atal, The Secretary, Rajasthan Public Service
         Commission, Ajmer, Rajasthan.
3.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government             Of      Rajasthan,    Jaipur,
         Rajasthan.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. M.L. Deora
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 19.10.2023.

[2024:RJ-JD:39042] (2 of 2) [WCP-907/2023]

2. Learned counsel for the petitioners submits that although the

order dated 19.10.2023 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

the case of Manoj Khandelwal & Ors. v. State of Rajasthan &

Ors. : S.B. Civil Writ Petition No.7283/2014. He, therefore, seeks

liberty to assail the validity of the order passed by the

respondents on 19.10.2023.

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

contempt petition is dismissed. Notices are discharged.

4. However, the petitioners will be at liberty to assail the

validity of the order passed by the respondents on 19.10.2023.

(VINIT KUMAR MATHUR),J 253-/Vivek/-

Powered by TCPDF (www.tcpdf.org)