Gopal Ram vs Babu Lal Meena And Ors ...
2025 Latest Caselaw 6206 Raj

Rajasthan High Court - Jodhpur

Gopal Ram vs Babu Lal Meena And Ors ... on 12 August, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:36056]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 439/2016

Gopal Ram S/o Shri Pema Ram, aged about 59 years R/o
Choudhary Colony, Bikaner
                                                                     ----Petitioner
                                      Versus
1. Babu Lal Meena, Director, Primary Education Department,
Rajasthan, Bikaner
2. Shri Ram Avtar Sharma, District Education Officer (Primary).
Rajasthan, Bikaner.
3. Shri Kapil Bhargava, Block Education Officer (Primary),
Panchayat Samiti, Bikaner.
                                                                   ----Respondent


For Petitioner(s)           :     None present
For Respondent(s)           :     Mr. Deepak Chandak for
                                  Mr. B.L. Bhati



              HON'BLE MS. JUSTICE REKHA BORANA

Order

12/08/2025

1. None appears for the petitioner. None was present even on

18.11.2024.

2. The present contempt petition has been filed alleging

disobedience of order dated 20.01.2015 passed in S.B. Civil Writ

Petition No.4526/2009.

3. A specific reply/compliance report was filed on behalf of the

respondent authorities on 11.05.2023. As per the reply, it has

been submitted that the benefits as payable to the petitioner had

been granted, keeping into consideration the larger Bench

judgment of this Court at Jaipur in State of Rajasthan & Ors.

Vs. Chandra Ram; D.B. Civil Writ Petition No.589/2015

[2025:RJ-JD:36056] (2 of 2) [WCP-439/2016]

(decided on 03.07.2017). Therefore, there was no willful

disobedience on part of the respondents.

4. No counter to the reply/compliance report has been filed.

5. In view of the aforesaid facts, this Court is not inclined to

proceed with the present contempt proceedings any further.

6. The contempt petition is hence, disposed of.

7. Rule is hence, discharged.

(REKHA BORANA),J 86-Devanshi/-

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