Jagdish Kumar Choudhary vs Shubham Choudhary (2025:Rj-Jd:3814)
2025 Latest Caselaw 5034 Raj

Rajasthan High Court - Jodhpur

Jagdish Kumar Choudhary vs Shubham Choudhary (2025:Rj-Jd:3814) on 21 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:3814]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 550/2020

1. Jagdish Kumar Choudhary S/o Shri Karana Ram Choudhary, Aged About 35 Years, R/o Ugroniyon Ki Dhani, Shahar, Gida, District Barmer.

2. Satya Veer Singh S/o Shri Amar Singh, Aged About 33 Years, R/o Vpo Birmi Khalsa, Tehsil Rajgarh, District Churu.

3. Parasl Lal S/o Shri Ratan Lal, Aged About 38 Years, R/o Village Madpura Sari, Post Kawas, District Barmer.

4. Rakesh Kumar Sharma S/o Shri Tarachand Sharma, Aged About 31 Years, R/o 69, Shri Dev Nagar, Murlipura, Jaipur.

5. Bagata Ram S/o Shri Rugnath Ram, Aged About 33 Years, R/o Baitu Bhopji, District Barmer.

6. Veeram Singh Choudhary S/o Shri Bhalla Ram Choudhary, Aged About 34 Years, R/o Charan Singh Colony, Baitu, District Barmer.

7. Moti Singh S/o Shri Bhagwan Singh, Aged About 40 Years, R/o Bori Kalla, District Jodhpur.

8. Bhanwar Lal S/o Shri Mangla Ram, Aged About 41 Years, Ishavashyam, 124, Shyam Nagar, 11St Yojna Pal Road, Jodhpur.

----Petitioners Versus

1. Shubham Choudhary, Secretary, Rajasthan Public Service Commission, Ghooghara Ghati, Jaipur Road, Jaipur Road, Ajmer.

2. State Of Rajasthan, Through Director, Secondary Education Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. Vivek Firoda

JUSTICE DINESH MEHTA Order

21/01/2025

1. By way of present contempt petition, the petitioners have

alleged non-compliance of the order dated 19.03.2020 passed by

this Court in S.B. Civil Writ Petition No.15944/2019 filed by them.

[2025:RJ-JD:3814] (2 of 2) [WCP-550/2020]

2. Mr. Vivek Firoda, learned counsel for the petitioners at the

outset submitted that said order was challenged by the petitioners

so also by the respondent - Rajasthan Public Service Commission

by way of filing special appeals and both the appeals (being D.B.

Spl. Appl. Writ Nos. 447/2020 and 415/2020) have been decided

by the Division Bench of this Court vide order dated 21.10.2021,

whereby the order passed by this Court on 19.03.2020 has been

substantially modified.

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

entertain the present contempt petition. The same is, therefore,

dismissed.

4. The petitioners are however free to file a fresh contempt

petition if any of their grievance still persists after the Division

Bench's judgment.

(DINESH MEHTA),J 26-raksha/-

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