Virendra Singh vs State Of Rajasthan (2026:Rj-Jd:17437)
2026 Latest Caselaw 5857 Raj

Rajasthan High Court - Jodhpur

Virendra Singh vs State Of Rajasthan (2026:Rj-Jd:17437) on 15 April, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:17437]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Writ Contempt Petition No. 246/2025

1.       Virendra Singh S/o Subhash Chandra, Aged About 47
         Years,      R/o   V/p     Kidhawana           Tehsil      Chirawa   District
         Jhunjhunu. At Present Working As Teacher Grade III At
         Govt. Senior Secondary School, Mallinath Dudwa Block
         Balotara, District Barmer.
2.       Saroj Lamba W/o Virendra Singh, Aged About 44 Years,
         R/o V/p Kidhawana Tehsil Chirawa District Jhunjhunu. At
         Present Working As Teacher Grade III At Government
         Primary School Hanuman Ji Ka Mandir Vishnawas Lohawat
         District Jodhpur.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through- The Secretary, Elementary
         Education Department, Government Of Rajasthan, Jaipur.
2.       Panchayati Raj And Rural Development Department, Govt.
         Of Rajasthan, Jaipur Through Its Secretary, Jaipur.
3.       The Director, Elementary Education, Rajasthan, Bikaner.
4.       Zila Parishad, Barmer, Through Its Chief Executive Officer.
5.       District Education Officer, Elementary Education, Barmer.
6.       Zila Parishad, Jodhpur, Through- Its Chief Executive
         Officer.
7.       District Education Officer, Elementary Education, Jodhpur.
8.       District     Education         Officer,       Elementary        Education,
         Jhunjhunu.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ram Dev Potaliya



              HON'BLE MS. JUSTICE REKHA BORANA

Order

15/04/2026

1. On 01.04.2026, the Court passed the following order:

(Uploaded on 15/04/2026 at 02:12:54 PM)

[2026:RJ-JD:17437] (2 of 2) [WCP-246/2025]

"1. Last opportunity of two weeks is granted to counsel for the petitioner to cure the defects as pointed out by the office.

2. If the same is not done within the stipulated period, let the petition be listed before the Court for dismissal on 15.04.2026."

2. The defects as pointed out by the Office have not been cured

till date.

3. However, Counsel for the petitioners seeks permission to

withdraw the present contempt petition with liberty to file a fresh

writ petition.

4. In view of above submission, the present contempt petition

is dismissed as withdrawn.

(REKHA BORANA),J 14-Mak/-

(Uploaded on 15/04/2026 at 02:12:54 PM)

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