Moti Singh vs Naveen Jain (2026:Rj-Jd:2573)
2026 Latest Caselaw 623 Raj

Rajasthan High Court - Jodhpur

Moti Singh vs Naveen Jain (2026:Rj-Jd:2573) on 15 January, 2026

[2026:RJ-JD:2573]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 189/2025

Moti Singh S/o Bhur Sing, Aged About 58 Years, R/o Bali Jassa
Khera, Bali, District Rajsamand,
                                                                      ----Petitioner
                                       Versus
1.       Naveen Jain, Through The Secretary, Department Of
         Education, Government Of Rajasthan, Jaipur, Rajasthan.
2.       Ashish Modi, The Director Secondary Education Bikaner,
         Rajasthan
3.       Sita Ram Jat, The Director Elementary Education Bikaner
         Rajasthan.
4.       Ajay Gupta, The District Education Officer (Headquarter
         Secondary), Beawar, Rajasthan.
5.       Dhagla Ram Bagdi, The Chief Block Elementary Education
         Officer Raipur District Beawar.
6.       Afsar      Ahmad,       The   Panchayat          Elementary     Education
         Officer Kotkirana, Raipur, District Beawar.
7.       Rajaram Ram Tank, The District Education Officer Beawar,
         Rajasthan.
8.       State Of Rajasthan, Through The Secretary, Education
         Department, Government Of Rajasthan, Jaipur, Raj.
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Gulab Singh
For Respondent(s)            :    Ms. Mehali Mehta for Mr. S.S.
                                  Rathore, AAG



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Judgment / Order

15/01/2026

Learned Government Counsel appearing for the

respondent(s) submits that the order, disobedience whereof is

alleged in the contempt petition, stands complied with.

(Uploaded on 16/01/2026 at 11:37:08 AM)

[2026:RJ-JD:2573] (2 of 2) [WCP-189/2025]

In light of such submission, the contempt petition is

dismissed; accordingly the contempt proceedings are dropped and

notices stand discharged. However, in the given circumstances,

the petitioner shall be free to seek remedy as available under the

law for redressal of any remaining grievance.

(MUKESH RAJPUROHIT),J 208-Taruna/-

(Uploaded on 16/01/2026 at 11:37:08 AM)

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