Sanwar Lal Regar vs Smt. Suchi Sharma (2026:Rj-Jd:3805)
2026 Latest Caselaw 946 Raj

Rajasthan High Court - Jodhpur

Sanwar Lal Regar vs Smt. Suchi Sharma (2026:Rj-Jd:3805) on 21 January, 2026

[2026:RJ-JD:3805]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Writ Contempt No. 780/2020
1.       Sanwar Lal Regar S/o Mahavir Prasad Regar, Aged About
         30 Years, R/o Vpo Dohariya, Phuliya Kalan, District
         Bhilwara (Raj.).
2.       Ramesh Chandra Meena S/o Pokhar Lal Meena, Aged
         About 38 Years, R/o Vpo Nandrai Via Bigod, Tehsil Kotri,
         District Bhilwara (Raj.).
3.       Sampat Raj Sukhariya S/o Ghenwar Chand Sukhariya,
         Aged About 32 Years, R/o Village Juni Bass Samdari,
         Tehsil Samdari, District Barmer (Raj.).
                                                                    ----Petitioners
                                     Versus
1.       Smt. Suchi Sharma, Secretary, Sanskrit Education,
         Government Of Rajasthan, Jaipur (Rajasthan).
2.       Dr. Deeraghram Ramsnehi, Director, Directorate Of
         Sanskrit Education, Government Of Rajasthan, Shiksha
         Sankul, J.l.n. Marg, Jaipur (Rajasthan).
3.       Dr. Dirgaram Ramsanehi, Joint Director, Directorate Of
         Sanskrit Education, Government Of Rajasthan, Shiksha
         Sankul, J.l.n. Marg, Jaipur (Rajasthan).
4.       Sh. Vishnu Kumar Sharma, Divisional Sanskrit Education
         Officer, Sanskrit Education, Ajmer Division, Ajmer
         (Rajasthan).
5.       Sh. Jassi Ram Ramsanahi, Divisional Sanskrit Education
         Officer, Sanskrit Education, Jodhpur Division, Jodhpur
         (Rajasthan).
6.       State Of Rajasthan, Through Its Secretary, Sanskrit
         Education Government Of Rajasthan, Jaipur (Rajasthan).
                                                                  ----Respondents


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



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

21/01/2026 The present contempt petition has been filed alleging

violation of the Order dated 09.08.2019 passed by a Coordinate

Bench of this Court in S.B. Civil Writ Petition No.11856/2019.

None appears on behalf of the petitioner.

(Uploaded on 21/01/2026 at 07:21:54 PM)

[2026:RJ-JD:3805] (2 of 2) [WCP-780/2020]

Compliance Report has been filed.

Learned AAG submits that in compliance of the directions of

this Court, issue of the petitioners was considered in light of the

judgment rendered in Surja Ram's case and the order dated

23.05.2024 (Annx.R/1) was passed, vide which due service

benefits were granted to them.

In view of above, this Court is satisfied that compliance of

the order under contempt has been made.

Dismissed accordingly. Rule is discharged.

However, if any grievance of the petitioners still survives,

they are at liberty to take recourse of remedy available to them

under the law for challenging the Order dated 23.05.2024, if so

advised.

(MUKESH RAJPUROHIT),J 277-mSingh/-

(Uploaded on 21/01/2026 at 07:21:54 PM)

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