Rajasthan High Court - Jodhpur
Jagdish vs Purushottam Bihani And Anr on 2 April, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt Petition No. 723/2015 Gopal S/o Shri Mana Ji, B/c Harijan (S.C.), aged about 42 years, R/o Harijan Basti, Sadri, Tehsil Desuri, District Pali.
----Petitioner Versus
1. Purshotam Bihani (Director), Local Self Bodies, Rajasthan, Jaipur.
2. Shri Rajendra Singh Detha (Executive Officer) Municipal Board, Sadri, District Pali.
----Respondents Connected With S.B. Writ Contempt Petition No. 472/2015 Prem Kumar S/o Shri Bhanwar Lal, aged about 39 years, B/c Harijan, R/o Harijan Basti, Sadri, Tehsil Desuri, District Pali.
----Petitioner Versus
1. Purshotam Bihani (Director), Local Self Bodies, Rajasthan, Jaipur.
2. Shri Rajendra Singh Detha, (Executive Officer) Municipal Board, Sadri, District Pali.
----Respondent S.B. Writ Contempt No. 692/2015 Jagdish S/o Shri Bhana Ram ji, B/c Harijan (SC), aged about 42 years, R/o Harijan Basti, Sadri, Tehsil Desuri, District Pali.
----Petitioner Versus
1. Purshotam Bihani (Director), Local Self Bodies, Rajasthan, Jaipur.
2. Shri Rajendra Singh Detha (Executive Officer) Municipal Board, Sadri, District Pali.
----Respondent S.B. Writ Contempt No. 500/2016 Govind S/o Late Shri Chandu Lal, aged about 24 years, B/c Harijan, R/o Harijan Basti, Sadri, Tehsil Desuri, District Pali.
----Petitioner
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(2 of 2) [WCP-723/2015]
Versus
1. Purshotam Bihani (Director), Local Self Bodies, Rajasthan, Jaipur.
2. Shri Rajendra Singh Detha (Executive Officer) Municipal Board, Sadri, District Pali.
----Respondent For Petitioner(s) : Mr. Mahipal Rajpurohit. For Respondent(s) : Dr. Pratishta Dave.
JUSTICE DINESH MEHTA Order 02/04/2019 After arguing for some time, Mr. Rajpurohit learned counsel for the petitioners seeks permission to withdraw the present contempt petitions with a liberty to pursue the remedies, the petitioners have already availed for regularisation of their services.
Permission granted.
With the aforesaid liberty, the contempt petitions are dismissed as withdrawn. The notices of contempt are hereby discharged.
(DINESH MEHTA),J 6to9-A.Arora/-
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