Jamal Deen And Others vs State Of Rajasthan And Others

Vijay Bishnoi, J

Learned counsel for the respondents has submitted that this

Court vide order dated 14.09.2021 passed in S.B. Civil Writ

Petition No.12533/2021 (Jamal Deen & Ors. Vs. State of Rajasthan & Ors.) issued direction to the respondents to consider the represent of the petitioners for inclusion of their names in barabandi in ensuring years strictly in accordance with law.

Learned counsel for the respondents has submitted that the representation of the petitioners was duly considered and rejected by the respondents.

In view of the fact that the representation of the petitioners has already been decided, I don’t find any case for willful disobedience on the part of the respondents.

Hence, there is no force in this writ contempt petition and the same is hereby dismissed.

Notices are discharged.

However, the petitioners are free to avail appropriate remedy available to them under the law against the rejection of their representation by the respondents.