Shivpratap Singh Rana S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1730 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2082/2022

Shivpratap Singh Rana S/o Shri Balveer Singh Rana, Aged About
47 Years, R/o Ranaji House, Near Pathak Clinic, Mahatma Gandhi
Colony, Kota, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.       State    Of    Rajasthan,           Through         Principal    Secretary,
         Department Of Excise, Govt. Of Rajasthan, Government
         Secretariat, Jaipur.
2.       Excise Commissioner, Rajasthan, Jaipur.
3.       District Excise Officer, Bundi.
                                                                   ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

23/02/2022

Learned counsel for the petitioner wants to withdraw this

writ petition with liberty to avail the alternative remedy under Rule

22 of the Rajasthan Civil Services (Classification, Control &

Appeal) Rules, 1958. He submits that the appellate authority may

be directed to consider his appeal in the light of judgment of this

Court dated 14.02.2022 in S.B. Civil Writ Petition

No.424/2022: Ramdhan Vs. State of Rajasthan & Ors. and

other connected matters.

The writ petition is disposed of accordingly with liberty as

aforesaid. It is expected from the appellate authority to pass a

reasoned order expeditiously on the appeal, if any, preferred by

(2 of 2) [CW-2082/2022]

the petitioner against the suspension order in the light of

judgment of this Court dated 14.02.2022 in S.B. Civil Writ

Petition No.424/2022 in case of Ramdhan (supra) and other

connected matters.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/91

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