Rajaram Bairwa S/O Shri Mohanlal ... vs State Of Rajasthan
2022 Latest Caselaw 6308 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 13652/2022

                                   Rajaram Bairwa S/o Shri Mohanlal Bairwa, Aged About 37 Years, R/o
                                   Village Untitana, Post Ghans, Tehsil District Tonk, At Present Posted As
                                   LDC Grade II At Panchayat Samiti Tonk Under Zila Parishad Tonk
                                   District Tonk.

                                                                                                          ----Petitioner

                                                                            Versus

                                   1.       State Of Rajasthan, Through Its Secretary, Rural Development
                                            And Panchayati Raj (Panchayati Raj) Department, Government
                                            Of Rajasthan, Government Secretariat, Jaipur.

                                   2.       Director Rural Development And Panchayati Raj (Panchayati
                                            Raj) Department, Jaipur.

                                   3.       Chief Executive Officer, Zila Parishad Tonk.

                                   4.       Block Development Officer, Panchayat Samiti Tonk, District
                                            Tonk.

                                                                                                        ----Respondents

For Petitioner(s) : Mr. Nitin Sinsinwar, Advocate

HON'BLE MR. JUSTICE INDERJEET SINGH Judgment / Order

22/09/2022

Learned counsel for the petitioner wants to withdraw the writ

petition with liberty to file appeal before Rajasthan Civil Services

Appellate Tribunal.

In that view of the matter this writ petition is disposed of with

liberty as prayed for.

However, in the event of appeal being filed by the petitioner,

Tribunal is directed to decide the same expeditiously.

(INDERJEET SINGH),J

Mohita /182

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