Nand Kishore Son Of Shri Shobharam vs State Of Rajasthan (2024:Rj-Jp:6778)
2024 Latest Caselaw 1018 Raj/2

Rajasthan High Court

Nand Kishore Son Of Shri Shobharam vs State Of Rajasthan (2024:Rj-Jp:6778) on 9 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6778]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12491/2023

Nand Kishore Son Of Shri Shobharam, Aged About 55 Years,
Resident Of Ramaspur, Tehsil Weir, District Bharatpur (Raj.) At
Present Posted As Head Constable No. 74, E Company, 7Th Bn
R.a.c. Bharatpur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Police Head Quarter, Lakothi,
         Jaipur (Raj.)
3.       Additional Director General Of Police, Armed Battalion
         Jaipur (Raj.)
4.       Netrapal Singh Son Of Ransingh, Posted As Sub Inspector
         (P.c.), E Company, 7Th Bn R.a.c. Bharatpur (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Amitabh Jatav For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to

approach the Rajasthan Civil Services Appellate Tribunal so as to

challenge the impugned order because the impugned order is

appealable as per the provision of the Rajasthan Civil Services

(Service Matters Appellate Tribunals) Act, 1976.

In view of the limited prayer made by counsel for the

petitioner, the present writ petition is dismissed as withdrawn with

liberty as prayed.

[2024:RJ-JP:6778] (2 of 2) [CW-12491/2023]

Since the main petition has been dismissed as withdrawn,

the stay application and all pending application/s, if any, also

stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /28

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