Kailash Chand Arrawatia S/O Shri ... vs The State Of Rajasthan ...
2024 Latest Caselaw 1102 Raj/2

Rajasthan High Court

Kailash Chand Arrawatia S/O Shri ... vs The State Of Rajasthan ... on 13 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:7354]                        (1 of 2)                       [CW-20703/2023]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 20703/2023

Kailash Chand Arrawatia S/o Shri Kedarnath Arrawatia, Aged
About 64 Years, R/o Arrawatia Colony, Chirawa, District Jhun-
jhunu, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Its Secretary, Depart-
         ment Of Secondary Education, Government Of Rajasthan,
         Secretariat, Jaipur.
2.       Director, Education Department, Bikaner Division, District
         Churu, Rajasthan.
3.       Deputy Secretory, Administration, Rural Development And
         Panchayati         Raj       Department,             Secretariat     Shasan
         Sachivalay, Vikas Khand, Bhagwan Das Rd, Jaipur, Ra-
         jasthan.
                                                                     ----Respondents

For Petitioner(s) : Mr. Raghu Nandan Sharma Mr. Abhinav Srivastava For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/02/2024

Counsel for the petitioner seeks permission of the Court to

withdraw this writ petition with liberty to file an appeal before the

Rajasthan Civil Services Appellate Tribunal (for shorts the learned

Tribunal) for redressal of his grievance which have been raised in

the present petition.

In view of the limited prayer made by counsel for the

[2024:RJ-JP:7354] (2 of 2) [CW-20703/2023]

petitioner this writ petition is dismissed as withdrawn with liberty

to the petitioner to file an appeal before the learned Tribunal.

Since the petitioner is a retired employee and in case the

petitioner prefers an appeal before the learned Tribunal, it is

expected from the learned Tribunal is accepted to dispose of the

appeal expeditiously.

(GANESH RAM MEENA),J

DIVYA SAINI /32

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