Rajasthan High Court - Jaipur
Hanuman Prasad vs Rsrtc & Ors on 2 September, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.2412/1999 Hanuman Prasad Versus Rajasthan State Road Transport Corporation & Ors. DATE OF ORDER : 02/09/2013 HON'BLE MR. JUSTICE M.N. BHANDARI None present. ***
None appears for petitioner to pursue the writ petition, which was filed to challenge the order of termination dated 26.11.1979. The petitioner was at the age of 40 years at the relevant time and 16 years have already passed in between thus he has attained the age of 56 years by now leaving four years in retirement if order of dismissal is quashed. Since none is pressing writ petition, it is dismissed. The petitioner would however be at liberty to seek revival of the petition, if he is so interested to pursue it.
[M.N.BHANDARI], J.
FRBOHRA/2412CWP1999.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A.