Rajasthan High Court - Jodhpur
Om Prakash Meena vs State Of Raj. & Ors on 8 February, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
S.B. Civil writ petition No. 1025/2010
Om Prakash Mena
vs
State of Rajasthan & Ors.
Date of Order dated 8.2.2010
HON'BLE MR. PRAKASH TATIA, J.
Mr.PS Bhati,for the petitioner.
<><><> Heard learned counsel for the petitioner. Learned counsel for the petitioner could not dispute that the order of suspension dated 14.9.2007 (Annex.3) is an appealable order. Therefore, this court is not inclined to entertain the writ petition.
Hence, the writ petition of the petitioner is dismissed with liberty to the petitioner to challenge the order in appeal.
[PRAKASH TATIA], J.
cpgoyal/-