Rajasthan High Court - Jaipur
Sandeep Kumar Sharma Ors vs State (Education Department)Ors on 5 August, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 10053/2011 Sandeep Kumar Sharma & ors Vs The State of Rajasthan & ors 5.8.2011 HON'BLE MR. JUSTICE MN BHANDARI Mr RA Verma - for the petitioners BY THE COURT:
Learned counsel submits that petitioners would be satisfied if he is given liberty to make a representation to the respondents in regard to his grievance in the light of the judgment of this court on the issue. In view of prayer made, this writ petition so as the stay application are disposed of with liberty as prayed for. If any such representation is submitted by the petitioners along with copy of the judgment on the issue for perusal of the competent authority, it may be decided as per provisions of law. If petitioners still remains aggrieved, they would be at liberty to file a fresh writ petition. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-J