Rajasthan High Court - Jaipur
Smt Champa Devi And Ors vs State Of Raj & Ors on 9 April, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.4812/2010 Smt. Champa Devi and Others Vs. The State of Rajasthan and Others Date of Order ::: 09.04.2010 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Naveen Dhuwan, Counsel for petitioners #### By the Court:-
Writ petition is absolutely vague. There is no pleading as to when petitioners were appointed. Petitioners were working on different posts and joined together to file a common writ petition on account of their removal from service by common order. Learned counsel at this stage sought permission of court to file individual writ petitions in the case of termination of these three petitioners who are working on different posts, giving their complete service particulars. Writ petition is dismissed as withdrawn.
(Mohammad Rafiq) J.
//Jaiman//