Rajasthan High Court - Jaipur
Bharat Kumar Sharma vs Raj Civil Service Appel Tribun on 25 April, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.3897/2009 Bharat Sharma Vs. Raj. Civil Services Appellate Tribunal & Ors. Date of Order :: 25th April, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Gaurav Sharma, for the petitioner. By the court:
Learned counsel submits that this matter may be disposed of with liberty to petitioner to make a representation to the respondents with respect to his grievance and if any representation is made, respondents be directed to consider and decide the same sympathetically.
In view of the limited prayer made above, this writ petition is disposed of with liberty as prayed for. If any representation is made by the petitioner, the respondents are directed to consider the same as per the provisions of law and result thereupon may be conveyed to the petitioner. (M.N. BHANDARI), J.
preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A