Rajasthan High Court - Jaipur
Ladu Lal Jat vs Raj Civil Service Appel Tribu Ors on 17 January, 2011
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.105/2011 Ladu Lal Jat Vs. The Rajasthan Civil Services Appellate Tribunal, Jaipur and Others Date of Order ::: 17.01.2011 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Anand Sharma, Counsel for petitioner #### By the Court:-
Learned counsel for petitioner submits that petitioner may be given liberty to withdraw this writ petition as well as appeal filed by him before Rajasthan Civil Services Appellate Tribunal, Jaipur, and, in that event, respondents may be directed to consider and decide representation to be filed by him, on all grounds urged before Tribunal and this Court.
With that liberty, writ petition is dismissed as withdrawn. In case any representation is made by petitioner, respondents are directed to consider and decide the same within a period of six weeks from date such representation is made.
(Mohammad Rafiq) J.
//Jaiman//