Rajasthan High Court - Jaipur
Lokesh Kumar Jain vs State Of Raj & Ors on 3 August, 2011
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR ORDER S.B.CIVIL WRIT PETITION NO.2573/2003 Lokesh Kumar Jain Versus The State of Rajasthan and others DATE OF ORDER --- August 03,2011 PRESENT HONBLE MR.JUSTICE PREM SHANKER ASOPA None present for the petitioner Mr.Lokendra Singh Shekhawat on behalf of Mr.I.R.Saini, Addl. AG BY THE COURT
(1) Mr.Lokendra Singh Shekhawat appearing for the respondents submits that during the pendency of the writ petition, the petitioner was dismissed from service on 10.3.2010 and in the dismissal order it was also directed that the misappropriated amount be recovered against which S.B. Civil Writ Petition No.3789/2010 was filed by the petitioner and the same was also dismissed on 9.3.2011 and now the matter appears to be pending before the Appellate Authority.
(2) In the aforesaid facts, counsel for the respondents submits that the writ petition does not survive and the same deserves to be dismissed.
(3) In view of the above, the writ petition is dismissed with liberty to the petitioner to file fresh writ petition in case any adverse order is passed against him by the Appellate Authority.
(Prem Shanker Asopa) J.
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