Rajasthan High Court - Jaipur
Gajendra Singh Rathore Constable ... vs State Of Rajasthan on 28 May, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5932/2021
Gajendra Singh Rathore Constable (Driver) No. 126 Son Of Shri
Jorawar Singh Rathore, Aged About 45 Years, Working At O/o
Commandant, Police Training School, Alwar (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Finance (Rules), Government Of
Rajasthan, Government Secretariat, Jaipur.
2. The Secretary (Home), Ministry Of Home Affairs,
Government Of Rajasthan, Government Secretariat,
Jaipur.
3. D.g.p, Rajasthan Police, Phq, Lal Kothi, Jaipur
(Rajasthan).
4. The Commandant, Police Training School, Alwar
(Rajasthan).
----Respondents
For Petitioner(s) : Mr. M.S. Raghav For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 28/05/2021 The prayer made in the writ petition can be examined on factual aspects by the RCSAT.
Learned counsel for the petitioner submits that the Tribunal is not functioning at present, however, this court finds that matter is of no such urgency.
The writ petition should not be entertained despite alternative remedy being available. (Downloaded on 04/06/2021 at 08:28:07 PM)
(2 of 2) [CW-5932/2021] Granting liberty to the petitioner to file an appeal as and when the Tribunal starts functioning, the writ petition is accordingly dismissed.
(SANJEEV PRAKASH SHARMA),J Arun/36 (Downloaded on 04/06/2021 at 08:28:07 PM) Powered by TCPDF (www.tcpdf.org)