Rajasthan High Court - Jaipur
Raja Ram Dagur vs State (Education Department)Ors on 17 May, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.7867/2012 Rajaram Dagur versus State of Rajasthan & ors 17.5.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Vijay Pathak for petitioner BY THE COURT:
Learned counsel submits that writ petition may be disposed of with liberty to the petitioner to move a representation to the respondents making out his grievance.
In view of aforesaid, writ petition is disposed of with liberty sought for. In case of representation, respondents are directed to consider and decide the same. (MN BHANDARI), J.
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