Section 28 in Rajasthan High Court Staff Service Rules, 2002
28. [ Representations. [Rule 28 is Substituted by the Notification No. 02/S.R.O./2004 dated 24.7.2004 Published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]
- Any person aggrieved by an order of the Registrar General, relating to promotion, seniority or compulsory retirement under sub-rule (2) of Rule 244 of the Rajasthan Service Rules, or any other matter not covered under Rule 29 of these Rules, may within a period of three months make a representation to the Chief Justice who may either dispose it of himself or refer it for disposal to a Committee of three Judges nominated by him for the purpose.] [Inserted Rule 23A vide 4/S.R.O./2005 dated 29.9.2005 Published in Rajasthan Gazette Part 1[b] dated.10.2005.]
