SOURABH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect/s pointed out by the Office is/are waived

(2.) Appellant has preferred this Special Appeal (Writ) aggrieved by the impugned order dtd. 20/1/2022 passed by the Single Judge on the ground that the learned Single Judge has wrongly interpreted the cut off date i.e. 30/9/2021 for the purpose of counting the period of completion of probation.

(3.) We have heard the counsel for the appellant and perused the record and the impugned order passed by the learned Single Judge.