VIPIN KUMAR AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (1/2022) filed by the petitioner seeking disposal of the writ petition in the light of order of this Court passed in case of Geeta Devi v. State of Rajasthan Through its Principal Secretary, Department of Mines and Petroleum, Jaipur and Ors.: 2020(1) DNJ (Raj.) 381.

(2.) The matter is remanded back to the appellate authority, i.e., Additional Director, Mines for decision of the appeal on its merit in view of the judgment of this Court in case of Geeta Devi (supra).

(3.) The writ petition stands disposed of accordingly.