AK JILSHAN CONT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order dtd. 14/2/2024 passed by learned Single Judge, whereby the writ petition of the petitioner has been dismissed, though granting him liberty of availing statutory remedy of appeal.

(3.) Short and pointed submission of learned counsel for the appellant is that though there exists an alternative remedy, in extraordinary circumstances mainly on the ground of violation of principles of natural justice, the petitioner sought to invoke jurisdiction of this Court under Article 226 of the Constitution of India. He would submit that as against emphatic statement made in the petition that there was no opportunity of hearing afforded before suspension of licence, the respondents came out with a vague and evasive reply without placing on record any material to prove actual service of notice.