ANIL PALIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since above titled petitions involve common inter connected issues and facts, they are being decided through this common order.

(2.) The petitioner is before this Court having preferred three writ petitions viz. :-

(3.) The factual narrative is taken from S.B. Civil Writ Petition No.14767/2023, wherein challenge is to the order dtd. 7/9/2023 (Annexure-23) passed under Rule 86(4)(a) of the Rajasthan Service Rules, 1951 (for short, 'the RSR Rules') vide which, the petitioner's absence was treated as deemed resignation.