JASVEER SINGH HUNDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE case is listed in the cause list at S.No. 130, and in accordance with the note published in the cause list, this was mentioned to the court master as urgent matter. With the consent of learned counsel for the parties the matter was heard.

(2.) LEARNED counsel submits that during pendency of this writ petition, he has approached the Rajasthan Civil Services Appellate Tribunal. In that view of the matter, he seeks to withdraw the writ petition. The writ petition is accordingly dismissed as withdrawn. However, since vide order dt. 22.10.2005 interim stay was granted, at his request it is directed that the interim stay order shall remain in force for a period of one week, or till the matter for interim relief is taken up by the learned Tribunal, where the matter is said to be fixed on 26.4.2006, whichever is earlier.