GIRDHARI LAL POONIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that now since the Tribunal has been fully constituted, he may be permitted to withdraw the writ petition with liberty to approach the Rajasthan Civil Services Appellate Tribunal.

(2.) ACCORDINGLY the writ petition is dismissed as withdrawn with liberty to the petitioner to approach the Rajasthan Civil Services Appellate Tribunal. Since the writ petition was admitted way back on 22.8.2005, and interim order was granted, it is directed that if the petitioner approaches the Tribunal within a period of two weeks, the interim stay order dt. 22.8.2005 shall continue for a period of four week, or till the prayer for interim relief is considered by the Tribunal whichever is earlier.