RAMSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner. In para-14 of the writ petition, it is alleged that the petitioner has already filed appeal against the impugned order before Rajasthan Civil Services Appellate Tribunal, and due to non-sitting of the Tribunal the matter has not been heard.

(2.) It is informed by the learned counsel for the respondent that the Tribunal has started sitting. In that view of the matter, learned counsel for the petitioner seeks to withdraw the writ petition.

(3.) The writ petition is accordingly dismissed as withdrawn. However, in view of the fact that interim stay was granted by this Court on 3.8.2005, that is ordered to be continued for a period of two weeks, or till the matter for interim relief is taken up by the Tribunal whichever is earlier.