A.M. Sapre, J. - (1.) This is an intra-court appeal filed by the writ petitioner of Writ Petition No. 1658/2001 under Rule 134 of the Rajasthan High Court Rules against an order dated 11.04.2002 passed in the WP No. 1658/2001 by the learned Single Judge.
(2.) The appellant, a State employee working as DIG Police at the relevant time, filed a writ petition out of which this appeal arises essentially seeking for expungement of adverse remarks recorded in his service book for the period 1997-98. The writ petition was dismissed by the impugned order by the learned Single Judge.
(3.) Admittedly, on the date when this appeal was filed, the appellant was 58 years of age. He has since retired long back.;