- (1.) This is an intra court appeal filed by the writ petitioner of W.P. No.7243 of 2010 under Rule 134 of the Rajasthan High Court Rules against an order dated 9.8.2010 passed by Single Judge in aforementioned writ petition.
(2.) Facts of the case are these.
(3.) The appellant, a teacher in State run school, was served with following charge-sheet: XXX XXX XXX;