- (1.) The decision rendered in this appeal shall also govern disposal of connected appeal being S.A.W.No.631/2010 because both these appeals arise out of common impugned order passed by the single judge.
(2.) This is an intra court appeal filed by the writ petitioner of Writ Petition No. 7156 of 2010 under Rule 134 of Rajasthan High court Rules read with Article 225 of the Constitution of India against an order dt. 30.8.2010 passed by Single Judge in aforementioned writ petition.
(3.) By the impugned order, the learned Single Judge dismissed the appellant's writ petition and in consequence upheld his removal. 3. So the question that arises for consideration in this intra court appeal is whether Single Judge was justified in dismissing the writ petition of appellant and in consequence justified in upholding his removal ;