- (1.) This is an intra court appeal filed by the writ petitioner of Writ Petition No.1009 of 2009 under Rule 134 of the Rajasthan High Court Rules against an order dt. 9.2.2009 passed by Single Judge in aforementioned writ petition.
(2.) By the impugned order, the learned Single Judge dismissed the appellant's writ petition. 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
(3.) Having heard the learned counsel for the appellant and on perusal of the record of the case, we are of the view that this appeal has no merit and hence this appeal deserves to be dismissed in limine by upholding the order of the learned Single Judge.;