- (1.) This is an intra-court appeal filed by petitioners (appellants herein) of Writ petition No.1205/2011 under Rule 134 of the Rajasthan High Court Rules against an order dated September 24, 2011 passed by the learned Single Judge in afore-mentioned Writ Petition.
(2.) By impugned order, learned Single Judge has, in substance, dismissed the writ petition but with certain observations/directions in the light of the law laid down in 2010 (4) WLC 334.
(3.) We have perused the impugned order with a view to find out as to whether it has any jurisdictional or factual error in the impugned order, but having gone through the same, we do not find anything to interfere in the impugned order.;