- (1.) HEARD learned counsel for the petitioner. The grievance sought to be ventilated by the petitioner in this writ petition clearly falls within the term Service matter under the provision of Section 2(f) of the Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976. Thus, the petitioner has/had a remedy by way of appeal against the impugned order before the Rajasthan Civil Services Appellate Tribunal.
(2.) IN that view of the matter, I am not inclined to entertain the present writ petition. The same is, therefore, dismissed summarily. It is made clear that this dismissal will not come in the way of the petitioner in seeking the remedy of appeal, if it is otherwise now available.;