- (1.) With the consent of the respective parties, the writ petition has been heard finally.
(2.) By this writ petition, a challenge is made to the amendment in Rule 9 of the Rajasthan Municipalities (Safai Employees Service) Rule of 2012 as notified on 23.01.2014.
(3.) Learned counsel submits that he need not to press the challenge to the amendment in rule, if the present writ petition is considered on the other issue.;