A.K. Parihar, J. - (1.) After having carefully gone through the material on record, since the petitioner is having efficacious alternative remedy by way of raising his grievances before the Rajasthan Civil Services Appellate Tribunal, no interference is called for by this Court at this stage. Merely because hearing cases are not taken up by Tribunal for time being is no ground for entertaining writ petitions by this Court directly without alternative remedy been exhausted. It will only nullify the provisions of a particular Act and this Court will be flooded with unnecessary litigation which requires a through examination by an appellate Tribunal only. The writ petition is dismissed accordingly with liberty as referred above.;