Prakash Chandra Jain S/o Shri Bheru Lal Jain vs State of Rajasthan

Heard learned counsel for the petitioner and perused the

material available on record.

Issue notice. Mr. Vikas Choudhary, Associate of Mr. S.S.

Ladrecha, learned Additional Advocate General, accepts notice on

behalf of the respondents.

Learned counsels appearing for rival parties, at the outset,

submit that the controversy involved in the present case has

already been set at rest by Co-ordinate Benches of this Court;

firstly, vide a judgment dated 24.05.2017 passed by the Jaipur

Bench of this Court; and secondly, by another judgment at

Principal Seat, on 01.06.2017, in a group of 122 matters, led by

S.B.C.W.P No.6023/2017 (Bhoma Ram Vs. State & Ors.).

In view of the uncontroverted factual and legal position, this

writ petition is also disposed of in terms of the judgments,

referred above, with the following directions :-

"(a). That the State Government shall issue a circular

regarding constitution of the committee within

one week from the date of receipt of certified

copy of this order.

(b). That from the date of selection of the candidate

or within fifteen days from constitution of the

committee, whichever is later, any candidate

who had participated in the interview, is having

grievance and is dissatisfied, may file a

representation before the committee.

(c). That the said committee after looking into the

record, shall decide the representation by

passing a detailed reasoned speaking order.

(d). That copy of the order to be passed upon the

representation shall be sent to the candidate

through registered post.

(e). That if the candidate who has filed

representation, is still aggrieved of the decision,

he or she may, within one month from the date

of receipt of registered post, take recourse to

lawful remedy available to him/her in

accordance with provisions of law.

(f). That for putting the candidates to notice who had

participated in the selection process, this order

and the circular so issued by the State

Government shall be uploaded on the official

website of the Rural Development & Panchayati

Raj Department and the Education Department

(Elementary)."

The writ petition stands disposed of.