Ratan Lal Sukhwal S/o Bheru Lal Sukhwal vs The State of Rajasthan

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.