Roshan Lal Regar @APPELLANT@Hash State of Rajasthan & Ors.

The lawyers are not working due to abstention from work.

Petitioner present in person states that matter is squarely covered by the judgment passed by this Court in Malu Ram Vs. State of Rajasthan &

Anr. (S.B. Civil Writ Petition No.4374/2018 and other connected writ petitions decided on 10.05.2018. The relevant portion of the judgment reads as

under:

In light of aforementioned submissions made by the learned counsel for the parties, this Court is of the opinion that already there is an existing

directions to the respondents to lay down a common criteria for selection on the post of Gram Panchayat Sahayak to be made afresh, which is there in

the judgment of Pawan Kumar (supra), and the respondents are under a legal obligation to work out a criteria, which shall, after giving appropriate

weightage to the experience and merit as well as other eligibility conditions for the contractual post of Gram Panchayat Sahayak, shall be followed for

the next round of recruitment. The sufficient directions are already existing in the judgment of Pawan Kumar (supra) regarding the same.

The limited issue of adjudication before this Court in the present dispute is that the petitioners are seeking redressal of consideration of their points

regarding their experience, merit and other issues by the respondents for considering them to be appointed as Gram Panchayat Sahayaks in their

respective claimed Gram Panchayats, before the fresh rights are created by the new recruitment process or by extension / renewal of the existing

contract. It is further made clear that this adjudication is only qua the petitioners who have approached this Court and shall operate only in respect of

those Gram Panchayats where the dispute has been raised by the petitioners.

In view of the above, this Court deems it appropriate to issue the following directions :-

(i) The respondents shall constitute a Committee comprising of CEO Zila Parishad concerned, DEO Elementary Education concerned, DEO

Secondary Education concerned and BEEO concerned. The petitioners shall give fresh representations to such Committee constituted by the Zila

Parishad. The Committee shall be required to operate with a quorum of at least two members of the aforesaid four members Committee, which

have been suggested by the Additional Advocate General himself in the presence of the DEO Legal Elementary, Jodhpur.

(ii) The Committee shall make the necessary consideration of each dispute and pass specific orders with reasons to accept or deny the causes taken

up by the petitioners in their representations.

(iii) If the grievances of the petitioners is affecting any third party then the Committee shall be required to give sufficient opportunity of hearing to the

third party as well, before coming to the conclusion regarding the dispute in question.

(iv) The respondents shall not conduct any fresh selection process for the post of Gram Panchayat Sahayak in the Gram Panchayats where the

dispute has been raised by the petitioners, until a proper speaking order is passed upon the representation by the Committee.

(v) The respondents shall be at liberty to continue the contract of the existing Gram Panchayat Sahayaks strictly in accordance with law and as per

the policy decision of the State Government, but on completion of the first term for the Gram Panchayat Sahayaks where the dispute has been

raised by the petitioners, the extension / renewal of the contract shall not be granted until final orders upon the representations of the petitioners are

passed.

(vi) The respondents, therefore, shall be required to hear all the parties concerned and affected, through their Committee a quorum of which has

already been laid down by this Court with the assistance of the learned Additional Advocate General, and until the conclusion in the shape of

speaking order is made by the Committee concerned, any further selection process in the Gram Panchayats regarding the post of Gram Panchayat

Sahayak concerned where the dispute has been raised by the petitioners, in particular, shall not be made.

(vii) This order shall not operate qua any person, whois not the petitioner before this Court, and for the Gram Panchayats where the disputes are

already being resolved, as per the earlier judgments, the authority shall be free to take appropriate legal recourse.

(viii) The respondents shall be required to completethis exercise as expeditiously as possible within the outer of limit of two months.

With the aforesaid observations and directions, the present writ petitions are disposed of.

This Court finds that the redressal of greivance of the petitioner can be made as per aforementioned precedent law, therefore, in light of

aforementioned precedent law, the present writ petition is disposed of with a direction to the respondents to consider the case of the petitioner on the

same terms.