Sita Ram vs State of Rajasthan and Others

Dr. Vineet Kothari, J.—The petitioners have filed the present writ petitions for seeking their appointment as Prabodhak in the selection process initiated by the State Government under the Rajasthan Panchayati Raj (Prabodhak Service) Rules, 2008.

Both the learned counsels submitted that the controversy involved in these writ petitions are covered by the decision of this Court in the case of Dinesh Chand Tiwari V/s State of Rajasthan-SBCWP No. 3954/2013 decided on 13.1.2014, in which this Court held as under:-

All these petitioners have approached this Court by way of these writ petitions for seeking their appointment as Prabodhak in the selection process initiated by the State Government under the Rajasthan Panchayati Raj (Prabodhak Service) Rules, 2008 in the year 2008.

The various shades of objections have been raised in the writ petitions for alleged non-consideration of cases of the petitioners for their appointments against such posts, which are still lying vacant according to the petitioners.

The learned counsels for the petitioners submitted that they want to rely upon certain Circulars of the State Government itself and also some other objections have been raised by them, but their representations have not been disposed of by the respondent-competent authority namely, concerned Chief Executive Officer of respective Zila Parishads or the respective Dist. Education Officer as the case may be.

The learned counsel for the respondents, Mr. Hemant Chaudhary fairly submitted that if the petitioners file such separate representations raising their individual grievance or objections before the competent authority or if such representations having already been filed, the same will be dealt with and decided by a speaking order dealing with all the contentions raised in such representations.

Accordingly, all these writ petitions are disposed of by this common order with a direction and liberty to the petitioners to file representations within a period of one month from today along with documents or circulars or even judgments of this Court, which they want to rely for consideration of their cases if such representation is not already filed and the respondent-competent authority shall consider and decide such representations within a period of two months of filing of same after giving a personal opportunity of hearing to the concerned individual petitioners or their authorized representative by a speaking order dealing with all the points raised by the petitioners and also give their reasons about the effect of circulars and judgments relied upon by the petitioners. The stereo typed orders will not be passed. The orders should deal with individual facts of each case and circulars and judgments shall be dealt with by the authority concerned. No order as to costs. A copy of this order be sent to the parties concerned forthwith.

The present writ petitions are also disposed of in same terms. No order as to costs. A copy of this order be sent to the parties forthwith.