A.K.MATHUR.J. - (1.) ALL the batch of writ petitions mentioned in Schedule a appended to this order are disposed of by this common order as the basic questions involve in all these writ petitions arc common.
(2.) FOR the convenient disposal of all these writ petitions, the facts contained in S.B. Civil Writ Petition No. 3663 of 1990: Rajvendra and Ors. v. 'State of Rajasthan and Ors. arc taken into consideration. The petitioners in this writ petition are trained teachrs and they applied for selection to the posts of primary school teachers in pursuance of the advertisement No. 1 of 1988 issued by the Zila Parishad, Sri Ganganagar. The Selection Committee held selections in the month of October 1989 and the petitioners were interviewed by the selection Committee. Thereafter, the respondent No. 2 issued selectlists in which the names of the petitioners find mention. The petitioners were allotted to Panchayat Samities, Nohar and Bhadra. The Panchayat Samities, Nohar and Bhadra issued appointment orders in the cases of some of the candidates. However, the appointment orders in favour of the petitioners were not issued. Some of the petitioners submitted representations to the respondents and the petitioners were informed that the Slate Government by order dated 7.3.1990 has directed that till further order no appointment should be made and all the selections should be stayed. A copy of the Slate Government's order dated 7.3.1990 has been placed on the record as Annex. 4. The order dated 7.3.1990 (Annex.4) reads as under: .........[vernacular ommited text]...........
(3.) THE petitioners have challenged this order filing the present writ palition and the principal submission of the learned Counsel for the petitioner M/s. M.S. Singhvi and Ors. is that the Slate Government has no power to issue the order dated 7.3.1990 directing the Panchayat Samitis not to make selections and if selections have been made then not to issue the select lists and if select lists have been issued then appointment orders should not be issued. It is submitted that these directions are without jurisdiction and are contrary to the provisions of the Rajasthan Panchayat Samitis and Zila Parishads Service Rules, 1959 (referred to hereinafter as the Rules of 1959);