- (1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner on 8 -6 -2001 against the respondents with the prayer that by an appropriate writ, order or direction, the impugned order dated 31 -5 -2001 (Annex 4) passed by the Sarpanch, Gram Panchayat Ninan (respondent No. 4) by which the petitioner was removed from service, be quashed and set aside and the petitioner be reinstated in service.
(2.) THE case of the petitioner as put forward by him in this writ petition is as follows : - The petitioner is by caste a member of scheduled caste category and is resident of Ward No. 5 of village Ninan District Hanumangarh. The Government of Rajasthan floated a Scheme for appointing Shiksha Sahayogi in the newly introduced Rajiv Gandhi Swaran Jayanti Schools under the Panchayati Raj Department and formulated a Scheme to that effect in the month of April, 1999. In pursuance of that, the respondent No.4 Gram Panchayat Ninan also resolved to open a School under the said Scheme in Ward No. 5 and appointed the petitioner as Shiksha Sahayogi vide order dated 1 -7 -1999, a copy of which is marked as Annex. 1. The petitioner joined his duties under the Gram Panchayat Ninan on 1 -7 -1999 and started the school forthwith.
(3.) THE further case of the petitioner is that his appointment was made in pursuance of the Resolution dated 26 -9 -1999 passed by the Gram Panchayat Ninan. There was one more person Ramjas, who always used to mount pressure upon the respondents to appoint him on the post of Shiksha Sahayogi.;