Vineet Kothari, J. - (1.) THE petitioner, Ramniwas S/o Sh. Chena Ram Bishnoi, has preferred this writ petition in this Court on 10.01.2013 seeking following relief(s): - "It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: - A. By an appropriate writ order or direction, order dated 26.10.2012 (Annex. 4) & 29.10.2012 (Annex. 5) may kindly be quashed being devoid of authority of law. B. By an appropriate writ, order or direction, order dated 1.1.2013 (Annex. 6) may kindly be quashed to the extent that it places the petitioner at Gram Panchayat Bhomasar from Gram Panchayat Shri Balaji and the respondents may kindly be directed to keep him at Gram Panchayat Shri Balaji in accordance with the order of the Tribunal. C. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. D. Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) WHILE issuing notices to the respondents, a coordinate bench of this Court vide the order dated 17.01.2013 stayed the effect and operation of the order Annex. 6 dated 01.01.2013, whereby the suspension order dated 26.10.2012 (Annex. 4) of the petitioner who was working as 'Gram -Sevak' in Gram Panchayat -Shri Balaji, was revoked and a charge sheet under Rule 17 of the Rajasthan Civil Service (CCA) Rules, 1958 (for short, hereinafter referred to as 'Rules of 1958') was issued to the petitioner on 29.10.2012, and an explanation was sought from the petitioner while transferring him from Gram Panchayat Shri Balaji to Gram Panchayat Bhomasar, and the petitioner was asked to hand over the charge as 'Gram -Sevak' of Gram Panchayat Shri Balaji to one Sh. Jassaram Gaur. These Gram Panchayat(s) are within the same Panchayat Samiti, Nagaur. The respondent -Panchayati Raj Department, has filed a reply to the writ petition and contested the writ petition.
(3.) TODAY , the matter comes up on application (IA No. 4231/14) filed by the applicant, Gram Panchayat, Shri Balaji, seeking its impleadment as a party -respondent in the present writ petition since the petitioner failed to implead them as a respondent.;