SAWAI SINGH AND ORS Vs. STATE OF RAJ AND ORS
LAWS(RAJ)-1995-2-81
HIGH COURT OF RAJASTHAN
Decided on February 22,1995

Sawai Singh And Ors Appellant
VERSUS
State Of Raj And Ors Respondents

JUDGEMENT

- (1.) All these writ petitions are disposed of by this common order since the grievance raised in all these writ petitions is common. For the sake of convenience the facts of writ petition No. 4121/94 are taken into consideration.
(2.) The various petitioners mentioned in this writ petition are serving on the post of Assistant Secretary in different Gram Panchayats at Panchayat Samiti Karauli, Hindaun and Nandoti District Sawai Madhopur since last number of years. Shri Prahlad Kumar Sharma is said to be serving since 1.6.1982 while others are serving since 1989, 1990 and 1992. Salary of Rs. 100/- is said to be paid except in the case of Hari Prasad Sharma to whom salary of Rs. 300/- has been shown as payable. The appointments of these persons were made by the Sarpanch of the concerned Gram Panchayat and it is stated that necessary permission from the Panchayat Samiti as well as Zila Parishad was obtained.
(3.) The Rajasthan Panchayat Samiti and Zila Parishad Rules, 1959 has prescribed the procedure for recruitment, reservation, qualification, age etc., but in the categories of post, the post of Assistant Secretary has not been specified. The service of the Assistant Secretary is said to be equivalent to the village Level Worker and it is also stated that even earlier the Assistant Secretaries were absorbed on the post of Gram Sevak cum Village Level worker.;


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