PUSHPENDRA SINGH BHATI,J. - (1.) This controversy came up before this Division Bench in D.B.Civil Special Appeal (Writ) Nos.291/2017 and 295/2017.
(2.) After hearing the learned counsel the appellant, Mr.P.R.Singh, learned Additional Advocate General and Mr. D.K. Godara, learned counsel for the respondent in the aforementioned two appeals at length, this Court passed the orders on April 12, 2017 dismissing D.B. Civil Special Appeal (Writ) Nos.291/2017 and 295/2017 and upholding the impugned order dated January 30, 2017 passed by the learned Single Judge in S.B.Civil Writ Petition No.8432/2016 and S.B.Civil Writ Petition No.8077/2016 respectively.
(3.) Before the orders dated April 12, 2017 could be signed, Mr.P.R.Singh, learned Additional Advocate General mentioned the matter before us and sought permission to move appropriate applications to bring to the notice of this Court that Rule 266(3) of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as 'the Rules of 1996') was amended with effect from May 11, 2011. The mentioning culminated into D.B. Civil Misc. Applications No.90/2017 and 91/2017 preferred by Mr.P.R.Singh, learned Additional Advocate General.;