- (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India with following prayers: "(i) The selection process for the post of Gram Panchayat Sahayak at Gram Panchayat, Thandewala, Panchayat Samiti Raisinghnagar, District Sri Ganganagar in pursuance of order dated 15.09.2017 (Annex-7) may kindly be quashed and set aside. (ii) The respondents may kindly be directed to provide appointment to the petitioner on the post of Gram Panchayat Sahayak at Gram Panchayat Thandewala, Panchayat Samiti Raisinghnagar, District Sri Ganganagar. (iii) Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioner."
(2.) Learned counsel for the petitioner states that the matter is squarely covered by the judgment rendered by a coordinate Bench of this Court in Bhoma Ram Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.6023/2017) decided on 01.06.2017.
(3.) Learned counsel for the petitioner also states that the matter is squarely covered by the judgment rendered by a coordinate Bench of this Court in Sunita Sharma Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.1032/2017) decided on 24.05.2017.;