Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this writ petition under Article 226 of the Constitution of India praying for the following reliefs:- "It is, therefore, most humbly prayed that this writ petition may kindly be allowed by appropriate writ, order or direction the respondents may kindly be directed:- 1. to reconsider the candidate ship of the petitioner for the post of Gram panchayat Sahayak by applying rules as prescribed in strict manner without enforcing own rules and ratio by quashing selection process as adopted in light of impugned advertisement No.1929, dated 20.9.2017 (Annex.2) passed by the respective SDMC (i.e. the non-petitioner no.7), or 2. in alternative, the non-petitioner no.4 and the Appellate Committee may be directed to redress the grievance and objection as raised in the present writ petition as well as submitted in the petitioner's application by a speaking and reasoned order, 3. the non-petitioners authorities may also be directed for not issuing or permitting any work or charge to the selected person/s, and 4. 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. 5. Costs of the writ petition may kindly be awarded to 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 v. 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 v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.1032/2017) decided on 24.05.2017 .;