- (1.) The defects pointed out by the office are ignored.
(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(A) By an appropriate writ, order or direction, the non-petitioners may kindly be directed to reconsider the candidateship of the petitioner for the post of the 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.1246, dated 06.02.2017 (Annexure-2) and impugned result; or (B) 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 petitioner's application (Annexure-4) by the with speaking order and reasoned order, and (C) That the non-petitioners authorities may also be directed for not issuing or permitting any work or charge to the selected person/s, and (D) Any other appropriate order or direction which this Hon'ble Court consider just and proper and fact and circumstances of the case may kindly be passed in favour of the petitioner. (E) Cost of the writ petition may kindly be awarded to the petitioner."
(3.) Learned counsel for the parties agree that the controversy is covered by the judgment rendered by a coordinate Bench of this Court in Bhoma Ram Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.6023/2017) decided on 01.06.2017.;