- (1.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India with the following prayers: "1. The petitioner may be appointed on the post of Gram Panchayat Assistant Gram Panchayat, Gram Panchayat Lavera Kalla and appointment of respondent No.7 and 8 may kindly be quashed and set aside. 2. The mark allotted and assign for interview may kindly be struck down after that fresh panel may be prepared. 3. That District Collector, Jodhpur may kindly be directed to conduct the enquiry against the alteration and fraud played by the Chairman SDMC and to lodged the FIR. 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 pass in favour of the petitioners."
(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 & 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 & Ors. (S.B. Civil Writ Petition No.1032/2017) decided on 24.05.2017.;