Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India, seeking the following reliefs:- (i) the termination order dated 07.7.2014 (Annex.3) issued by the respondent no.3 and decision on the representation dated 25.8.2015 (Annex.6) be quashed and set aside. (ii) Appointment order be issued immediately in pursuance of order dated 31.12.2015 (Annex.5) passed by the respondent no.2 wherein it has clearly been stated that the appointment order has never been issued. (iii) 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. (iv) Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) The respondents conducted selections for Safai Karamchari vide notification dated 20.12.2013 and name of petitioner figured at Sr. No.131 in the list of selected candidates issued by respondents on 3.3.2014. The petitioner approached the respondents but was not taken on job and thereafter an order was issued on 7.7.2014 terminating services of petitioner on account of her failure to join. Counsel for the petitioner stated that the petitioner submitted a detailed representation on 26.3.2015 and thereafter approached this Court by way of filing S.B. Civil Writ Petition No.7749/2015, decided on 28.7.2015, which is Annex.5 of the writ petition. This Court vide order dated 28.7.2015 directed the respondents to consider representation of the petitioner. The Municipal Council, Udaipur rejected the representation on the count of the fact that the appointment order had been uploaded on the official website and, thus, the plea of petitioner that she has not been conveyed the appointment order cannot be accepted, however, the Government of Rajasthan, Department of Local Bodies decided the representation of the petitioner subsequently on 31.12.2015 in which it has been recorded that the appointment order was not served upon the petitioner and, thus, her joining should be considered by the respective Municipal Council of Udaipur. The order dated 31.12.2015 passed by the State Government is Annex.7.
(3.) None appears for the respondents even in second round.;