- (1.) The defects stand overruled.
(2.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India with following prayers: "(i) That by an appropriate writ, order or direction, the selection of respondent No.6 on the post of Gram Panchayat Sahayak for Gram Panchayat Punasa, Jalore shall be quashed and set aside; (ii) That by an appropriate writ, order or direction, this Hon'ble Court may be pleased to direct the respondents to announce the results as per the recommendations made by the SDMC; (iii) Any other relief to which the petitioners are entitled may be granted in his favour. (iv) The writ petition may be allowed with costs."
(3.) 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.;