Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this writ petition under Article 226 of the Constitution of India praying for the following reliefs:- "1. By an appropriate writ or direction, the impugned order dated 27.07.2017 extend to the petitioners/Gram Panchayat Dabri passed by respondent authority may kindly be quashed and set aside. 2. By an appropriate writ, order or directions, respondents may kindly be directed to give appointment to the petitioners upon the post Gram Sahayak. 3. 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. 4. 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 .;