Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this writ petition under Article 226 of the Constitution of India praying for the following reliefs:- "It is, therefore, most humbly prayed that this writ petition may kindly be allowed by appropriate writ, order or direction the respondents may kindly be directed:- 1. By an appropriate writ, order or direction, the selection of private respondents conducted in pursuance of notification (Annex.-1) on the post of of Panchayat Rotu including the proceedings of the meeting held on 20.02.2017 whereby the private respondents were selected may kindly be quashed and set aside with all consequential efficts. 2. The petitioner may kindly be granted appointment on the post of Panchayat Sahayak for Gram Panchayat Rotu, Tehsil Jayal, District Nagaur with all consequential benefits. 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.;