PUSHPENDRA SINGH BHATI,J. - (1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: a. The impugned order dated 31.01.2018 annex P/9 qua the petitioner may kindly be quashed and set aside and the respondents may kindly be directed to allow the petitioner to allow the petitioner to work on the post of Gram Panchayat Sahayak in Village Sherda with all consequential benefits. b. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances in the case. c. Writ petition filed by the Petitioner may kindly be allowed with costs."
(2.) Marginal variation in the contextual facts notwithstanding, the legal issues raised herein are the same, permitting analogous disposal of the writ petitions in hand.
(3.) For the sake of brevity and convenience, the facts of the leading case i.e. S.B. Civil Writ Petition No. 1704 / 2018 (Pawan Kumar v. The State of Rajasthan and Ors.) are being taken, which are as follows.;