Anjana Vaishnav vs The State Of Rajasthan ...
2024 Latest Caselaw 8128 Raj

Rajasthan High Court - Jodhpur

Anjana Vaishnav vs The State Of Rajasthan ... on 18 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38419]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                  S.B. Civil Writ Petition No. 15176/2024

1.       Anjana Vaishnav D/o Mangilal Vaishnav, Aged About 37
         Years,      R/o     Village     Madara,        Post        Sakrawas,    Tehsil
         Relmagra, District Rajsamand (Raj.). Presently Posted As
         Ldc At Panchayat Samiti Rajsamand, District Rajsamand.
2.       Manish Mali S/o Mannalal Mali, Aged About 39 Years, R/o
         Village Natdwara District Rajsamand (Raj.). Presently
         Posted As Ldc At Panchayat Samiti Delwara, District
         Rajsamand.
3.       Usha Mali D/o Sohanlal, Aged About 40 Years, R/o
         Shrinath Colony-A, Opp. Sbi Bank, Private Bus Stand,
         Nathdwara, District Rajsamand (Raj.). Presently Posted
         As Ldc At Panchayat Samiti Khamnor, District Rajsamand.
                                                                       ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur (Raj.).
2.       The Director, Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur (Raj.).
3.       The      District    Programme            Coordinator         Cum      District
         Collector, Rajsamand (Raj.).
4.       The Chief Executive Officer, Zila Parishad, Rajsamand
         (Raj.).
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Pawan Singh Rathore.




         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/09/2024

1. Heard learned counsel for the petitioners.

[2024:RJ-JD:38419] (2 of 2) [CW-15176/2024]

2. Learned counsel for the petitioners submits that the

controversy involved in the present writ petition is squarely

covered by a judgment dated 21.08.2024 rendered by this Court

in S.B. Civil Writ Petition No.472/2023 (Bimla Vs. State of

Rajasthan & Ors.).

3. Learned counsel for the petitioners submits that although the

provisional seniority list has been published inviting objections

from the probable candidates and the petitioners have also

furnished the objections to the provisional seniority list published

by the respondents but the same is not being considered in

consonance with the provisions of law. He, therefore, prays that

the respondents may be directed to consider the objections

furnished by the petitioners in light of the judgment rendered by

this Court in the case of Bimla (supra), the provisions of

Rajasthan Panchayati Raj Rules, 1996 and the other relevant

notifications issued by the State Government.

4. Considering the limited prayer made by learned counsel for

the petitioners, the present writ petition is disposed of with a

direction to the respondents to consider the objections filed by the

petitioners on the provisional seniority list strictly in accordance

with law keeping in mind the provisions of Rajasthan Panchayati

Raj Rules, 1996, the judgment rendered by this Court in the case

of Bimla (supra) and the other relevant notifications issued by the

State Government.

(VINIT KUMAR MATHUR),J 66-AnilSingh/-

Powered by TCPDF (www.tcpdf.org)