Rajasthan High Court - Jodhpur
Prem Shanker Sharma vs State & Ors on 19 May, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
: O R D E R:
S.B. CIVIL WRIT PETITION NO.4969/2012 (Prem Shankar Sharma Vs. State of Raj. & Ors.) Date of order :: 19.05.2012 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. M.S. Purohit, for the petitioner.
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Heard learned counsel for the petitioner. In this writ petition, the petitioner has prayed for direction to the respondents to provide appointment in pursuance of selection made in the year 1999.
In view of the fact that there is no provision in the Rajasthan Panchayati Raj Act, 1994 or the Rules of 1996 to provide appointment after expiry of one year, therefore, no direction can be given without any provision to provide appointment in pursuance of selection made in the year 1999, after 12 years. Therefore, this writ petition is hereby dismissed solely on the ground of delay.
(GOPAL KRISHAN VYAS), J AKC M/9