Rajasthan High Court - Jaipur
Jagdish Singh Poonia vs State Of Raj And Anr on 10 May, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.11661/2009 Jagdish Singh Poonia Vs. State of Rajasthan and Another Date of Order ::: 10.05.2010 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Shailender Balwada, counsel for petitioner #### By the Court:-
Grievance of petitioner is that respondents advertised 24 posts of Gram Sevak for Zila Parishad, Churu, and in pursuance thereof the petitioner applied; his name was placed at Serial No.1 in the reserved list of ex-serviceman; there were three posts reserved for ex-serviceman and three candidates in ex-serviceman category were selected in the main list; out of them, one candidate, namely, Pratap Singh, who stood at Serial No.1 in the main select list in the category of ex-serviceman, did not join and therefore one post remained vacant and accordingly the respondents ought to have given appointment to the petitioner being at no.1 in the reserved list. However, the appointment of the petitioner was withheld because at that time the model code of conduct was in force on account of ongoing parliamentary elections. Request was sent by the respondent No.2 to the Secretary & Commissioner to the Government of Rajasthan, Department of Panchayati Raj, Secretariat, Jaipur on 23.03.2009 to give permission to him to extend validity of reserved list for another two months but no final order was passed on such request.
Keeping in view the limited nature of controversy and the fact that the petitioner already stood selected at serial no.1 in the reserved list of ex-serviceman category, and the respondent No.2 the Chief Executive Officer, Zila Parishad, Churu (Rajasthan), merely requested the Government to accord him permission for extending validity of reserved list for two months as the appointment could not be made on account of model code of conduct in force because of ongoing parliamentary elections, I deem it appropriate to require the petitioner to make a suitable representation to the Secretary & Commissioner to the Government of Rajasthan, Department of Panchayati Raj, Secretariat, Jaipur, who shall consider the same and pass appropriate order for redressing grievance of the petitioner, within a period of two months from the date of making such representation.
Writ petition stands disposed of.
(Mohammad Rafiq) J.
//Jaiman//