Rajasthan High Court - Jaipur
Dheeraj Kumar Chourasiya And Others vs . State Of Rajasthan And Others on 16 May, 2014
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.5516/2014 With Stay Application No.5018/2014 Dheeraj Kumar Chourasiya and Others Vs. State of Rajasthan and Others Date of Order ::: 16.05.2014 Present Hon'ble Mr. Justice Mohammad Rafiq Shri R.K. Gouttam, counsel for petitioners #### By the Court:-
Grievance of the petitioners is that even though petitioners have been selected for appointment on the post of Lower Division Clerk by Zila Parishad, Baran, and thereafter the respondent no.2 allotted Panchayat Samiti, Shahbad to the petitioners and their names have been mentioned in the Final List of LDC Recruitment, 2013 of Panchayat Samiti - Shahbad(Annexure-5), but he has not been given posting.
It is contended that all the candidates pursuant to the aforesaid selection have been given posting including some of those, who are below the petitioners in merit.
The chief Executive officer-cum-Member Secretary, Zila Parishad, Baran, is directed to examine the grievance of the petitioners in the light of the aforesaid fact and pass appropriate order on their representation giving them posting within four weeks or give reasons for not doing so, from the date petitioners approach him.
With that direction, writ petition is disposed of. This also disposes of stay application.
(Mohammad Rafiq) J.
//Jaiman//67 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-JW