Rajasthan High Court - Jodhpur
Niranjan Lal Vyas & Ors vs Director General, C.D. Cum C.G.H.G.& ... on 26 November, 2010
Author: Govind Mathur
Bench: Govind Mathur
1
S.B. CIVIL WRIT PETITION NO.10395/2010
SUMER SINGH
Vs.
STATE OF RAJASTHAN & ORS.
DATE OF ORDER : 01.12.2010
HON'BLE MR. GOVIND MATHUR, J.
Mr. Shambhoo Singh, for the petitioner.
By this petition for writ, a challenge is given to the order dated 14.10.2010 passed by the Additional District Programme Coordinator-cum-Chief Executive Officer, Zila Parishad, Sirohi giving appointment to Smt. Manju Meena as Gram Rozgar Sahayak in Gram Panchayat, Arathwara. As per counsel for the petitioner, the Gram Panchayat as well as Gram Sabha resolved for appointment of the present petitioner in place of Ramesh Kumar, who was already working on the post concerned, but the respondents ignoring the recommendation made appointment of Smt. Manju Meena.
From perusal of the order dated 14.10.2010, it is apparent that the post of Gram Rozgar Sahayak in Gram Panchayat, Arathwara is reserved for woman candidate, as such, there was 2 no reason to consider candidature of petitioner for appointment as claimed. The vacancy in the case in hand arose as the same was vacated by Shri Ramesh Kumar, thus, it is stated that the post could have been filled by a male. The argument advanced is absolutely frivolous as the appointment of Ramesh Kumar was also erroneous, if that was given in Gram Panchayat, Arathwara where the vacancies were reserved for woman candidate.
For the reasons above, the petition for writ is dismissed.
(GOVIND MATHUR)J. RM/