TIKAM CHAND VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By Writ Petition No. 7316/2017 under Article 226 of the Constitution of India, the petitioners have challenged the constitutional validity of proviso to Rule 273 of the Rajasthan Panchayati Raj Rules, 1996, substituted by the Rajasthan Panchayanti Raj (Amendment) Rules, 2013 vide Notification dtd. 29/1/2013 (Annexure-2).

(2.) Petitioners have prayed for following reliefs:-

(3.) At the out set, learned counsel for the parties have jointly submitted that in so far as petitioner No. 1-Tikam Chand Verma, petitioner No. 5-Rajesh Kushwah and petitioner No. 6-Manoj Kumar Nahar in Writ Petition No. 7316/2017 are concerned, on account of subsequent notification, their grievance has been redressed as now they have been granted weightage of experience of the post on which they were working. Therefore, this petition in so far as petitioners No. 1, 5 and 6 are concerned, is rendered infructuous.