BALVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed with a prayer for appointment on the post of Gram Panchayat Sahayak, Gram Panchayat Mal Ka Khera, District Bhilwara and further with a prayer for removal of respondent No. 6 - Bhawani Singh from the post of Gram Panchayat Sahayak.

(2.) It is the case of the petitioner that in pursuance to the circular dtd. 8/11/2016, the process for recruitment of Gram Panchayat Sahayak was taken up. The advertisement dtd. 1/2/2017 was issued for the purpose and in pursuance to the same, the petitioner being qualified, applied for the same. After the process of selection, the School Development and Management Committee (hereinafter referred to as 'SDMC') recommended the names of four candidates in which one name was of the petitioner. But in contravention to the same, a new list recommending the names of other four candidates deleting the name of the petitioner and adding the name of respondent No. 6 - Bhawani Singh was recommended and forwarded by a single Authority. In pursuance to the recommendation, the appointment to the said candidates had also been afforded and respondent No. 6 - Bhawani Singh is since then working on the said post.

(3.) It has been submitted on record that the name of Bhawani Singh had not been recommended by the SDMC and totally in contravention to the recommendation of the SDMC, later on the recommendation was changed solely by the Principal of the Government School, Mal Ka Khera, Panchayat Samiti, Bijoliya. The said change in the list of candidates was neither approved by the SDMC nor was it ever laid before the Committee for approval. It was a sole act of the Principal and therefore, was totally in contravention to the guidelines as prayed.