GIRIRAJ PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No.7320/2019, while treating the same as a lead case.

(2.) The prayer clauses read as under:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that vide advertisement dtd. 14/2/2013, applications were invited by Zila Parishads in 33 districts of the State of Rajasthan for direct recruitment on the post of Lower Division Clerk in accordance with the Rajasthan Panchayati Raj Act, 1994 and the Rajasthan Panchayati Raj Rules, 1996; vide the said advertisements total number of posts advertised were 19515, out of which 651 posts were pertaining to District Banswara.