RAM NIVAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These letter patent appeals are filed by the appellants being aggrieved with the judgment dtd. 23/3/2022 passed by learned Single Judge, whereby writ petitions preferred by the petitioners have been dismissed.

(2.) The facts, not in dispute, are that the respondent - State issued advertisements/notifications dtd. 12/4/2018 and 31/7/2018 for recruitment of Teacher Grade-III (Level-I) and Teacher Grade III (Level-II) under the Rajasthan Panchayati Raj Act, 1994 (hereinafter to be referred as 'the Act of 1994') and the Rajasthan Panchayati Raj Rules, 1996 (hereinafter to be referred as 'the Rules of 1996') for Non-TSP Area. Provisional select lists were issued and the selected candidates were called for document verification and appointments were offered to the eligible candidates. Despite the said exercise, large number of vacancies remained unfilled even after operating the reserve list. The said vacancies remained unfilled on account of non-joining of various selected candidates, candidates who were found ineligible and the candidates, who did not appear for the document verification.

(3.) Though the large number of vacancies remained unfilled, the State Government took a decision not to fill up those vacancies. Being aggrieved with the decision of the State Government of not filling the unfilled vacancies advertised through advertisements/ notifications dtd. 12/4/2018 and 31/7/2018, a batch of writ petitions, led by Kuldeep Kumar vs. State of Rajasthan and Ors., SBCWP No.2094/2019, was filed in relation to Teacher Grade-III (Level-II), whereas another batch of writ petitions, led by Lokendra Singh vs. State of Rajasthan and Ors., SBCWP No.1184/2020, was in relation to Teacher Grade-III (Level-I). Writ petitions of Kuldeep Kumar and others (supra) were allowed by the learned Single Judge vide order dtd. 20/7/2020, whereas the writ petitions filed by Lokendra Singh and others (supra) were decided on 17/8/2020.