SUNITA GURJAR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 18.07.2016, whereby, selection and appointment of the petitioner as "Angan Bari Karyakarta " has been cancelled. The private respondent No. 4 has been selected at the same time. The cancellation of selection of the petitioner is precisely on the ground that she is not having toilet at her residence, thus was not eligible for appointment as "Aangan Bari Karyakarta ". The petitioner has already preferred an appeal to the competent Authority though it has not yet been decided. The writ petition has been filed for the reason that private respondent has been engaged as "Aangan Bari Karyakarta " though she alleged to have made false declaration in her application form. It is showing her to be a member of "Jyoti Yojna " though the private respondent is not a member of the said scheme.

(2.) The facts given above show that the grounds have been raised not only about eligibility of the private respondent but even of the petitioner.

(3.) Learned counsel appearing for caveator-private respondent has raised objection regarding maintainability of the writ petition. It is in the light of the appeal already preferred by the petitioner against the impugned order. The petitioner cannot take two remedies simultaneously thus prayer is made to dismiss the writ petition on the aforesaid ground itself.