BODU RAM S/O GOMA RAM BIJARNIA Vs. THE STATE OF RAJASTHAN THROUGH ITS SECRETARY, PANCHAYATI RAJ DEPARTMENT, GOVERNMENT SECRETARIAT, RAJASTHAN, JAIPUR AND OTHERS

JUDGEMENT

(1.) All the Counsel agrees that the matter may be decided finally at this stage. Therefore, the case has been heard finally. Taking into consideration that the matter relates to selections for which there is an interim order restraining the State from opening the result of the advertisement while admitting the writ petition by the coordinate Bench of this Court.

(2.) Heard Counsels at length.

(3.) Writ petitions have been preferred by the petitioners challenging the criteria which have been laid down through instructions issued by the State Government for the purpose of selection for the post of Gram Panchayat Sahayak on various counts. The post of Gram Panchayat Sahyak has been notified vide gazette Notification dated 02.11.2016 wherein Rule 258 of the Rajasthan Panchyati Raj Rules, 1996 (hereinafter to be referred as 'the Rules of 1996') was amended by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2016 and following new sub-rule (3) was added as under : -