URMILA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners confines the prayer made in the writ petition to declaring the waiting list against the vacancies available due to non-joining of the selected candidates.

(2.) It is submitted by learned counsel for the petitioners that the issue raised in the present writ petition is squarely covered by judgment in Bhushan Kumar Pandya v. State of Rajasthan and Ors.:

(3.) It is submitted that pursuant to the revised advertisement dated 11.9.2017, select lists were issued and appointments were made, however, several of the selected candidates have not joined, however, the respondents did not comply with the provisions of Rule 227A of the Rajasthan Rajasthan Panchayati Raj Rules, 1994 ('the Rules of 1994') requiring issuance of the waiting list and accord appointments from the said waiting list.