Sukhdev Ram S/o Shri Sugana Ram vs State of Rajasthan

The instant special appeal has been filed by the appellants under Rule 134 of the Rajasthan High Court Rules read with Article 225 of the Constitution of India against the order dated 1.6.2017 passed by the learned Single Judge in SBCWP No.6619/2017 (Sukhdev Ram & Anr. Vs. State of Rajasthan & Ors.), whereby the learned Single Judge while deciding the bunch of writ petitions granted an opportunity to the petitioners to file representation before the committee.

Obviously, the learned Single Judge decided the writ petition while following the directions issued by the Jaipur Bench of this Court in identical writ petition being SBCWP No.1032/2017 (Sunita Sharma Vs. State of Rajasthan & Ors), decided on 24.5.2017 in which following directions were issued, which reads as under:-

"(a). That the State Government shall issue a circular regarding constitution of the committee within one week from the date of receipt of certified copy of this order.

(b). That from the date of selection of the candidate or within fifteen days from constitution of the committee, whichever is later, any candidate who had participated in the interview, is having grievance and is dissatisfied, may file a representation before the committee.

(c). That the said committee after looking into the record, shall decide the representation by passing a detailed reasoned speaking order.

(d). That copy of the order to be passed upon the representation shall be sent to the candidate through registered post.

(e). That if the candidate who has filed representation, is still aggrieved of the decision, he or she may, within one month from the date of receipt of registered post, take recourse to lawful remedy available to him/her in accordance with provisions of law.

(f). That for putting the candidates to notice who had participated in the selection process, this order and the circular so issued by the State Government shall be uploaded on the official website of the Rural Development & Panchayati Raj Department and the Education Department (Elementary)."

In the judgment impugned the learned Single Judge observed that the issue involved in those writ petitions is identical to the aforesaid writ petition and disposed of the writ petition while granting an opportunity to the petitioners to file representations and raise their grievance before the committee and further passed an order that committee shall thereafter look into the same and pass appropriate order upon their representation in accordance with law.

In our opinion, there is no error in the judgment impugned passed by the learned Single Judge so as to interfere in this special appeal because liberty to raise their grounds before the committee for their grievance has already been granted.

In view of the above, the instant special appeal is hereby dismissed.