Kuldeep Singh Meena vs State Of Rajasthan

Citation : 2021 Latest Caselaw 8994 Raj
Judgement Date : 7 April, 2021

Rajasthan High Court - Jodhpur
Kuldeep Singh Meena vs State Of Rajasthan on 7 April, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 2777/2019 Manju D/o Shri Rambhagat, Aged About 25 Years, Village Post Gagarvaas, Tehsil Suratpura, District Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary-Cum-

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, District Bikaner.

3. The Chief Executive Officer, Zila Parishad, District Churu.

4. The Development Officer, Panchayat Samiti, Sri Dungargarh, District Bikaner, Rajasthan.

5. The Development Officer, Panchayat Samiti, Rajgarh, District Churu.

6. The Block Elementary Education Officer, Panchayat Samiti, Sri Dungargarh, District Bikaner, Rajasthan.

7. The Block Elementary Education Officer, Panchayat Samiti, Rajgarh, District Churu.

8. Panchayat Elementary Education Officer, (Peeo), Govt.

Senior Secondary School Toliyasar, Sri Dungargarh, District Bikaner (At Present Working At).

9. Panchayat Elementary Education Officer, (Peeo), Govt.

Senior Secondary School Lakhlan Badi, Rajgarh, District Churu.

----Respondents Connected With (2) S.B. Civil Writ Petition No. 2679/2019 Kuldeep Singh Meena S/o Haricharan Meena, Aged About 28 Years, Village Kotra Dhahar Post Palanpur Tehsil Hindaun City District Karauli.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary-Cum-

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Jalore.

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3. The Chief Executive Officer, Zila Parishad, Bharatpur.

4. The Development Officer, Panchayat Samiti, Chitalwana, District Jalore, Rajasthan.

5. The Development Officer, Panchayat Samiti, Pahadi, District Bharatpur.

6. The Block Elementary Education Officer Panchayat Samiti, Chitalwana, District Jalore, Rajasthan.

7. The Block Elementary Education Officer Panchayat Samiti, Pahadi, District Bharatpur.

8. Panchayat Elementary Education Officer (Peeo), Khejdiyali U.p.s. Sipahiyo Ki Dhani, District Jalore.

9. Panchayat Elementary Education Officer (Peeo), Gangora Ups Chapra District Bharatpur.

----Respondents For Petitioner(s) : Mr. Pritam Joshi For Respondent(s) : Mr. H.G. Chanda for Mr. K.K. Bissa JUSTICE DINESH MEHTA Order 07/04/2021

1. Learned counsel for the parties are ad idem that the issue involved in the present writ petition is covered by the Coordinate Bench decision dated 14.03.2019 rendered in the case of Ashok Kumar Sharma Vs. State of Rajasthan & Ors (SB Civil Writ Petition No.15411/2018) and in the case of Dhanraj Meena Vs. State of Rajasthan & Ors (SB Civil Writ Petition No.12846/2017), decided on 15.01.2018.

2. In view of the aforesaid, the present writ petition is also allowed in terms of the judgments rendered in the case of Ashok Kumar Sharma (supra) and Dhanraj Meena (supra) and it is directed that the respondents while dealing with the case of the (Downloaded on 07/04/2021 at 08:58:52 PM) (3 of 3) [CW-2777/2019] petitioner pertaining to their pay fixation etc. would follow the provisions of Rules 24 & 26 of the RSR as per law.

3. The stay application is also disposed of.

(DINESH MEHTA),J 136-skm/-

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