Sitaram Meena vs State Of Rajasthan
2021 Latest Caselaw 8986 Raj

(1 of 2) [CW-5723/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5723/2021

Sitaram Meena S/o Ram Prasad Meena, Aged About 29 Years, R/o Village Berkhandi, Post Batoda, Tehsil Bamanwas, District Sawai Madhopur, 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, Jaisalmer.

3. The Chief Executive Officer, Zila Parishad, Sawai Madhopur.

4. The Block Development Officer, Panchayat Samiti, Jaisalmer, Distt. Jaisalmer.

5. The Block Development Officer, Panchayat Samiti, Bamanwar, Distt. Sawai Madhopur.

6. The District Education Officer, Jaisalmer.

7. The District Education Officer, Sawai Madhopur.

8. The Chief Block Elementary Education Officer, Panchayat Samiti Jaisalmer, Distt. Jaisalmer.

9. The Chief Block Elementary Education Officer, Panchayat Bamanwas, Distt. Sawai Madhopur.

10. Panchayat Elementary Education Officer, Chinnu District Jaisalmer.

11. Panchayat Elementary Education Officer, Goth District Sawai Madhopur.

                                                                    ----Respondents


For Petitioner(s)           :     Mr. Pritam Joshi for
                                  Mr. Shreekant Verma





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                                                        JUSTICE DINESH MEHTA

                                                                       Order

                                   07/04/2021

Learned counsel for the petitioner submits 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.

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

petitioner pertaining to his pay fixation etc. would follow the

provisions of Rules 24 & 26 of the RSR as per law.

The stay application is also disposed of.

(DINESH MEHTA),J 179-A.Arora/-

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