Rajasthan High Court - Jodhpur
Manju 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.
(2 of 3) [CW-2777/2019]
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
(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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