Abha Babbar vs State Of Rajasthan
2021 Latest Caselaw 9104 Raj

(1 of 2) [CW-2629/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2629/2019

Abha Babbar D/o Sh. Rakesh Babbar, Aged About 24 Years, House No. 4548, Ward No. 9, Doctor Maan Wali Gali, Ellenabad, District Sirsa (Haryana)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. Director, Elementary Education Rajasthan, Bikaner.

3. Zila Parishad, Pali, Through The Chief Executive Officer

4. Zila Parishad, Hanumangarh, Through The Chief Executive Officer

5. The Chief Block Education Officer, Sumerpur, District Pali.

6. The Chief Block Education Officer, Hanumangarh, District Hanumangarh.

7. The Chief District Elementary Education Officer, Pali.

8. The Chief District Elementary Education Officer, Hanumangarh.

9. Vikas Adhikari, Panchayat Samiti- Sumerpur, District Pali..

10. Vikas Adhikari, Panchayat Samiti- Hanumangarh, District-

Hanumangarh.

----Respondents

For Petitioner(s) : Mr. KR Saharan For Respondent(s) : Mr. GS Chouhan for Mr. KK Bissa

JUSTICE DINESH MEHTA

Order

08/04/2021

IA NO.1/2021:

For the reasons stated, the application for preponement of

the date is allowed.

(2 of 2) [CW-2629/2019]

The matter is taken up for consideration today itself.

SBCWP No.2629/2019:

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

112-CPGoyal/-

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