Rishi Kumar Sharma vs State Of Rajasthan
2021 Latest Caselaw 12026 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9326/2021

Rishi Kumar Sharma S/o Sh. Kailash Chand, Aged About 40 Years, Resident Of Vill. Jakhoda, Tehsil Sapotra, District Karauli (Rajasthan).

----Petitioner Versus

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

2. Director (Elementary Education), Bikaner.

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

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

5. Chief Block Elementary Education Officer, Kishanganj, District Baran.

6. Chief Block Elementary Education Officer, Dhorimanna, District Barmer.

7. Vikas Adhikari, Panchayat Samiti Kishanganj, District Baran.

8. Vikas Adhikari, Panchayat Samiti Dhorimanna, District Barmer.

9. District Education Officer (Elementary Education), Baran.

10. District Education Officer (Elementary Education), Barmer.

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

Senior Secondary School Shobhagpura, Panchayat Samiti Kishanganj, District Baran.

                                                                ----Respondents


For Petitioner(s)         :    Mr. K.R. Saharan
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                    Order

02/08/2021




                                                                            (2 of 2)               [CW-9326/2021]

1. 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.

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

petitioner pertaining to his pay fixation etc., would follow the

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

3. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

81-skm/-

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