Devesh Kumar Solanki vs State Of Rajasthan
2021 Latest Caselaw 12034 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9474/2021

Devesh Kumar Solanki S/o Sh. Ramesh Chand Solanki, Aged About 32 Years, Resident Of Village Ekolashi, Post Jat Nagla, Hindaun City, District Karauli.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Education Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director (Elementary Education), Bikaner.

3. The District Education Officer (Elementary Education), Udaipur.

4. The District Education Officer (Elementary Education), Karauli.

5. The Chief Block Elementary Education Officer, Panchayat Samiti- Sarada, District- Udaipur.

6. The Chief Block Elementary Education Officer, Panchayat Samiti- Karauli, District- Karauli.

7. The Panchayat Elementary Education Officer (P E E O), Govt. Senior Secondary School, Dukabali, Panchayat Samiti Karauli, District Karauli.

8. The Vikas Adhikari, Panchayat Samiti- Sarada, District-

Udaipur.

9. The Vikas Adhikari, Panchayat Samiti- Karauli, District-

Karauli.

10. Zila Parishad Udaipur, Through Its Chief Executive Officer.

11. Zila Parishad Karauli, Through Its Chief Executive Officer.

                                                                ----Respondents


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



                    JUSTICE DINESH MEHTA

                                    Order

02/08/2021


                                                                            (2 of 2)               [CW-9474/2021]

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

89-skm/-

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