Manoj Kumar vs State Of Rajasthan
2021 Latest Caselaw 12120 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9753/2021

Manoj Kumar S/o Shri Babu Lal, Aged About 29 Years, R/o Village And Post Naam, Tehsil Nadbai District Bharatpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. Director, Elementary Education, Bikaner (Raj.)

3. Chief Executive Officer, Zila Parishad Jodhpur.

4. Chief Executive Officer, Zila Parishad, Bharatpur.

5. Block Development Officer, Panchayat Samiti Balesar, District Jodhpur.

6. Block Development Officer, Panchayat Samiti Nagar, District Bharatpur.

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia through VC

JUSTICE DINESH MEHTA

Order

03/08/2021

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

(2 of 2) [CW-9753/2021]

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 222-Ramesh/-

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