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Ramesh Chand Meena vs State Of Rajasthan
2021 Latest Caselaw 12257 Raj

Citation : 2021 Latest Caselaw 12257 Raj
Judgement Date : 5 August, 2021

Rajasthan High Court - Jodhpur
Ramesh Chand Meena vs State Of Rajasthan on 5 August, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6580/2021

1. Ramesh Chand Meena S/o Ram Dev Meena, Aged About 32 Years, R/o Village- Sendiyawas, Post- Panwar, Tehsil Deoli District- Tonk, Rajasthan Pin-304803.

2. Ranveer Singh Meena S/o Goru Lal Meena, Aged About 32 Years, R/o Village Dharola, Post Sitapura, Tehsil Dooni, District Tonk Rajasthan, Pin-304802

3. Giriraj Jat S/o Ramniwas, Aged About 35 Years, R/o Vill.

Sukhpura, Post- Balunda, Teh- Dooni, Distt. Tonk, Rajasthan, Pin - 304026

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Education, Govt. Of Rajasthan, Secretariat, Jaipur

2. The Director, Elementary Education, Rajasthan, Bikaner.

3. Chief Executive Officer, Zila Parishad, Jodhpur

4. Chief District Eduction Officer (Elementary), Jodhpur.

5. Chief Block Education Officer, Phalodi, Jodhpur

6. Block Development Officer, Phalodi , Jodhpur

7. Panchayat Elementary Education Officer, (PEEO), Shri Krishan Nagar, Phalodi At Present Bapini, Block Jodhpur.

8. Chief Executive Officer, Zila Parishad, Baran.

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

10. Chief Block Education Officer, Kishanganj, Baran.

11. Block Development Officer, Kishanganj, Baran

12. Panchayat Elementary Education Officer, (PEEO), Simlod (Kishanganj), Baran.

13. Chief Executive Officer, Zila Parishad, Rajsamand.

14. Chief District Education Officer (Elementary), Rajsamand.

15. Chief Block Education Officer, Kumbhalgarh, Rajsamand.

16. Block Development Officer, Kumbhalgarh, Rajsamand.

17. Panchayat Elementary Education Officer, (PEEO), Koyal, (Kumbhalgarh), Rajsamand.

18. Chief Executive Officer, Zila Parishad, Tonk

19. Chief District Education Officer (Elementary), Tonk

20. Chief Block Education Officer, Deoli, Tonk

21. Block Development Officer, Deoli, Tonk.

22. Panchayat Elementary Education Officer, (PEEO), Chandli (Deoli), Tonk.

23. Panchayat Elementary Education Officer, (PEEO), Ganwari (Deoli), Tonk.

24.    Panchayat     Elementary           Education            Officer,   (PEEO),



                                                                             (2 of 2)                  [CW-6580/2021]


                                           Chandwar (Deoli), Tonk.
                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Bhanwar Singh
                                   For Respondent(s)        :     Mr. Piyush Bhandari for Mr. Sunil
                                                                  Beniwal, AAG



                                                       JUSTICE DINESH MEHTA

                                                                       Order

                                   05/08/2021


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.

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

petitioners pertaining to their 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 47-Ramesh/-

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