Pratibha Singh vs The State Of Rajasthan
2021 Latest Caselaw 12484 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10014/2021

Pratibha Singh D/o Shri Mohan Singh Mitharwal, Aged About 29 Years, R/o Village Shivnagar, Post- Kushalpura, Via Piprali, Teh. And District- Sikar, Rajasthan Pin - 332027

----Petitioner Versus

1. The 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, Jaisalmer.

4. Chief District Education Officer (Elementary), Jaisalmer

5. Chief Block Education Officer, Sankara (Hq) Pokran, Dist.

Jaisalmer.

6. Block Development Officer, Sankara (Hq) Pokran, Dist.

Jaisalmer.

7. Chief Executive Officer, Zila Parishad, Sikar.

8. Chief District Education Officer (Elementary), Sikar.

9. Chief Block Education Officer, Dantaramgarh (Sikar).

10. Block Development Officer, Dantaramgarh (Sikar).

11. Panchayat Elementary Education Officer, Gowati (Sikar)

----Respondents

For Petitioner(s) : Mr. Bhanwar Singh through VC

JUSTICE DINESH MEHTA

Order

10/08/2021

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

(2 of 2) [CW-10014/2021]

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 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 297-A.Arora/-

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