Meena Kumari vs State Of Rajasthan
2021 Latest Caselaw 13106 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2139/2019

1. Meena Kumari D/o Shri Hanuman Singh, Aged About 28 Years, Khariya Godaran, Tehsil Rajgarh, District Churu, At Present Posted As Teacher Gr. Iii, At Govt. Primary School, Kalana Tibba, Tehsil Rajgarh, District Churu.

2. Sushila Kumari D/o Shri Amar Singh, Aged About 29 Years, Bigodana, Tehsil Surajgarh, District Jhunjhunu, At Present Posted As Teacher Gr. Iii, At Govt. Upper Primary School, Shyorana Ki Dhani, Tehsil Surajgarh.

----Petitioners Versus

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

2. Director (Elementary Education), Bikaner.

3. District Education Officer (Elementary Education), Bikaner.

4. District Education Officer (Elementary Education), Churu.

5. District Education Officer (Elementary Education), Jhunjhunu.

6. Zila Parishad , Bikaner, Through Its Chief Executive Officer.

7. Zila Parishad, Churu, Through Its Chief Executive Officer.

8. Zila Parishad, Jhunjhunu, Through Its Chief Executive Officer.

9. The Block Elementary Education Officer, Rajgarh, District Churu.

10. The Block Elementary Education Officer, Surajgarh, District Jhunjhunu.

11. The Block Elementary Education Officer, Sri Dungargarh, District Bikaner.

12. Vikas Adhikari, Panchayat Samiti- Rajgarh, District -

Churu.

13. Vikas Adhikari, Panchayat Samiti- Surajgarh, District -

Jhunjhunu.

(2 of 2) [CW-2139/2019]

14. Vikas Adhikari, Panchayat Samiti- Sri Dungargarh, District

- Bikaner.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Vikas Bijarnia
                                   For Respondent(s)         :



                                                        JUSTICE DINESH MEHTA

                                                                        Order

                                   25/08/2021

1. Learned counsel for the petitioners 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 cases of the

petitioners pertaining to their pay fixation etc. would follow the

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

3. The stay application is also disposed of.

(DINESH MEHTA),J

334-skm/-

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