Gautam Mankad vs The State Of Rajasthan
2021 Latest Caselaw 18429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16897/2021

Gautam Mankad S/o Bheenya Ram, Aged About 37 Years, R/o House No. 6 Sa 9, 5Th Puliya, C.h.b. Jodhpur, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. Director, Elementary Education, Bikaner.

3. Director, Secondary Education, Bikaner.

4. The Chief Executive Officer, Zila Parishad, Jodhpur.

5. The Chief Executive Officer, Zila Parishad, Barmer.

6. The Block Development Officer, Panchayat Samiti, Sekhala, Distt. Jodhpur.

7. The Block Development Officer, Panchayat Samiti, Sindhari, Distt. Barmer.

8. The District Elementary Education Officer, Jodhpur.

9. The District Elementary Education Officer, Barmer.

10. The Chief Block Elementary Education Officer, Panchayat Samiti Sekhala, Distt. Jodhpur.

11. The Chief Block Elementary Education Officer, Panchayat Samiti Sindhari, Distt. Barmer.

12. Panchayat Elementary Education Officer, Bhalu Rajwa, Sekhala District Jodhpur.

13. The Chief Block Elementary Education Officer, Dhudiya Moti Singh, Sindhari, Barmer,

----Respondents

For Petitioner(s) : Ms. Kuber Choudhary for Mr. S.K.

Verma.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

03/12/2021

(2 of 2) [CW-16897/2021]

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 v. State of Rajasthan & Ors. : S.B. Civil writ

Petition No.15411/2018 and in the case of Dhanraj Meena v. State

of Rajasthan & Ors. : S.B. 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 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.

(ARUN BHANSALI),J

165-Rmathur/-

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