Raju Singh Yadav vs State Of Rajasthan
2021 Latest Caselaw 4901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13590/2020

Raju Singh Yadav S/o Shri Suwa Lal Yadav, Aged About 33 Years, R/o Village Tigria, Tehsil Chomu, District Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary - Cum -

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Govt. Secretariat, Jaipur.

2. Director, Elementary Education, Rajasthan, Bikaner.

3. Chief Executive Officer, Zila Parishad, Sirohi.

4. Chief Executive Officer, Zila Parishad, Jaipur

5. Chief District Education Officer, (Elementary Education), Sirohi.

6. Chief District Education Officer, (Elementary Education), Jaipur.

7. Chief Block Educaion Officer, Panchayat Samiti Revdar, District Sirohi.

8. Chief Block Education Officer, Block Viratnagar, District Jaipur.

9. Peeo, Govt. Senior Secondary School, Dodhi Amloda Block Viratnagar, District Jaipur.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Vinod Prajapat
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                  Judgment

22/02/2021

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

(2 of 2) [CW-13590/2020]

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

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

20-CPGoyal/-

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