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Sanjeev Kumar vs State Of Rajasthan
2021 Latest Caselaw 5559 Raj

Citation : 2021 Latest Caselaw 5559 Raj
Judgement Date : 25 February, 2021

Rajasthan High Court - Jodhpur
Sanjeev Kumar vs State Of Rajasthan on 25 February, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3023/2021

1. Sanjeev Kumar S/o Shri Ramesh Kumar, Aged About 29 Years, R/o Ward No. 4 Nai Mandi Gharsana Teh Gharsana, Distt. Shri Ganganagar (Raj.)

2. Naresh Kumar Verma S/o Shri Kistur Mal Verma, Aged About 38 Years, R/o Vaishnav Colony Ward No. 40, Piprali Road Sikar, Distt, Sikar (Raj.)

3. Hansraj S/o Shri Balbir Singh, Aged About 34 Years, R/o Village Hamjapur Post Dughera , Tehsil Behror, Distt. Alwar (Raj.)

4. Manohar Singh Rajawat S/o Shri Roop Singh Rajawat, Aged About 29 Years, R/o Village Nareth Post Pratapgarh, Tehsil Thanagaji, Distt. Alwar (Raj.)

5. Jogendra Singh S/o Shri Jagdish Prasad, Aged About 31 Years, R/o Village And Post Nagla Guda Wali, Tehsil Nadbai, Distt. Bharatpur (Raj.)

6. Jitendra Kumar Khatik S/o Shri Heera Lal Khatik, Aged About 28 Years, R/o Village And Post Karad, Via Khachariawas, Distt. Sikar (Raj.)

7. Hansraj Gurjar S/o Shri Arjun Lal Gurjar, Aged About 30 Years, R/o Village And Post Peechu Para Khurd, Tehsil Baswa Distt. Dausa (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur (Raj.)

2. Director, Elementary Education, Bikaner (Raj.)

3. Chief Executive Officer, Zila Parishad, Pratapgarh.

4. Chief Executive Officer, Zila Parishad, Shri Ganganagar.

5. Chief Executive Officer, Zila Parishad, Jalore

6. Chief Executive Officer, Zila Parishad, Sikar

7. Chief Executive Officer, Zila Parishad, Alwar

8. Chief Executive Officer, Zila Parishad, Jhalawar.

9. Chief Executive Officer, Zila Parishad, Bharatpur.

10. Chief Executive Officer, Zila Parishad, Jaisalmer.

(2 of 3) [CW-3023/2021]

11. Chief Executive Officer, Zila Parishad, Dosa

12. Block Development Officer, Panchayat Samiti, Bayana, District Bharatpur.

13. Block Development Officer, Panchayat Samiti, Jaisalmer, District Jaisalmer (Raj.)

14. B.d.o. Panchayat Samiti Dataramgarh, District Sikar (Raj.)

15. B.d.o. Panchayat Samiti Sayala, Distt. Jalore (Raj.)

16. Block Development Officer, Panchayat Samiti, Dhariavad, District Pratapgarh (Raj.)

17. Block Development Officer, Panchayat Samiti, Gharsana, District Shri Ganganagar (Raj.)

18. Block Development Officer, Panchayat Samiti, Kotkasim, Distt. Alwar (Raj.)

19. Block Development Officer, Panchayat Samiti, Bakani Distt. Jhalawar (Raj.)

20. Block Development Officer, Panchayat Samiti, Thanagaji, Distt. Alwar (Raj.)

21. Block Development Officer, Panchayat Samiti, Pokaran Distt. Jaisalmer (Raj.)

22. Block Development Officer, Panchayat Samiti, Bheenmal Distt. Jalore (Raj.)

23. Block Development Officer, Panchayat Samiti, Bandikui Distt. Dausa (Raj.)

24. Block Development Officer, Panchayat Samiti, Sankra Distt, Jaisalmer (Raj.)

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia through Cisco Webex App

JUSTICE DINESH MEHTA

Order

25/02/2021

Learned counsel for the petitioners submits that the issue

involved in the present writ petition is covered by the Coordinate

(3 of 3) [CW-3023/2021]

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

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 73-Ramesh/-

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