Ravi Kumar vs The State Of Rajasthan
2021 Latest Caselaw 866 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 188/2021

Ravi Kumar S/o Tulsi Ram, Aged About 29 Years, R/o Vpo Kawai Tehsil Nadbai District Bharatpur, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Secretary-Cum-

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

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

3. The Chief Executive Officer, Zila Parishad, Bharatpur.

4. The Block Development Officer, Panchayat Samiti, Phalodi, Distt. Jodhpur.

5. The Block Development Officer, Panchayat Samiti, Lohawat, Distt. Jodhpur.

6. The Block Development Officer, Panchayat Samiti, Nagar, Distt. Bharatpur.

7. The District Education Officer, Jodhpur.

8. The District Education Officer, Bharatpur.

9. The Chief Block Elementary Education Officer, Panchayat Samiti Phalodi, Distt. Jodhpur.

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

11. The Chief Block Elementary Education Officer, Panchayat Nagar, District Bharatpur.

12. Panchayat Elementary Education Officer, Palina District Jodhpur.

13. Panchayat Elementary Education Officer, Dholasar District Jodhpur.

14. Panchayat Elementary Education Officer, Alam Shah, Nagar District Bharatpur.

                                                                  ----Respondents


For Petitioner(s)          :     Ms. Sangeeta Mittal for
                                 Mr. S.K. Verma





                                                                              (2 of 2)              [CW-188/2021]


                                                      JUSTICE DINESH MEHTA

                                                                      Order

                                   13/01/2021

1. 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

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 case of the

petitioner 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

57-skm/-

Powered by TCPDF (www.tcpdf.org)