Manjula Pargi vs State Of Rajasthan
2021 Latest Caselaw 870 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 106/2021

Manjula Pargi D/o Shri Kalidas Pargi, Aged About 28 Years, R/o Vpo Jasela, Tehsil Galiyakot, District Dungarpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Education, Government Secretariat, Rajasthan, Jaipur.

2. Director, Elementary Education, Bikaner, Rajasthan.

3. Director, Secondary Education, Bikaner, Rajasthan.

4. Joint Director, (School Education), Udaipur Division, Udaipur, Rajasthan.

5. Deputy Director, Elementary Education, Udaipur Mandal, Udaipur, Rajasthan.

6. Chief Executive Officer, Zila Parishad, Banswara, Rajasthan.

7. District Education Officer, Elementary Education, Banswara, Rajasthan.

8. Block Elementary Education Officer, Block Talwara, District Banswara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. M. L. Deora

JUSTICE DINESH MEHTA

Order

13/01/2021

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

No.15411/2018) and in the case of Dhanraj Meena Vs. State of

(2 of 2) [CW-106/2021]

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 their 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 38-A.Arora/-

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