Raj Kumar vs State Of Rajasthan
2021 Latest Caselaw 10143 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8301/2021

Raj Kumar S/o Shri Shivbhagwan Saini, Aged About 31 Years, R/ o Chak 23 N.t.r. Post Parlika, Tehsil Nohar, District Hanumangarh (Raj.).

----Petitioner 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, Hanumangarh.

4. Chief Executive Officer, Zila Parishad, Hanumangarh.

5. Block Development Officer, Panchayat Samiti Chhbada, District Baran.

6. Block Development Officer, Panchayat Samiti Tibbi, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia

JUSTICE DINESH MEHTA

Order

06/07/2021

Learned counsel 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 of 2) [CW-8301/2021]

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 174-Amar/-

Powered by TCPDF (www.tcpdf.org)