Vikas Kumar Machara vs The State Of Rajasthan
2021 Latest Caselaw 10154 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8337/2021

Vikas Kumar Machara S/o Dharmpal Machara, Aged About 38 Years, R/o V.p.o. Gandheli Tehsil Rawatsar District Hanumangarh.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Secretary, Department Of Secondary Education, Jaipur, Rajasthan, Jaipur.

2. Director, Secondary Education, Bikaner.

3. Director, Elementary Education, Bikaner.

4. Joint Director, Secondary Education, Bikaner.

5. The District Education Officer (Head Office), Secondary Hanumangarh, District Hanumangarh.

6. The District Education Officer (Head Office), Elementary Education, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Pritam Joshi for Mr. Shreekant Verma

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-8337/2021]

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 184-Amar/-

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