Dharmveer vs State Of Rajasthan
2021 Latest Caselaw 10489 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8296/2021

Dharmveer S/o Shri Juglal 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, Rajsamand.

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

5. Block Development Officer, Panchayat Samiti Khamnor, District Rajsamand.

6. Block Development Officer, Panchayat Samiti Shree Vijaynagar, District Shree Ganganagar.

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia through VC

JUSTICE DINESH MEHTA

Order

09/07/2021

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

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

(2 of 2) [CW-8296/2021]

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 140-Ramesh/-

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