Chandra Prakash Dhayal vs State Of Rajasthan
2021 Latest Caselaw 10576 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5757/2021

Chandra Prakash Dhayal S/o Sharvan Singh Dhayal, Aged About 39 Years, R/o Ghodiwara Kalan, Tehsil Nawalgarh, District Jhunjhunu, Rajasthan.

----Petitioner Versus

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

2. The Director, Elementary Education, Rajasthan, Bikaner.

3. The District Education Officer (Elementary), Sikar.

4. The District Education Officer (Elementary), Churu

5. The Block Elementary Education Office, Panchayat Samiti Fatehpur, District Sikar.

6. The Block Elementary Education Office, Panchayat Samiti Churu, District Churu

----Respondents

For Petitioner(s) : Mr. Hans Raj Nimbar for Mr. R. P. Saini

JUSTICE DINESH MEHTA

Order

12/07/2021

Learned counsel for the parties are ad idem 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-5757/2021]

Kumar Sharma (supra) and Dhanraj Meena (supra) and it is

directed that the respondents while dealing with the case of the

petitioner pertaining to 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 62-A.Arora/-

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