Madhu Yadav vs The State Of Rajasthan
2021 Latest Caselaw 11096 Raj

(1 of 2) [CW-8985/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8985/2021

Madhu Yadav S/o Mahaveer Prasad Yadav, Aged About 28 Years, R/o Village Juwad Post Rawanjana Chour, Tehsil And District Sawaimadhopur, Rajasthan.

----Petitioner Versus

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

2. The Director General Of Police, Police Head Quarter, Tonk Road, Jaipur.

3. Director And Joint Secretary, Social And Empowerment Department, Rajasthan, Jaipur.

4. Deputy Inspector General Of Police, Bharatpur Range, Bharatpur.

5. The Superintendent Of Police, District Sawaimadhopur, Rajasthan.

6. The Assistant Director, Social Justice And Empowerment Department, Sawaimadhopur.

----Respondents

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

JUSTICE DINESH MEHTA

Order

19/07/2021

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

(2 of 2) [CW-8985/2021]

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 114-Amar/-

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