Pawan Kumar Yadav vs State Of Rajasthan
2021 Latest Caselaw 11506 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8560/2021

Pawan Kumar Yadav S/o Hariram Yadav, Aged About 32 Years, R/ o V.p.o. Sirohi Tehsil Neem Ka Thana District Sikar.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary-Cum-

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Sirohi.

3. The Chief Executive Officer, Zila Parishad, Sikar.

4. The Block Development Officer, Panchayat Samiti, Sheoganj, Distt. Sirohi.

5. The Block Development Officer, Panchayat Samiti, Neem Ka Thana, Distt. Sikar.

6. The District Education Officer, Sirohi.

7. The District Education Officer, Sikar.

8. The Chief Block Elementary Education Officer, Panchayat Samiti Sheoganj, Distt. Sirohi.

9. The Chief Block Elementary Education Officer, Panchayat Samiti Neem Ka Thana, Distt. Sikar.

10. Panchayat Elementary Education Officer, Naradara, District Sirohi.

11. Panchayat Elementary Education Officer, (Bhojmed), District Sikar.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. SK Verma
For Respondent(s)            :



                        JUSTICE DINESH MEHTA

                                    Judgment

26/07/2021

Learned counsel for the parties are ad idem that the issue

involved in the present writ petition is covered by the Coordinate

(2 of 2) [CW-8560/2021]

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

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

57-CPGoyal/-

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