Naresh Kumar Gurjar vs State Of Rajasthan
2021 Latest Caselaw 11513 Raj

(1 of 2) [CW-9125/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9125/2021

Naresh Kumar Gurjar S/o Shri Ratan Singh Gurjar, Aged About 31 Years, R/o Village Murlipur Post Manpur, Tehsil Sikrai, District Dausa (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, Sirohi.

4. Chief Executive Officer, Zila Parishad, Dosa.

5. Block Development Officer, Panchayat Samiti Revdar, District Sirohi.

6. Block Development Officer, Panchayat Samiti Sikrai, District Dausa.

                                                                ----Respondents


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



                     JUSTICE DINESH MEHTA

                                    Order

26/07/2021

1. 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.

(2 of 2) [CW-9125/2021]

2. 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 his pay fixation etc. would follow the

provisions of Rules 24 & 26 of the RSR as per law.

3. The stay application is also disposed of.

(DINESH MEHTA),J

71-skm/-

Powered by TCPDF (www.tcpdf.org)