Dharmendra Kumar Sharma vs State Of Rajasthan
2021 Latest Caselaw 11733 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9511/2021

Dharmendra Kumar Sharma S/o Sh. Govind Prasad, Aged About 39 Years, Resident Of Vpo Fajlawad Mandawara, Tehsil Hindaun, District Karauli (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. Director (Elementary Education), Bikaner.

3. Zila Parishad, Karauli, Through The Chief Executive Officer.

4. Zila Parishad, Barmer, Through The Chief Executive Officer.

5. Chief Block Elementary Education Officer, Hindaun, District-Karauli.

6. Chief Block Elementary Education Officer, Dhorimanna, District-Barmer.

7. Vikas Adhikari, Panchayat Samiti- Hindaun, District-

Karauli.

8. Vikas Adhikari, Panchayat Samiti- Dhorimanna, District-

Barmer.

9. District Education Officer (Elementary Education), Karauli.

10. District Education Officer (Elementary Education), Barmer.

11. Panchayat Elementary Education Officer (Peeo), Govt.

Senior Secondary School Jatwara, Panchayat Samiti Hindaun, District Karauli.

                                                                    ----Respondents


For Petitioner(s)          :     Mr. K. R. Saharan





                                                                             (2 of 2)               [CW-9511/2021]



                                                       JUSTICE DINESH MEHTA

                                                                       Order

                                   28/07/2021

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

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 188-A.Arora/-

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