Smt. Rekha Bairwa vs State Of Rajasthan And Ors
2021 Latest Caselaw 11849 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6057/2018

Smt. Rekha Bairwa D/o Sh. Gopal Bairwa, W/o Sh. Rakesh Kumar Bairwa, Resident Of Village And Post Tahla, Tehsil Rajgarh, Dist. Alwar.

----Petitioner Versus

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

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

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

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

4. The District Education Officer, Elementary Education, Rajsamand.

5. The Block Elementary Education Officer, Panchayat Samiti, Khamnaur, District Rajsamand.

6. The Block Elementary Education Officer, Panchayat Samiti Sikray, District Dausa.

7. The Principle Elementary Education Officer, Sagrul, District Rajsamand.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sushil Solanki
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                      Order

29/07/2021

I.A. No.1/2021

For the reasons stated, the application seeking preponement

of the date is allowed.

The matter is taken up for consideration today itself.

(2 of 2) [CW-6057/2018]

S.B. Civil Writ Petition No.6057/2018

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. 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.

3. The stay application is also disposed of.

(DINESH MEHTA),J

168-skm/-

Powered by TCPDF (www.tcpdf.org)