Usha Kumari vs State Of Rajasthan
2021 Latest Caselaw 9839 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6460/2021

Usha Kumari D/o Immi Lal Takhar, Aged About 32 Years, V.p.o. Netewala, Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Secondary Education, Jaipur, Rajasthan, Jaipur.

2. Director, Secondary Education, Bikaner

3. The District Education Officer (Head Office), Secondary Sirohi, District Sirohi.

4. The District Education Officer (Head Office), Secondary Nagaur, District Nagaur.

5. The District Education Officer (Head Office), Elementary Sirohi, District Sirohi.

6. The District Education Officer (Head Office), Elementary Nagaur, District Nagaur.

7. Principal, Secondary Education Officer, G.s.s.s.

Dhundhwalon Ki Dhani, Nagaur District Nagaur.

----Respondents

For Petitioner(s) : Mr. Anil Gupta for Mr. Shreekant Verma, through Cisco Webex App

JUSTICE DINESH MEHTA

Order

28/06/2021

Learned counsel for the parties are ad idem 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-6460/2021]

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 11-Amar/-

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