Vineet Chaudhary vs State Of Rajasthan
2021 Latest Caselaw 6676 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3843/2021

Vineet Chaudhary S/o Bhagyamal Jat, Aged About 36 Years, Village Kunsay, Po Raipur, Tehsil Wazirpur, District Sawai Madhopur (Rajasthan).

----Petitioner Versus

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

2. The Director (Elementary Education), Bikaner.

3. The Chief District Education Officer (Elementary Education), Jalore.

4. The Chief District Education Officer (Elementary Education), Karauli.

5. The Chief Block Elementary Education Officer, Panchayat Samiti Raniwara, District Jalore.

6. The Chief Block Elementary Education Officer, Panchayat Samiti Karauli, District Karauli.

7. The Panchayat Elementary Education Officer (Peeo), Govt.

Senior Secondary School Raghuvanshi, Panchayat Samiti Karauli, District Karauli.

8. The Vikas Adhikari, Panchayat Samiti Raniwara, District Jalore.

9. The Vikas Adhikari, Panchayat Samiti Karauli, District Karauli.

10. Zila Parishad Jalore, Through Its Chief Executive Officer.

11. Zila Parishad Karauli, Through Its Chief Executive Officer.

                                                                     ----Respondents


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



                         JUSTICE DINESH MEHTA

                                         Order




                                                                            (2 of 2)               [CW-3843/2021]

                                   05/03/2021

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. 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

53-skm/-

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