Murari Lal Meena vs State Of Rajasthan
2021 Latest Caselaw 17929 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2548/2019

Murari Lal Meena S/o Shri Navratan Lal Meena, Aged About 25 Years, Kali Pahari, Dausa, District Dausa (Raj).

----Petitioner Versus

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

2. The Director, Elementary Education, Govt. Of Rajasthan, Bikaner.

3. The District Education Officer (Elementary Education), Jaisalmer, District Jaisalmer.

4. The Panchayat Elementary Education Officer, Govt. Senior Secondary School, Satayaya, Panchayat Samiti Jaisalmer, District Jaisalmer.

5. The District Education Officer (Elementary Education), Churu.

6. The Vikas Adhikari, Panchayat Samiti Sardarshahar, District Churu.

----Respondents

For Petitioner(s) : Mr. JS Bhaleria For Respondent(s) : Mr. Hargovind Chandra for Mr. KK Bissa

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

29/11/2021

Learned counsel for the parties are ad idem that the issue

involved in the resent 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-2548/2019]

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 & 25 of the RSR as per law.

The stay application is also disposed of.

(VIJAY BISHNOI),J

24-pratibha/-

Powered by TCPDF (www.tcpdf.org)