Vishnu Dev vs State Of Rajasthan
2022 Latest Caselaw 10164 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11197/2022

1. Vishnu Dev S/o Shri Hanuman Ram, Aged About 26 Years, Resident Of Sivaro Ki Dhani, Kakelav, District Jodhpur (Raj.).

2. Rajendra Choudhary S/o Shri Bhanwar Lal Choudhary, Aged About 29 Years, Resident Of Dhasook, Tehsil Arai, District Ajmer (Raj.). At Present Working At Reserve Police Line Rajsamand (Raj.).

3. Rohit Kumar Saini S/o Shri Omprakash Saini, Aged About 25 Years, Resident Of Parasiya, Ajmer Road, Kishangarh, Madanganj, Ajmer (Raj.) At Present Working At Reserve Police Line Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Department Of Home, Through Its Secretary, Govt. Secretariat, Jaipur (Raj.).

2. Director General Of Police, Police Head Quarter, Lalkothi, Jaipur (Raj.).

3. Inspector General Of Police (Recruitment), Police Head Office, Rajasthan, Jaipur (Raj.).

4. Superintendent Of Police, Rajsamand, District Rajsamand (Raj.).

----Respondents

For Petitioner(s) : Mr. O.P. Sangwa.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

03/08/2022

Learned counsel for the petitioners 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

(2 of 2) [CW-11197/2022]

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

petitioners pertaining to their pay fixation etc. would follow the

provisions of Rules 24 & 26 of the RSR as per law.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

The stay application is also disposed of.

(ARUN BHANSALI),J 168-PKS/-

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