Gayyoor Khan vs State Of Rajasthan
2022 Latest Caselaw 10553 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2079/2022

Gayyoor Khan S/o Shri Galib Khan, Aged About 35 Years, Murti Mohalla, Behind Padam Oil Mill, Ward No. 27, Gangapur City, District Sawaimadhopur.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of School Education, Secretariat, Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The Joint Director, Secondary Education, Jodhpur.

4. The Joint Director, Secondary Education, Bharatpur.

5. The District Education Officer, Secondary, Barmer.

6. The District Education Officer, Secondary, Bharatpur.

7. Chief Block Elementary Education Officer, Shiv District Barmer.

8. Chief Block Elementary Education Officer, Kaman, District Bharatpur.

9. Principal, Government Senior Secondary School, Undu, Tehsil Shiv, District Barmer.

10. Principal, Shri Ramsingh Government Senior Secondary School, Satwas, Tehsil Kaman, District Bharatpur.

----Respondents

For Petitioner(s) : Mr. Pradeep Singh Chouhan.

For Respondent(s)         :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                     Order

16/08/2022

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

(2 of 2) [CW-2079/2022]

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

petitioner pertaining to his 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 petitioner

would be entitled to the relief.

The stay application is also disposed of.

(ARUN BHANSALI),J 19-sumer/-

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