Dayaram Meena vs State Of Rajasthan
2022 Latest Caselaw 14210 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18185/2022

Dayaram Meena S/o Shri Radheshyam Meena, Aged About 34 Years, R/o Meena Tapra Village Lasadiya Post Pachala, Tehsil Uniyara District Tonk (Raj.)

----Petitioner Versus

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

2. Director, Elementary Education, Bikaner (Raj.)

3. Chief Executive Officer, Zila Parishad, Jodhpur, (Raj.)

4. Chief Executive Officer, Zila Parishad, Tonk, (Raj.)

5. Chief District Education Officer Jodhpur, (Raj.)

6. Chief District Education Officer Tonk, (Raj.)

7. Block Development Officer, Panchayat Samiti Balesar, District Jodhpur (Raj.)

8. Block Development Officer, Panchayat Samiti Uniyara, District Tonk (Raj.)

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

02/12/2022

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. : S.B. Civil Writ

Petition No.15411/2018 and in the case of Dhanraj Meena vs.

(2 of 2) [CW-18185/2022]

State of Rajasthan & Ors. : S.B. 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.

(ARUN BHANSALI),J 276-Sumit/-

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