Seema Bunkar vs State Of Rajasthan
2022 Latest Caselaw 14585 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18691/2022

Seema Bunkar D/o Shri Bhagwan Lal Bunkar, Aged About 32 Years, Resident Of Village Borak Ka Kheda, Post Boraj, Tehsil And District Rajsamand, At Present Posted As Senior Teacher Of Social Study Subject At Government Upper Primary School Sadra, Block Rajsamand.

----Petitioner Versus

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

2. Director, Secondary Education, Bikaner, Rajasthan.

3. District Education Officer, Rajsamand (Raj.)

4. Panchayat Elementary Education Officer, Vanai, District Rajsamand (Raj.)

----Respondents

For Petitioner(s) : Mr. Bheru Lal Jat For Respondent(s) :

JUSTICE DINESH MEHTA

Order

12/12/2022

Learned counsel for the parties are ad idem 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.

In view of the aforesaid, the present writ petition is also

allowed in terms of the judgments rendered in the case of Ashok

(2 of 2) [CW-18691/2022]

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.

(DINESH MEHTA),J 211-Arvind/-

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