Rajesh Kumar Meena vs State Of Rajasthan
2022 Latest Caselaw 2081 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2060/2022

Rajesh Kumar Meena S/o Khilari Meena, Aged About 33 Years, R/ o Vpo Sikrai, Tehsil Sikrai, District Dausa, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary-Cum-

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Nagaur.

3. The Chief Executive Officer, Zila Parishad, Dausa.

4. The Block Development Officer, Panchayat Samiti, Nagaur, Distt. Nagaur.

5. The Block Development Officer, Panchayat Samiti, Khinwsar, Distt. Nagaur.

6. The Block Development Officer, Panchayat Samiti, Sikrai, Distt. Dausa.

7. The Chief District Elementary Education Officer, Nagaur.

8. The Chief District Elementary Education Officer, Dausa.

9. The Chief Block Elementary Education Officer, Panchayat Samiti, Sikrai, Distt. Dausa.

10. The Chief Block Elementary Education Officer, Panchayat Samiti Nagaur, Distt. Nagaur.

11. The Chief Block Elementary Education Officer, Panchayat Samiti, Khinswar, Distt. Nagaur.

12. Panchayat Elementary Education Officer, Hingwa, District Dausa.

13. Panchayat Elementary Education Officer, Bhomasar, District Nagaur.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. S.K. Verma (through VC)
For Respondent(s)           :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

(2 of 2) [CW-2060/2022]

07/02/2022

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 v. State of Rajasthan & Ors. : S.B. Civil writ

Petition No.15411/2018 and in the case of Dhanraj Meena v. 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 his 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 62-Sumit/-

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