Sanwar Mal Meena vs State Of Rajasthan
2022 Latest Caselaw 1402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 1480/2022

Sanwar Mal Meena S/o Shri Maliram Meena, aged about 29 Years, Resident of Manda Bhimsingh, Jaipur (Raj.) at present posted as Senior Teacher, Subject Mathametics at Government Senior Secondary School Kudsu (Panchu), Bikaner (Raj.)

----Petitioner Versus

1. State of Rajasthan through its Secretary, Secondary Education Department, Govt. Secretariat, Jaipur (Raj.)

2. Principal Secretary, Finance Department, Govt.

Secretariat, Jaipur (Raj.)

3. Director, Secondary Education, Rajasthan, Bikaner.

----Respondents

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

Through video conferencing.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

28/01/2022

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

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

(2 of 2) [CW-1480/2022]

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 59-DJ/-

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