Hanuman Prasad Jangid vs State Of Rajasthan
2022 Latest Caselaw 563 Raj

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     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 377/2022

Hanuman Prasad Jangid S/o Shri Jagdish Prasad Jangid, Aged
About 37 Years, R/o 1239 Parekon Ka Mohalla Village And Post
Phagi, Tehsil Phagi District Jaipur (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 Barmer.
4.     Chief Executive Officer, Zila Parishad, Jaipur.
5.     Chief District Education Officer, Barmer.
6.     Chief District Education Officer, Jaipur.
7.     Block Development Officer, Panchayat Samiti Shiv, District
       Barmer.
8.     Block   Development          Officer,     Panchayat       Samiti   Phagi,
       District Jaipur.
                                                                ----Respondents


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



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

11/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     Learned counsel for the petitioner has drawn attention of this

Court towards the judgment passed by a Co-ordinate Bench of this

Court in Manoj Kumar Vs. State of Rajasthan & Ors. (SBCWP


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                                   No.9753/2021) decided on 03.08.2021 and therefore, the

                                   petitioner is also entitled to the same relief as granted in the case

                                   of Manoj Kumar (supra).

                                        In view of the submissions made, the writ petition filed by

                                   the petitioner is disposed of with the similar directions as given in

                                   the case of Manoj Kumar (supra), which read as under:-


                                              "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 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."

                                        All   pending   applications         also     stand         disposed   of

                                   accordingly.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

113-Sudheer/-

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