Om Prakash Saini vs State Of Rajasthan
2022 Latest Caselaw 879 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 830/2022

Om Prakash Saini S/o Shri Natthi Lal Saini, aged about 31 Years, Resident of Village and Post Bich Ganwa, Tehsil Laxmangarh, Dist. Alwar (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, Jaisalmer.

4. Chief Executive Officer, Zila Parishad, Alwar.

5. Chief District Education Officer, Jaisalmer.

6. Chief District Education Officer, Alwar.

7. Block Development Officer, Panchayat Samiti Jaisalmer, District Jaisalmer.

8. Block Development Officer, Panchayat Samiti Laxmangarh, District Alwar.

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia.

Through video conferencing.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

18/01/2022

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

(2 of 2) [CW-830/2022]

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 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 45-DJ/-

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