Manohari Devi vs The State Of Rajasthan
2022 Latest Caselaw 9012 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9243/2022 Manohari Devi D/o Hardeva Ram, Aged About 34 Years, 34, Dev Narayan Mandir, Bhagat Ki Kothi, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

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

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

4. The Block Development Officer, Panchayat Samiti, Sayla, Distt. Jalore.

5. The Block Development Officer, Panchayat Samiti, Luni, Distt. Jodhpur.

6. The Chief District Elementary Education Officer, Jalore.

7. The Chief District Elementary Education Officer, Jodhpur.

8. The Chief Block Elementary Education Officer, Panchayat Samiti, Sayla, Distt. Jalore.

9. The Chief Block Elementary Education Officer, Panchayat Samiti, Luni, Distt. Jodhpur.

10. Panchayat Elementary Education Officer, Posana Government Senior Secondary School, Block Sayla District Jalore.

11. Panchayat Elementary Education Officer, Guda Bishnoiyan Block Luni District Jodhpur.

----Respondents

For Petitioner(s) : Ms. Kuber Choudhary for Mr. S.K. Verma.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 11/07/2022

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

(2 of 2) [CW-9243/2022]

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 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.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(ARUN BHANSALI),J 252-Sumit/-

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