Preeti vs State Of Rajasthan
2022 Latest Caselaw 9073 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9535/2022

Preeti D/o Bacchoo Singh, Aged About 28 Years, R/o Village Jayera Post Tanda Tehsil Mania District Dholpur, Rajasthan.

----Petitioner Versus

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

2. The Director, Elementary Education, Bikaner.

3. The Director, Secondary Education, Bikaner.

4. The Chief Executive Officer, Zila Parishad, Barmer.

5. The Chief Executive Officer, Zila Parishad, Dholpur.

6. The Block Development Officer, Panchayat Samiti, Payla Kala, Distt. Barmer.

7. The Block Development Officer, Panchayat Samiti, Dholpur, Distt. Dholpur.

8. The Chief District Elementary Education Officer, Barmer.

9. The Chief District Elementary Education Officer, Dholpur.

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

11. The Chief Block Elementary Education Officer, Panchayat Samiti, Payla Kala, Distt. Barmer

12. The Chief Block Elementary Education Officer, Panchayat Samiti, Dholpur, Distt. Dholpur.

13. Panchayat Elementary Education Officer, Government Sr. Sec. School, Sada District Barmer.

14. Panchayat Elementary Education Officer, Government Sr. Sec. School, Tanda District Dholpur.

15. The Headmaster Government Sr. Sec. School, Sada Jhund, District Barmer.

16. The Headmaster Government Primary School, Jayera Ka Pura, Jat District Dholpur.

----Respondents

For Petitioner(s) : Ms. Kuber Choudhary.

For Respondent(s)        :


           HON'BLE MR. JUSTICE ARUN BHANSALI
                                    Order

12/07/2022

Learned counsel for the petitioner submits that the issue

involved in the present writ petition is covered by the decision

(2 of 2) [CW-9535/2022]

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 and 26 of the RSR as per law.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 116-pradeep/-

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