Mukesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 3190 Raj

(1 of 2) [CW-2039/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2039/2022

Mukesh Kumar S/o Shri Jagdish Chandra, Aged About 25 Years, R/o V/p Manewara, Champasar, Bap, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. Director, Elementary Education Rajasthan, Bikaner.

3. Zila Parishad, Jaisalmer, Through The Chief Executive Officer.

4. Zila Parishad, Jodhpur, Through The Chief Executive Officer.

5. District Elementary Education Officer, Jaisalmer.

6. District Elementary Education Officer, Jodhpur.

7. The Block Elementary Education Officer, Pokran, District-

Jaisalmer, Raj.

8. The Block Elementary Education Officer, Bap, District-

Jodhpur.

9. The Panchayat, Elementary Education Officer (Peeo) Government Senior Secondary Education Officer (Peeo) Government Senior Secondary School, Subhash Nagar, Pancahyat Samiti, Pokran, District Jaisalmer.

10. The Panchayat, Elementary Education Officer (Peeo) Government Senior Secondary School, Champasar, Block Bap, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Gulab Singh.

Mr. Shaurya Pratap Singh.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

02/03/2022

Learned counsel for the petitioner is ad idem 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-2039/2022]

Kumar Sharma v. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No.15411/2018 and in the case of Dhanraj Meena v. State

of Rajasthan & Ors. : S.B. 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 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 68-Rmathur/-

Powered by TCPDF (www.tcpdf.org)