Veerbhan Singh vs State Of Rajasthan
2022 Latest Caselaw 4253 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 3778/2022

Veerbhan Singh S/o Shri Ladhu Singh, aged about 40 Years, Resident of Ward No.06, Village Gopinathpura, Post Chak, Tehsil Danta Ramgarh, District Sikar.

----Petitioner Versus

1. State of Rajasthan through the Secretary, Education Department, Government of Rajasthan, Jaipur, Rajasthan.

2. The Director (Elementary Education), Bikaner.

3. The District Education Officer (Elementary Education), Pratapgarh.

4. The District Education Officer (Elementary Education), Sikar.

5. The Chief Block Elementary Education Officer, Panchayat Samiti Chhotisadri, District Pratapgarh.

6. The Chief Block Elementary Education Officer, Panchayat Samiti Danta Ramgarh, District Sikar.

7. The Panchayat Elementary Education Officer (P E E O), Govt. Senior Secondary School, Umara (Chak), Panchayat Samiti Danta Ramgarh District Sikar.

8. The Vikas Adhikari, Panchayat Samiti Chhotisadri, District Pratapgarh.

9. The Vikas Adhikari, Panchayat Samiti Danta Ramgarh, District Sikar.

10. Zila Parishad Pratapgarh, through its Chief Executive Officer.

11. Zila Parishad Sikar, through its Chief Executive Officer.

----Respondents

For Petitioner(s) : Mr. C.R. Choudhary.

HON'BLE MR. JUSTICE ARUN BHANSALI

(2 of 2) [CW-3778/2022]

Order

16/03/2022

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 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 45-DJ/-

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