Radha Rathor vs State Of Rajasthan
2022 Latest Caselaw 4313 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2676/2019

Radha Rathor D/o Ramnarayan, Aged About 27 Years, R/o 217, Buta Singh Ki Bari Borkhera, Kota District Kota, Rajasthan.

----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. District Elementary Education Officer, Sirohi.

4. District Elementary Education Officer, Baran.

5. The Block Elementary Education Officer, Reoder, District-

Sirohi.

6. The Block Elementary Education Officer, Chabra, District-

Baran.

7. Vikas Adhikari, Panchayat Samiti- Reoder, District- Sirohi.

8. Vikas Adhikari, Panchayat Samiti- Chabra, District- Baran.

9. The Panchayat, Elementary Education Officer (PEEO) Government Sen. Sec. School Sonela, Panchayat Samiti Reodar, District Sirohi.

10. The Panchayat, Elementary Education Officer (PEEO) Government Senior Secondary School Telni Block Chabra District Baran.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh For Respondent(s) : Mr. G.S. Chouhan for Mr. K.K. Bissa

HON'BLE MS. JUSTICE REKHA BORANA

Order

16/03/2022

Learned counsels for the petitioner and respondents are ad

idem that the issue involved in the present writ petition is covered

(2 of 2) [CW-2676/2019]

by the Coordinate Bench decision dated 14.03.2019 rendered in

the case of Ashok 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 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 present order has been passed based on the

submissions made in the petition. However, 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.

(REKHA BORANA),J AbhishekS-78

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