Tosheen Khan vs State Of Rajasthan
2022 Latest Caselaw 4405 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3859/2022

Tosheen Khan S/o Shri Kharati Khan, aged about 33 Years, Resident of Village Khoh, Tehsil Lakshmangarh, District Alwar.

----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), Alwar.

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

6. The Chief Block Elementary Education Officer, Panchayat Samiti Kathumar, District Alwar.

7. The Panchayat Elementary Education Officer (PEEO), Govt. Senior Secondary School, Adoli, Panchayat Samiti Kathumar, District Alwar.

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

9. The Vikas Adhikari, Panchayat Samiti Kathumar, District Alwar.

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

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

----Respondents

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

HON'BLE MR. JUSTICE ARUN BHANSALI Order 21/03/2022

Learned counsel for the petitioner submits that the issue

involved in the present writ petition is covered by the decision

(2 of 2) [CW-3859/2022]

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 71-DJ/-

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