Sampat Lal vs State Of Rajasthan
2022 Latest Caselaw 6803 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2538/2019

Sampat Lal S/o Shri Jetha Ram, Aged About 26 Years, By Caste Meghwal, R/o VP Chhila, Tehsil Lohawat, District Jodhpur (Raj.)

----Petitioner Versus

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

2. The Director, Elementary Education, Govt. Of Rajasthan, Bikaner.

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

4. The Panchayat Elementary Education Officer, Govt. Senior Secondary School, Khuiyala, Panchayat Samiti Sam, District Jaisalmer.

5. The District Education Officer (Elementary Education), Jodhpur.

6. The Vikas Adhikari, Panchayat Samiti Dechu, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. J. S. Bhaleria. For Respondent(s) : Mr. G. S. Chouhan for Mr. K. K. Bissa, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

07/05/2022

Learned counsel for the petitioner and respondents are 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 Kumar Sharma v. State of Rajasthan &

Ors.; S.B. Civil Writ Petition No.15411/2018 and in the case

(2 of 2) [CW-2538/2019]

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 39-Sachin/-

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