Sangeeta Kanwer Shekhawat vs State Of Rajasthan
2022 Latest Caselaw 12280 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14406/2022

Sangeeta Kanwer Shekhawat D/o Chhatrapal Singh Shekhawat W/o Shri Vikram Singh, Aged About 41 Years, R/o Ward No. 21 Rani Sati Mandir Ke Pass, Pilani, District Jhunjhunu, Rajasthan.

----Petitioner Versus

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

2. Director, Elementary Education Rajasthan, Bikaner.

3. The Chief Executive Officer, Zila Parishad, Barmer.

4. The Chief Executive Officer, Zila Parishad, Churu.

5. The Block Development Officer, Panchayat Samiti, Barmer, District Barmer.

6. The Block Development Officer, Panchayat Samiti, Churu, District Churu.

7. The Chief District Elementary Education Officer, Barmer.

8. The Chief District Elementary Education Officer, Churu.

9. The Chief Block Elementary Education Officer, Panchayat Samiti, Barmer, Distt. Barmer.

10. The Chief Block Elementary Education Officer, Panchayat Samiti, Churu, Distt. Churu.

11. Panchayat Elementary Education Officer, Government Sr. Sec. School, Pithisar Panchayat Samiti Churu, District Churu.

----Respondents

For Petitioner(s) : Mr. T.S. Rathore.

For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                    Order

13/10/2022

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

(2 of 2) [CW-14406/2022]

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 & 26 of the RSR as per law.

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.

The stay application is also disposed of.

(ARUN BHANSALI),J 71-PKS/-

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