Sanjeev Kumar vs State Of Rajasthan
2022 Latest Caselaw 12375 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14613/2022

Sanjeev Kumar S/o Shri Surinder Kumar, Aged About 36 Years, R/o Street No. 12-13, Nai Abadi Chotti Pouri Abohar, District Fazilka (Punjab)

----Petitioner Versus

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

2. Director, Elementary Education, Bikaner (Raj.)

3. Chief Executive Officer, Zila Parishad Jaisalmer, (Raj.)

4. Chief Executive Officer, Zila Parishad Sri Ganganagar, (Raj.)

5. Chief District Education Officer Jaisalmer, (Raj.)

6. Chief District Education Officer Sri Ganganagar, (Raj.)

7. Block Development Officer, Panchayat Samiti Sankara, District Jaisalmer (Raj.)

8. Block Development Officer, Panchayat Samiti Sam, District Jaisalmer (Raj.)

9. Block Development Officer, Panchayat Samiti Gharsana, District Sri Ganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

17/10/2022

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 Petition

(2 of 2) [CW-14613/2022]

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 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 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.

(ARUN BHANSALI),J 81-pradeep/-

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