Jaynit Pathak vs State Of Rajasthan
2022 Latest Caselaw 11288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13072/2022

Jaynit Pathak S/o Shri Devi Lal Pathak, Aged About 33 Years, Resident Of Village And Post Barodiya, Tehsil Bagidora, District Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Revenue Department, Secretariat, Govt. Of Rajasthan, Jaipur.

2. Joint Secretary (Adm.), Revenue (Group-1), Revenue Department, Secretariat, Jaipur.

3. Registrar, Board Of Revenue, Ajmer (Raj.).

4. Director, Revenue Investigation And Training Institute, Ajmer (Raj.).

----Respondents

For Petitioner(s) : Mr. O.P. Sangwa.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

09/09/2022

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 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

(2 of 2) [CW-13072/2022]

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 63-PKS/-

Powered by TCPDF (www.tcpdf.org)