Mahesh Dan vs State Of Rajasthan
2022 Latest Caselaw 11331 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 13173/2022

Mahesh Dan S/o Shri Sawai Dan, aged about 28 Years, Resident of Dhadhariya, Charnan, District Churu (Raj.)

----Petitioner Versus

1. State of Rajasthan, Department of Home, through its Secretary, Govt. Secretariat, Jaipur (Raj.)

2. Director General of Police, Police Head Quarter, Lalkothi, Jaipur (Raj.)

3. Inspector General of Police (Recruitment), Police Head Office, Rajasthan, Jaipur (Raj.)

4. Commandant, Maharana Pratap Battalion R.A.C. (I.R.) Pratapgarh (Raj.)

5. Superintendent of Police, Udaipur, District Udaipur (Raj.)

----Respondents

For Petitioner(s) : Mr. Bheru Lal Jat.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

12/09/2022

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

(2 of 2) [CW-13173/2022]

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 182-DJ/-

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