Sandeep Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 2803 Raj

[2023/RJJD/009167]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4381/2023

Sandeep Sharma S/o Shri Nagar Mal, Aged About 34 Years, R/o Ward No. 3 Geeta Bhawan Street Sikar Bazar Shri Madhopur Tehsil Shri Madhopur District Sikar (Raj.).

----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 Udaipur (Raj.).

4. Chief Executive Officer, Zila Parishad, Sikar (Raj.).

5. Block Development Officer, Panchayat Samiti Lasadiya, District Udaipur (Raj.).

6. Block Development Officer, Panchayat Samiti Dataramgarh, District Sikar (Raj.).

7. Chief Block Education Officer, Shri Madhopur (Raj.).

                                                                  ----Respondents


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

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/04/2023

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.

[2023/RJJD/009167] (2 of 2) [CW-4381/2023]

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.

(VINIT KUMAR MATHUR),J 114-SanjayS/-

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