Ramji Lal vs The State Of Rajasthan ...
2023 Latest Caselaw 2804 Raj

[2023/RJJD/009203]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4304/2023

Ramji Lal S/o Sahab Ram, Aged About 37 Years, R/o. Village Nihalpura, Tehsil Pilibangan, District Hanumangarh (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Rajasthan, Jaipur.

2. The Director, Secondary Education, Government Of Rajasthan, Bikaner (Rajasthan).

3. The District Education Officer (Secondary), Head Quarter Churu, District Churu (Rajasthan).

4. The Prinicipal, Government Senior Secondary School, Dhadheru Bhamuwan, Churu, District Churu (Rajasthan).

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Baljet Singh Sandhu
For Respondent(s)            :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / 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.

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

[2023/RJJD/009203] (2 of 2) [CW-4304/2023]

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.

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.

(VINIT KUMAR MATHUR),J 96-SanjayS/-

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