Prabhu Lal Meena vs State Of Rajasthan ...
2023 Latest Caselaw 2861 Raj

[2023/RJJD/009326]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2896/2019

Prabhu Lal Meena S/o Shri Ram Lal, Aged About 27 Years, By Caste Meghwal, R/o Bhil Basti, Moti Kheri, Bhansol, Garwara, District Udaipur (Raj.).

----Petitioner Versus

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

2. The Director, Elementary Education, Govt. Of Rajasthan, Bikaner

3. The District Education Officer (Elementary Education), Jaisalmer, District Jaisalmer.

4. The Panchayat Elementary Education Officer, Govt. Senior Secondary School, Sipla, Panchayat Samiti Sam, District Jaisalmer.

5. The District Education Officer (Elementary Education), Udaipur.

6. The Vikas Adhikari, Panchayat Samiti Sayara, District Udaipur.

----Respondents

For Petitioner(s) : Mr. Vikram Singh For Respondent(s) : Mr. K.K. Bissa

JUSTICE DINESH MEHTA

Order

10/04/2023

1. 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

[2023/RJJD/009326] (2 of 2) [CW-2896/2019]

Rajasthan & Ors. (SB Civil Writ Petition No. 12846/2017), decided

on 15.01.2018.

2. 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.

3. 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.

4. All the interlocutory applications and the stay application

stand disposed of accordingly.

(DINESH MEHTA),J 37-Arvind/-

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