Rinku Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 3197 Raj

[2023/RJJD/010625]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1513/2019

Rinku Kumari D/o Shri Dhanpat Singh, Aged About 22 Years, Village - Post Chand Gothi, Tehsil Rajgarh, District Churu.

----Petitioner Versus

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

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

3. The Chief Executive Officer, Zila Parishad, Jaisalmer, District Jaisalmer.

4. The Additional District Education Officer-Cum-Block Elementary Education Officer, Panchayat Samiti Jaisalmer, District Jaisalmer.

5. The Chief Executive Officer, Zila Parishad, Sriganganagar, District Sriganganagar.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jairam Saran and
                                Mr. Bharat Singh Rathore for
                                Mr. Mahaveer Bishnoi
For Respondent(s)         :     Mr. KK Bissa



                      JUSTICE DINESH MEHTA

                                     Order

18/04/2023

1. Learned counsel for the parties are ad idem 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.

2. In view of the aforesaid, the present writ petition is also

allowed in terms of the judgments rendered in the case of Ashok

[2023/RJJD/010625] (2 of 2) [CW-1513/2019]

Kumar Sharma (supra) and Dhanraj Meena (supra) and it is

directed that the respondents while dealing with the case of the

petitioner pertaining to her pay fixation etc. would follow the

provisions of Rules 24 & 26 of the RSR as per law.

3. The stay application is also disposed of.

(DINESH MEHTA),J 146-pooja/-

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