Moti Lal Mahawar vs The State Of Rajasthan ...
2023 Latest Caselaw 3664 Raj

[2023/RJJD/012158]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5664/2023

Moti Lal Mahawar S/o Chajya Ram, Aged About 42 Years, R/o Vpo Balghat, Tehsil Todabhim, District Karauli, Rajasthan.

----Petitioner Versus

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

2. The State Of Rajasthan, Through Its Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

3. The Director (Primary), Education Department, Rajasthan, Bikaner.

4. The Chief Executive Officer, Zila Parishad Barmer.

5. The District Elementary Education Officer, Barmer.

6. The Chief Executive Officer, Zila Parishad Karauli.

7. The District Elementary Education Officer, Karauli.

8. The Block Elementary Education Officer, Panchayat Samiti Sindhari, District Barmer.

9. The Block Elementary Education Officer, Panchayat Samiti Mandrayal, District Karauli.

10. The Block Development Officer, Panchayat Samiti Sindhari, District Barmer.

11. The Block Development Officer, Panchayat Samiti Mandrayal, District Karauli.

                                                                      ----Respondents


For Petitioner(s)            :     Mr. Hansraj Nimbar
                                   Mr. R.P.Saini
For Respondent(s)            :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

26/04/2023

[2023/RJJD/012158] (2 of 2) [CW-5664/2023]

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

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 129-DArora/-

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