Gurpreet Kaur vs The State Of Rajasthan ...
2023 Latest Caselaw 3741 Raj

[2023/RJJD/012389]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10977/2018

Gurpreet Kaur D/o Shri Mastan Singh, Wife Of Shri Harmeet Singh Gill, Aged About 33 Years, Village-6-A, Chhoti, Po- Sahuwala, Tehsil And District- Sri Ganganagar.

----Petitioner Versus

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

2. The Director (Secondary Education), Bikaner.

3. The Deputy Director (Secondary Education), Churu.

4. The District Education Officer (Secondary Education), Churu.

5. The Headmaster, Government Secondary School, Saarsar, Block-Sardarsahar, District- Churu.

----Respondents

For Petitioner(s) : Mr. K.R. Saharan For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

27/04/2023

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.

[2023/RJJD/012389] (2 of 2) [CW-10977/2018]

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. All interlocutory application(s) including the stay application

stand disposed of accordingly.

(DINESH MEHTA),J 52-Arvind/-

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