Gajraj Singh vs The State Of Rajasthan ...
2023 Latest Caselaw 6475 Raj

[2023:RJ-JD:27289] (1 of 2) [CW-6075/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6075/2023

Gajraj Singh S/o Nangu Ram Gurjar, Aged About 42 Years, R/o Village Penchala, Post Lapawali, Tehsil Todabhim, District Karauli, Rajasthan.

----Petitioner Versus

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

2. The State Of Rajashan, 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 Baran.

5. The District Elementary Education Officer, Baran.

6. The Chief Executive Officer, Zila Parishad Jaipur.

7. The District Elementary Education Officer, Jaipur.

8. The Block Elementary Education Officer, Panchayat Samiti Chhabra, District Baran.

9. The Block Elementary Education Officer, Panchayat Samiti Jamwaramgarh, District Jaipur.

10. The Block Development Officer, Panchayat Samiti Chhabra, District Baran.

11. The Block Development Officer, Panchayat Samiti Jamwaramgarh, District Jaipur.

----Respondents

For Petitioner(s) : Mr. Hansraj Nimbar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/08/2023

[2023:RJ-JD:27289] (2 of 2) [CW-6075/2023]

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 270-/vivek/-

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