Om Prakash Vishnoi vs State Of Rajasthan
2023 Latest Caselaw 11034 Raj

Rajasthan High Court - Jodhpur

Om Prakash Vishnoi vs State Of Rajasthan on 20 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 11884/2023

Om Prakash Vishnoi S/o Bhikha Ram Vishnoi, Aged About 32
Years, Hanuman Nagar, Newa, Kanasar, Bap, District Jodhpur.
                                                                   ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through The Secretary, Rural And
       Panchayati Raj Department, Government Of Rajasthan,
       Jaipur, Rajasthan.
2.     Director, Elementary Education Rajasthan, Bikaner.
3.     District Elementary Education Officer, Jaisalmer.
4.     District Elementary Education Officer, Jodhpur.
5.     Chief Block Education Officer, Nachana, Jaisalmer.
6.     Chief Block Education Officer, Bap, Jodhpur.
7.     Peeo, Gsss Awaye Block Nachana, Jaisalmer.
8.     Peeo, Gsss New Ki Dhani, Kanasar, Bap, Jodhpur.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Tanwar Singh Rathore
For Respondent(s)        :     ---



          HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

20/12/2023

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

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

on 15.01.2018.

(2 of 2) [CW-11884/2023]

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. The stay application is also disposed of.

(KULDEEP MATHUR),J 40-Hanuman/-

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