Sitaram vs State Of Rajasthan ...
2023 Latest Caselaw 3907 Raj

[2023/RJJD/012940]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 739/2019

Sitaram S/o Sua Ram, Aged About 42 Years, R/o Village Post Chhapra Tehsil Surajgarh, District Jhunjhunu, Rajasthan At Present Working As Teacher Grade Iii At Government Upper Primary School, Pabumali, Maukhab Kallan, Shiv, Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary-Cum-

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Barmer.

3. The Chief Executive Officer, Zila Parishad, Nagaur.

4. The Development Officer, Panchayat Samiti, Shiv, Distt.

Barmer.

5. The Development Officer, Panchayat Samiti Kuchaman City, Distt. Nagaur.

6. The Block Elementary Education Officer, Panchayat Samiti, Shiv, Distt. Barmer.

7. The Block Elementary Education Officer, Panchayat Samiti Kuchaman City, Distt. Nagaur.

8. Panchayat Elementary Education Officer, (Peeo), Mokhab, Block Shiv District Barmer.

9. Panchayat Elementary Education Officer, (Peeo), Lalas, Block Kuchaman District Nagaur.

                                                                 ----Respondents


For Petitioner(s)         :     Ms. Anjali Kaushik
For Respondent(s)         :     Mr. KK Bissa



                     JUSTICE DINESH MEHTA

                                     Order

02/05/2023

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

[2023/RJJD/012940] (2 of 2) [CW-739/2019]

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

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

directed that the respondents while dealing with the case of the

petitioner pertaining to their pay fixation etc. would follow the

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

3. All interlocutory application(s) so also the stay application

stands disposed of.

(DINESH MEHTA),J 49-pooja/-

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