Jai Shankar Mishra vs The State Of Rajasthan ...
2023 Latest Caselaw 4235 Raj

[2023/RJJD/014009]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6185/2023

Jai Shankar Mishra S/o Shri Mahendra Kumar Sharma, Aged About 36 Years, R/o Vpo Bhudoli, Tehsil Neem Ka Thana, District Sikar, Rajasthan.

----Petitioner Versus

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

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The Director, Sanskrit Education, Shiksha Sankul, Jln Marg, Jaipur

4. The Joint Director, School Education, Jaipur Division, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhawla Mr. Sandeep Kalwaniya

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/05/2023

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

[2023/RJJD/014009] (2 of 2) [CW-6185/2023]

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 stay application is also disposed of.

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.

(VINIT KUMAR MATHUR),J 106-/Vivek/-

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