Bhupendra Lavevanshi vs State Of Rajasthan ...
2023 Latest Caselaw 5006 Raj

[2023/RJJD/016272]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2963/2019

Bhupendra Lavevanshi S/o Babu Lal, Aged About 24 Years, R/o Village Jatava, Post Jhawar, Tehsil Manohar Thana, District Jhalawar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Rural Development And Panchayati Raj Department, Government Secretariat, Jaipur, Rajasthan.

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

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

4. The Chief Executive Officer, Zila Parishad, Jhalawar.

5. The Panchayat Elementary Education Officer, Gohar Ka Tala, Block Dhanau, District Barmer.

6. The Panchayat Elementary Education Officer, Devari Chanchal, Block Aklera, District Jhalawar.

                                                                         ----Respondents


For Petitioner(s)              :     Mr. Umashankar Dhakad for
                                     Mr. Hanuman Singh
For Respondent(s)              :     Mr K.K.Bissa



                          JUSTICE DINESH MEHTA

                                          Order

19/05/2023

1. Learned counsel for the petitioner submits that the issue

involved in the present writ petition is covered by the co-ordinate

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/016272] (2 of 2) [CW-2963/2019]

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 also stands disposed of accordingly.

(DINESH MEHTA),J 56-akansha/-

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