Prakash Yadav vs State Of Rajasthan ...
2023 Latest Caselaw 8186 Raj

[2023:RJ-JD:33599] (1 of 2) [CW-15529/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15529/2023

Prakash Yadav S/o Basti Ram, Aged About 39 Years, R/o Vpo Gunta, Tehsil Bansur, District Alwar, Rajasthan. Presently Working On The Post Of Teacher Gr. Iii Level At Govt. Upper Primary School, New Colony, Lunawa, Bali, District Pali.

----Petitioner Versus

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

2. The State Of Rajasthan, 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 Pali.

5. The District Elementary Education Officer, Pali.

6. The Chief Executive Officer, Zila Parishad Alwar.

7. The District Elementary Education Officer, Alwar.

8. The Chief Block Education Officer, Panchayat Samiti Bali, District Pali.

                                                                  ----Respondents


For Petitioner(s)           :    Mr. Hansraj Nimbar,
                                 Mr. R.P. Saini, through VC
For Respondent(s)           :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/10/2023

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

[2023:RJ-JD:33599] (2 of 2) [CW-15529/2023]

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 87-AnilSingh/-

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