Rajesh vs State Of Rajasthan ...
2023 Latest Caselaw 8386 Raj

[2023:RJ-JD:34491]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15747/2023

Rajesh D/o Shri Chandanmal, Wd/o Late Shri Hansraj, Aged About 41 Years, Resident Of Village Jodi Patta Satyun, Tehsil And District Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur ,rajasthan.

2. Director, Elementary Education, Bikaner.

3. Jila Parishad, Churu. Through The Chief Executive Officer.

4. Jila Parishad, Pali, Through Its Chief Executive Officer.

5. The District Education Officer, Head Quarter (Elementary Education), Pali

6. Vikas Adhikari, Panchayat Samiti, Churu.

7. Principal, Govt. Senior Secondary, School, Kudaki, District Beawar.

                                                                 ----Respondents


For Petitioner(s)           :   Mr. Vikas Bijarnia
For Respondent(s)           :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

11/10/2023

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

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:RJ-JD:34491] (2 of 2) [CW-15747/2023]

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 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 425-/Shahenshah/-

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