Priyanka Gauttam vs State And Ors (2023:Rj-Jd:28450)
2023 Latest Caselaw 6914 Raj

[2023:RJ-JD:28450]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11316/2016

Priyanka Gauttam D/o Shri Bhagwan Sahay Sharma, age about 28 years, R/o Kothariyon Ka Mohalla, VPO Dooni, Tehsil Dooni, District Tonk.

----Petitioner Versus

1. State of Rajasthan through the Secretary, Rural & Panchayati Raj Department, Government of Rajasthan, Jaipur, Rajasthan.

2. Zila Parishad, Tonk, through the Chief Executive Officer.

3. Zila Parishad, Pratapgarh, through the Chief Executive Officer.

4. The Block Elementary Education Officer, Deoli, District Tonk.

5. The Block Elementary Education Officer, Pratapgarh, District Pratapgarh.

6. Vikas Adhikari, Panchayat Samiti Deoli, District Tonk.

7. Vikas Adhikari, Panchayat Samiti - Pratapgarh, District Pratapgarh.

----Respondents

For Petitioner(s) : Mr. K.R. Saharan For Respondent(s) : Mr. K.K. Bissa, Govt. Counsel Mr. G.S. Chouhan

JUSTICE DINESH MEHTA

Order

06/09/2023

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 Vs. State of

Rajasthan & Ors (SB Civil Writ Petition No.12846/2017), decided

on 15.01.2018.

[2023:RJ-JD:28450] (2 of 2) [CW-11316/2016]

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 her pay fixation etc. would follow the

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

3. The stay application is also disposed of accordingly.

(DINESH MEHTA),J 247-Ramesh/-

Powered by TCPDF (www.tcpdf.org)