Rachana Poonia vs State Of Rajasthan ...
2023 Latest Caselaw 7332 Raj

[2023:RJ-JD:30275]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14092/2023

Rachana Poonia W/o Shri Jaideep Jakhar, Aged About 31 Years, R/o Village Neem Ki Dhani Post Bamlash Via Gudha Gorji District Jhunjhunu (Raj.).

----Petitioner Versus

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

2. Director, Elementary Education, Bikaner (Raj.).

3. Chief Executive Officer, Zila Parishad, Nagaur (Raj.).

4. Chief Executive Officer, Zila Parishad, Jhunjhunu (Raj.).

5. Block Development Officer, Panchayat Samiti, Didwana, District Nagaur (Raj.).

6. Block Development Officer, Panchayat Samiti, Alsisar, District Jhunjhunu (Raj.).

7. Chief District Education Officer, Jhunjhunu (Raj.).

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Vinod Jhajharia, through VC
For Respondent(s)          :    --



                     JUSTICE DINESH MEHTA

                                     Order

18/09/2023

1. 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.; S.B. Civil Writ

Petition No.15411/2018 and in the case of Dhanraj Meena

Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition

No.12846/2017, decided on 15.01.2018.

[2023:RJ-JD:30275] (2 of 2) [CW-14092/2023]

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 stands disposed of.

(DINESH MEHTA),J 102-AbhishekS/-

Powered by TCPDF (www.tcpdf.org)