Gajendra Singh Tomar vs State Of Rajasthan ...
2023 Latest Caselaw 7493 Raj

[2023:RJ-JD:30847]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3036/2019

Gajendra Singh Tomar S/o Nar Singh Tomar, Aged About 23 Years, Presently Resident Of Bhinai, District Ajmer (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, Ajmer.

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

5. The Panchayat Elementary Education Officer, Chhachhundara, Block Bhinai, District Ajmer.

6. The Panchayat Elementary Education Officer, Ratanpur, Block Baseri , District Dholpur.

----Respondents

For Petitioner(s) : Mr. Pradeep Singh Chouhan for Mr. Hanuman Singh For Respondent(s) : Mr. G.S.Chouhan for Mr. K.K.Bissa

JUSTICE DINESH MEHTA

Order

20/09/2023

1. Learned counsel for the parties are ad idem 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:RJ-JD:30847] (2 of 2) [CW-3036/2019]

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 their pay fixation etc. would follow the

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

3. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 71-akansha/-

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