Vijay Kant vs The State Of Rajasthan ...
2024 Latest Caselaw 8879 Raj

Rajasthan High Court - Jodhpur

Vijay Kant vs The State Of Rajasthan ... on 9 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41306]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6131/2024

Vijay Kant S/o Bhagat Singh, Aged About 43 Years, Ward No.05,
Village Malasi, Post Khichiwala, Via Salasar, Tehsil Sujangarh,
District Churu, (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Education, Secretariat, Rajasthan, Jaipur.
2.       The    Director,       Secondary        Education,         Government    Of
         Rajasthan, Bikaner, (Rajasthan).
3.       The District Education Officer (Secondary Education),
         Head Quarter Churu, District Churu, (Rajasthan).
4.       The Principal, Government Senior Secondary School,
         Khuri, Tehsil Sujangarh, District Churu, (Rajasthan).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. B.S. Sandhu
For Respondent(s)            :     Mr. S.S. Ladrecha, AAG with
                                   Mr. Devendra Singh Pidiyar, AAAG



                HON'BLE MR. JUSTICE FARJAND ALI

Order

09/10/2024

1. Learned counsel for the petitioner submits that the issue

involved in the present writ petition is covered by the Coordinate

Bench of this Court in the case of Dhanraj Meena vs. State of

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

decided on 15.01.2018.

2. In view of the aforesaid, the present writ petition is also

allowed in terms of the judgments rendered in the case of Dhanraj

Meena (supra) and it is directed that the respondents while

dealing with the case of the petitioner pertaining to his pay

[2024:RJ-JD:41306] (2 of 2) [CW-6131/2024]

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 madein

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 is also disposed of.

5. 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.

(FARJAND ALI),J 184-divya/-

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