Om Prakash Jinjawaria vs The State Of Rajasthan
2024 Latest Caselaw 8963 Raj

Rajasthan High Court - Jodhpur

Om Prakash Jinjawaria vs The State Of Rajasthan on 15 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41788]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 16836/2024

Om Prakash Jinjawaria S/o Jagdish Prasad Jinjawaria, Aged
About 30 Years, Village Jaichandpura, Via Gathwari, Tehsil
Jamwaramgarh, District Jaipur Rural.
                                                                        ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Education Department, Govt. Secretariat, Jaipur (Raj.).
2.       The Director, Elementary Education, Rajasthan Bikaner
         (Raj.)
3.       The Chief Executive Officer, Zila Parishad Jaipur Rural,
         Dist. Jaipur Rural. (Raj.)
4.       The District Education Officer (Hq), Elementary Education,
         Jaipur Rural. (Raj.)
5.       The         Ddo/principal,           Mahatma               Gandhi    School
         Khoraladkhani, Shahpura, Jaipur Rural, (Raj.)
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Bheru Lal Jat
For Respondent(s)            :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/10/2024

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

[2024:RJ-JD:41788] (2 of 2) [CW-16836/2024]

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 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 13-divya/-

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