Dinesh Kumar Meena vs The State Of Rajasthan ...
2024 Latest Caselaw 7729 Raj

Rajasthan High Court - Jodhpur

Dinesh Kumar Meena vs The State Of Rajasthan ... on 4 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:36814]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14606/2024

Dinesh Kumar Meena S/o Kadu Ram Meena, Aged About 39
Years,    Vpo        Shekhpura,        Tehsil    Todabhim,          District   Karauli,
Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Its Principal Education
         Secretary, Secretariat, Rajasthan, Jaipur.
2.       The     Director,        Secondary            Education        Department,
         Rajasthan, Bikaner.
3.       The District Secondary Education Officer, Dhaulpur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Hans Raj Nimbar
                                   Mr. Ram Pratap Saini
For Respondent(s)            :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

04/09/2024

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.

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

[2024:RJ-JD:36814] (2 of 2) [CW-14606/2024]

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 is also disposed of.

(FARJAND ALI),J 75-chhavi/-

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