PAPPU LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(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 v. State of Rajasthan (SB Civil Writ Petition No. 15411/2018) and in the case of Dhanraj Meena v. State of Rajasthan (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 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 and 26 of the RSR as per law.

(3.) The stay application is also disposed of.