RAKESH KUMAR SWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the issue raised in the present writ petition is squarely covered by the judgment in the case of Ashok Kumar Sharma v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 15411/2018, decided on 14/3/2019 and therefore, the writ petition may be decided in light of the said judgment in Ashok Kumar Sharma (supra).

(2.) In the case of Ashok Kumar Sharma (supra), this Court, inter-alia, directed as under:-

(3.) In Dhanraj Meena v. The State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 12846/2017, decided on 15/1/2018, which was relied on while deciding the case of Ashok Kumar Sharma (supra), it was directed that the respondents while dealing with the case of the petitioner pertaining to his pay fixation etc. would follow the provisions of Rules 24 and 26 of the RSR as per law.