Arun Bhansali,j. - (1.) Learned counsel for the parties submit that the issue raised in the present writ petitions is squarely covered by the judgment in the case of Ashok Kumar Sharma v. State of Rajasthan & Ors. : S.B. Civil Writ Petition No. 15411/2018, decided on 14.03.2019 and therefore, the writ petitions 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 :- "In view of the above discussion, the writ petitions filed by the petitioners are allowed. The petitioners would be entitled to same relief as granted in the case of Dhanraj Meena (supra)/ Virender Singh (supra) as per Circular dated 9.8.2018 (Annex.R/1). Needful may be done by the respondents within a period of two months from today. No order as to costs." In Dhanraj Meena v. The State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 12846/2017, decided on 15.01.2018, which was relied on while deciding the case of Ashok Kumar Sharma (supra), it was directed that the respondents while dealing with the cases of the petitioners pertaining to their pay fixation etc. would follow the provisions of Rules 24 and 26 of the RSR as per law.
(3.) In view of the above submissions, the writ petitions filed by the petitioners are allowed in light of and with similar directions as given in the case of Ashok Kumar Sharma (supra).;