Rajasthan High Court - Jodhpur
Prakash Meghwal vs The State Of Rajasthan on 7 April, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2110/2020
Prakash Meghwal S/o Shri Chhagan Lal Meghwal, Aged About 26
Years, By Caste Meghwal, Resident Of Village Bassi Samchot,
Post Bassi Samchot, Tehsil Salumber, District Udaipur (Raj.)
313027.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Home, Government Of Rajasthan, Jaipur
(Rajasthan).
2. The Director General Of Police, Headquarter, Jaipur
(Rajasthan).
3. The Superintendent Of Police, Udaipur (Rajasthan).
4. The Additional Director, Department Of Animal
Husbandry, Udaipur (Rajasthan).
5. The Director, Directorate Of Animal Husbandry,
Government Of Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Jhamak Nagda
For Respondent(s) : Ms. Vandana Bhansali
Mr. Idrish Mohd.
JUSTICE DINESH MEHTA
Order
07/04/2021
1. Mr. Jhamak Nagda, learned counsel for the petitioner submits
that the issue involved in present writ petition is squarely covered
by the judgment dated 11.08.2014, passed by the Jaipur Bench of
this court in S.B. Civil Writ Petition No.5255/2013; Arun
Choudhary & Ors. Vs. State & Ors.
(2 of 3) [CW-2110/2020]
2. Ms. Vandana Bhansali, learned counsel appearing for the
respondents is not in a position to dispute the aforesaid factual
and legal position.
3. In the case of Arun Choudhary & Ors. Vs. State & Ors., this
Court has observed as under:
"Having regard to the facts aforesaid especially
the latest judgement of the coordinate bench
rendered at Principal Seat in Bhanwar Lal vs.
State of Rajasthan & Ors., S.B. Civil Writ Petition
No.8934/2013 decided on 28.1.2014, the
present petitions deserve to be disposed of with
direction that if the petitioners have already
deposited the amount of training expenses as
per the circular of the Director General of Police
dated 30.9.2008, the respondent‐Education
Department shall release their salary. The fact
about the deposit of the training expenses shall
be verified by the concerned Superintendent of
Police on the petitioners' approaching him
alongwith copy of this order, who shall have the
training expenses computed as per the aforesaid
circular dated 30.9.2008. On NOC being issued
by him, the Education Department shall release
the salary of the petitioners. It is further
directed that if any amount in excess is found to
have been deposited by the petitioners or
recovered from them under the head of training
expenses, the same is liable to be refunded to
the petitioners within two months. If the salary
for the earlier period has been withheld by the
respondents, it shall be released within two
months too.
The writ petition are disposed of accordingly."
(3 of 3) [CW-2110/2020]
4. The present writ petition is, therefore, disposed of in terms
of the judgment in the case of Arun Choudhary (supra).
5. The petitioner shall also file a representation before the
concerned Superintendent of Police, who will do the needful, in
accordance with law, in terms of the judgment of this Court in the
case of Arun Choudhary (supra), within a period of twelve weeks
from today.
6. Stay petition also stands disposed of accordingly.
(DINESH MEHTA),J
167-Ramesh/-
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