Niranjan Savriya vs State Of Rajasthan
2021 Latest Caselaw 11209 Raj

(1 of 3) [CW-8546/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8546/2021

Niranjan Savriya S/o Shri Ladu Ram Savriya, Aged About 31 Years, Resident Of Village - Mohalla Khateekan, Raholi, District - Tonk. (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Home, Government Of Rajasthan, Secretariat, Jaipur, (Raj.).

2. The Director General Of Police, Jaipur, District Jaipur, (Raj.).

3. The Police Commissionerate Jaipur, Through Its Dy.

Commissioner (Headquarters), Jaipur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. O.P. Sangwa
For Respondent(s)         :     Mr. Kailash Choudhary for Mr. Manish
                                Vyas, AAG



                      JUSTICE DINESH MEHTA

                                     Order

20/07/2021

This writ petition has been filed by the petitioner seeking

refund of the amount of training expenses recovered from the

petitioner vide receipt dated 24.03.2015 (Annex.4) to the tune of

Rs. 1,18,890/-.

The petitioner was recruited on the post of Constable in the

Rajasthan Police by order dated 22.07.2013 pursuant to which he

joined his duties at Police Commissionerate, Jaipur. While the

petitioner was undergoing training, he appeared in the recruitment

to the post of Teacher Grade-III and was selected on 19.03.2015.

(2 of 3) [CW-8546/2021]

When the petitioner sought relieving for joining on the post of

Teacher Grade-III, he was required to deposit the amount of

training charges and salary amounting to Rs.1,18,890/-, which

amount was deposited by the petitioner vide Annex.-4, whereafter

the petitioner was relieved and he joined as Primary Teacher.

The writ petition has been filed by the petitioner though

claiming refund of the training expenses, during the course of

submissions, prayer was made seeking refund of the amount of

salary instead of training expenses.

It is submitted by learned counsel for the petitioner that

issue raised in the present writ petition is covered by judgment of

this Court in Arun Choudhary & Ors. Vs. State & Ors : S.B. Civil

Writ Petition No. 5255/2013 decided on 11.08.2014 at Jaipur

Bench and Sharwan Lal Vs. State of Raj. & Ors.: S.B. Civil Writ

Petition No. 12809/2012 decided on 17.09.2016 and, therefore,

the petition filed by the petitioner deserves to be allowed.

Learned counsel for the respondents inter alia relied up on

the circular dated 30.12.2008 seeking to sustain the recovery of

training expenses as well as the amount of salary paid to the

petitioner.

I have considered the submissions made by learned counsel

for the parties and have perused the material available on record.

This Court in the case of Arun Choudhary (supra) and

Sharwan Lal (supra), after considering the provisions of Rule 22B

of the Rajasthan Service Rules, 1951 ('the RSR') came to the

conclusion that the respondents cannot recover the salary paid to

a Constable, who resigns from the Police Department and joins

(3 of 3) [CW-8546/2021]

another State Service and only recovery of training charges is

permissible.

In view of the categorical law laid down by this Court

interpreting the provisions of Rule 22B of the RSR. The

submissions made on the basis of circular dated 30.12.2008

cannot be accepted.

Consequently, the writ petition filed by the petitioner is

allowed, the respondents are directed to forthwith reimburse the

amount of salary amounting to Rs.1,18,890/- recovered from the

petitioner on 24.03.2015 along with interest @ 6% per annum

from the date of recovery till the date of actual payment. The

amount shall be paid to the petitioner within a period of two

months from today.

No order as to costs.

(DINESH MEHTA),J 133-Ramesh/-

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