Citation : 2023 Latest Caselaw 2899 Raj
Judgement Date : 11 April, 2023
[2023/RJJD/009725]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9093/2020
Bhagwati D/o Sh. Mohan Lal, Aged About 27 Years, R/o Village Daval, Tehsil Chitalwana, District Jalore.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Home Department, Government Of Secretariat, Jaipur, Rajasthan.
2. The Director General Of Police, Police Headquarter, Rajasthan, Jaipur.
3. The Superintendent Of Police, District Jalore.
----Respondents
For Petitioner(s) : Mr. Dinesh Vishnoi For Respondent(s) : Mr. Kailash Choudhary
JUSTICE DINESH MEHTA
Order
12/04/2023 I.A.No.01/2021 and 01/2022:-
The applications seeking early listing of the matter has been
rendered infructuous by the efflux of time.
Dismissed accordingly.
The matter is taken up for consideration today itself.
S.B. Civil Writ Petition No. 9093/2020:-
1. Mr. Dinesh Bishnoi, learned counsel for the petitioner, at the
outset, submits that the issue involved in the present writ petition
is squarely covered by the judgment of this Court dated
11.08.2014 rendered in the case of Arun Choudhary & Ors. Vs.
[2023/RJJD/009725] (2 of 2) [CW-9093/2020]
State of Rajasthan & Ors. : S.B. Civil Writ Petition No.
5255/2013, decided on 11.08.2014 at Jaipur Bench.
2. He further submitted that following the judgment in the case
of Arun Choudhary (supra), various writ petitions have been
allowed.
3. Mr. Choudhary is not in a position to controvert the above
submission.
4. In view of the above fact situation, the writ petition filed by
the petitioner is allowed. The respondents are directed to
reimburse the amount of salary (excluding the training expenses)
that was recovered from the petitioner, within a period of two
months from today. The respondents shall also pay interest @ 6%
p.a. from the date of recovery till the date of actual payment.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 49-of 11.04.2023 akansha/-
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