Shokin Jat vs State Of Rajasthan (2025:Rj-Jd:12337)
2025 Latest Caselaw 8272 Raj

Rajasthan High Court - Jodhpur

Shokin Jat vs State Of Rajasthan (2025:Rj-Jd:12337) on 5 March, 2025

[2025:RJ-JD:12337]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 13966/2023

Shokin Jat S/o Jagdish Jat, Aged About 23 Years, Kheda
Raghunathpura, Tehsil Nasirabad, Dist- Ajmer (Raj.)
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.)
3.       The Commissioner Of Police, Commissionerate Jodhpur,
         (Raj.)
4.       The Director, Elementary Education, Bikaner, District
         Bikaner, (Raj.)
5.       The District Education Officer (Headquarter), Elementary
         Education, Ajmer, (Raj.)
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Bheru Lal Jat
For Respondent(s)           :     Mr. Sandeep Soni for
                                  Mr. B.L. Bhati, AAG
                                  Mr. Raj Singh Bhati for
                                  Mr. Ritu Raj Singh



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

05/03/2025

1. The petitioner herein, inter-alia seeks a command to the

respondents to relieve him with Last Pay Certificate and final NOC

Certificate from the post of Constable to join on the post of

Teacher Gr.III, Level-I without insisting him to refund training

expenses/salary.

2. Both the learned counsels are ad idem that the controversy

herein is no more res integra as the same has been effectively

[2025:RJ-JD:12337] (2 of 2) [CW-13966/2023]

adjudicated by a Coordinate Bench of this Court vide judgment

dated 30.05.2023, rendered in Avinash Gajna vs. The State of

Rajasthan & Ors. : S.B. Civil Writ Petition No. 12565/2020.

3. On a specific Court query, learned counsel for the respondent

has no objection if the present writ petitions are disposed of in

terms of the aforesaid judgment.

4. In view of the aforesaid consensus between the counsels the

instant petition is disposed of in same terms as the judgment in

Avinash Gajna, ibid.

5. Pending application(s), if any, shall stand disposed of.

(ARUN MONGA),J 124-SP/skm/-

Powered by TCPDF (www.tcpdf.org)