Kalu Ram vs State Of Rajasthan (2025:Rj-Jd:12323)
2025 Latest Caselaw 8308 Raj

Rajasthan High Court - Jodhpur

Kalu Ram vs State Of Rajasthan (2025:Rj-Jd:12323) on 5 March, 2025

[2025:RJ-JD:12323]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9982/2024

Kalu Ram S/o Shyonarayan, Aged About 32 Years, Resident Of
Ward No. 08, Chanderi Bari, Purabsar, Tehsil- Tehsil- Rawatsar,
Dist- Hanumangarh. (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    Commandant,         5Th      Battalion           Rajasthan   Armed
         Constabulary (Rac), Headquarter, Jaipur (Raj.).
4.       The Director, Elementary Education, Bikaner, District
         Bikaner (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-II 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:12323] (2 of 2) [CW-9982/2024]

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 39-SP/skm/-

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