Rajasthan High Court - Jodhpur
Harvinder Singh vs State Of Rajasthan (2025:Rj-Jd:22174) on 8 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:22174]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1744/2025
Gajendra Kumar Meena S/o Shri Nanu Ram Meena, Aged About
40 Years, R/o Plot No.57, Madhuvan 4Th Senthi, Chittorgarh,
District Chittorgarh, (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Secondary Education, Secretariat,
Rajasthan, Jaipur.
2. The Director, Secondary Education, Rajasthan, Bikaner.
3. The District Education Officer (Head Quarter- Secondary),
Chittorgarh.
4. The Chairman, Rajasthan Staff Selection Board,
Durgapura, Jaipur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 2504/2025
Chandra Pal Singh S/o Phep Singh Rathore, Aged About 28
Years, Resident Of Chandawaton Ki Bichli Pol Gotan Nagaur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Secondary Education, Government Secretariat Rajasthan,
Jaipur.
2. Director, Secondary Education Samta Nagar Bikaner
3. District Education Officer, Jodhpur
4. Rajasthan Staff Selection Board, Through It Secretary
State Agriculture Management Institute Premises,
Durgapura Jaipur Rajasthan
5. Rabindranath Tagore University, Through Registrar
Mendua Village Raisen District Chiklod Road Bhopal
Madhya Pradesh 464993.
----Respondents
(Downloaded on 12/05/2025 at 09:28:22 PM)
[2025:RJ-JD:22174] (2 of 4) [CW-1744/2025]
S.B. Civil Writ Petition No. 2508/2025
Sitaram Chhaba S/o Bhura Ram, Aged About 27 Years, Resident
Of Manjhwas Jharisara Nagaur 341001.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Secondary Education, Government Secretariat Rajasthan,
Jaipur.
2. Director, Secondary Education Samta Nagar Bikaner
3. District Education Officer, Phalodi
4. Rajasthan Staff Selection Board, Through It Secretary
State Agriculture Management Institute Premises,
Durgapura Jaipur Rajasthan
5. Sai Nath University, Through Registrar Kuchu Road Jirabar
Ormanjhi Jharkhand 835219.
----Respondents
S.B. Civil Writ Petition No. 2515/2025
Harsukh Ram S/o Jiwan Ram, Aged About 30 Years, Resident Of
Village Manjhwas Jharisara Nagour 341001.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Secondary Education, Government Secretariat Rajasthan,
Jaipur.
2. Director, Secondary Education Samta Nagar Bikaner
3. District Education Officer, Barmer
4. Rajasthan Staff Selection Board, Through It Secretary
State Agriculture Management Institute Premises,
Durgapura Jaipur Rajasthan
5. Sai Nath University, Through Registrar Kuchu Road Jirabar
Ormanjhi Jharkhand 835219.
----Respondents
S.B. Civil Writ Petition No. 2821/2025
Harvinder Singh S/o Shri Thakar Singh, Aged About 31 Years,
R/o Bpo - 6-Tk Tehsil Raisingh, District Sri Ganganagar.
----Petitioner
(Downloaded on 12/05/2025 at 09:28:22 PM)
[2025:RJ-JD:22174] (3 of 4) [CW-1744/2025]
Versus
1. State Of Rajasthan, Through Its Director, Secondary
Education, Rajasthan, Bikaner.
2. The Joint Director, Secondary Education, Jodhpur
Division, Jodhpur.
3. The District Education Officer, Secondary Education,
Barmer.
4. The Principal, Government Upper Primary School, Village
Pousal, Block Shiv, District Barmer.
5. The Rajasthan Staff Selection Board, Through Its
Secretary, Jaipur.
6. The Registrar, OPJS University, Vpo Rawatsar Kunjla, Near
Sankhu, Fort, Rajgarh (Sadulpur) - Jhunjhunu Road,
Churu (Rajasthan).
----Respondents
For Petitioner(s) : Dr. Vikas Balia, Sr. Advocate assisted
by Mr. Sachin Saraswat
Mr. J.S. Bhaleria
Mr. Bhawani Singh
Mr. Vinay Jain
Mr. Darshan Jain with Mr. Devendra
Prajapati and Mr. Mudit Balia.
For Respondent(s) : Mr. N.K. Mehta, Dy. G.C.
Mr. Manish Patel
Ms. Khushi Sharma for
Mr. Nathu Singh Rathore, AAG.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/05/2025
1. Heard learned counsel for the parties.
2. Learned counsel for the parties are in agreement that the
controversy involved in the present writ petitions is squarely
covered by a judgment of even date rendered by this Court in S.B.
Civil Writ Petition No.4298/2025 (Sharvan Choudhary Vs.
State of Rajasthan & Ors.) in the following terms:-
[2025:RJ-JD:22174] (4 of 4) [CW-1744/2025]
"16. In view of the discussions made above, the
termination order dated 15.01.2025 is not
sustainable in the eyes of law. Thus, the present
writ petition merits acceptance and the same is
allowed. The order dated 15.01.2025 terminating
the services of the petitioner is quashed and set-
aside and the respondents are directed to reinstate
the petitioner in the services forthwith.
17. It is made clear that after the reinstatement of the
petitioner, he shall co-operate with the ongoing
enquiry which is being made by the committee
constituted pursuant to the order dated 03.4.2025
passed by the co-ordinate bench of this Court.
Further, it is also made clear that the respondents
will be free to take appropriate disciplinary action
against the petitioner in accordance with law, if the
respondents found that the appointment obtained
by the petitioner is on the basis of incorrect, forged
or manipulated documents."
3. For the self same reasons, the present writ petitions are
disposed in terms of the judgment rendered by this Court in the
case of Sharvan Choudhary (supra).
(VINIT KUMAR MATHUR),J
274-278-Sunils/Shahenshah/-
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