Rajasthan High Court - Jodhpur
Suresh Kumar vs State Of Rajasthan (2025:Rj-Jd:22176) on 8 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:22176]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1526/2025
Vaibhav Bhati S/o Shreelal Bhati, Aged About 29 Years, R/o Old
Gajner Road, Near Chungi Chowki, Bikaner, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Education Department, Government Of Rajasthan,
Government Secretariat, Jaipur, Rajasthan.
2. Director, Secondary Education, Government Of Rajasthan,
Bikaner, Rajasthan.
3. District Education Officer (Headquarters), Secondary
Education, Bikaner, Rajasthan.
4. Rajasthan Staff Selection Board, Through Its Secretary,
State Agriculture Management Institute, Durgapura,
Jaipur, Rajasthan.
5. J.S. University, Through Registrar, Shikohabad, Firozabad,
Uttar Pradesh.
----Respondents
Connected With
S.B. Civil Writ Petition No. 4301/2025
Chandra Singh Patel S/o Shri Chhila Ram Patel, Aged About 39
Years, R/o Tilaicho Ki Dhimadi, Bilada, Jodhpur, Rajasthan
342602.
----Petitioner
Versus
1. State Of Rajasthan, Represented Through Principal
Secretary, Secondary Education, Government Secretariat
Rajasthan Jaipur-302005.
2. Director, Secondary Education Samta Nagar, Bikaner
334001
3. District Education Officer, Rajsamand, Rajasthan.
4. Rajasthan Staff Selection Board, Through Registrar, State
Institute Of Agriculture Management Premises, Shreeji
Nagar, Prithviraj Colony, Durgapura Jaipur-302018.
----Respondents
(Downloaded on 09/05/2025 at 10:37:07 PM)
[2025:RJ-JD:22176] (2 of 4) [CW-1526/2025]
S.B. Civil Writ Petition No. 4305/2025
Bhagwat Singh S/o Shri Mool Singh, Aged About 27 Years, R/o
Vpo Noon Bagra, Jalore, Rajasthan - 343025.
----Petitioner
Versus
1. State Of Rajasthan, Represented Through Principal
Secretary, Secondary Education, Government Secretariat
Rajasthan Jaipur-302005.
2. Director, Secondary Education Samta Nagar, Bikaner
334001
3. District Education Officer, Pali, Rajasthan.
4. Rajasthan Staff Selection Board, Through Registrar, State
Institute Of Agriculture Management Premises, Shreeji
Nagar, Prithviraj Colony, Durgapura Jaipur-302018.
----Respondents
S.B. Civil Writ Petition No. 4317/2025
Suresh Kumar S/o Shri Jai Kishan, Aged About 26 Years, R/o
Kachela, Bagsari, District Jalore, Rajasthan 343041.
----Petitioner
Versus
1. State Of Rajasthan, Represented Through Principal
Secretary, Secondary Education, Government Secretariat,
Rajasthan, Jaipur - 302005.
2. Director, Secondary Education, Samta Nagar, Bikaner -
334001.
3. District Education Officer, Jalore, Rajasthan.
4. Rajasthan Staff Selection Board, Through Registrar, State
Institute Of Agriculture Management Premises, Shreeji
Nagar, Prithviraj Colony, Durgapura Jaipur - 302018.
----Respondents
For Petitioner(s) : Mr. R.N. Mathur, Sr. Advocate assisted
by Mr. Abhay Singh Rathore
Mr. Shubham Modi
Mr. Lokesh Mathur
Mr. Suresh Khadav
Mr. Hemant Singh
For Respondent(s) : Mr. N.K. Mehta, Dy. G.C.
(Downloaded on 09/05/2025 at 10:37:07 PM)
[2025:RJ-JD:22176] (3 of 4) [CW-1526/2025]
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:-
"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."
[2025:RJ-JD:22176] (4 of 4) [CW-1526/2025]
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
280-283-Sunils/Shahenshah/-
Powered by TCPDF (www.tcpdf.org)
