Chetan Purohit vs State Of Rajasthan (2025:Rj-Jd:22179)
2025 Latest Caselaw 655 Raj

Rajasthan High Court - Jodhpur

Chetan Purohit vs State Of Rajasthan (2025:Rj-Jd:22179) on 8 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:22179]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4376/2025

Chetan Purohit S/o Shri Vajinga Ram, Aged About 29 Years, R/o
571, Narsana, Jalore Rajasthan 343030.
                                                                           ----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. Lokesh Mathur and
                                     Mr. Abhay Singh Rathore,
                                     Mr. Suresh Khadav
For Respondent(s)              :     Mr. N. K. Mehta, Dy.GC
                                     Mr. Manish Patel



         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 petition 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:22179] (2 of 2) [CW-4376/2025]

"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 petition is

disposed in terms of the judgment rendered by this Court in the

case of Sharvan Choudhary (supra).

(VINIT KUMAR MATHUR),J 286-Sunils/Shahenshah/-

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