Rajveer Singh vs The State Of Rajasthan
2025 Latest Caselaw 9936 Raj

Rajasthan High Court - Jodhpur

Rajveer Singh vs The State Of Rajasthan on 20 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 3659/2025

Rajveer Singh S/o Shri Nathu Singh, Aged About 36 Years,
Resident Of Chhawata Khurd, District Nagaur, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.     The    State      Of      Rajasthan,          Through       The   Director,
       Department         Of      Secondary           Education,      Directorate,
       Bikaner, Rajasthan.
2.     Staff Selection Board, Through Its Secretary, State
       Agriculture Management Institute Premises, Durgapura,
       Jaipur, Rajasthan.
3.     The District Education Officer, District Education Head
       Office (Secondary), District Karauli, Rajasthan.
4.     The Principal, Government Senior Secondary School, Kota
       Chhabar, District Karauli, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Divik Mathur
For Respondent(s)          :     Mr. Manish Patel
                                 Mr. Vaighav Bang for
                                 Mr. N.K. Mehta, DyGC
                                 Mr. Babu Lal Kudan



       HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/05/2025

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:-

                                                                         (2 of 2)                     [CW-3659/2025]


                                        "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 20-SanjayS/-

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