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Mahendra Dewasi vs State Of Rajasthan (2025:Rj-Jd:47720)
2025 Latest Caselaw 14960 Raj

Citation : 2025 Latest Caselaw 14960 Raj
Judgement Date : 6 November, 2025

Rajasthan High Court - Jodhpur

Mahendra Dewasi vs State Of Rajasthan (2025:Rj-Jd:47720) on 6 November, 2025

Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:47720]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21685/2025

Mahendra Dewasi S/o Shri Lumba Ram, Aged About 25 Years,
Resident Of Village Koselao Sanderao, District Pali (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, Lalkothi,
         Jaipur (Raj.)
3.       Superintendent Of Police, Pali, District Pali (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. O.P. Sangwa
For Respondent(s)         :     Mr. Raj Singh Bhati, on behalf of Mr.
                                Ritu Raj Singh Bhati, GC



                HON'BLE MR. JUSTICE FARJAND ALI

                                     Order

06/11/2025

1.    Looking to the trifle nature of issue involved in this petition,

learned counsel Mr. Ritu Raj Singh has been directed to accept

notice on behalf of respondent department and to assist the Court.

2.    The copy has already been supplied and learned counsel Mr.

Ritu Raj Singh has ably assisted this Court.

3.    Heard learned counsel for the parties.

4.    In the case of Arun Choudhary & Ors. Vs. State & Ors.,

decided on 08.09.2020 in SBCWP No.5255/2013, a Coordinate

Bench of this Court had ordered that the petitioner's salary be

released if amount of training expense has been deposited by

them. Relevant part of the judgment reads thus:



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            "Having regard to the facts aforesaid especially the

            latest judgment of the coordinate bench rendered at

            Principal Seat in Bhanwar Lal vs. State of Rajasthan &

            Ors.,S.B. Civil Writ Petition No.8934/2013 decided on

            28.1.2014,     the     present        petitions      deserve      to   be

            disposed of with direction that if the petitioners have

            already deposited the amount of training expenses as

            per the circular of the Director General of Police dated

            30.9.2008, the respondent Education Department shall

            release‐their salary. The fact about the deposit of the

            training expenses shall be verified by the concerned

            Superintendent         of      Police       on       the     petitioners'

            approaching him along with copy of this order, who

            shall have the training expenses computed as per the

            aforesaid circular dated 30.9.2008.                   On NOC being

            issued by him, the Education Department shall release

            the salary of the petitioners. It is further directed that if

            any amount in excess is found to have been deposited

            by the petitioners or recovered from them under the

            head of training expenses, the same is liable to be

            refunded to the petitioners within two months. If the

            salary for the earlier period has been with held by the

            respondents, it shall be released within two months

            too."

5.    It may also be apt to refer another judgment of Co-ordinate

Bench of this Court in the case of Prafull Mehta (Dr.) Vs. State

of Rajasthan and Anr., in SBCWP No. 3703/2012 wherein the

Court while observing that stipend is honorarium in lieu of services

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rendered by the petitioner restrained the respondents from

recovering the same when the petitioner therein had left the

course before its completion. Relevant part of the judgment reads

thus:
              "22. It is settled law that every citizen is entitled to get
              fair wages, remuneration and salary etc. For the
              services rendered by him or her in lawful manner. If a
              person is deprived of his hard earned wages or salary
              by a condition of a contract, then such a condition of
              this nature would defeat the provisions of various laws.
              It also involves or implies injury to the property of
              another. Any person paid for the services rendered
              cannot     be     compelled           to   pay         back   the    wages,
              remuneration or salary received in lieu if services
              rendered because the services rendered cannot be
              undone by leaving the services.
              ......................

25. In view of the above discussion, this writ petition is allowed and it is held that the condition of paying the stipend back, in a case a student leaves P.G. course before completion, is declared as void and is hereby quashed and set aside. The respondents are restrained from recovering the amount of stipend paid to petitioner during post graduation course."

6. In view of the above, the respondents are restrained from

recovering the salary drawn by the petitioner during his course of

employment with the respondent-Department.

7. The respondents are directed to determine the amount of

training expenses incurred upon the petitioner during such course

within a period of four weeks from today and intimate the

petitioner.

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[2025:RJ-JD:47720] (4 of 4) [CW-21685/2025]

8. On receipt of the determination of the amount made by the

respondents, the petitioner shall be allowed three months' time to

deposit the same.

9. On deposition of the amount of training expenses by the

petitioner, the respondent-Department shall issue a 'No Objection

Certificate' to the petitioner.

10. The respondent shall relieve the petitioner immediately within

two days.

11. The present petition stands disposed of.

12. The stay application also stands disposed of accordingly.

(FARJAND ALI),J 203-Pramod/-

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