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Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:46487)
2025 Latest Caselaw 14483 Raj

Citation : 2025 Latest Caselaw 14483 Raj
Judgement Date : 28 October, 2025

Rajasthan High Court - Jodhpur

Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:46487) on 28 October, 2025

Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:46487]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                             JODHPUR
              S.B. Civil Writ Petition No. 20968/2025
Mahendra Singh S/o Shri Gopal Singh, Aged About 29 Years,
Resident Of Village Dhelana, District Jodhpur (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.     The Commissioner Of Police, Commissionerate Jodhpur,
       (Raj.).
                                                   ----Respondents

For Petitioner(s)         :     Mr. OP Sangwa
                                Mr. Bheru Lal Jat
For Respondent(s)         :     Mr. Ritu Raj Singh


          HON'BLE MR. JUSTICE FARJAND ALI
                       Order
28/10/2025

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:

         "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
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          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

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.

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                                             ...........

...........

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 while making the interim order

absolute, 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.

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 225-chhavi/-

(Uploaded on 30/10/2025 at 01:17:08 PM)

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