[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
State Of Rajasthan vs Nand Lal Meena (2026:Rj-Jd:1022-Db) on 9 January, 2026
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2026:RJ-JD:1022-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1813/2025
1. State Of Rajasthan, Through The Secretary, Department
Of Home, Government Of Rajasthan, Secretariat, Jaipur
(Rajasthan).
2. The Director General Of Police, District- Jaipur
(Rajasthan).
3. The Superintendent Of Police, District Udaipur
4. The Director (Elementary Education), Bikaner
----Appellants
Versus
Nand Lal Meena S/o Shri Dhuli Ram Meena, Aged About 25
Years, Kalla Ji Mangari, Ghtod, Tehsil Sarada, Dist. Udaipur
----Respondent
For Appellant(s) : Mr. Shukhdev Sharma, AGC for
Mr. BL Bhati, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA
Order
09/01/2026
1. The matter comes up on an application (inward No.1/2024)
under Section 5 of the Limitation Act for condonation of delay in
filing the appeal.
2. For the reasons mentioned in the application, the same is
allowed. Accordingly, the delay in filing the appeal is hereby
condoned.
3. Learned counsel for the appellant submits that the issue
raised in the present appeal is squarely covered by the judgment
rendered by this Court in State of Rajasthan & Ors. Vs. Vinod
Kumar Meena & Anr. (D.B. Special Appeal Writ
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[2026:RJ-JD:1022-DB] (2 of 3) [SAW-1813/2025]
No.61/2024), decided along with other connected matters on
05.04.2024 and, therefore, prayed that similar order may also be
passed in the case at hand.
3.1. In the case of Vinod Kumar Meena (supra), this Court passed
the following order:-
"At the outset learned counsel for the respondents-
writ petitioners would submit that in their case, the
writ petitions have been allowed to the extent of
payment of salary without including the amount of
training expenses and, therefore, their case is
squarely covered by order dated 13.12.2016 passed
by the Division Bench of this Court in D.B. Special
Appeal (Writ) No. 744/2016 [State of Rajasthan &
Ors. Vs. Jagdish & Ors.].
2. Learned senior counsel for the State could not
point out any distinction on facts insofar as the
present batch of appeals is concerned. He would
submit that the order dated 13.12.2016, referred to
above, grants limited relief only to the extent of
entitlement of salary. Drawing attention of this Court
to the relevant paras of the aforesaid order, he would
submit that it has been clearly held that recovery has
to be confined only to the expenses incurred on
training. Meaning thereby, the training expenses are
required to be refunded.
3. Having heard learned counsel for the parties and
having perused the order dated 13.12.2016 passed in
the case of Jagdish (supra), we find that in the
aforesaid decision, the Division Bench of this Court,
after thoroughly examining the provisions of the
applicable rules and the facts of the case, came to the
conclusion that as far as the salary part is concerned,
the petitioners are entitled to salary for the period
they were in service. However, as far as the expenses
incurred on training is concerned, that is liable to be
paid to the employer.
4. In the present case, the respondents, vide
impugned order passed by the learned Single Judge,
have been granted only salary part and there is no
order protecting them from recovery against
expenses incurred on training. That being the legal
and factual position, the issue raised in this batch of
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[2026:RJ-JD:1022-DB] (3 of 3) [SAW-1813/2025]
appeals is squarely covered by order dated
13.12.2016 passed in the case of Jagdish(supra).
5. Accordingly, the State appeals are liable to be
dismissed and are accordingly dismissed."
4. In view of the such submission, the present appeal is
dismissed with similar directions as given in the case of Vinod
Kumar Meena (supra).
5. All pending applications stand disposed of.
(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J
14-nitin/-
(Uploaded on 09/01/2026 at 04:59:02 PM)
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