GAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are abstaining from work and are not appearing before the Court. None present for the petitioner. Copy of the petition has been served on Mr. Manish Vyas, AAG.

(2.) This writ petition has been filed by the petitioner seeking directions to the respondents to refund the recovered amount from the petitioner on account of salary, allowance and training expenses alongwith interest @ 9% p.a. It is reported that the issue raised in the present writ petition is squarely covered by a judgment in Arun Choudhary & Ors. v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.5255/2013, decided on 11/8/2014 at Jaipur Bench.

(3.) Learned AAG made submissions that though the issue raised is squarely covered by judgment in the case of Arun Choudhary (supra) but as another similar nature order passed by this Court is pending consideration before the Division Bench in D.B. Special Appeal (Writ) No.288/2021, wherein, effect and operation of the order has been stayed, therefore, the hearing in the present matter be deferred.