Rajasthan High Court - Jodhpur
Dr. Rekha Kumari Kharadi vs The State Of Rajasthan ... on 12 March, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:13729] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5111/2025
1. Dr. Rekha Kumari Kharadi W/o Ranchhor Lal Manat, Aged About 38 Years, R/o Mu. Post Ceerpur, Mawara, Veer Pur Dungarpur, Rajasthan.
2. Anurag Malav S/o Premshankar Malav, Aged About 25 Years, R/o Haripura Manji, Tehsil Kanwas, Haripura, Kota, Rajasthan.
3. Jagdeesh Prashad Gocher S/o Madan Lal Gochar, Aged About 34 Years, R/o Madariya, Kota, Rajasthan.
4. Devki Nandan Malav S/o Prem Shankar Malav, Aged About 32 Years, R/o 29, Haripura Manji, Kota, Rajasthan.
5. Dr. Shalini Singh W/o Ved Prakash Singh, Aged About 53 Years, R/o 180 Indra Colony, Karauli, Rajasthan.
6. Nirmala Sharma W/o Inrajit Sharma, Aged About 51 Years, R/o Makan No. 214, Ganesh Mandir Ke Pass, Kunhadi, Kota, Rajasthan.
7. Rajveer Yadav S/o Jai Singh Yadav, Aged About 35 Years, R/o Dhani Sedu Singh Wali, Pathreri, Jaipur, Rajasthan.
8. Priti Tomar D/o Subhash Singh Tomar, Aged About 34 Years, R/o 126, Dharpa Choharpur, Bulandshahar, Utter Pradesh.
9. Satydev Saini S/o Hari Singh Saini, Aged About 45 Years, R/o Vidya Devi School Ke Pas, Kherli, Sonkar (Rural), Alwar Rajasthan.
10. Jugal Kishor Saini S/o Mangi Lal Saini, Aged About 37 Years, Dhani Maliyan Wali, Ward No. 8, Nawlai, Bagariyavas, Sikar, Rajasthan.
----Petitioners Versus
1. The State Of Rajasthan, Through The Secretary, Higher Education, Secretariat, Government Of Rajasthan, Jaipur.
2. The Commissioner, College Education, Block 4, Shiksha Sankul, Jln Marga, Jaipur, Rajasthan.
3. The Principal, Govt. Arts College, Kota.
4. The Principal, Govt. College, Ramganjmandi, Kota.
5. The Principal, Govt. Pg College, Hindaun City.
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6. The Principal, Govt. Girls College, Nathdwara.
----Respondents
For Petitioner(s) : Mr. Shaurya Pratap Singh for Mr. Jai
Naveen
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
12/03/2025
1. Learned counsel for the petitioners submitted that the petitioners would be satisfied if the competent authority of the respondents is directed to consider petitioners' representation expeditiously in light of the judgment passed by the co-ordinate Bench of this Court at Jaipur rendered in the case of Ram Chaturvedi & Ors. vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No. 1474/2023) decided on 28.08.2023.
2. The writ petition is disposed of with liberty to the petitioners to file fresh representation(s) alongwith web-copy of the judgment rendered in the case of Ram Chaturvedi (supra) and certified copy of the order instant within a period of two weeks from today.
3. In case, a representation is so addressed, the competent authority of the respondents shall consider the same in accordance with law in light of the judgment rendered in the case of Ram Chaturvedi (supra) preferably within a period of four weeks of receipt thereof.
4. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioners' grievance. The same may not (Downloaded on 12/03/2025 at 09:54:38 PM) [2025:RJ-JD:13729] (3 of 3) [CW-5111/2025] be construed to be an order to decide the representation in a particular manner.
5. The stay application also stands disposed of, accordingly.
(DINESH MEHTA),J 49-raksha/-
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