Rajasthan High Court - Jodhpur
Bheem Raj Vadera vs The State Of Rajasthan ... on 11 August, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:35596]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15126/2025
1. Bheem Raj Vadera, Aged About 48 Years, Mukhya Marg
Khakhar, District Udaipur (Raj), At Present Working At
Government College Nayagaon (Kherwara), District
Udaipur, Rajasthan.
2. Dr. Arjun Lal Olania S/o Sonath Prasad Olania, Aged
About 57 Years, 744/7 Pahad Ganj Near Maliyo Ki
Bageechi, Ajmer, District Ajmer (Raj), At Present Working
At Government College Bhinal, District Ajmer, Rajasthan.
3. Dr. Kusum Lata Sharma D/o Dr. Ajay Kumar, Aged About
40 Years, Ward No. 9. Adarsh Colony, Anupgarh, District
Sri Ganganagar (Raj) At Present Working At Government
Girls College Anupgarh, District Sri Ganganagar,
Rajasthan.
4. Dr. Hemraj Singh Sengar S/o Chandra Bhushan Singh,
Aged About 46 Years, 3-C-32, New Housing Board Shastri
Nagar Banswara, District Banswara (Raj), At Present
Working At Government College Bali, District Pali,
Rajasthan.
5. Dr. Shiba Khan W/o Azmat Ali, Aged About 43 Years, B-
162, Opposite Dav School Talwandi, Kota, District Kota
(Raj), At Present Working At Government College Anta,
District Baran, Rajasthan.
6. Dr. Suresh Chand Vaishnava S/o Mangilal, Aged About 48
Years, 103, Lal Chand Nagar, Chhabra, Baran, District
Baran (Raj) At Present Working At Government Girls
College Chhabra, District Baran, Rajasthan.
7. Dr. Jitendra Singh S/o Tanwar Singh, Aged About 46
Years, Vpo Bohat, Tehsil Mangrol, District Baran (Raj) At
Present Working At Government Girls College Chhabra,
District Baran, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Higher
Education, Government Of Rajasthan, Government
Secretariat, Jaipur- 302005
2. The Commissioner, Department Of College Education,
Block-Iv, Dr. S. Radhakrishnan Shiksha Sankul, Jln Marg,
(Downloaded on 11/08/2025 at 09:55:58 PM)
[2025:RJ-JD:35596] (2 of 4) [CW-15126/2025]
Jaipur.
3. Rajasthan College Education Society, Through The Ex-
Officio Secretary, Executive Committee, Rajasthan College
Education Society, Block - Iv, Dr. S. Radhakrishnan
Shiksha Sankul, Jln Marg, Jaipur Cum Additional
Commissioner, College Education Department, Jaipur.
4. The Joint Director (Hrd), Department Of College
Education, Block-Iv, Dr. S. Radhakrishnan Shiksha Sankul,
Jln Marg, Jaipur.
5. The Principal, Government College Kherwara, District
Udaipur, Rajasthan.
6. The Principal, Government College Bali, District Pali,
Rajasthan.
7. The Principal, Seth Bihari Lal Chabara Government
College, Anupgarh, District Sri Ganganagar, Rajasthan.
8. The Principal, Shri Govind Singh Gurjar Government
College Nasirabad, District Ajmer, Rajasthan.
9. The Principal, Government College Anta, District Baran,
Rajasthan.
10. The Principal, Government College Chhabra, Baran,
District Baran, Rajasthan.
----Respondents
For Petitioner(s) : Ms. Varsha Bissa
For Respondent(s) : Mr. Devesh Mehra for
Mr. Praveen Khandelwal, AAG
HON'BLE MS. JUSTICE REKHA BORANA
Order
11/08/2025
1. The present petition has been filed laying a challenge to
orders/communications dated 21.01.2025 and 29.06.2025 and
further the subsequent advertisements for the recruitment of
Guest Faculties.
[2025:RJ-JD:35596] (3 of 4) [CW-15126/2025]
2. At the very inception, counsel for the petitioners submits
that the issue rests covered by the judgment passed by a Co-
ordinate Bench of this Court at Jaipur in Ram Chaturvedi & Ors.
Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition
No.1474/2023 (decided on 28.08.2023).
3. The judgment of Ram Chaturvedi (supra) was further
assailed by the respondents before the Division Bench of this
Court at Jaipur by way of a special appeal being D.B. Special
Appeal Writ No.903/2023; State of Rajasthan Vs. Ram
Chaturvedi and other connected matters wherein vide order
dated 17.10.2024, following interim order was passed:
"After hearing learned counsel for the parties, we are inclined
to stay the effect and operation of the direction contained in
Para11 of the impugned order only to the extent that the
benefit of re-engagement by preferential treatment will not be
available to those who were earlier discontinued as Guest
Faculty and were not working as Guest Faculty when the
occasion arise for re-engagement and that this preferential
treatment would be available only in the matter of engagement
of Guest Faculty in the Institution wherein they have been
engaged and actually working and not in any other Institution.
Rest of directions will remain operative."
4. Learned counsel appearing for the respondents is not in a
position to refute the above submissions.
5. In view of the above ratio, the present writ petition is
disposed of with a permission to the petitioners to file
applications to participate in the fresh recruitment process sought
to be initiated vide communication dated 29.06.2025 (Annex.13).
[2025:RJ-JD:35596] (4 of 4) [CW-15126/2025]
6. On the said applications being filed, the respondents shall be
under an obligation to consider the candidature of the petitioners,
keeping into consideration their appointment as Guest Faculties in
the previous session and further, the guidelines as issued in Ram
Chaturvedi (supra).
7. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
11-devanshi/-
Powered by TCPDF (www.tcpdf.org)
