Rajasthan High Court - Jodhpur
Pravina vs The State Of Rajasthan ... on 11 August, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:35594]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15044/2025
Pravina D/o Rajkumar, Aged About 24 Years, R/o Bajawa Sooro
Ka, Chirawa, Jhunjhunu, At Present Working At Government
College Udaipurwati, Jhunjhunu (Raj). Assistant Professor -
English Literature.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Higher And Technical Education,
Secretariat Jaipur, Rajasthan.
2. The Commissioner, Commissionerate Of College
Education, Block-4, Shiksha Sankul, Jln Marg, Jaipur,
Rajasthan.
3. Finance Department, Through The Principal Secretary, 1St
Floor, Main Building, Government Secretariat, Jaipur,
Rajasthan.
4. Principal, Government College Udaipurwati, Jhunjhunu
(Raj.).
5. Principal, Shri Radheshyam R. Morarka Government
College, Jhunjhunu (Raj).
6. Principal And Nodal Officer, Seth Sri Kedarnath Modi
Government College Guda, Jhunjhunu (Raj.).
----Respondents
For Petitioner(s) : Mr. Sanwar Lal Manda for
Mr. Ramniwas Choudhary
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
advertisement dated 01.07.2025 (Annexure-3) for the recruitment
of Guest Faculty.
[2025:RJ-JD:35594] (2 of 3) [CW-15044/2025]
2. At the very inception, counsel for the petitioner 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 petitioner to file an
application to participate in the fresh recruitment process sought
to be initiated vide advertisement dated 01.07.2025
(Annexure-3).
[2025:RJ-JD:35594] (3 of 3) [CW-15044/2025]
6. On the said application being filed, the respondents shall be
under an obligation to consider the candidature of the petitioners,
keeping into consideration their appointment as Guest Faculty 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
7-Devanshi/-
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