Bhanwar Lal vs The State Of Rajasthan ...
2025 Latest Caselaw 9729 Raj

Citation : 2025 Latest Caselaw 9729 Raj
Judgement Date : 21 August, 2025

Rajasthan High Court - Jodhpur

Bhanwar Lal vs The State Of Rajasthan ... on 21 August, 2025

[2025:RJ-JD:37617]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15749/2025

1.       Bhanwar Lal S/o Lala Ram, Aged About 35 Years, Village
         Sajaiyali Roopji Raja Beri, Post- Sajaiyali, Teh. Patodi,
         Dist. Balotra, Raj.- 344032.
2.       Ujjval Dave S/o Suresh Dave, Aged About 34 Years,
         Mahalaxmi Mandir Gali, Brahmapuri, Pataon Ka Bara,
         Barmer, Raj.- 344021.
3.       Praveen Kumar S/o Sarjeet Singh, Aged About 26 Years,
         Ward        No.      14,      Parlika       Bas,      Bhookar      Ka   Barni,
         Hanumangarh, Raj.- 335523.
4.       Dr. Rajani D/o Ashok Kumar W/o Satender, Aged About
         34 Years, H.no. 248, Village Dhamlawas, Near Khori
         Town, Rewari, Haryana- 123101.
5.       Dev Narayan Gurjar S/o Ghashi Lal Gurjar, Aged About 25
         Years, Village Sedri, Post Kunder, Teh. Uniara, Dist. Tonk,
         Raj.- 304023.
6.       Dr. Satya Narayan Nagar S/o Shivji Lal Nagar, Aged About
         36 Years, Village Anthara, Post Anthara, Teh And Dist.
         Bundi, Raj.- 323021.
                                                                         ----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 Marg, Jaipur, Rajasthan.
3.       Principal, Govt. Girls College Chando Ki Dhani (Sindhari),
         Balotra.
4.       Principal, Govt. College, Pallu, Hanumangarh.
5.       Principal, Govt. Girls College, Tapookda, (Kherthal-Tijara)
6.       Principal, Govt. Girls College, Datawas, Tonk.
                                                                       ----Respondents


For Petitioner(s)               :     Mr. Hans Raj Nimbar.
For Respondent(s)               :     Ms. Lata Ladrecha &
                                      Mr. Ravindra Jala on behalf of
                                      Mr. S.S. Ladrecha, AAG.



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            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

21/08/2025

1. The learned counsel appearing for the petitioners as well as

the respondents jointly submit that the facts of the present writ

petition are squarely covered by the decision of the coordinate

Bench of this Court in the case of Naman Pandya & Ors. Vs.

State of Rajasthan & Ors.; S.B. Civil Writ Petition No.

14774/2025, decided on 05.08.2025.

2. The said order dated 05.08.2025 reads as follows:-

"1. The present petition has been filed laying a challenge to communication dated 29.06.2025 and order dated 27.06.2025 and further the subsequent advertisements for the recruitment of Guest Faculties.

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

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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. In view of the above ratio, the present writ petition is disposed of with a permission to the petitioners to file an application to participate in the fresh recruitment process sought to be initiated vide communication dated 29.06.2025 (Annex.21).

5. 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).

6. Stay petition and pending applications, if any, stand disposed of."

3. In view of the above, the present writ petition is also

disposed of in terms of the order passed in Naman Pandya

(supra).

4. All the pending applications, if any, shall also stand disposed

of.

(MUNNURI LAXMAN),J 5-Mohan/-