Rajasthan High Court - Jodhpur
Puran Singh Chundawat vs The State Of Rajasthan ... on 24 February, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:10691]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4530/2025
1. Puran Singh Chundawat S/o Narayan Singh Chundawat,
Aged About 29 Years, R/o Rawala Chouk,46, Mata Ka
Gaon, Rajsamand, Rajasthan. At Present, Working At
Government College, Khumbhalgarh, Rajsamand
(Rajasthan). (Assistant Professor Political Science).
2. Durgesh Kumar S/o Shri Mangal Singh, Aged About 34
Years, R/o Village Phonde Ka Pura Post Vishnoda T./d.-
Dholpur Rajasthan. At Present Working At Govt College
Kumbhalgarh Rajsamand Rajasthan.(Assistant Professor
History).
3. Yogesh Kumar Saini S/o Shri Jagmal Saini, Aged About 48
Years, R/o Dhani Tiba Wali Neem Ka Thana, Gaonri
Ganwari, District- Sikar Rajasthan. At Present Working At
Govt College Kumbhalgarh, Rajsamand Rajasthan.
(Assistant Professor Geography).
4. Dr. Dinesh Kumar S/o Shri Deshraj Singh, Aged About 48
Years, R/o 145 Band Abdulhaipur Band ,district -Hathras,
Uttar Pradesh. At Present, Working At Government
College, Bari Dholpur (Rajasthan). (Assistant Professor -
Zoology).
5. Manoj Kumar S/o Shri Mata Prasad, Aged About 27 Years,
R/o 66,baragad Wali Basti Vpo - Pipahera, , Tehsil-
Saipau, District - Dholpur, Rajasthan. At Present, Working
At Government College, Bari Dholpur (Rajasthan).
(Assistant Professor -Botany).
6. Sanjay Kumar S/o Shri Pitam Singh, Aged About 34
Years, R/o Bhim Nagar,saipau, Dholpur, Rajasthan. At
Present, Working At Government College, Saipau Dholpur
(Rajasthan). (Assistant Professor - History).
7. Narendra Kumar Saini S/o Shri Bhagirath Mal, Aged About
39 Years, R/o Mohalla Police Ka, Ward No.-22, Chhawani,
Neem Ka Thana, District - Sikar, Rajasthan. At Present,
Working At Government Girls College, Abhaneri, Dausa
(Rajasthan). (Assistant Professor - Geography).
8. Dr. Mukesh Chand S/o Shri Charan Singh, Aged About 46
Years, R/o Sirsonda Rupbas District- Bharatpur Rajasthan.
At Present Working At Govt. College Rupbas, Bharatpur
Rajasthan. (Assistant Professor Hindi).
9. Khushbu Panday D/o Shri Kailash Panday, Aged About 34
Years, R/o 7, Pipli Ke Samne Balaji Mandir, Nasirabad
Road, District- Ajmer. At Present Working At Govt.
College, Todaraisingh, Kekari. (Assistant Professor
Geography)
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Higher And Technical Education,
[2025:RJ-JD:10691] (2 of 3) [CW-4530/2025]
Secretariat, Jaipur.
2. The Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur.
3. The Commissioner, College Education, Block-4,
Shikshasankul, Jln Marg, Jaipur.
4. Principal, Seth Ranglal Kothari Govt. College, Rajsamand.
5. Principal, Govt. College, Kumbhalgarh District-Rajsamand
6. Principal, Maharani Shri Jaya Govt. P.g. College, District
Bharatpur.
7. Principal, Govt. College, Rupbas District Bharatpur.
8. Principal, Govt. College, Dholpur.
9. Principal, Govt. College, Bari, Dholpur.
10. Principal, Govt. College, Saipau, Dholpur.
11. Principal, Rajesh Pilot Govt. College, Bandikui, Dausa..
12. Principal, Govt. Girls College, Abhaneri, Dausa.
13. Principal, Govt. College Todaraisingh, Kakari.
----Respondents
For Petitioner(s) : Dr. Ashok Choudhary
For Respondent(s) : Mr. Deepak Bora
JUSTICE DINESH MEHTA
Order
24/02/2025
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
[2025:RJ-JD:10691] (3 of 3) [CW-4530/2025]
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(s) 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(s) has been issued only with a view to ensure
expeditious redressal of petitioners' grievance. The same may not
be construed to be an order to decide the representation(s) in a
particular manner.
5. The stay application also stands disposed of, accordingly.
(DINESH MEHTA),J
13-akansha/-
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