Bhoja Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 1928 Raj

Citation : 2025 Latest Caselaw 1928 Raj
Judgement Date : 7 July, 2025

Rajasthan High Court - Jodhpur

Bhoja Ram vs The State Of Rajasthan ... on 7 July, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:29087]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12493/2025

1.       Bhoja Ram S/o Heera Lal, Aged About 31 Years, R/o.
         Village Post Lawan, Tehsil Pokaran, District Jaisalmer
         (Raj), At Present Working At Government College
         Sankara, District Jaisalmer.
2.       Mrinalini D/o Inan Chandra Bhardwaj, Aged About 35
         Years, R/o. E-29, Ekta Path, Csir Ceeri Colony, Pilani
         (Raj), At Present Working At Government Girls College,
         Rajgarh, District Churu, Rajasthan.
3.       Dr. Parmanand Sharma S/o Keshar Deo Sharma, Aged
         About 45 Years, R/o.Devipura, Post Patjuari, District
         Jhunjhunu, At Present Working At Master Hajari Lal
         Sharma Government College Chirawa, District Jhunjhunu.
4.       Manju Kumari D/o Amilal Punia, Aged About 39 Years,
         R/o.House No. 13, Kulhari Villa, Shiv Colony, Ceeri Road,
         Pilani, District Jhunjhunu, Rajasthan, At Present Working
         At Government Girls College, Hetamsar, District
         Jhunjhunu.
5.       Satish Rai Saini S/o Gulab Rai Saini, Aged About 43
         Years, R/o.Gudha Road, Railway Crossing Road No. 3,
         Jhunjhunu, At Present Working At Government Girls
         College, Hetamsar, District Jhunjhunu.
6.       Dr. Prema Dadhich, W/o. Ashok Kumar Sharma, aged __,
         D, 59 Patel Nagar, Deoli, Tonk, At Present Working At
         Government Girls College, Jahajpur, District Bhilwara.
7.       Dr. Diksha D/o Kanhiya Lal, Aged About 30 Years,
         R/o.Near Amli House Chhawani Sabji Mandi, Kota, At
         Present Working At Government College, Anta, Baran.
8.       Jaspreet Kaur S/o Baldev Singh, Aged About 48 Years,
         R/o.Village 3Gb, Po Jaitsar, Tehsil Sri Vijaynagar,
         Ganganagar, At Present Working At Government Girls
         College Buddha, Johar, Dabla, District Sri Ganganagar.
9.       Dushyant Dave S/o Kamal Kishore Dave, Aged About 31
         Years, R/o.15, Venktesh Marg, District Pali, Rajasthan. At
         Present Working At Government Girls College, Pali.
10.      Aisha Zia D/o Mohd. Ziauddin, Aged About 30 Years,
         R/o.Vimlesh Punia, C/o Bhag Singh Punia, Hetamsar,
         Jhunjhunu, Rajasthan At Present Working At Government
         Girls College, Hemtasar, District Jhunjhunu.
                                                                 ----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,
         Jaipur.

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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        Pokaran,    District
         Jaisalmer, Rajasthan.
6.       The Principal, Government Girls College, Rajgarh District
         Churu, Rajasthan.
7.       The Principal, R.r.            Morarka         Government           College,
         Jhunjhunu, Rajasthan.
8.       The Principal, Sri Radheshyam R. Morarka Government
         College, District Chittorgarh, Rajasthan.
9.       The Principal, Government Girls College, Jahajpur, District
         Bhilwara, Rajasthan.
10.      The Principal,       Government           College,       District    Baran,
         Rajasthan.
11.      The Principal, Dr. B.r. Ambedkar College, District Sri
         Ganganagar, Rajasthan.
12.      The Principal, Government Girls College, District Pali,
         Rajasthan.
                                                                  ----Respondents


For Petitioner(s)         :     Ms. Varsha Bissa.
For Respondent(s)         :     Dr. Praveen Khandelwal, AAG with
                                Mr. Piyush Bhandari.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/07/2025

1. Heard learned counsel for the parties.

2. The present writ petition has been filed with the following

prayers:-

"(1) That the impugned action of the Respondents in terminating the services of the Petitioners after every session and every now and then, may be condemned and the Respondents may be directed to continue the

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petitioners on their said place of posting until the joining of the regularly selected candidates.

(2). That the respondents may kindly be restrained from issuing new advertisements and discontinuing the services of the petitioners and may be directed to grant priority and preference to petitioners in their respective colleges in the light of Ram Chaturvedi's case decided by this Hon'ble Court at Jaipur Bench and continue the services of the petitioners till the vacant available posts are not being filled by the respondents through regular recruitment process.

(3). The advertisements passed in pursuance to the order dated 29.06.2025 (An.13) and orders of similar nature issued by the respondent may kindly be quashed and the respondents may kindly be directed to give priority to the petitioners while making any posting or new engagements.

(4). The respondents may kindly be refrained from issuing advertisements for posts on which the petitioners and similarly situated persona are already working and they may not be replaced by any kind of deputation."

3. However, learned counsel for the petitioners submits that the

petitioners will be satisfied if a liberty is granted to them to file an

appropriate representation before the respondent-authorities for

redressal of their grievances and the respondents may be directed

to decide the same in accordance with law while keeping in mind

the judgments rendered by this Court as well as circulars issued

by the respondents.

4. Learned counsel for the respondents submits that in case

such representation is filed, the same shall be considered and

decided by keeping in mind the judgment rendered by this Court

at Jaipur Bench dated 28.08.2023 in S.B. Civil Writ Petition

No.1474/2023 (Ram Chaturvedi & Ors. Vs. State of