Rajasthan High Court - Jodhpur
Raj Kumar vs The State Of Rajasthan ... on 7 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29075]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12609/2025
1. Raj Kumar S/o Ramesh Kumar Meena, Aged About 36
Years, R/o Pani Ki Tanki Ke Pas, Kesarpura, Sirohi,
Rajasthan. Working As Assistant Professor (Political
Science) Guest Faculty Under Vidya Sambal At Govt.
College, Kailashnagar, Sirohi, Rajasthan.
2. Dhanraj Dadalian S/o Narsa Ram Dadalian, Aged About
38 Years, R/o 164, Meghwal Street Purara, Sumerpur,
Pali, Rajasthan. Working As Assistant Professor (History)
Guest Faculty Under Vidya Sambal At Govt. College,
Kailashnagar, Sirohi, Rajasthan.
3. Shiv Raj Kumawat S/o Moti Lal Kumawat, Aged About 29
Years, R/o Village Nayagaon, Teh. Kekri, Baghera, Ajmer,
Rajasthan. Working As Assistant Professor (Botany) Guest
Faculty Under Vidya Sambhal Yojna At Govt. College,
Sawar, Kekri, Ajmer, Rajasthan.
4. Gopal Lal Dheru S/o Mishri Lal Dheru, Aged About 40
Years, R/o Karati, Bandanwara, Ajmer, Rajasthan.
Working As Assistant Professor (Hindi) Guest Faculty
Under Vidya Sambhal Yojna At Govt. College, Sawar,
Kekri, Ajmer, Rajasthan.
5. Rekha Tailor, C/o Sahilandra Mohan Tailor Aged About 33
Years, R/o 86, Chaumukha, Panwaliya, Tonk, Rajasthan.
Working As Assistant Professor (History) Guest Faculty
Under Vidya Sambhal Yojna At Govt. College, Sawar,
Kekri, Ajmer, Rajasthan.
6. Raj Kishan Parmar S/o Rawa Ram Parmar, Aged About 38
Years, R/o Raika Vas, Balana, Pali, Rajasthan. Working As
Assistant Professor (Hindi Lit.) Guest Faculty Under Vidya
Sambal At Govt. College, Takhtgarh, Pali, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Higher
Education, Government Of Rajasthan, Government
Secretariat, Jaipur - 302005, Rajasthan.
2. The Finance Secretary (Budget), Finance Department, 1St
Floor, Main Building, Government Secretariat, Jaipur -
302005, Rajasthan.
(Downloaded on 07/07/2025 at 10:09:14 PM)
[2025:RJ-JD:29075] (2 of 3) [CW-12609/2025]
3. The Joint Secretary (J And T), Finance Department, 1St
Floor, Main Building, Government Secretariat, Jaipur -
302005, Rajasthan.
4. The Commissioner, Department Of College Education,
Block-Iv, Dr. S. Radhakrishnan Shiksha Sankul, Jln Marg,
Jaipur, Rajasthan.
5. 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, Rajasthan.
6. The Joint Director (Hrd), Department Of College
Education, Block-Iv, Dr. S. Radhakrishnan Shiksha Sankul,
Jln Marg, Jaipur, Rajasthan.
7. The Principal, Sangvi Matushri Puribai Bhurmal Jain Govt.
College, Sheoganj, Sirohi, Rajasthan.
8. The Principal, Govt. College Kekri, Ajmer, Rajasthan.
9. The Principal, Govt. College Sawar, Kekri, Ajmer,
Rajasthan.
10. The Principal, Govt. College Bali, Rajasthan.
11. The Principal, Govt. College Takhtgarh, Pali, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Shiv Kumar Sharma
Mr. Alms Khanam
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. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by a
judgment dated 21.05.2025 rendered by this Court in S.B. Civil
[2025:RJ-JD:29075] (3 of 3) [CW-12609/2025]
Writ Petition No.18889/2024 (Dr. Jwala Prasad Kaloshia
Vs. State of Rajasthan & Ors.) in the following terms:-
"12. In view of the discussions made above, the present
writ petitions are disposed of with a direction to the
respondent-State Government to extend the benefits of
Rules of 2023 to those persons, who are engaged on the
posts that are covered under the Rules of 2023 and are
serving in colleges falling within the ambit of the
Rajasthan College Education Society.
13. It is made clear that the petitioners, serving in the
Colleges which are coming within the ambit of Rajasthan
College Education Society (Raj-CES), shall not be
disengaged till the process under the Rules of 2023 is
initiated afresh.
14. Stay petition and other pending application(s), if
any, also stand disposed of accordingly."
3. Learned counsel for the respondents is not in a position to
refute the submissions made by learned counsel for the
petitioners. However, he prays that liberty may be granted to the
respondents to pass a speaking order in cases of those petitioners
whose cases are not covered by the judgment rendered in case of
Dr. Jwala Prasad Kaloshia (supra).
4. In view of the discussion made above, the present writ
petition is disposed of in terms of the judgment rendered by this
Court in the case of Dr. Jwala Prasad Kaloshia (supra). Further, a
liberty is granted to the respondents to pass a speaking order in
those cases which are not covered by the case of Dr. Jwala Prasad
Kaloshia (supra).
(VINIT KUMAR MATHUR),J
262-SanjayS/-
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