Rajasthan High Court - Jodhpur
Priyanka Kumari vs The State Of Rajasthan ... on 7 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29088]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12578/2025
1. Priyanka Kumari D/o Shri Kishor Kumar Oza, Aged About
27 Years, R/o Maliyon Ka Vas, Gol, Sirohi, At Present
Working At Government Girls College, Pali, Rajasthan.
2. Dr. Sanju Joshi W/o Shri Ritesh Joshi, Aged About 43
Years, R/o 17-E-668, Chopasni Housing Board, Jodhpur,
At Present Working At Government Girls College, Pali,
Rajasthan.
3. Dr. Vikas Singharia S/o Shri Rameshwar Lal Singharia,
Aged About 42 Years, R/o C-117, Kanta Khaturia Colony,
Bikaner, At Present Working At Government Girls College,
Kolayat, Bikaner.
4. Mahesh Lohja S/o Shri Mohan Lal Lohja, Aged About 40
Years, R/o A-27, Sudarshna Nagar, District Bikaner, At
Present Working At Government Grils College, Kolayat,
Bikaner.
5. Dr. Mahendrda Kumar S/o Shri Moola Ram, Aged About
43 Years, R/o Kamla Niwas, Ramdev Ji Mindar, Sarvodhya
Basti, District, Bikaner, At Present Working As
Government Girls College, Kolayat, Bikaner.
6. Uzma Rani D/o Shri Samiuddin, Aged About 40 Years, R/o
1094, Hiranwalon Ka Mohalla, Ghatgate, Jaipur City,
Rajasthan, At Present Working At Government College,
Bassi, Jaipur.
7. Giraaj Prasad Sharma S/o Sitaram Sharma, Aged About
30 Years, R/o Chawandiya, Nardiya Ki Dhani, Aandhi,
Jaipur, At Present Working At Government College, Bassi,
Jaipur.
8. Dr. Kavita Gajrana D/o Late Shri Chandramukut Gajrana,
Aged About 45 Years, R/o Shakurtala Niwas, Gandhi
Colony, Government Hospital Ke Pass, Gangapur City, At
Present Working At Government College, Taleda, District
Bundi.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Higher
Education, Government Of Rajasthan, Government
Secretariat, Jaipur - 302005
(Downloaded on 07/07/2025 at 10:09:11 PM)
[2025:RJ-JD:29088] (2 of 4) [CW-12578/2025]
2. The Commissioner, Department Of College Education,
Block Iv, Dr. S. Radhakrishnan Shiksha Sankul, Jln Marg,
Jaipur.
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 Girls College, District Pali,
Rajasthan.
6. The Principal, Government College, Kolayat, District
Bikaner, Rajasthan.
7. The Principal, Government College Bassi, Jaipur,
Rajasthan.
8. The Principal, Government Pg College, District Bundi,
Rajasthan.
----Respondents
For Petitioner(s) : Ms. Varsha Bissa.
For Respondent(s) : Dr. Praveen Khandewal, 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
petitioners on their said place of posting until the joining
of the regularly selected candidates.
[2025:RJ-JD:29088] (3 of 4) [CW-12578/2025]
(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 21.01.2025 (Annex.-12) and 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
Rajasthan & Ors.) as well as the circulars issued in compliance
thereof dated 17.11.2021, 26.07.2024, 18.03.2025, 20.03.2025
& 28.04.2025 issued by the respondents expeditiously.
5. In view of the submissions made before this Court, the
present writ petition is disposed of with a liberty to the petitioners
[2025:RJ-JD:29088] (4 of 4) [CW-12578/2025]
to file an appropriate representation before the respondents for
redressal of their grievances and in case such representation is
filed, the respondents are directed to decide the same while
keeping in mind the judgments rendered by this Court as well as
circulars issued by the respondents at the earliest preferably
within a period of four weeks from the date of receipt of such
representation, strictly in accordance with law.
(VINIT KUMAR MATHUR),J
260-SunilS/-
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