Rajasthan High Court - Jodhpur
Dr. Namrita Nalwaya vs The State Of Rajasthan ... on 8 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29462]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12846/2025
Dr. Namrita Nalwaya W/o Virendra Nalwaya, Aged About 51
Years, R/o 348, Sector 11, Hiran Magri, Udaipur (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary, College
Education, Secretariat, Jaipur (Raj.).
2. The Commissioner, College Education, Block-4, Shiksha
Sankul, Jln Marg, Jaipur (Raj.).
3. The Principal, Seth Ranglal Kothari Government College,
Rajsamand (Raj.).
----Respondents
For Petitioner(s) : Mr. Aditya Sharma
For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/07/2025
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.
(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.
[2025:RJ-JD:29462] (2 of 3) [CW-12846/2025]
(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 petitioner submits that the
petitioner 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 petitioner
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
[2025:RJ-JD:29462] (3 of 3) [CW-12846/2025]
within a period of four weeks from the date of receipt of such
representation, strictly in accordance with law.
(VINIT KUMAR MATHUR),J
282-Nitin/-
Powered by TCPDF (www.tcpdf.org)
