Rajasthan High Court - Jodhpur
Dr. Chandu Ram Gadi vs State Of Rajasthan (2025:Rj-Jd:29960) on 10 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29960]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13109/2025
1. Dr. Chandu Ram Gadi S/o Shri Rana Ram Gadi, Aged
About 44 Years, R/o Village And Post Devikot, District
Jaisalmer, Presently Serving As Assistant Professor,
Choudhary Kheta Ram Govt. College, Bhaniyana, District
Jaisalmer (Raj.)
2. Rohit Garg S/o Shri Buta Ram Garg, Aged About 49
Years, R/o 25Ab, Dattatrey Nagar, Gudli, Rajsamand,
District Rajsamand, Presently Serving As Assistant
Professor, Govt. College, Amet, District Rajsamand (Raj.)
3. Dr. Nema Ram Garg S/o Shri Arjun Ram Garg, Aged
About 47 Years, R/o Village And Post Bhakharani, Tehsil
Fatehgarh, District Jaisalmer, Presently Serving As
Assistant Professor, Govt. College, Fatehgarh, District
Jaisalmer (Raj.)
4. Dr. Khevara Ram S/o Shri Chuna Ram, Aged About 49
Years, R/o Village And Post Dabla, District Jaisalmer,
Presently Serving As Assistant Professor, Govt. College,
Fatehgarh, District Jaisalmer (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Its Secretary Higher
Education Department, Government Secretariat, Jaipur.
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 Siksha Sankul
Jln Marg Jaipur.
5. The Principal, Choudhary Kheta Arm Govt. College,
Bhaniyana, District Jaisalmer (Raj.)
6. The Principal, Government College, Amet, District
Rajsamand (Raj.)
(Downloaded on 10/07/2025 at 09:44:56 PM)
[2025:RJ-JD:29960] (2 of 3) [CW-13109/2025]
7. The Principal, Govt. College, Fatehgarh, District Jaisalmer
(Raj.)
----Respondents
For Petitioner(s) : Mr. K. L. Chauhan
For Respondent(s) : Dr. Praveen Khandelwal, AAG with
Mr. Piyush Bhandari.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
10/07/2025
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 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.-2) and further
advertisement (An.3) 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."
[2025:RJ-JD:29960] (3 of 3) [CW-13109/2025]
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
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
238-SanjayS/-
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