Dr. Rekha Kumari Kharadi vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Dr. Rekha Kumari Kharadi vs The State Of Rajasthan ... on 12 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:13729]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5111/2025

1. Dr. Rekha Kumari Kharadi W/o Ranchhor Lal Manat, Aged About 38 Years, R/o Mu. Post Ceerpur, Mawara, Veer Pur Dungarpur, Rajasthan.

2. Anurag Malav S/o Premshankar Malav, Aged About 25 Years, R/o Haripura Manji, Tehsil Kanwas, Haripura, Kota, Rajasthan.

3. Jagdeesh Prashad Gocher S/o Madan Lal Gochar, Aged About 34 Years, R/o Madariya, Kota, Rajasthan.

4. Devki Nandan Malav S/o Prem Shankar Malav, Aged About 32 Years, R/o 29, Haripura Manji, Kota, Rajasthan.

5. Dr. Shalini Singh W/o Ved Prakash Singh, Aged About 53 Years, R/o 180 Indra Colony, Karauli, Rajasthan.

6. Nirmala Sharma W/o Inrajit Sharma, Aged About 51 Years, R/o Makan No. 214, Ganesh Mandir Ke Pass, Kunhadi, Kota, Rajasthan.

7. Rajveer Yadav S/o Jai Singh Yadav, Aged About 35 Years, R/o Dhani Sedu Singh Wali, Pathreri, Jaipur, Rajasthan.

8. Priti Tomar D/o Subhash Singh Tomar, Aged About 34 Years, R/o 126, Dharpa Choharpur, Bulandshahar, Utter Pradesh.

9. Satydev Saini S/o Hari Singh Saini, Aged About 45 Years, R/o Vidya Devi School Ke Pas, Kherli, Sonkar (Rural), Alwar Rajasthan.

10. Jugal Kishor Saini S/o Mangi Lal Saini, Aged About 37 Years, Dhani Maliyan Wali, Ward No. 8, Nawlai, Bagariyavas, Sikar, Rajasthan.

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Higher Education, Secretariat, Government Of Rajasthan, Jaipur.

2. The Commissioner, College Education, Block 4, Shiksha Sankul, Jln Marga, Jaipur, Rajasthan.

3. The Principal, Govt. Arts College, Kota.

4. The Principal, Govt. College, Ramganjmandi, Kota.

5. The Principal, Govt. Pg College, Hindaun City.

[2025:RJ-JD:13729] (2 of 3) [CW-5111/2025]

6. The Principal, Govt. Girls College, Nathdwara.

                                                                       ----Respondents


For Petitioner(s)               :     Mr. Shaurya Pratap Singh for Mr. Jai
                                      Naveen
For Respondent(s)               :                  -



                           JUSTICE DINESH MEHTA

                                           Order

12/03/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the competent authority of the

respondents is directed to consider petitioners' representation

expeditiously in light of the judgment passed by the co-ordinate

Bench of this Court at Jaipur rendered in the case of Ram

Chaturvedi & Ors. vs. State of Rajasthan & Ors. (S.B. Civil

Writ Petition No. 1474/2023) decided on 28.08.2023.

2. The writ petition is disposed of with liberty to the petitioners

to file fresh representation(s) alongwith web-copy of the judgment

rendered in the case of Ram Chaturvedi (supra) and certified copy

of the order instant within a period of two weeks from today.

3. In case, a representation is so addressed, the competent

authority of the respondents shall consider the same in

accordance with law in light of the judgment rendered in the case

of Ram Chaturvedi (supra) preferably within a period of four

weeks of receipt thereof.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

[2025:RJ-JD:13729] (3 of 3) [CW-5111/2025]

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 49-raksha/-

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