Rajasthan High Court - Jodhpur
Naresh Godara vs The State Of Rajasthan ... on 27 March, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:16115]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6930/2025
1. Naresh Godara S/o Shri Brija Lal Godara, Aged About 30
Years, R/o Village Nokhara Godara, Nokhra Bhatiyan,
Jodhpur, Rajasthan, At Present Working At Government
Girls College, Jaisla, Ghatiyali Phalodi, Rajasthan
(Assistant Professor- Political Science).
2. Dr. Leela Chitara W/o Shri Naveen Chitara, Aged About 46
Years, R/o 6-F Uit, Pratap Nagar Jodhpur, Rajasthan, At
Present Working At Government Bangur P.g. College, Pali,
Rajasthan (Assistant Professor-Hindi Leterature).
3. Dr. Jyotsana Meghwal W/o Shri Narendra Dev Meghwal,
Aged About 35 Years, R/o 1 C 238 Kudi Bhagtasani
Housing Board, Laxmi Vila, Jodhpur, Rajasthan, At
Present Working At Government Bangur P.g. College, Pali,
Rajasthan (Assistant Professor- Psychology).
4. Dr. Saroj Solanki D/o Shri Kana Ram, Aged About 37
Years, R/o Cs/88 Shivaji Nagar, Pali, Rajasthan, At
Present Working At Government Bangur P.g. College, Pali,
Rajasthan (Assistant Professor- Mathematics).
5. Dr. Yashwant Raj S/o Shri Sankar Lal, Aged About 38
Years, R/o 61, Gali No. 06, Ram Mohalla, Jodhpur,
Rajasthan, At Present Working At Smt Sita Devi Chunni
Lal Bardiya Government Girls College, Pipar City, Jodhpur,
Rajasthan (Assistant Professor- History).
6. Dr. Hardayal Bhati S/o Shri Amna Ram, Aged About 49
Years, R/o 8/l/23 Sector No. 8, Kuri Bhagtasani, Housing
Board, Jodhpur, Rajasthan, At Present Working At
Government College, Kudi Bhagtasni Housing Board,
Jodhpur, Rajasthan (Assistant Professor- Sociology).
7. Kalu Ram S/o Shri Kishan Lal, Aged About 41 Years, R/o
Marwar Junction, Jingar Mohalla, Marwar Junction, Pali
Rajasthan, At Present Working At Government College,
Deoli Kallan (Raipur), Beawar, Rajasthan (Assistant
Professor- Hindi Literature).
8. Dr. Gaurav Nahar S/o Shri Kishan Raj, Aged About 43
Years, R/o F-42, Prithviraj Nagar, New Pali Road, Bhagat
Ki Kothi, Jodhpur, Raj. At Present Working At Government
Girls College, Jhalamand, Jodhpur (Assistant Professor-
Sociology).
[2025:RJ-JD:16115] (2 of 3) [CW-6930/2025]
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Higher And Technical Education,
Secretariat, Jaipur.
2. The Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur.
3. The Commissioner, College Education, Block-4, Shiksha
Sankul, Jln Marg, Jaipur.
4. Nodal Officer Cum Principal Office, Government College,
Jodhpur.
5. Nodal Officer Cum Principal, Government College, Phalodi.
6. Principal, Government Girls College, Jaisla, Ghantiyali
Phalodi.
7. Nodal Officer Cum Principal, Government Bangur P.g.
College, Pali.
8. Nodal Officer Cum Principal, Smt Sita Devi Chunni Lal
Bardiya Government Girls College, Pipar City, Jodhpur.
9. Principal, Government College, Kudi Bhagtasni Housing
Board, Jodhpur.
10. Principal, Government College, Jaitaran, Beawar.
11. Principal, Government College, Deoli Kallan (Raipur),
Beawar.
12. Principal, Government College, Pipar City, Jodhpur.
13. Principal, Government Girls College, Jhalamand, Jodhpur.
----Respondents
For Petitioner(s) : Dr. Ashok Choudhary
For Respondent(s) : Mr. Deepak Bora
JUSTICE DINESH MEHTA
Order
27/03/2025
1. Learned counsel for the petitioners submitted that the
petitioners would be satisfied if the competent authority of the
[2025:RJ-JD:16115] (3 of 3) [CW-6930/2025]
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(s) 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(s) has been issued only with a view to ensure
expeditious redressal of petitioners' grievance. The same may not
be construed to be an order to decide the representation(s) in a
particular manner.
5. The stay application also stands disposed of, accordingly.
(DINESH MEHTA),J
277-akansha/-
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