Rajasthan High Court - Jodhpur
Dr. Sushila Meena vs The State Of Rajasthan ... on 28 May, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:26595]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11190/2025
1. Dr. Sushila Meena D/o Kanhaiya Lal Meena, Aged About
40 Years, Village Satsagada, Post Harshawara Tehsil
Nayagaon, Dist. Udaipur. Raj
2. Dr. Renu Gaur D/o Raghunath Singh Gaur, Aged About 35
Years, H.no. 568, A/3, Jawahar Nagar, Lohagal Road
Ajmer Dist. Ajmer. Raj
3. Dr. Mahdu Saini W/o Dr Sudhakar Saini, Aged About 50
Years, 58 - Mahaveer Colony Pushkar Road, Dist. Ajmer.
Raj
4. Raj Kumari W/o Nitesh Chouhan, Aged About 40 Years,
Police Line Mahadev Nagar, Ajmer Rajasthan
5. Ruchika Sankhla W/o Aditya Jingar, Aged About 33 Years,
Near Petrol Pump Bus Stand, Gangapur, Bhilwara, Raj
6. Deepika Singh D/o Dilip Singh, Aged About 36 Years,
H.no. 29781/28, Street No. 6, Tanaji Nagar, Dist. Ajmer.
Raj
7. Ved Prakash Dhaker S/o Debi Lal Dhaker, Aged About 46
Years, Inside Kalijori Gate Dhaker Mohalla Ward No. 25,
Shahpur Bhilwara Rajasthan
8. Dr. Abhilasha Bhavsar D/o Rupesh Bhavsar, Aged About
45 Years, Rnt - 44 Near Patrakar Colony, Ravindra Nath
Tagore Colony, Dungarpur, Raj.
9. Dr. Jeetendra Singh S/o Tanwar Singh, Aged About 46
Years, V/p Bohat, Tehsil Mangrol, District Baran, Raj
10. Suresh Chand Vaishnava S/o Mangilal Vaishnava, Aged
About 48 Years, Plot No. 103, Lal Chand Nagar, Chhabra,
District Baran, Raj.
11. Dr. Shivani Pathak S/o Yash Pathak, Aged About 30 Years,
Aaditya, Krishna Nagar, Opp Circuit House, Banswara
Road, Sagwara, District Dungarpur, Raj
12. Dr. Deepak Bariya S/o Kishan Lal Bariya, Aged About 43
Years, C/4 Near Lion Club, Friend's Colony Vaishali Nagar
District Ajmer, Raj
13. Dr. Veerendra Singh Bareth S/o Chavand Dan, Aged
About 36 Years, Charanon Ka Mohalla Bhawasa, District
Ajmer, Arain, Rajasthan
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----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Higher
Education, Government Of Rajasthan, Government
Secretariat, Jaipur-302005
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 College Nayagaon, Udaipur.
6. The Principal, Government College, Pushkar, Ajmer.
7. The Principal, Kailash Trivedi Government Girl College,
Gangapur City, Sawai Madhopur
8. The Principal, Government College, Pushkar, Ajmer
9. The Principal, Pratap Singh Barath, Government College,
Shahpura, Bhilwara
10. The Principal, Sh. Bhikha Bhai Bheel Government College,
Sagwara, Dungarpur.
11. The Principal, Government Girls College, Chhabra, Baran
12. The Principal, Government College, Nand, Pushkar
13. The Principal, Government College, Roopangarh, Ajmer
----Respondents
For Petitioner(s) : Ms. Varsha Bissa
For Respondent(s) : Ms. Yashvi Khandelwal for
Mr. Praveen Khandelwal, AAG
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[2025:RJ-JD:26595] (3 of 5) [CW-11190/2025]
HON'BLE MS. JUSTICE REKHA BORANA
Order
28/05/2025
1. Learned counsel for the petitioners submits that in an
identical writ petition being S.B. Civil Writ Petition
No.10303/2025; Kailash Chandra Meghwal & Ors. Vs. The
State of Rajasthan & Ors. (decided on 19.05.2025), a
Co-ordinate Bench of this Court has passed the order directing the
respondents to decide the representation of the petitioners.
2. She submits that similar order be passed in the present writ
petition too.
3. Learned counsel for the respondents agrees to the above
request and does not oppose the above submission.
4. In Kailash Chandra Meghwal's case (supra), the Court
observed and held as under:
Heard learned counsel for the parties.
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
[2025:RJ-JD:26595] (4 of 5) [CW-11190/2025]
Jaipur Bench and continue the services of the
petitioners till the vacant available posts are not
being filled gby the respondents through regular
recruitment process.
3. The advertisements passed in pursuance to the
order dated 21.01.2025 (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 persons are
already working and they may not be replaced by
any kind of deputation".
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.
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 circulars
dated 17.11.2021,26.07.2024, 18.03.2025, 20.03.2025 &
28.04.2025 issued by the respondents expeditiously.
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
[2025:RJ-JD:26595] (5 of 5) [CW-11190/2025]
weeks from the date of receipt of such representation,
strictly in accordance with law.
5. In view of the above, the present writ petition is
disposed of on the same terms as in Kailash Chandra
Meghwal's case (supra).
6. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
318-C/5-Devanshi/-
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