Rajasthan High Court - Jodhpur
Seema Devi vs State Of Rajasthan (2025:Rj-Jd:22173) on 8 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:22173]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1369/2025
Priyanka Sharma W/o Shri Vijay Kumar Sharma, Aged About 32
Years, R/o 21E 175, Chopasani Housing Board, Nandanwan,
Jodhpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Education Department, Govt. Of Rajasthan, Jaipur.
2. Deputy Secretary, Education Group-2, Education
Department, Govt. Of Rajasthan, Jaipur.
3. The Director, Secondary Education, Govt. Of Rajasthan,
Bikaner.
4. The Joint Director, Secondary Education, School
Education, Jodhpur Division, Jodhpur.
5. The District Education Officer, Headquarters Secondary
Education, Balotra.
6. The District Education Officer, Headquarters Secondary
Education, Barmer.
7. The Additional Director General Of Rajasthan Police,
Special Operation Group (Sog), Jaipur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 2181/2025
Jay Singh Rajpurohit S/o Shri Gajendra Singh, Aged About 30
Years, R/o Jogmaya Mandir, Police Station Mathania, Bheswar
Chawandiyali, Tehsil Tiwari, District Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Director, Secondary
Education, Rajasthan, Bikaner.
2. The Secretary, Rajasthan Staff Selection Board, Jaipur.
3. The District Education Officer, Secondary Education,
Jodhpur.
4. The Principal, Government Senior Secondary School.
Newra Road, Block Osia, District Jodhpur.
5. The Registrar, J.S. University, Shikohabad (Firozabad), 5
K.m. Mile Stone Mainpuri Road, Shikohabad (Up) -
283135.
----Respondents
S.B. Civil Writ Petition No. 2374/2025
Ladu Ram S/o Babu Lal, Aged About 26 Years, Resident Of
Bishnoiyon Ki Dhani, Phoolan, Barmer - 344021.
----Petitioner
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Versus
1. State Of Rajasthan, Through Principal Secretary,
Secondary Education, Government Secretary, Rajasthan,
Jaipur.
2. Director, Secondary Education, Samta Nagar, Bikaner.
3. District Education Officer, Barmer.
4. Rajasthan Staff Selection Board, Through Its Secretary
State Agricultural Management Institute Premises,
Durgapura, Jaipur, Rajasthan.
5. J.S. University, Through Registrar, 5Km Milestone,
Bhongaon- Mainipuri, Shikohabad Road, Shikohabad,
Uttar Pradesh - 283135.
----Respondents
S.B. Civil Writ Petition No. 2380/2025
Seema Devi D/o Sh. Madha Ram Ductava, Aged About 29 Years,
R/o Jato Ka Bas Bhagasani Tehsil - Bilara District- Jodhpur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary Department
Of Education Govt. Of Rajasthan Secretariat, Jaipur (Raj.)
2. The Director, Directorate Of Secondary Education Bikaner
(Raj.)
3. The District Education Officer (Secondary),
Sawaimadhopur (Raj.)
4. Panchayat Primary Education Officer, Gram Panchayat
Charoda Sawai Madhopur (Raj.)
5. Rajasthan Staff Selection Board Jaipur, Through Its
Chairman State Of Agriculture Management Premises
Durgapura Jaipur (Raj.)
----Respondents
S.B. Civil Writ Petition No. 2454/2025
Vikram S/o Mangi Lal, Aged About 27 Years, Resident Of Vada
Bharvi, Jalore, Sewari, Rajasthan-343030.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Secondary Education, Government Secretary, Rajasthan,
Jaipur.
2. Director, Secondary Education, Samta Nagar, Bikaner.
3. District Education Officer, Barmer.
4. Rajasthan Staff Selection Board, Through Its Secretary
State Agricultural Management Institute Premises,
Durgapura, Jaipur, Rajasthan.
5. J.S. University, Through Registrar, 5Km Milestone,
Bhongaon- Mainpuri, Shikohabad Road, Shikohabad, Uttar
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[2025:RJ-JD:22173] (3 of 4) [CW-1369/2025]
Pradesh - 283135.
----Respondents
S.B. Civil Writ Petition No. 2517/2025
Santosh Kumar Vishnoi S/o Bhanwar Lal Vishnoi, Aged About 28
Years, Resident Of Village Patau Kallan Tehsil Pachpadra Barmer
344032.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Secondary Education, Government Secretariat Rajasthan,
Jaipur.
2. Director, Secondary Education Samta Nagar Bikaner
3. District Education Officer, Balotra
4. Rajasthan Staff Selection Board, Through Its Secretary
State Agricultural Management Institute Premises,
Durgapura, Jaipur, Rajasthan
5. J.S. University, Through Registrar 5Km Milestone
Bhongaon Mainpuri Shikogabad Road Sikohabad Uttar
Pradesh 283135.
----Respondents
For Petitioner(s) : Dr. Vikas Balia, Sr. Advocate assisted
by Mr. Sachin Saraswat
Mr. Rishabh Tayal, through VC
Mr. Jitendra Choudhary
Ms. Muskan Jangid
Mr. Vinay Jain
Mr. Darshan Jain with Mr. Devendra
Prajapati and Mr. Mudit Balia
Mr. Muktesh Maheshwari
For Respondent(s) : Mr. N.K. Mehta, Dy.GC
Mr. Manish Patel
Ms. Khushi Sharma for
Mr. Nathu Singh Rathore, AAG.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/05/2025
1. Heard learned counsel for the parties.
2. Learned counsel for the parties are in agreement that the
controversy involved in the present writ petitions is squarely
[2025:RJ-JD:22173] (4 of 4) [CW-1369/2025]
covered by a judgment of even date rendered by this Court in S.B.
Civil Writ Petition No.4298/2025 (Sharvan Choudhary Vs.
State of Rajasthan & Ors.) in the following terms:-
"16. In view of the discussions made above, the
termination order dated 15.01.2025 is not
sustainable in the eyes of law. Thus, the present
writ petition merits acceptance and the same is
allowed. The order dated 15.01.2025 terminating
the services of the petitioner is quashed and set-
aside and the respondents are directed to reinstate
the petitioner in the services forthwith.
17. It is made clear that after the reinstatement of the
petitioner, he shall co-operate with the ongoing
enquiry which is being made by the committee
constituted pursuant to the order dated 03.4.2025
passed by the co-ordinate bench of this Court.
Further, it is also made clear that the respondents
will be free to take appropriate disciplinary action
against the petitioner in accordance with law, if the
respondents found that the appointment obtained
by the petitioner is on the basis of incorrect, forged
or manipulated documents."
3. For the self same reasons, the present writ petitions are
disposed in terms of the judgment rendered by this Court in the
case of Sharvan Choudhary (supra).
(VINIT KUMAR MATHUR),J
268-273-Sunils/Shahenshah/-
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