Neelam Sharma vs State Of Rajasthan ...
2025 Latest Caselaw 14225 Raj

Rajasthan High Court - Jodhpur

Neelam Sharma vs State Of Rajasthan ... on 15 October, 2025

[2025:RJ-JD:45267-DB]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
                        D.B. Spl. Appl. Writ No. 81/2024

1.       Neelam Sharma D/o Sh. Vishnu Sharma, Aged About 32
         Years, R/o 13 Adarsh Nagar, Gariyawas, Udaipur, H-Magri,
         Udaipur.
2.       Maina Kanwar Rathore D/o Sh. Chain Singh Rathore, Aged
         About 28 Years, Resident Of Plot No. 30, Nehru Colony Baggi
         Khana, Ratanada, Jodhpur
                                                                            ----Appellants
                                           Versus
1.       State    Of     Rajasthan,         Through        The         Secretary   To   The
         Government,        Department           Of    Education,         Government     Of
         Rajasthan, Secretariat, Jaipur.
2.       Director, Secondary Education, Bikaner, Rajasthan.
3.       The     Rajasthan        Public    Service       Commissin,         Through    Its
         Secretary, Jaipur Road, Ajmer Rajasthan.
                                                                          ----Respondents


For Appellant(s)              :     Mr. S.K. Shrimali
For Respondent(s)             :     Mr. S.S. Rathore, AAG assisted by
                                    Ms. Mehali Mehta
                                    Mr. Mahesh Thanvi



HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA
                  HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

15/10/2025

1. Issue raised in the present appeal stands finally adjudicated by

this Court in D.B. Special Appeal Writ No.636/2024 titled 'Sanjay

Kumar Bhakar vs. The State of Rajasthan & Ors.' and connected

appeals on 17.03.2025 at Jaipur Bench, wherein this Court held as

follows :-

"...11. These appeals filed on behalf of the appellants deserve to be dismissed for the reasons; firstly, the learned Single Judge while dismissing the writ petitions relied upon various judgments passed by the Hon'ble Supreme Court

(Uploaded on 15/10/2025 at 05:05:20 PM)

[2025:RJ-JD:45267-DB] (2 of 2) [SAW-81/2024]

wherein it has been held that the scope of judicial review is very limited with regard to interference in the opinion of the Expert Committee; secondly, although the allegation of mala-fide has been levelled by some of the appellants against the members of the Expert Committee, however, no member of the Expert Committee has been made as party either in the writ petitions or in the present appeals, therefore, the allegation of mala-fide is baseless and deserves rejection; thirdly, the advertisement in question relates to the year 2018 and as informed by counsel for the RPSC the selection process is already over and subsequent advertisement has also been issued by the RPSC in the year 2022 of which written examination has already been held in the year 2022 itself, in the circumstances before us, we are not inclined to disturb the appointments already made and it will not be appropriate now to unsettle the position in the Department with regard to appointments, therefore, in our considered view, no case is made out for interference by this Court.

12. In that view of the matter, these appeal are dismissed."

2. In view of the above, the present appeal also stands dismissed

mutatis mutandis.

(ANUROOP SINGHI),J (SANJEEV PRAKASH SHARMA),ACJ

94-KshamaD, Arjun/-

(Uploaded on 15/10/2025 at 05:05:20 PM)

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