Dr. Megha Sharma vs The State Of Rajasthan ...
2025 Latest Caselaw 14387 Raj

Citation : 2025 Latest Caselaw 14387 Raj
Judgement Date : 17 October, 2025

Rajasthan High Court - Jodhpur

Dr. Megha Sharma vs The State Of Rajasthan ... on 17 October, 2025

[2025:RJ-JD:46102]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18835/2025
1.       Dr. Megha Sharma D/o Surendra Kumar Sharma, Aged
         About 38 Years, R/o Vedhyanilaya 30-D, Patel Vihar,
         Mansarovar, Jaipur, Rajasthan.
2.       Dr. Devendra Kumar Sharma S/o Dayachand Sharma,
         Aged About 30 Years, R/o Vpo Salawad, Tehsil Nadoti,
         District Karauli, Rajasthan.
3.       Suresh Kumar Sharma S/o Shankar Lal Sharma, Aged
         About 31 Years, R/o Village Rajpura (Usta), Tehsil Bassi,
         District Jaipur, Rajasthan.
4.       Dr. Neetu Yadav D/o Dalip Singh, Aged About 45 Years, R/
         o Flat No. A-301,mahima Nirvana, Mahapura Road, Jaipur,
         Rajasthan.
5.       Dr. Nikhilesh Sharma S/o Radhamohan Sharma, Aged
         About 34 Years, R/o Village Keshyawala, Post Muhana,
         Tehsil Sanganer, District Jaipur, 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 Marg, Jaipur, Rajasthan.
3.       The Commissioner, Sanskrit Education, Block 4, Shiksha
         Sankul, Jln Marg, Jaipur, Rajasthan.
4.       The Principal, Govt. Acharya Sanskrit College, Teetariya,
         Chaksu, Jaipur, Rajasthan.
5.       The Principal, Govt. Shastri Sanskrit College, Nareda,
         Tehsil Phagi, District Jaipur, Rajasthan.
6.       The     Principal,      Govt.        Shastri         Sanskrit    College,
         Chhatrapura, Bundi.
7.       The Principal, Govt. Acharya Sanskrit College, Mahapura,
         Ajmer Road, Jaipur.                                      ----Respondents



For Petitioner(s)          :     Mr. Yash Pal Khileree for
                                 Mr. R.P. Saini
For Respondent(s)          :     Mr. S.S. Ladrecha, AAG


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            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

17/10/2025

1. The learned counsel appearing for the petitioner as well as

the respondents jointly submit that the facts of the present writ

petition are squarely covered by the decision of the coordinate

Bench of this Court in the case of Naman Pandya & Ors. Vs.

State of Rajasthan & Ors.; S.B. Civil Writ Petition No.

14774/2025, decided on 05.08.2025.

2. The said order dated 05.08.2025 reads as follows:-

"1. The present petition has been filed laying a challenge to communication dated 29.06.2025 and order dated 27.06.2025 and further the subsequent advertisements for the recruitment of Guest Faculties.

2. At the very inception, counsel for the petitioners submits that the issue rests covered by the judgment passed by a Co-ordinate Bench of this Court at Jaipur in Ram Chaturvedi & Ors. Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition No.1474/2023 (decided on 28.08.2023).

3. The judgment of Ram Chaturvedi (supra) was further assailed by the respondents before the Division Bench of this Court at Jaipur by way of a special appeal being D.B. Special Appeal Writ No.903/2023; State of Rajasthan Vs. Ram Chaturvedi and other connected matters wherein vide order dated 17.10.2024, following interim order was passed:

"After hearing learned counsel for the parties, we are inclined to stay the effect and operation of the direction contained in Para11 of the impugned order only to the extent that the benefit of re-engagement by preferential treatment will not be available to those who were earlier discontinued as Guest Faculty and were not working as Guest Faculty when the occasion arise for re-engagement and that this preferential treatment would be available only in the matter of engagement

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of Guest Faculty in the Institution wherein they have been engaged and actually working and not in any other Institution. Rest of directions will remain operative."

4. In view of the above ratio, the present writ petition is disposed of with a permission to the petitioners to file an application to participate in the fresh recruitment process sought to be initiated vide communication dated 29.06.2025 (Annex.21).

5. On the said applications being filed, the respondents shall be under an obligation to consider the candidature of the petitioners, keeping into consideration their appointment as Guest Faculties in the previous session and further, the guidelines as issued in Ram Chaturvedi (supra).

6. Stay petition and pending applications, if any, stand disposed of."

3. In view of the above, the present writ petition is also

disposed of in terms of the order passed in Naman Pandya

(supra).

4. All the pending applications, if any, shall also stand disposed

of.

(MUNNURI LAXMAN),J 375-BhumikaP/-

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