Rajasthan High Court - Jodhpur

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

[2025:RJ-JD:46058]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 20650/2025

1.       Rishabh Sharma S/o Laltesh Sharma, Aged About 23
         Years, Resident Of Pwd Quarter No. G-24, Lohakhan
         Police Line, Ajmer, District Ajmer (Raj.). At Present
         Working At Government College Pushkar, District Ajmer,
         Rajasthan.
2.       Dr. Binesh Kumari W/o Krishn Pal Singh, Aged About 41
         Years, Resident Of V And P Naam, Tehsil Nadbadi, District
         Bharatpur (Raj.), At Present Working At Government
         College Kumher (Deeg), District Deeg, Rajasthan.
3.       Rajesh Kumar Jonwal S/o Kanchan Lal, Aged About 37
         Years, Resident Of V An D Lediya, Tehsil Sapotra, District
         Karauli (Raj.) At Present Working At Government Shastri
         Sanskrit College, District Karauli, Rajasthan.
4.       Dr. Daya Shankar Sharma S/o Mr. Nand Kishore Sharma,
         Aged About 46 Years, Resident Of Village Post Sakat,
         Tehsil Raigarh, District Alwar (Raj.) At Present Working At
         Government          Girls      College      Sainthal,       District   Dausa,
         Rajasthan.
5.       Dr. Krishna Kanhaiya Sharma S/o Dalchand, Aged About
         39   Years,      Resident        Of     24,     Swaran       Jayanti   Nagar,
         Bharatpur, District Bharatpur (Raj.) At Present Working At
         Government Girls College Kathaumar, District Alwar,
         Rajasthan.
6.       Dr. Yatish Chandra Samarwar S/o Late Shri Mohanlal,
         Aged About 47 Years, Resident Of 365/42, Pooja Marg,
         Rajendra Nagar, Behind Naveen Garden, Dhola Bhata
         Road,       District    Ajmer      (Raj),      At    Present     Working   At
         Government             Girls   College        Lalsot,       District   Dausa,
         Rajasthan.
7.       Dr. Rajesh Kumar Saini S/o Ramswaroop Saini, Aged
         About 42 Years, Resident Of Ganpati Vihar, Tajpur Road,
         Mahukalan, Gangapur                 City, District Sawai           Madhopur
         (Raj.), At Present Working At Government Pg Girls
         College Lalsot, District Dausa, Rajasthan.
8.       Dr. Vivek Yadav S/o Shri Kedar Yadav, Aged About 43
         Years, Resident Of Sahani Pada, Sarmathura, District
         Dholpur (Raj.), At Present Working At Government
         College Sarmathura, District Dholpur, Rajasthan.

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9.       Dr. Ekta D/o Ashok Kumar, Aged About 32 Years, Resident
         Of B-29, Indira Nagar, Jhunjhunu, District Jhunjhunu
         (Raj.), At Present Working At Government Girls College
         Alsisar, District Jhunjhunu, Rajasthan.
                                                                        ----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. Radhakirshnan Shiksha Sankul,
         Jln Marg, Jaipur.
5.       The    Principal,     Government            College        Pushkar,   District
         Ajmer, Rajasthan
6.       The Principal, M.a.j. Government Pg College, District
         Deeg, Rajasthan.
7.       The    Principal,     Government            Shastri        Sanskrit   College,
         District Karauli, Rajasthan.
8.       The Principal, Gauri Devi Government Girls College, Alwar,
         District Alwar, Rajasthan.
9.       The Principal, Government Girls College Lalsot, District
         Dausa, Rajasthan.
10.      The    Principal,     Governemnt            College        Dholpur,   District
         Dholpur, Rajasthan.
11.      The Principal, Snmt Government Girls College Jhunjhunu,
         District Jhunjhunu, Rajasthan.
12.      The Principal, Pnks Government Pg College Dausa, District
         Dausa, Rajasthan.
                                                                     ----Respondents



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For Petitioner(s)             :     Ms. Varsha Bissa.
For Respondent(s)             :     Mr. Deepak Suthar, AGC a/w
                                    Ms. Lata Ladrecha, Assistant on
                                    behalf of Mr. S.S. Ladrecha, AAG.



             HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

17/10/2025

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

the respondents jointly submit that the facts of the present writ

petition are squarely covered by the order of this Court in the case

of Ranjeeta Rajawat & Ors. Vs. State of Rajasthan & Ors.;

S.B. Civil Writ Petition No. 15764/2025, decided on

21.08.2025.

2. The said order dated 21.08.2025 reads hereunder:-

"1. The learned counsel appearing for the petitioners 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

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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 Para-11 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 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

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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."

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

disposed of in the same terms as in Ranjeeta Rajawat

(supra).

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

(MUNNURI LAXMAN),J 209-Mohan/-

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