Rajasthan High Court - Jodhpur
Swati Soni vs The State Of Rajasthan ... on 17 October, 2025
[2025:RJ-JD:46101]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18830/2025
1. Swati Soni W/o Shyam Sundar Soni, Aged About 46
Years, R/o 826, Near School, Amarsar, Ajeetgarh, District
Sikar, Rajasthan
2. Sumitra Gupta W/o Pavan Gupta, Aged About 52 Years,
R/o 347, Tara Nagar, Jhotwara, Jaipur, Rajasthan.
3. Manesh Kanwar D/o Shyam Pal Singh, Aged About 32
Years, R/o 94, Purohito Ka Mohalla, Badalwas, Sikar,
Rajasthan
4. Brijendra Singh S/o Girdhari Lal, Aged About 40 Years, R/
o Vpo Shyampura, Vaya Ranoli, District Sikar, Rajasthan
5. Rajendra Kuri S/o Arjun Lal Kuri, Aged About 42 Years, R/
o Village Kardka, Tehsil Srhimadhopur, District Sikar,
Rajasthan
6. Priya Sharma D/o Devesh Sharma, Aged About 30 Years,
R/o Ganga Mandir Colony, Roopwas, Bharatpur,
Rajasthan.
7. Jeetesh Kumar S/o Gopi Chand, Aged About 34 Years, R/o
Vpo Jharoli, District Bharatpur, Rajasthan.
8. Sunil Kumar Jatav S/o Ramswaroop Jatav, Aged About 41
Years, R/o 42, Ward No.35, Vpo Karauli, Tehsil And
District Karauli, Rajasthan
9. Rahul Kumar Saini S/o Madan Lal Saini, Aged About 32
Years, R/o Dhani Sandhyawali, Ward No.9, Shrimadhopur,
District Sikar, Rajasthan
10. Chhail Bihari S/o Bhadai Ram, Aged About 56 Years, R/o
96, Nandpuri, Malviya Nagar, Jaipur, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Higher
Education, Secretariat, Government Of Rajasthan, Jaipur.
2. The Commissioner, College Education, Block4, Shiksha
Sankul, Jln Marg, Jaipur, Rajasthan.
3. The Commissioner, Sanskrit Education, Block4, Shiksha
Sankul, Jln Marg, Jaipur, Rajasthan.
4. The Principal, Govt. Shastri Sanskrit College, Mandalgarh,
District Bhilwara.
5. The Principal, Shastri Sanskrit College, Sirohi.
6. The Registrar, Pandit Deendayal Upadhyay Shekhawati
University, Sikar.
7. The Principal, Late Shri Rambharose Lal Verma Govt.
Acharya Sanskrit College, Bharatpur.
8. The Principal, Govt. Acharya Sanskrit College, Saidpura,
Bharatpur.
9. The Principal, Babu Shobha Ram P.g. College, Alwar.
(Uploaded on 17/10/2025 at 04:24:34 PM)
(Downloaded on 17/10/2025 at 08:05:57 PM)
[2025:RJ-JD:46101] (2 of 3) [CW-18830/2025]
10. The Principal, Govt. College Laxmangarh, Alwar.
----Respondents
For Petitioner(s) : Mr. Yash Pal Khileree for
Mr. R.P. Saini
For Respondent(s) : Mr. S.S. Ladrecha, AAG
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
(Uploaded on 17/10/2025 at 04:24:34 PM)
[2025:RJ-JD:46101] (3 of 3) [CW-18830/2025]
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 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
373-BhumikaP/-
(Uploaded on 17/10/2025 at 04:24:34 PM)
Powered by TCPDF (www.tcpdf.org)
