Manish Raipuriya vs State Of Rajasthan (2025:Rj-Jd:46109)
2025 Latest Caselaw 14405 Raj

Rajasthan High Court - Jodhpur

Manish Raipuriya vs State Of Rajasthan (2025:Rj-Jd:46109) on 17 October, 2025

[2025:RJ-JD:46109]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 17526/2025

Manish Raipuriya S/o Shri Rajesh Raipuriya, Aged About 27
Years, Resident Of 69-A, Loko Road, Jodhpur, Rajasthan.
                                                                           ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through         Secretary,         Education
         Department,          Government            Of     Rajasthan,        Secretariat,
         Jaipur, Rajasthan.
2.       Director, Directorate Of Technical Education, W-6, Gaurav
         Path Road, Residency Road, Jodhpur, Rajasthan.
3.       Principal,       Government           Polytechnic            College,    Jodhpur,
         Rajasthan.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Himanshu Shrimali
                                     Mr. Harish Jangid
For Respondent(s)              :     Ms. Lata Ladrecha for
                                     Mr. S.S. Ladrecha, AAG



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

17/10/2025

1. The learned counsel for the parties are ad idem that the

issue raised in the present writ petition is squarely covered by the

order dated 19.09.2025 passed by the Division Bench of this

Court at Jaipur in D.B. Special Writ Appeal No. 903/2023

(State of Rajasthan & Ors. Vs. Ram Chaturvedi & Ors.). The

operative portion of the order dated 19.09.2025 reads as follows:-

"After carefully considering the judgment passed by the learned Single Judge of this Court in the matter of Ram Chaturvedi & Ors. (supra) as well as the judgment of the Hon'ble Supreme Court in the matter of Manish Gupta & Ors. (supra), we deem it just and proper to dispose of these appeals and modify the judgment

(Uploaded on 17/10/2025 at 04:29:18 PM)

[2025:RJ-JD:46109] (2 of 2) [CW-17526/2025]

dated 23.08.2023 passed by the learned Single Judge as follows:-

(1) The respondents/original petitioners/applicants are entitled to continue on their respective posts till they are replaced by existing regular employees or regularly selected candidates through RPSC. (2) The respondents/original petitioners/applicants would be continued on their posts provided that sufficient number of students are available for the particular courses(s) for which they were appointed. (3) The respondents/original petitioners/applicants would be entitled to honorarium at the rate of Rs.800/- per hour as is being paid to them presently or to be modified by the State from time to time.

With the above modification, the present appeals are disposed of. "

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

disposed of in the same terms as in the case of State of

Rajasthan & Ors. Vs. Ram Chaturvedi & Ors. (supra).

3. All the pending applications, if any, stand disposed of.

(MUNNURI LAXMAN),J

339-BhumikaP/-

(Uploaded on 17/10/2025 at 04:29:18 PM)

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