Rajasthan High Court - Jodhpur
Dr. Monika Rathore vs The State Of Rajasthan ... on 17 October, 2025
[2025:RJ-JD:46108]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20645/2025
1. Dr. Monika Rathore D/o Dr. Mahendra Singh Rathore,
Aged About 29 Years, Resident Of Plot No. 3, Phed
Colony, District Nagaur (Raj.), At Present Working At
Government College Kuchera, District Nagaur, 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. Dr. Rakesh Kumar Ranjan S/o Sharifa Ram, Aged About
42 Years, Resident Of Kanshuaa, Kharo Ka Mohalla House
No. 3B37, Post Shree Ram Nagar, District Kota (Raj), At
Present Working At Government College Nahargarh,
District Baran, Rajasthan.
4. Karata Ram Pahadia S/o Prema Ram, Aged About 44
Years, Resident Of Post Pooran, Tehsil Jaswantpura,
District Jalore (Raj.), At Present Working At Government
College Bagora, District Jalore, Rajasthan.
5. Dr. Madhu Gupta D/o Shri Hari Charan Lal Gupta, Aged
About 46 Years, Resident Of Government Girls College
Marena, District Dholpur, Rajasthan.
6. Dr. Alpna Kumari D/o Bal Mukund, Aged About 36 Years,
Resident Of Jatav Basti, Jaghina Gate Mohalla, Gopalgarh,
District Bharatpur (Raj.). At Present Working At
Government Girls College Khatumar, District Alwar,
Rajasthan.
7. Neetu Ambesh D/o Ram Charan Ambesh, Aged About 43
Years, Resident Of Plot No. 5, Laxman Vihar 1, Kota,
District Kota (Raj.) At Present Working At Government
College Sri Madhopur, District Sikar, Rajasthan.
8. Vinod Bhardwaj S/o Ganpat Swaroop Bharadwaj, Aged
About 45 Years, Resident Of 5/26, Ghana Road, Jawahar,
Bharatpur, District Bharatpur (Raj.) At Present Working At
Government College Sarmathura, District Dholpur,
Rajasthan.
9. Dr. Krishna Kanhaiya Sharma S/o Dalchand, Aged About
39 Years, Resident Of 24, Swarn Jayanti Nagar, Bharatpur,
District Bharatpur (Raj.), At Present Working At
Government Girls College Kathumar, District Alwar,
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,
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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, Smt. Madibai Government Girls College,
District Nagaur, Rajasthan.
6. The Principal, M.a.j. Government Pg College, District
Deeg, Rajasthan.
7. The Principal, Government Pg College Baran, District
Baran, Rajasthan.
8. The Principal, G.k. Gowani Government College, Bhinmal,
District Jalore, Rajasthan.
9. The Principal, Government College Dholpur, District
Dholpur Rajasthan.
10. The Principal, Gauri Devi Government Girls College,
District Alwar, Rajasthan.
11. The Principal, Baba Bhishambhar Das Government Girls
College, Hod, District Sikar, Rajasthan.
12. The Principal, Government College Sarmathura, District
Dholpur, Rajasthan.
----Respondents
For Petitioner(s) : Ms. Varsha Bissa
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 07.07.2025 passed by the co-ordinate Bench of this
Court in S.B. Civil Writ Petition No. 12507/2025 (Vishnu
Shankar Sain & Ors. Vs. State of Rajasthan & Ors.) wherein,
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the co-ordinate Bench of this Court has passed the following
order:-
"Heard learned counsel for the parties.
2. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely
covered by a judgment dated 21.05.2025 rendered by
this Court in S.B. Civil Writ Petition No.18889/2024
(Dr. Jwala Prasad Kaloshia Vs. State of Rajasthan &
Ors.) in the following terms:-
"12. In view of the discussions made above,
the present writ petitions are disposed of with
a direction to the respondent-State
Government to extend the benefits of Rules
of 2023 to those persons, who are engaged
on the posts that are covered under the Rules
of 2023 and are serving in colleges falling
within the ambit of the Rajasthan College
Education Society.
13. It is made clear that the petitioners,
serving in the Colleges which are coming
within the ambit of Rajasthan College
Education Society (Raj-CES), shall not be
disengaged till the process under the Rules of
2023 is initiated afresh.
14. Stay petition and other pending
application(s), if any, also stand disposed of
accordingly."
3. Learned counsel for the respondents is not in a
position to refute the submissions made by learned
counsel for the petitioners. However, he prays that
liberty may be granted to the respondents to pass a
speaking order in cases of those petitioners whose
cases are not covered by the judgment rendered in
case of Dr. Jwala Prasad Kaloshia (supra).
4. In view of the discussion made above, the present
writ petition is disposed of in terms of the judgment
rendered by this Court in the case of Dr. Jwala Prasad
Kaloshia (supra). Further, a liberty is granted to the
respondents to pass a speaking order in those cases
which are not covered by the case of Dr. Jwala Prasad
Kaloshia (supra)."
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2. In light of the above, the present writ petition is also
disposed of in the same terms as in the case of Vishnu Shankar
Sain (supra).
3. All the pending applications, if any, stand disposed of.
(MUNNURI LAXMAN),J
208-BhumikaP/-
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