Rajasthan High Court - Jodhpur
Ravi Vishnoi vs The State Of Rajasthan ... on 4 September, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:39345]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16729/2025
1. Ravi Vishnoi S/o Budha Ram Vishnoi, Aged About 28
Years, Resident Of Nagaur, District Nagaur (Raj.), At
Present Working At Government Girls College Panchla
Siddha Nagaur, District Nagaur, Rajasthan.
2. Dr. Kinjal Makwana D/o Kishore Kumar, Aged About 30
Years, Resident Of Gora Chappra, Near Hill View, Mount
Abu, District Sirohi (Raj). At Present Working At
Government Pg College, Mavli, District Udaipur,
Rajasthan.
3. Dr. Vijay Maurya S/o Krishna Chandra Maurya, Aged
About 33 Years, Resident Of Laksmi Nagar Colony, Jk
Road, Emri, Rajsamand, District Rajsamand (Raj), At
Present Working At Sbm Government Pg College,
Nathdwara, District Rajsamand, Rajasthan.
4. Dr. Deepika Mali D/o Pankaj Kharniwal, Aged About 32
Years, Resident Kalaji-Goraji Circle, Gulab-Bag, Udaipur,
District Udaipur (Raj), At Present Working At Government
Pg College Mavli, District Udaipur, Rajasthan.
5. Dr. Shailesh Parihar S/o Shri Mohan Lal Teli, Aged About
46 Years, Resident Of Village-Post Doongla, District
Chittorgarh (Raj.), At Present Working At Government
College Doongla, District Chittorgarh, Rajasthan.
6. Dr. Neetu Rajawat D/o Dr. Gulab Singh Rajawat, Aged
About 45 Years, Resident Of Dhingo Ki Ghati, In Front Of
Navkar Bhawan, Kanore, District Udaipur (Raj.), At
Present Working At Government College, Doongla, District
Udaipur, 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. Radhakrishnan Shiksha Sankul,
Jln Marg, Jaipur.
5. The Principal, Seth Ranglal Kothari Government College,
District Rajsamand, Rajasthan.
6. The Principal, Government Meera Girls College, Udaipur,
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District Udaipur, Rajasthan.
7. The Principal, Government College Bari Sadari, District
Chittorgarh, Rajasthan.
8. The Principal, Sbrm Government College Nagaur, District
Nagaur, Rajasthan.
----Respondents
For Petitioner(s) : Ms. Varsha Bissa
For Respondent(s) : Mr. Deepak Suthar, AGC
Ms. Nikita Marothi for
Mr. S.S. Ladrecha, AAG
HON'BLE MS. JUSTICE REKHA BORANA
Order
04/09/2025
1. The present petition has been filed laying a challenge to
advertisements dated 21.01.2025 (Annexure-12) and 29.06.2025
(Annexure-13) 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
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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. Learned counsel appearing for the respondents is not in a
position to refute the above submissions.
5. In view of the above ratio, the present writ petition is
disposed of with a permission to the petitioners to file
applications to participate in the fresh recruitment process sought
to be initiated vide the aforesaid advertisements.
6. 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).
7. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
10-Devanshi/-
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