Rajasthan High Court - Jodhpur
Jaishree Shrimali vs The State Of Rajasthan ... on 16 September, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:41202]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17697/2025
1. Jaishree Shrimali W/o Amit Trivedi, Aged About 41 Years,
R/o Street/road Lane Behind Arihant Apartment,
Landmark Shree Complex Colony, Badgaon District
Udaipur, Presently Working As Guest Faculty (Sanskrit) In
Vidhya Sambal Scheme In Govt College Sayara, District
Udaipur.
2. Dr. Priyanka Jhala D/o Padam Singh Jhala, Aged About 35
Years, R/o Bypass Udaipur Road Gogunda, Udaipur,
Presently Working As Guest Faculty (Political Science) In
Vidhya Sambal Scheme In Govt College Sayara, District
Udaipur.
3. Neeraj Kumar Gothwal S/o Pooranmal Giotwal, Aged
About 29 Years, R/o Famda Ki Dhani, Ajitpura Khurd
Chimanpura, Kotputli District Kotputli-Behror, Presently
Working As Guest Faculty (English) In Vidhya Sambal
Scheme In Shri Lal Bahadur Shastri Govt. College Kotputli
District, Kotputli-Behror.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Higher
Education, Secretariat, Government Of Rajasthan, Jaipur.
2. The Commissioner, College Education, Block 4, Shiksha
Sankul, Jln Marg, Jaipur, Rajasthan.
3. The Principal Secretary, Finance Department, Government
Of Rajasthan, 1St Floor, Main Building, Government
Secretariat, Jaipur, Rajasthan.
4. The Principal, Govt College Sayara, District Udaipur
5. Shri Lal Bhadur Shastri Govt. College, Kotputli District,
Kotputli Behror
----Respondents
For Petitioner(s) : Mr. Gajendra Singh Sekhawat for
Mr. R.K. Saini
For Respondent(s) : Ms. Lata Ladrecha for
Mr. S.S. Ladrecha, AAG
HON'BLE MS. JUSTICE REKHA BORANA
Order
16/09/2025
1. Learned counsel for the petitioner, at the very inception,
seeks permission to withdraw the present writ petition qua
petitioner No.3, he being pertaining to Jaipur jurisdiction.
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[2025:RJ-JD:41202] (2 of 3) [CW-17697/2025]
2. In view of the submission made, the petition is dismissed
as withdrawn qua petitioner No.3 with liberty to file before the
appropriate forum/Court.
3. The present petition has been filed laying a challenge to
advertisement dated 21.01.2025 for the recruitment of Guest
Faculties.
4. 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).
5. 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 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."
6. Learned counsel appearing for the respondents is not in a
position to refute the above submissions.
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[2025:RJ-JD:41202] (3 of 3) [CW-17697/2025]
7. In view of the above ratio, the present writ petition is
disposed of with a permission to the petitioners No.1 & 2 to file
applications to participate in the fresh recruitment process sought
to be initiated vide the aforesaid advertisement.
8. On the said applications being filed, the respondents shall be
under an obligation to consider the candidature of the petitioners
No.1 & 2, keeping into consideration their appointment as Guest
Faculties in the previous session and further, the guidelines as
issued in Ram Chaturvedi (supra).
9. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
14-Arjun/-
(Uploaded on 17/09/2025 at 10:21:31 AM)
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