Rajasthan High Court - Jodhpur
Dr. Pooja Chaturvedi vs The State Of Rajasthan ... on 18 September, 2025
[2025:RJ-JD:41871]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17652/2025
Dr. Pooja Chaturvedi D/o Shri Jagdish Chandra Chaturvedi, aged
about 36 Years, R/o Chobi Mohalla, behind Govt. Hospital, Pur,
Bhilwara, Rajasthan. presently working as Guest Faculty
(Botany) Under Vidhya Sambal in Shree Pratap Singh Barhat
Govt. College, Shahpura District Bhilwara ----Petitioner
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, Shree Pratap Singh Barhat Govt. College,
Shahpura District Bhilwara. ----Respondents
For Petitioner(s) : Mr. G.S. Shekhawat for
Mr. R.K. Saini
For Respondent(s) : Ms. Lata Ladrecha and
Ms. Nikita for
Mr. S.S. Ladrecha, AAG
HON'BLE MS. JUSTICE MUNNURI LAXMAN
Order
18/09/2025
1. The present petition has been filed laying a challenge to
advertisement dated 02.07.2025 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
(Uploaded on 18/09/2025 at 05:54:19 PM)
[2025:RJ-JD:41871] (2 of 2) [CW-17652/2025]
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 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 petitioner to file application
to participate in the fresh recruitment process sought to be
initiated vide the aforesaid advertisement.
6. On the said application being filed, the respondents shall be
under an obligation to consider the candidature of the petitioner,
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.
(MUNNURI LAXMAN),J.
4-Dharmendra Rakhecha/-
(Uploaded on 18/09/2025 at 05:54:19 PM)
Powered by TCPDF (www.tcpdf.org)
