Rajasthan High Court - Jodhpur
Dr. Renu vs State Of Rajasthan (2025:Rj-Jd:42148) on 19 September, 2025
[2025:RJ-JD:42148]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18085/2025
1. Dr. Renu D/o Shri Sanwar Mal Sharma, Aged About 36
Years, R/o Opposite New Post Office, Kuchaman City,
District Deedwana-Kuchaman. Working At Government
Girls College Kuchaman City, District Deedwana-
Kuchaman. (Assistant Professor - Hindi Literature).
2. Hoshiyar Singh Yadav S/o Shri Rati Ram Yadav, Aged
About 34 Years, R/o Ward No. 2, Village Karjo, Post
Patan, Tehsil Neem Ka Thana, District Sikar. Working At
Government College Raniwada, District Jalore. (Assistant
Professor - History).
3. Dr. Neha W/o Pradeep Rai, Aged About 38 Years, R/o
55/10-3Kh Varanasi, Uttar Pradesh. Working At
Government College Dechu, District Phalodi. (Assistant
Professor - History).
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Higher And Technical Education,
Secretariat, Jaipur.
2. Commissioner, Commissionerate Of College Education,
Block-4, Shiksha Sankul, JLN Marg, Jaipur.
3. Joint Secretary, HRD, Commissionerate Of College
Education, Block-4, Shiksha Sankul, Jln Marg, Jaipur.
4. Principal, Government Girls College Kuchaman City,
District Deedwana-Kuchaman.
5. Principal, Government College Raniwada, District Jalore.
6. Principal, Government College Dechu, District Phalodi.
----Respondents
For Petitioner(s) : Mr. Nihar Jain
For Respondent(s) : Mr. Ravindra Jala for
Mr. S.S. Ladrecha, AAG
HON'BLE MS. JUSTICE MUNNURI LAXMAN
Order
19/09/2025
1. The learned counsel appearing for the petitioners as well as
the respondents jointly submit that the facts of the present writ
petition are squarely covered by the decision of the coordinate
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[2025:RJ-JD:42148] (2 of 3) [CW-18085/2025]
Bench of this Court in the case of Naman Pandya & Ors. Vs.
State of Rajasthan & Ors.; S.B. Civil Writ Petition No.
14774/2025, decided on 05.08.2025.
2. The said order dated 05.08.2025 reads as follows:-
"1. The present petition has been filed laying a
challenge to communication dated 29.06.2025 and
order dated 27.06.2025 and further the subsequent
advertisements 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 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
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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. In view of the above ratio, the present writ
petition is disposed of with a permission to the
petitioners to file an application to participate in the
fresh recruitment process sought to be initiated vide
communication dated 29.06.2025 (Annex.21).
5. 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).
6. Stay petition and pending applications, if any,
stand disposed of."
3. In view of the above, the present writ petition is also
disposed of in terms of the order passed in Naman Pandya
(supra).
4. All the pending applications, if any, shall also stand disposed
of.
(MUNNURI LAXMAN),J.
13-PoonamS/-
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