Rajasthan High Court - Jodhpur
Ghanshyam Soni vs State Of Rajasthan (2025:Rj-Jd:43422) on 25 September, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:43422]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18072/2025
Ghanshyam Soni S/o Sh. Sita Ram, Aged About 30 Years, R/o
Village Kheduli, Tehsil Merta City District Nagaur. At Present
Working In Government Sanskrit College, Pratapgarh, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Sanskrit Education, Secretariat, Jaipur.
2. Commissioner, Commissionerate Of Sanskrit Education,
Block-6, Shiksha Sankul, Jln Marg, Jaipur.
3. Director, Directorate Of Sanskrit Education Government
Of Rajasthan, 2Nd Floor, Block-6, Shiksha Sankul, Jln
Marg, Jaipur, Rajasthan.
4. Principal, Government Shastri Sanskrit College,
Pratapgarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Nikhil Dungawat
For Respondent(s) : Mr. Deepak Chandak for
Mr. B.L. Bhati, AAG
HON'BLE MS. JUSTICE REKHA BORANA
Order
25/09/2025
1. Learned counsel for the petitioner submits that the
controversy rests covered by the Division Bench judgment of this
Court at Jaipur in State of Rajasthan & Ors. Vs. Ram
Chaturvedi & Ors.; D.B. Special Appeal Writ No.903/2023
(decided on 19.09.2025).
2. Learned counsel for the respondents is not in a position to
refute the above submission.
3. In Ram Chaturvedi's case (supra), the Court observed and
directed as under:
"We have heard counsel for both the parties and perused
the material on record.
(Uploaded on 26/09/2025 at 10:28:17 AM)
[2025:RJ-JD:43422] (2 of 2) [CW-18072/2025]
After carefully considering the judgment passed by the
learned Single Judge of this Court in the matter of Ram
Chaturvedi & Ors. (supra) as well as the judgment of the
Hon'ble Supreme Court in the matter of Manish Gupta &
Ors.(supra), we deem it just and proper to dispose of these
appeals and modify the judgment dated 23.08.2023 passed
by the learned Single Judge as follows:-
(1) The respondents/original petitioners/applicants
are entitled to continue on their respective posts till
they are replaced by existing regular employees or
regularly selected candidates through RPSC.
(2) The respondents/original petitioners/applicants
would be continued on their posts provided that
sufficient number of students are available for the
particular courses(s) for which they were appointed.
(3) The respondents/original petitioners/applicants
would be entitled to honorarium at the rate of
Rs.800/- per hour as is being paid to them presently
or to be modified by the State from time to time.
With the above modification, the present appeals are disposed
of."
4. In view of the above, the present writ petition is also
disposed of on the same terms and directions as in the case of
Ram Chaturvedi (supra).
5. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
360-Devanshi/-
(Uploaded on 26/09/2025 at 10:28:17 AM)
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