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Rajasthan High Court - Jodhpur
Dr. Indra Singh Chouhan vs The State Of Rajasthan ... on 17 March, 2026
[2026:RJ-JD:12660]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3842/2026
1. Dr. Indra Singh Chouhan S/o Shri Pratap Singh Chouhan,
Aged About 35 Years, R/o Village Dholiya, Post Sendra,
Tehsil Raipur, District Beawer, Rajasthan
2. Dr. Indu Tiwari W/o Shri Deshbandhu Tiwari, Aged About
46 Years, Permanent Resident Of C/o Harish Chandra
Tiwari (Advocate) Vpo Bhim, District Rajsamand,
Rajasthan
3. Dr. Sunita Tak W/o Shri Jagdish Tak, Aged About 46
Years, R/o 52, Gyanchand Singhal Nagar, Ajmer Road,
District Beawer, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Higher
Education, Government Of Rajasthan, Government
Secretariat, Jaipur-302005 (Raj.).
2. The Finance Secretary (Budget), Finance Department, 1St
Floor, Main Building Government Secretariat, Jaipur-
302005 (Raj).
3. The Joint Secretary (J And T), Finance Department, 1St
Floor, Main Building, Government Secretariat, Jaipur-
302005 (Raj).
4. The Commissioner, Department Of College Education,
Block-Iv, Dr. S Radhakrishnan Shiksha Sankul, Jln Marg,
Jaipur (Raj.).
5. 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 (Raj.).
6. The Joint Director (Hrd), Department Of College
Education, Block-Iv, Dr. S. Radhakrishnan Shiksha Sankul,
Jln Marg, Jaipur (Raj.).
7. The Principal, Samrat Prithviraj Chouhan Government
College, Bhim, Rajsamand (Raj.).
8. The Principal, Government Girls College, Government
Girls College, Bhim, District Rajsamand (Raj.).
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----Respondents
For Petitioner(s) : Mr. S.P. Joshi.
For Respondent(s) : Mr. Milap Chopra, DGC.
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
17/03/2026
1. Parties are ad idem that the present writ petition is squarely
covered by the judgment passed by this Court on 21.05.2025 in
S.B. Civil Writ Petition No. 18889/2024 (Dr. Jwala Prasad
Kaloshia & Ors. Vs. The State of Rajasthan & Ors.). The
relevant paras of judgment dated 21.05.2025 are reproduced here
in below:-
"8. I have considered the submissions made at the Bar
and have gone through the relevant records of the case.
9. The short point involved in the present case is that,
by virtue of the order dated 11.07.2022, the State
Government has constituted a Society titled as "Rajasthan
College Education Society (Raj-CES)" and also specified
the list of Colleges falling within the ambit of this Society.
Certain guidelines for functioning of the colleges under the
Rajasthan College Education Society (Raj-CES) were also
formulated by the State Government in the said order.
Furthermore, the State Government has also notified the
Rules of 2023 which governs and regulates the hiring of
the man power on a contractual basis and other conditions
of services of the persons hired in connection with the
affairs of the Rajasthan College Education Society (Raj-
CES). The petitioners, herein, are engaged for imparting
education in different colleges on contract basis under the
"Vidhya Sambal Yojana" and their precise case is that
since the Colleges in which they are imparting education
are covered under the Rajasthan College Education
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[2026:RJ-JD:12660] (3 of 4) [CW-3842/2026]
Society (Raj-CES),therefore, their engagement should also
be governed by the Rules of 2023 rather than the "Vidhya
Sambal Yojana".
10. As per the order dated 11.07.2022, the State
Government has constituted the Rajasthan College
Education Society (Raj-CES)in which 371 Colleges have
been brought under its ambit and this court is of the view
that in respect of such Colleges, any exercise of hiring of
manpower is required to be undertaken as per the Rules
of 2023. Since, the Rules of 2023 envisage the entire code
for the engagement of manpower, therefore, this Court is
of the considered view that appointments in colleges
falling within the ambit of Rajasthan College Education
Society (Raj-CES) are required to be governed strictly by
the said Rules.
11. As the petitioners are concerned only with the post
reflected in the rules of 2023 as 'Teaching Associate', this
Court finds no hesitation in holding that the petitioners'
hiring conditions should be governed by the Rules of 2023.
This Court is further of the opinion that all the
engagements being done in Colleges which are falling
within the ambit of the Rajasthan College Education
Society (Raj-CES) shall be governed by the Rules of 2023
and not by the "Vidhya Sambal Yojana".
12. In view of the discussions made above, the present
writ petitions are disposed of with a direction to the
respondent - State Government to extend the benefits of
Rules of 2023 to those persons, who are engaged on the
posts that are covered under the Rules of 2023 and are
serving in colleges falling within the ambit of the
Rajasthan College Education Society. 13.It is made clear
that the petitioners, serving in the Colleges which are
coming within the ambit of Rajasthan College Education
Society (Raj-CES), shall not be disengaged till the process
under the Rules of 2023 is initiated afresh.14.Stay petition
and other pending application(s), if any, also stand
disposed of accordingly."
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2. In view of the submissions made at bar, the present writ
petition is disposed of. The directions contained in the judgment
passed in the case of Dr. Jwala Prasad Kaloshia (Supra) shall
apply mutatis mutandis in the present case.
3. Stay application and all other pending applications, if any,
stand disposed of.
(SANJEET PUROHIT),J
89-sumer/-
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