Rajasthan High Court - Jodhpur
Surender vs State Of Rajasthan (2023:Rj-Jd:41100) on 29 November, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:41100]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3736/2023
1. Surender S/o Dharmbir, Aged About 28 Years, R/o
Dhanana Biwani Haryana At Present Working At
Government College Pugal, District Bikaner Rajasthan.
(Assistant Professor Sociology).
2. Manisha Swami W/o Sitaram Swami, Aged About 35
Years, R/o Gajner Road Near Dudi Dharm Kanta, Vaidh
Magharam Colony District Bikaner At Present Working At
Government College Pugal, District Bikaner Rajasthan.
(Assistant Professor Home Science).
3. Subhash Chandra Saiani S/o Badri Prasad Saini, Aged
About 38 Years, R/o Ward No. 01, Kuwa Bhopal Singhali,
Nangal District Jhunjhanu At Present Working At
Government College Pugal, District Bikaner Rajasthan.
(Assistant Professor Political Science).
4. Dr. Manoj Kumar Sharma S/o Laxmi Narayan Sharma,
Aged About 43 Years, R/o C-95, Vallabh Garden District
Bikaner At Present Working At Government College Pugal,
District Bikaner Rajasthan. (Assistant Professor Hindi).
5. Sanga Ram Suthar S/o Bhura Ram Suthar, Aged About 30
Years, R/o Abasar, Phalsund District Jaisalmer At Present
Working At Government College Pugal, District Bikaner
Rajasthan. (Assistant Professor Public Administration).
6. Minakshi W/o Surender, Aged About 26 Years, R/o
Dhanana Biwani Haryana At Present Working At
Government College Pugal, District Bikaner Rajasthan.
(Assistant Professor History).
7. Lalit Kumar Bairwa S/o Bharat Lal Bairwa, Aged About 31
Years, Village Post Kaima Tehsil Nadoti District Karauli
State Rajasthan At Present Working At Government
College Khanpur Jhalawar Rajasthan (Assistant Professor
Political Science).
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Higher And Technical Education,
Secretariat, Jaipur, Rajasthan.
2. The Commissioner, Commissionerate Of College
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[2023:RJ-JD:41100] (2 of 3) [CW-3736/2023]
Education, Block-4, Shiksha Sankul, Jln Marg, Jaipur,
Rajasthan.
3. Finance Department, Through The Principal Secretary, 1St
Floor, Main Building, Government Secretariat, Jaipur,
Rajasthan.
4. The Principal, Government Dungar College, Bikaner.
----Respondents
For Petitioner(s) : Mr. Anil Bidan Halu
For Respondent(s) : Mr. Himanshu Shirmali
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
29/11/2023
1. Learned counsel for the parties are in agreement that the
controversy involved in the present writ petition is squarely
covered by a judgment of the Coordinate Bench of this Court at
Jaipur Bench rendered in SBCWP No.1474/2023 (Ram
Chaturvedi & Ors. vs. State of Rajasthan & Ors.), decided on
28.08.2023.
1.1 The operative part of the said judgment is as under :-
"11. Therefore, as a final result, writ petitions are
disposed of with following directions:-
(i) Respondents while engaging the Guest Faculty in
the session 2023-24 in various colleges/universities
under the Raj-CES under Vidya Sambal Scheme, shall
give preference to engage the petitioners who have
already rendered services as Guest Faculty in this
scheme in the previous sessions/years, at previous
place of posting or nearby place obviously subject to
availability of vacancies in the previous
[2023:RJ-JD:41100] (3 of 3) [CW-3736/2023]
college/university or nearby place as well as after
considering the satisfactory services of petitioners.
(ii) Petitioners who have been engaged as Guest Faculty
in the previous sessions shall not be dislodged/replaced
from its previous place with fresh appointment of Guest
Faculty, subject to availability of vacant post and need
of engagement.
(iii) After re-engagement/adjustment of the petitioners
i.e. previous Guest Faculty in the Vidya Sambal
Scheme, against vacancies for the year 2023- 24, the
remaining vacant posts of previous years, and on the
new vacancies accrued in session 2023-24 may be filled
by the fresh aspirants in accordance with the criteria of
selection prescribed in the scheme.
(iv) It is made clear that petitioners who were already
engaged in the previous sessions and are willing for
appointment/engagement in the present session 2023-
24 in the Vidya Sambal Scheme, are required to apply
afresh pursuant to advertisement issued by respondents
and his/her re-engagement in the Vidya Sambal
Scheme for session 2023-24 would be governed by
terms and conditions of the scheme and shall not create
any additional equity/claim which is not available in the
scheme.
12. Stay applications and other pending applications, if
any, also stand disposed of.
13. Copy of order be placed in each file".
2. In view of the above, the present writ petition is also
disposed of in the same terms of Ram Chaturvedi (supra). All
pending applications, if any, stand disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI), J.
78-Sudheer/-
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