Rajasthan High Court - Jodhpur
Poonam Rani vs State Of Rajasthan (2025:Rj-Jd:19033) on 21 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:19033]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7777/2025
Poonam Rani W/o Pankaj Kumar, Aged About 32 Years, Ward No.
8, Rawatsar, District Hanumangarh. (Worked At Government
College Pallu As A Guest Faculty) Assistant Professor Sociology.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, College
Education, Secretariat, Jaipur, (Rajasthan)
2. The Commissioner, College Education, Block-4, Shiksha
Sankul, Jln Marg, Jaipur.
3. Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur.
4. The Joint Director (Hrd), College Education Block-4,
Shiksha Sankul, Jln Marg, Jaipur, Rajasthan.
5. Principal, Government College Pallu District
Hanumangarh.
----Respondents
For Petitioner(s) : Mr. M.S. Soni
For Respondent(s) : Mr. Praveen Khandelwal, AAG
Mr. Deepak Bora
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
21/04/2025
Heard learned counsel for the parties.
The present writ petition has been filed with the following
prayers:-
"1. The Action of the respondents by which they are not
allowing petitioners to continue their posts of college
lecturers under vidya sambal yojana in respective
colleges in respective subject may kindly be held illegal
and arbitrary.
2. By appropriate writ of direction the respondents may
kindly be directed to allow petitioners to continue on the
post of college lecturer under vidya sambla yojana in
respective colleges in respective subject for next
[2025:RJ-JD:19033] (2 of 2) [CW-7777/2025]
academic session 2025-2026/ next semesters and also
directed to respondents not to terminate services of
petitioners till availability of vacant post in any Govt.
college in state of Rajasthan in subject of petitioners.
3. That further it may be directed to the respondent to
consider the application from submitted by the petitioner
on priority basis for engaging guest faculty."
However, learned counsel for the petitioner submits that the
petitioner will be satisfied if a liberty is granted to her to file an
appropriate representation before the respondent-authorities for
redressal of her grievances and the respondents may be directed
to decide the same in accordance with law while keeping in mind
the judgments rendered by this Court as well as circulars issued
by the respondents.
Learned counsel for the respondents submits that in case
such representation is filed, the same shall be considered and
decided by keeping in mind the two circulars issued by the
respondents expeditiously.
In view of the submissions made before this Court, the
present writ petition is disposed of with a liberty to the petitioner
to file an appropriate representation before the respondents for
redressal of her grievances and in case such representation is
filed, the respondents are directed to decide the same while
keeping in mind the judgments rendered by this Court as well as
circulars issued by the respondents at the earliest preferably
within a period of four weeks from the date of receipt of such
representation, strictly in accordance with law.
(VINIT KUMAR MATHUR),J
258-Payal/-
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