Rajasthan High Court - Jodhpur
Ramji Ram Meghwal vs The State Of Rajasthan ... on 21 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:19030]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7391/2025
Ramji Ram Meghwal S/o Shri Ganesh Ram, Aged About 45 Years,
Resident Of Village / Post Baggad, District Nagaur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary, College
Education, Secretariat, Jaipur (Rajasthan).
2. The Commissioner, College Education, Block - 4, Shiksha
Sankul, Jln Marg, Jaipur (Rajasthan).
3. The Finance Department, Through The Principal Secretary,
1St Floor, Main Building, Government Secretariat, Jaipur
(Rajasthan).
4. The Govt. College, Merta City, District Nagaur, Through
Principal.
----Respondents
For Petitioner(s) : Mr. Ratan Ankiya
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:-
"(i) by an appropriate writ, order or direction, the verbal
discharge/termination of service of the petitioner working
as Guest Faculty may be declared illegal and bad in the
eye of law and the respondents be directed to continue
the petitioner on the post of Guest faculty in the
respective colleges where they are working since the date
of their selection, with all consequential benefits.
(ii) In the alternatives, without prejudice to the above, by
an appropriate writ, order or direction, the respondents
be directed to continue the petitioners on contract basis
under the Rajasthan Employment of Contractual
Employees against Civil Posts Rules, 2022, with all
consequential benefits and directions.
(iii) by an appropriate writ, order or direction, the
respondents be directed to continue the petitioners as
Guest Faculty in various Govt. Colleges where they were
[2025:RJ-JD:19030] (2 of 2) [CW-7391/2025]
posted with minimum of pay-scale of Assistant Professors
with all consequential benefits.
(iv) by an appropriate writ, order or direction, the
respondents be directed to continue the petitioners in
Guest Faculty till the regular selections are held and all
the vacant posts of Assistant Professors/ Lecturers in the
Govt. Colleges are filled up by the respondents under the
Rajasthan College Education rules, 1986."
However, learned counsel for the petitioner submits that the
petitioner will be satisfied if a liberty is granted to him to file an
appropriate representation before the respondent-authorities for
redressal of his 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 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 his 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
24-Payal/-
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