Rajasthan High Court - Jodhpur
Dr. Suman Panwar vs The State Of Rajasthan ... on 21 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:19031]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7743/2025
1. Dr. Suman Panwar D/o Shri Mohan Singh Panwar, Aged
About 47 Years, R/o C-306, Rameshwar Nagar, Jodhpur,
Rajasthan, At Present Working At Government Girls
College, Lunawas Bhakhar, Jodhpur (Assistant Professor-
Geography)
2. Devkaran Ram Hudda S/o Shri Hari Ram Hudda, Aged
About 31 Years, R/o Village Morara, Tehsil Merta, District
Nagaur, Rajasthan, At Present Working At Shri B. R.
Mirdha Government College, Khajwana, Nagaur (Assistant
Professor - Political Science)
3. Dr. Bhawana Choudhary D/o Shri Chandra Prakash
Choudhary, Aged About 40 Years, R/o Manglam Complex,
Syphon Colony, Udaipur, Rajasthan, At Present Working At
Government Girls College, Kapasan, Chittorgarh
(Assistant Professor - Home Science)
4. Dr. Raksha Kanwar W/o Shri Nikhil Solanki, Aged About
41 Years, R/o 1352/1, Teja Chowk, Opposite Shiv Mandir,
Kolra Regional College, Ajmer, Rajasthan, At Present
Working At Government College, Nand, Pushkar, Ajmer
(Assistant Professor - History)
5. Dr. Manju Gandhi W/o Shri Virendra Gandhi, Aged About
53 Years, R/o 166, Shyam Nagar, Chopasani Jagir Pal,
Jodhpur, Rajasthan, At Present Working At Government
College, Jhanwar, Jodhpur (Assistant Professor - Political
Science)
6. Dr. Poonam Bhandari D/o Shri Sundan Singh Bhandari,
Aged About 39 Years, R/o 222, Janta Colony, Basni First
Phase, Jodhpur, At Present Working At Government
College, Jhanwar, Jodhpur (Assistant Professor - Hindi
Literature)
7. Dr. Sumer W/o Shri Vijay Patel, Aged About 40 Years, R/o
7, Anjana Patel Nagar, Air Force Area, Jodhpur, Rajasthan,
At Present Working At Government College, Jhanwar,
Jodhpur (Assistant Professor History)
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Higher And Technical Education,
Secretariat, Jaipur.
2. The Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur.
3. The Commissioner, College Education, Block-4, Shiksha
Sankul, Jln Marg, Jaipur.
4. Nodal Officer Cum Principal Office, Government College,
Jodhpur.
5. Nodal Officer Cum Principal Office, Maharana Pratap
(Downloaded on 22/04/2025 at 10:01:27 PM)
[2025:RJ-JD:19031] (2 of 3) [CW-7743/2025]
Government P.g. College, Chittorgarh.
6. Nodal Officer Cum Principal, Subhash Chandra Bose
Government College, Kapasan, Chittorgarh.
7. Principal, Government Girls College, Kapasan, Chittorgarh
8. Nodal Officer Cum Principal, Samrat Prithviraj Chouhan
Government College, Ajmer.
9. Nodal Officer Cum Principal, Government College,
Pushkar, Ajmer.
10. Principal, Government College, Nand, Pushkar, Ajmer.
11. Principal, Government College, Khajwana, Nagaur.
12. Nodal Officer Cum Principal, Government College, Merta
City, Nagaur.
13. Principal, Government Girls College, Lunawas Bhakhar,
Luni, Jodhpur.
14. Nodal Officer Cum Principal, Government College, Luni,
Jodhpur.
15. Principal, Government College, Jhanwar, Jodhpur.
----Respondents
For Petitioner(s) : Dr. Ashok Choudhary
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) The impugned advertisement dated 24.01.2025,
28.01.2025 & 03.02.2025 (Ann.2) issued by the
respondents may kindly be quashed and set aside.
(ii) The respondents may kindly be directed to continue
the petitioners on the post of Astt. Professor (Guest
Faculty) under Vidhya Sambal Scheme.
(iii) In alternate the respondents may kindly be directed
to accord priority/preference to the petitioners for
appointment on the post of Asstt. Professor (Guest
Faculty) under Vidhya Sambal Scheme."
[2025:RJ-JD:19031] (3 of 3) [CW-7743/2025]
However, learned counsel for the petitioner submits that the
petitioners will be satisfied if a liberty is granted to them to file an
appropriate representation before the respondent-authorities for
redressal of their 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 petitioners
to file an appropriate representation before the respondents for
redressal of their 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
25-Payal/-
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