Rajasthan High Court - Jodhpur
Dr Anita Sihag 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. 7319/2025
1. Dr Anita Sihag W/o Akshay Dahiya D/o Hawa Singh, Aged
About 40 Years, C39 Jaipur Road Behind Choudhary
Dharm Kanta, Amer Colony, Bikaner (Raj.) At Present
Working At Government College, Deshnok, Bikaner (Raj).
Assistant Professor Home Science)
2. Dr Priyanka D/o Rewant Ram, Aged About 32 Years, 11
Sadulganj, Jaipur Road Near Museum Choraha, Bikaner At
Present Working At Government College, Deshnok,
Bikaner (Raj). Assistant Professor Physics)
3. Ruby Swami W/o Rajeev Swami, Aged About 40 Years,
Nathusar Gate Near Lali Bai Park, Bikaner At Present
Working At Government Girls College, Napasar, Bikaner
(Raj). Assistant Professor Home Science)
4. Manisha Swami W/o Sita Ram Swami D/o Rupesh Kumar
Swami, Aged About 38 Years, Vaidh Magaram Colony,
Dudi Dharm Kanta, Gajner Road Bikaner At Present
Working At Government Girls College, Nokha, Bikaner
(Raj). Assistant Professor Home Science)
5. Dr Manoj Kumar Sharma S/o Laxmi Narayan Sharma,
Aged About 45 Years, C95 Ballabh Garden, Bikaner At
Present Working At Government College, Bajju, Bikaner
(Raj). Assistant Professor Hindi)
6. Dr Sunita W/o Narendra Sankhla, Aged About 43 Years,
Ms College Ke Piche Ranisar Bas, Bikaner At Present
Working At Government Girls College, Bajju, Bikaner
(Raj). Assistant Professor History).
7. Dr Maneesha Vishwakarma W/o Hemant Kuaria D/o
Khumana Ram Jangid, Aged About 52 Years, Opposite Old
Central Jail, Ramdev Temple Street, Bikaner At Present
Working At Government Girls College, Nokha, Bikaner
(Raj). Assistant Professor Sociology.
8. Dr Rajender Kumar S/o Giridhari Lal, Aged About 46
Years, Opposite Kothi No 40 Sardul Colony, Bikaner At
Present Working At Government Girls College, Nokha,
Bikaner (Raj). Assistant Professor History)
9. Dr Avinash Pareek S/o Ganpat Lal Pareek, Aged About 45
Years, Savitri Villa, Near Kisan Hostel, Sardarsehar,
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[2025:RJ-JD:19030] (2 of 4) [CW-7319/2025]
Churu, At Present Working At Government College,
Momasar, Bikaner (Raj). Assistant Professor History)
10. Dr Sanga Ram Suthar S/o Bhoora Ram Suthar, Aged
About 32 Years, Jeevrajgarh, Falsund, Jaisalmer, At
Present Working At Government College, Chhoti Khatu,
Nagaur (Raj). Assistant Professor Public Administration)
----Petitioners
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Higher And Technical Education,
Secretariat Jaipur, Rajasthan.
2. The Commissioner, Commissionerate Of College
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. Principal And Nodal Officer, Government Dungar College,
Bikaner, Rajasthan.
5. Principal And Nodal Officer, Mangilal Bakdi, Government
College, Nokha, Rajasthan.
6. Principal And Nodal Officer, Government College,
Dungargarh, Rajasthan.
7. Principal And Nodal Officer, Government College Jayal,
Nagaur, Rajasthan.
8. Principal, Government College, Deshnok, Bikaner
9. Principal, Government Girls College, Napasar.
10. Principal, Government Girls College Nokha, Bikaner.
11. Principal, Government College, Bajju Bikaner
12. Principal, Government College, Momasar Bikaner.
13. Principal, Government College, Chhoti Khatu, Nagaur.
----Respondents
For Petitioner(s) : Mr. Ramniwas Choudhary
For Respondent(s) : Mr. Praveen Khandelwal, AAG
Mr. Deepak Bora
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[2025:RJ-JD:19030] (3 of 4) [CW-7319/2025]
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:-
"a. By an appropriate writ, order or directions, the
respondents be directed to continue the petitioners on the
post of Guest Faculty in their respective subject under
Vidhya Sambal Yojna and respondent may be restrained
from replacing the petitioner guest faculty with another
set of guest faculty.
b. By an appropriate writ, order or direction, the
respondents be directed to continue the petitioner in the
Guest Faculty till the regular selections are held and all
the vacant posts of Assistant Professor/Lecturer in the
Government College filled up by the respondents under
the Rajasthan College Education Rules, 1986.
c. By an appropriate writ, order or direction, the
respondents be directed to continue the petitioners as
Guest Faculty in University and grant minimum pay-sclae
of Assistant Professor with all consequential benefits.
d. By an appropriate writ, order or direction, the
respondents be directed to continue the petitioners in the
Guest Faculty till the regular selections are held and all
the vacant posts of Assistant Professors are filled up by
the respondents in the respective subject upon which
petitioners are working.
e. By an appropriate writ, order or direction, the
respondents be directed to continue the petitioners and
the services of the petitioners not be terminated till the
Vidya Sambal Yojana is operational in Higher Education."
However, learned counsel for the petitioners 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.
[2025:RJ-JD:19030] (4 of 4) [CW-7319/2025]
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
23-Payal/-
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