Rajasthan High Court - Jodhpur
Dr Dilip Kumar vs The State Of Rajasthan ... on 24 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:19776] (1 of 3) [CW-8066/2025]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8066/2025
1. Dr Dilip Kumar S/o Binja Ram, Aged About 41 Years, R/o
Meghwalo Ka Bass, Tinwari Jodhpur, At Present Working
At Government Girls College, Takhatgarh, Pali (Raj.).
(Assistant Professor- History).
2. Bhanwar Lal S/o Lala Ram, Aged About 34 Years, R/o
Sajiyali Roopji, (Raja Beri) Barmer (Raj.) At Present
Working At Government College, Dechu, Phalodi (Raj.).
(Assistant Professor - Political Science).
3. Narayan Das Vaishnav S/o Badri Das Vaishnav, Aged
About 41 Years, R/o Village Post Pal, Luni, Jodhpur, At
Present Working At Government College, Dechu, Phalodi
(Raj.). (Assistant Professor- Geography).
4. Dr Kailash Songara S/o Madan Lal, Aged About 50 Years,
R/o 2-Sa-35, Pratapnagar Jodhpur, At Present Working At
Government Girls College, Samdari (Raj.). (Assistant
Professor- History).
5. Dr Sohan Ram S/o Kewal Ram, Aged About 43 Years, R/o
Ghewra, Osian, Jodhpur, At Present Working At
Government Girls College, Samdari (Raj.). (Assistant
Professor- Hindi Literature).
----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 College, Pali,
Rajasthan.
5. Principal And Nodal Officer, Jai Narain Mohan Lal Purohit
Pg College, Phalodi, Rajasthan.
(Downloaded on 24/04/2025 at 10:11:47 PM)
[2025:RJ-JD:19776] (2 of 3) [CW-8066/2025]
6. Principal And Nodal Officer, MBR Government College,
Balotra, Rajasthan.
7. Principal, Government College, Dechu, Phalodi (Raj.).
8. Principal, Government Girls College, Takhatgarh, Pali
(Raj.).
9. Principal, Government Girls College, Samdari (Raj.).
----Respondents
For Petitioner(s) : Mr. Ramniwas Choudhary
For Respondent(s) : Mr. Praveen Khandelwal, AAG
Mr. Deepak Bora
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
24/04/2025
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-scale
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.
[2025:RJ-JD:19776] (3 of 3) [CW-8066/2025]
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.
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
21-Payal/-
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