Rajasthan High Court - Jodhpur
Dr. Veena vs State Of Rajasthan (2025:Rj-Jd:28377) on 2 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:28377]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12173/2025
1. Dr. Veena W/o Gyan Chand, Aged About 40 Years, R/o
Near Sarswati Vidya Mandir Sr. Sec. School, Indra Nagar
District Barmer, Rajasthan. Working As Assistant
Professor (History) At M.b.c. Govt. Girls College, District -
Barmer (Raj.).
2. Aurangzeb S/o Mukim Khan, Aged About 27 Years, R/o
Sokharu, Duda Beri, Malva, District Barmer, Rajasthan.
Working As Assistant Professor (Political Science) At
Government Collage Gadra Road District - Barmer (Raj.).
3. Dr. Gyanchand S/o Sajandas, Aged About 44 Years, R/o
Near Sarswati Vidya Mandir Sr. Sec. School, Indra Nagar
District Barmer, Rajasthan. Working As Assistant
Professor (History) At Government Collage Gadra Road,
District - Barmer (Raj.).
4. Dr. Manish Khatri S/o Narayan Prasad Khatri, Aged About
38 Years, R/o Sardarpura, Marg No. 3, Barmer, Rajasthan.
Working As Assistant Professor (Geography) At
Government Collage Gadra Road District Barmer (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary Higher Education
Secretariat, Govt. Of Rajasthan, Jaipur
2. The Commissioner, College Education Block 4 Shiksha
Sankul Jln Marg Jaipur Rajasthan
3. The Principal, Govt. College Gadra Road, District Barmer,
Rajasthan.
4. The Principal, M.b.c Govt. Girls College, District Barmer.
----Respondents
For Petitioner(s) : Mr. Bheem Raj.
For Respondent(s) : Mr. Piyush Bhandari for
Dr. Praveen Khandelwal, AAG.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
02/07/2025
Heard learned counsel for the parties.
The present writ petition has been filed with the following
prayers:-
[2025:RJ-JD:28377] (2 of 3) [CW-12173/2025]
"(I) That the present petitioners through this writ petition
humbly prays before this Hon'ble Court the direction
given to the respondents to continue petitioners as a
guest faculty under the Vidya Sambal Yojna.
(II) By appropriate writ, order direction the respondent
be directed to not to replace the present petitioners with
another set of contractual employee in the garb of fresh
advertisement for the year 2025.
(III) The present petitioners humbly prays before this
Hon'ble Court to kindly allowed this writ petition in the
light of S.B. Civil Writ Petition No.1474/2023 title as
Ram Chaturvedi & Others V/s State of Rajasthan & Ors.
of Hon'ble High Court Jaipur Bench and in the light of DB
SAW No.50/2025 titled as State of Rajasthan V/s Dr.
Deendayal Saini and S.B. Civil Writ Petition
No.18889/2024 Dr. Jwala Prasad Kaloshia Vs. State of
Rajasthan."
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 dated 17.11.2021,
26.07.2024, 18.03.2025, 20.03.2025 & 28.04.2025 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
[2025:RJ-JD:28377] (3 of 3) [CW-12173/2025]
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
54-SunilS/-
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