Rajasthan High Court - Jodhpur
Dr. Lalit Sharma vs The State Of Rajasthan ... on 3 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:28584]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12228/2025
1. Dr. Lalit Sharma S/o Rajendra Prashad Sharma, Aged
About 48 Years, R/o. Santosh Villa, Chhipo Ki Pole, Merta
City, District Nagaur (Raj), At Present Working At
Government College Merta City, District Nagaur,
Rajasthan.
2. Suresh Sharma S/o Prahalad Sharma, Aged About 37
Years, R/o.Near Shiv Temple, Rajnagar, Bijaynagar,
District Beawar (Raj), At Present Working At Spc
Government College, Bhim, District Rajsamand,
Rajasthan.
3. Kunj Bihari Mehar S/o Dhanpal Mehar, Aged About 29
Years, Village Balakhera, Post Baldana, Tehsil Anta,
District Baran (Raj), At Present Working At Government
Agriculture College Rawatbhata, District Chittorgarh,
Rajasthan.
4. Dr. Kaushlya Sarin W/o Pankaj Sarin, Aged About 50
Years, R/o.17/17 Shyam Colony, Near Gayatri Satsang
Bhawan, Phulera, District Jaipur (Raj), At Present Working
At Government College Roopangarh, District Ajmer,
Rajasthan.
5. Dr. Mahesh Chandra S/o Swaroop Chand, Aged About 44
Years, R/o.Village And Post Girab, District Barmer (Raj),
At Present Working At Government College Goliya
Jethmal, District Barmer, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Higher
Education, Government Of Rajasthan, Government
Secretariat, Jaipur-302005.
2. The Commissioner, Department Of College Education,
Block-IV, Dr. S. Radhakrishnan Shiksha Sankul, Jln Marg,
Jaipur.
3. Rajasthan College Education Society, Through The Ex-
Officio Secretary, Executive Committee, Rajasthan College
Education Society, Block -IV, Dr. S. Radhakrishnan
Shiksha Sankul, Jln Marg, Jaipur Cum Additional
Commissioner, College Education Department, Jaipur.
4. The Joint Director (Hrd), Department Of College
Education, Block-Iv, Dr. S. Radhakrishnan Shiksha Sankul,
Jln Marg, Jaipur.
5. The Principal, Government College Merta City, District
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Nagaur, Rajasthan.
6. The Principal, Spc Government College Bhim, District
Rajsamand, Rajasthan.
7. The Principal, Maharana Pratap Government Pg College,
District Chittorgarh, Rajasthan.
8. The Principal, Rk Patni Government Pg College,
Kishangarh, District Ajmer, Rajasthan.
9. The Principal, Government Pg College, District Barmer,
Rajasthan.
----Respondents
For Petitioner(s) : Ms. Varsha Bissa.
For Respondent(s) : Dr. Praveen Khandelwal, AAG with
Mr. Piyush Bhandari.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
03/07/2025
Heard learned counsel for the parties.
The present writ petition has been filed with the following
prayers:-
"1. That the impugned action of the Respondents in
terminating the services of the petitioners after every
session and every now and then, may be condemned and
the Respondents may be directed to continue the
Petitioners on their said place of posting until the joining
of the regularly selected candidates.
2. That the respondents may kindly be restrained from
issuing new advertisements and discontinuing the
services of the petitioners and may be directed to grant
priority and preference to petitioners in their respective
colleges in the light of Ram Chaturvedi's case decided by
this Hon'ble Court at Jaipur Bench and continue the
services of the petitioners till the vacant available posts
are not being filled by the respondents through regular
recruitment process.
3. The advertisements passed in pursuance to the order
dated 21.01.2025 (An.12) and orders of similar nature
issued by the respondent may kindly be quashed and the
respondents may kindly be directed to give priority to the
[2025:RJ-JD:28584] (3 of 3) [CW-12228/2025]
petitioners while making any posting or new
engagements.
4. The respondents may kindly be refrained from issuing
advertisements for posts on which the petitioners and
similarly situated persons are already working and they
may not be replaced by any kind of deputation".
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
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
26-SunilS/-
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