Rajasthan High Court - Jodhpur
Ashutosh Saini vs State Of Rajasthan (2025:Rj-Jd:29208) on 7 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29208]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12640/2025
1. Ashutosh Saini S/o Nemichand Saini, Aged About 23
Years, R/o Ward No. 4, Teh. Churu, Ratan Nagar, Po Ratan
Nagar, Distt. Churu, Rajasthan. Working As Assistant
Professor (Zoology) Guest Faculty Under Vidya Sambal
Yojna At Smt. Keshari Devi Lohia Govt. Girls College
Ratangarh, Churu, Rajasthan.
2. Balesh Kumar S/o Dhanna Ram, Aged About 30 Years,
R/o Mehari Rajviyan, Churu, Rajasthan. Working As
Assistant Professor (Mathematics) Guest Faculty Under
Vidya Sambal Yojna At Smt. Keshari Devi Lohia Govt.
Girls College Ratangarh, Churu, Rajasthan.
3. Dr. Lal Chand Yadav S/o Bhinwa Ram Yadav, Aged About
37 Years, R/o Kaji Wali Dhani, Ward No. 04, Niwana,
Jaipur, Chomu, Rajasthan. Working As Assistant Professor
(Chemistry) Guest Faculty Under Vidya Sambal Yojna At
Smt. Keshari Devi Lohia Govt. Girls College Ratangarh,
Churu, Rajasthan.
4. Dr. Urmila Sharma, W/o. Dharmendra Kumar, Aged About
49 Years, R/o Bhole Baba Bagichi, Ward No. 1, Bidas,
Bidasar, Churu, Rajasthan. Working As Assistant Professor
(Sanskrit) Guest Faculty Under Vidya Sambal Yojna At
Smt. Keshari Devi Lohia Govt. Girls College Ratangarh,
Churu, Rajasthan.
5. Rakhi Poonia D/o Bhanwar Lal Poonia, Aged About 33
Years, R/o Gav Rajpura, Rajpur, Sikar, Rajasthan. Working
As Assistant Professor (Botany) Guest Faculty Under
Vidya Sambal Yojna At Smt. Keshari Devi Lohia Govt.
Girls College Ratangarh, Churu, Rajasthan.
6. Dr. Vijent Bhojak S/o Ratan Lal Bojak, Aged About 39
Years, R/o Sardarshahar, Near Raj Well, Churu,
Rajasthan. Working As Assistant Professor (Physics)
Guest Faculty Under Vidya Sambal Yojna At Smt. Keshari
Devi Lohia Govt. Girls College Ratangarh, Churu,
Rajasthan.
7. Rakesh Kumar Bhatiya S/o Shiv Kumar Bhatiya, Aged
About 38 Years, R/o 94, North Part, Ganga Vihar, Sirsi
Mod, Sirsi, Jaipur, Rajasthan. Working As Assistant
Professor (History) Guest Faculty Under Vidya Sambal
Yojna At Govt. Girls College Amer, Jaipur, Rajasthan.
8. Hira Lal Gurjar, C/o. Man Prakash Gurjar, Aged About 46
Years, R/o B 50, Tulsi Nagar, Shastri Nagar, Jaipur,
Rajasthan. Working As Assistant Professor (Political
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[2025:RJ-JD:29208] (2 of 4) [CW-12640/2025]
Science) Guest Faculty Under Vidya Sambal Yojna At
Govt. Girls College Amer, Jaipur, Rajasthan.
9. Shahid Mohammad Pathan S/o Bashir Mohammad Pathan,
Aged About 56 Years, R/o 94, North Part, Ganga Vihar,
Sirsi Mod, Sirsi, Jaipur, Rajasthan. Working As Assistant
Professor (Urdu) Guest Faculty Under Vidya Sambal Yojna
At Govt. Girls College Amer, Jaipur, Rajasthan.
10. Himanshu Singharia S/o Sher Singh, Aged About 39
Years, R/o House No. 16/3690, Raigar Pura, Karol Bagh,
Central Delhi, Delhi. Working As Assistant Professor
(Political Science) Guest Faculty Under Vidya Sambal
Yojna At Govt. Girls College Amer, Jaipur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Higher Education, Secretariat, Jaipur, (Raj.)
2. Commissioner, College Education, Shiksha Sankul, J.l.n.
Marg, Jaipur, (Raj.)
3. The Principal, Smt. Keshari Devi Lohia Govt. Girls College
Ratangarh, Churu, Rajasthan.
4. The Principal, Govt. College Ratangarh, Churu, Rajasthan.
5. The Principal, Govt. College Kishanpole, Jaipur, Rajasthan.
6. The Principal, Govt. Girls College Amer, Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Ms. Almas Khanam with
Mr. Shiv Kumar Sharma.
For Respondent(s) : Dr. Praveen Khandelwal, AAG with
Mr. Piyush Bhandari.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
07/07/2025
1. Heard learned counsel for the parties.
2. The present writ petition has been filed with the following
prayers:-
[2025:RJ-JD:29208] (3 of 4) [CW-12640/2025]
"(I). Action of the respondents by which they are not
allowing petitioners to give preference on their posts of
college lecturers under vidhya sambal yojana in
respective colleges in respective subject may kindly be
held illegal and arbitrary.
(ii). By appropriate writ of direction the respondents
may kindly be directed to give preference to the
petitioners on the post of college lecturer under vidhya
sambal yojna in respective colleges in respective subject
for next academic session 2025-2026/next academic
semester and further academic sessions/semesters and
also directed to respondents not to terminate services of
petitioners till availability of vacant post in any Govt.
College in state of Rajasthan in subject of petitioners,
(iii). By an appropriate writ, order or direction, the
respondents be directed to implement the directions
passed vide order dated 28.08.2023 in the leading Case
No.S.B.C.W.P. No.1474/2023 titled Ram Chaturvedi
& Ors. V/s State of Rajasthan & ors. (Annex.05)
along with connected matters, till the Vidhya Sambal
Scheme is in operation."
3. 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.
4. 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 judgment rendered by this Court
at Jaipur Bench dated 28.08.2023 in S.B. Civil Writ Petition
No.1474/2023 (Ram Chaturvedi & Ors. Vs. State of
Rajasthan & Ors.) as well as the circulars issued in compliance
thereof dated 17.11.2021, 26.07.2024, 18.03.2025, 20.03.2025
& 28.04.2025 issued by the respondents expeditiously.
[2025:RJ-JD:29208] (4 of 4) [CW-12640/2025]
5. 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
264-SunilS/-
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