Rajasthan High Court - Jodhpur
Pushpa Devi vs The State Of Rajasthan ... on 8 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29387]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12725/2025
1. Pushpa Devi D/o Santram, Aged About 35 Years, R/o
1507, Peer Khana Road, Indra Basti, Ward No. 19,
Padampur, Sriganganagar, Rajasthan.
2. Dr. Rakesh Doriya S/o Ishwar Chand Doriya, Aged About
42 Years, R/o Plot No. 7B, Sanjay Colony, Near Sharda
Colony, Behind Talwariya Garden, 80 Feet Road, Mahesh
Nagar, Jaipur, Rajasthan.
3. Dr. Sarita Rani D/o Shyam Lal, Aged About 40 Years, R/o
94, Vikas Nagar-B, Behind Heerapura Power House,
Ajmer Road, Jaipur, Rajasthan.
4. Swati Arha D/o Mahadev Arha, Aged About 41 Years, R/o
Flat No. T 4142 A, 4Th Floor, Block 3, Rangoli Garden,
Jaipur, Rajasthan.
5. Dr. Deendayal Sharma S/o Rajendra Prasad Sharma,
Aged About 40 Years, R/o Village Tarpura, Tehsil And
District Sikar, Rajasthan.
6. Dr. Bulkesh Kumari W/o Kuldeep Kumar, Aged About 40
Years, R/o Jat Colony, Nawalgarh Road, Sikar, Rajasthan.
7. Dr. Vimla Dhaka W/o Budh Prakash, Aged About 39 Years,
R/o Village Khinwasar, Bidasar, District Sikar, Rajasthan.
8. Dr. Krishan Singh S/o Mahesh Kumar, Aged About 35
Years, R/o Sankhoo, Laxmangarh, District Sikar.
9. Rachana Swami D/o Prakash Swami, Aged About 34
Years, R/o Charanwas @ Puranbas, Neem Ka Thana,
Sikar, Rajasthan.
10. Dr. Lalit Kumar Bairwa S/o Bharat Lal Bairwa, Aged About
34 Years, R/o Bairwa Mohalla, Kaima, Karauli, Rajasthan.
11. Vandana Saini W/o Pradeep Kumar Saini, Aged About 39
Years, R/o Ward No. 07, Maliyon Ka Mohalla, Alsisar,
District Jhunjhunu, Rajasthan.
12. Seema Saini D/o Mahesh Kumar Chobdar, Aged About 40
Years, R/o Mani Market, Near Nahar Park, Nawalgarh,
District Jhunjhunu, Rajasthan.
13. Satyendra Singh S/o Samant Singh, Aged About 46 Years,
R/o Nagla Siman, Udesar, Firozabad, Uttar Pradesh.
14. Nitu Sharma D/o Kamal Kumar Sharma, Aged About 28
(Downloaded on 09/07/2025 at 09:48:44 PM)
[2025:RJ-JD:29387] (2 of 4) [CW-12725/2025]
Years, R/o Dhani Dera Wali, Post Kotri, Srimadhopur,
District Sikar, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Higher
Education, Secretariat, Government Of Rajasthan, Jaipur.
2. The Commissioner, College Education, Block 4 Shiksha
Sankul, Jln Marg, Jaipur, Rajasthan.
3. The Principal, Seth R.n. Ruia Govt. College, Ramgarh
Shekhawati, District Sikar.
4. The Principal, Shri Kalyan Govt. Girls College, Sikar.
5. The Principal, Gvt. Girls College, Fatehpur, Sikar.
6. The Principal, Govt. College, Sanganer, Jaipur.
7. The Principal, Govt. Girls College, Sanganer, Jaipur.
8. The Principal, Govt. College, Bamanwas, District
Sawaimadhopur.
9. The Principal, Govt. Girls College, Sikar, Sawaimadhopur.
10. The Principal, Seth Netram Maghraj Tibadewal Govt. Girls
College, Jhunjhunu.
11. The Principal, Govt. Girls College, Alsisar, District
Jhunjhunu.
12. The Principal, Govt. Girls College, Sirohi.
13. The Principal, Govt. College, Ajitgarh, District Sikar.
14. The Principal, Govt. Girls College, Ajitgarh, District Sikar.
----Respondents
For Petitioner(s) : Mr. Hans Raj Nimbar.
For Respondent(s) : Dr. Praveen Khandelwal, AAG with
Ms. Yashvi Khandelwal.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/07/2025
1. Heard learned counsel for the parties.
[2025:RJ-JD:29387] (3 of 4) [CW-12725/2025]
2. The present writ petition has been filed with the following
prayers:-
"1. By an appropriate writ, order or direction in the
nature thereof, the respondents be directed that while
engaging the Guest Faculty in the upcoming sessions in
various colleges/universities under the Raj-CES under
Vidya Sambal Scheme, preference shall be given to the
petitioners who have already rendered services as
Guest Faculty in this scheme in the previous
sessions/years, at previous place of posting or nearby
place obviously subject to availability of vacancies in
the previous college/university or nearby place.
2. By an appropriate, writ order or direction in the
nature thereof, the respondents be directed that
petitioners who have been engaged as Guest Faculty in
the previous sessions shall not be dislodged/replaced
from its previous place with fresh appointment of Guest
Faculty.
3. By an appropriate writ, order or direction in the
nature thereof, the respondents be directed to continue
the petitioners as Guest Faculty under the Vidya
Sambal Yojna."
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 dated 28.08.2023
rendered by this Court at Jaipur Bench in S.B. Civil Writ Petition
No.1474/2023 (Ram Chaturvedi & Ors. Vs. State of
[2025:RJ-JD:29387] (4 of 4) [CW-12725/2025]
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.
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
279-Shahenshah/-
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