Rajasthan High Court - Jodhpur
Dr Kamal Kant Vyas vs The State Of Rajasthan ... on 8 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29430]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 12911/2025
1. Dr Kamal Kant Vyas S/o Jagdish Vyas, Aged About 37 Years,
R/o 264 Dadhich Colony, Soorsagar Jodhpur (Raj.) At Present
Working At Dr. Bhimrao Ambedkar Government College, Bilara,
Jodhpur (Raj). Assistant Professor- Chemistry.
2. Dr Neeru Garg W/o Nand Kishore, Aged About 36 Years,
Khariya Meethapur, Jodhpur At Present Working At Dr. Bhimrao
Ambedkar Government College, Bilara, Jodhpur (Raj).
Assistant Professor- Zoology.
3. Ajay Seervi S/o Jagdish Seervi, Aged About 28 Years, R/o
Bera Kago Ka Magaria, Jodhpur Road, Bilara, At Present
Working At Dr. Bhimrao Ambedkar Government College, Bilara,
Jodhpur (Raj). Assistant Professor- Political Science.
4. T Mahender Seervi S/o Tulsa Ram Seervi, Aged About 28
Years, Balasagar, Baida Kalan, Pali At Present Working At Dr.
Bhimrao Ambedkar Government College, Bilara, Jodhpur (Raj).
Assistant Professor- Economics.
5. Dimpal Kumari Sankhla W/o Tarun Chaouhan, Aged About 36
Years, Resident Of Sadar Bazar Bilara, Jodhpur At Present
Working At Dr. Bhimrao Ambedkar Government College, Bilara,
Jodhpur (Raj). Assistant Professor- Botany.
6. Dr. Rakesh Kumar Arya S/o Gopal Lal, Aged About 33 Years,
Resident Of Regron Ka Mohalla, Nagal, Sri Madhopur, Sikar At
Present Working At Government College, Osian, Jodhpur
(Raj.). Assistant Professor- Chemistry.
----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, Dr. Bhimrao Ambedkar
Government College, Bilara, Jodhpur, Rajasthan.
5. Principal, Government College, Osian, Jodhpur, Rajasthan.
6. Principal And Nodal Officer, Government College, Osian,
Jodhpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Ram Niwas Choudhary.
For Respondent(s) : Ms Yashvi Khandelwal for
Dr. Praveen Khandelwal, AAG
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[2025:RJ-JD:29430] (2 of 3) [CW-12911/2025]
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/07/2025
1. Heard learned counsel for the parties.
2. 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 of 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.
(e) By an appropriate writ, order or direction, the
respondents may 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."
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
[2025:RJ-JD:29430] (3 of 3) [CW-12911/2025]
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.
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
285-AnilSingh/-
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