Rajasthan High Court - Jodhpur
Dr. Divyanshu Sharma vs The State Of Rajasthan ... on 8 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29385]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11208/2025
1. Dr. Divyanshu Sharma S/o Ashok Kumar Sharma, Aged
About 36 Years, R/o 270, Brahmano Ka Mohalla,
Dhodhsar, District Jaipur, Rajasthan.
2. Dr. Pankaj Kumar Sharma S/o Mamraj Trivedi, Aged
About 33 Years, R/o H. No. 84, Barijori, Tehsil Shahpura,
Jaipur, Rajasthan.
3. Sonu Nitharwal D/o Baldev Ram, Aged About 31 Years,
R/o Ward No. 1, Bijyawali Dhani, Post Hanspur,
Srimadhopur, District Sikar, Rajasthan.
4. Shrikrishna Chandra Sharma S/o Mahesh Kumar Shastri,
Aged About 34 Years, R/o Hammirpur Kalan,
Samrathpura, Tehsil Khandela, District Sikar, Rajasthan.
5. Dr. Virender Sharma S/o Mange Ram, Aged About 36
Years, R/o Near Delhi Public School, Bham Bholi, Yamuna
Nagar, Haryana.
6. Suman Lata Saini D/o Narendra Kumar Saini, Aged About
38 Years, R/o Ladpur Road, Vpo Kotkasim, District
Khairthal- Tijara, Rajasthan.
7. Rajani Mahawar W/o Neeraj Gupta, Aged About 39 Years,
R/o Near Old Post Office, Main Market, Kotkasim, District
Khairthal- Tijara, Rajasthan.
8. Yogendra Singh S/o Santoki Singh, Aged About 41 Years,
R/o Naiwara, Bharatpur, 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 Commissioner, Sanskrit Education, Shiksha Sankul,
Jln Marg, Jaipur.
----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:29385] (2 of 3) [CW-11208/2025]
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:29385] (3 of 3) [CW-11208/2025]
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
43-Shahenshah/-
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