Rajasthan High Court - Jodhpur
Vinod Kumar Rathi vs The State Of Rajasthan ... on 10 July, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:29962]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12632/2025
Vinod Kumar Rathi S/o Mularam Rathi, Aged About 36 Years, R/o
Near Khemka Sati Temple, Ward No.28, Churu, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Department
Of Higher Education, Government Of Rajasthan, Jaipur.
2. The Commissioner, College Education, Shiksha Sankul,
Jawahar Lal Nehru Marg, Jaipur.
3. Principal, Govt. College, Laxmangarh, Sikar.
----Respondents
For Petitioner(s) : Mr. Awar Dan Ujjwal
For Respondent(s) : Dr. Praveen Khandelwal, AAG with
Mr. Piyush Bhandari.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
10/07/2025
1. Heard learned counsel for the parties.
2. The present writ petition has been filed with the following
prayers:-
"(1) That the respondents may kindly be directed to
continue the services of the petitioners till regularly
selected candidates are available to occupy the post held
by the petitioners on the post of college lecturer under
Vidya Sambal Yojana.
(2) That the respondents may kindly be directed not to
replace the contractual service of the petitioners through
another set of contractual employee
(3). That the respondents may kindly be directed to
decide the representation of the petitioners"
3. However, learned counsel for the petitioners submits that the
petitioners will be satisfied if a liberty is granted to them to file an
[2025:RJ-JD:29962] (2 of 2) [CW-12632/2025]
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.
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
255-SanjayS/-
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