Rajasthan High Court - Jodhpur
Dr. Kalpna vs State Of Rajasthan (2025:Rj-Jd:24886) on 22 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:24886]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10255/2025
1. Dr. Kalpna D/o Shri Amilal, Aged About 35 Years, R/o
Ward No. 19 (New Ward 24), Dulmani, Pilibanga, District
Hanumangarh. At Present Working At Government Girls
College Hanumangarh. (Assistant Professor Geography).
2. Balveer Singh Rathore S/o Vishan Singh Rathore, Aged
About 42 Years, R/o Khinawari House, Near New Post
Office, Sanderao Road, Falna (City), District Pali, At
Present Working At Government Girls College, Sheoganj,
District Sirohi. (Assistant Professor - Hindi Literature).
3. Khetpal Rawal S/o Shri Shanti Lal, Aged About 35 Years,
R/o 48, Ayudhyapuram Colony, Koliwara Road, Sumerpur,
District Pali, At Present Working At Government Girls
College, Sheoganj, District Sirohi. (Assistant Professor
Geography).
4. Shivam Goyal S/o Shri Jagdish Goyal, Aged About 33
Years, R/o 3-E-71, New Housing Board, Pali. At Present
Working At Government Girls College, Sheoganj, District
Sirohi. (Assistant Professor - English Literature).
5. Dr. Narayan Singh Solanki S/o Shri Ram Solanki, Aged
About 52 Years, R/o House No. 54, Street No. 4, Shakti
Colony, Ratanada, Jodhpur. At Present Working At
Government Girls College, Panchala Siddha, District
Nagaur. (Assistant Professor - Political Science).
6. Dr. Dinesh Kumar S/o Shri Ghesu Lal, Aged About 46
Years, R/o Ram Mohalla, Gali No.3, Nagori Gate, Jodhpur.
At Present Working At Government Girls College Panchala
Siddha, District Nagaur. (Assistant Professor Hindi).
7. Dr. Om Prakash Mali S/o Shri Kana Ram, Aged About 55
Years, R/o Village Ward No. 3 Korio Ka Bas, Tehsil
Pokaran, District Jaisalmer. Working At Government
College Bhaniyana, Jaisalmer. (Assistant Professor
History).
8. Dr. Prema Ram S/o Shri Pokar Ram, Aged About 43 Years,
R/o 39, Arihant Enclave, Pal Road, Jodhpur. At Present
Working At Rana Ugam Singh Inda Government PG
College Balesar, District Jodhpur. (Assistant Professor -
Geography).
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Higher And Technical Education,
Secretariat, Jaipur.
2. Commissioner, Commissionerate Of College Education,
Block-4, Shiksha Sankul, Jln Marg, Jaipur.
3. Joint Secretary, HRD, Commissionerate Of College
Education, Block-4, Shiksha Sankul, Jln Marg, Jaipur.
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[2025:RJ-JD:24886] (2 of 4) [CW-10255/2025]
4. Principal, Government Girls College Hanumangarh.
(College Being Run Under Raj-CES Society).
5. Principal, Government Girls College Hanumangarh.
(Nodal).
6. Principal, Government Girls College, Sheoganj, District
Sirohi. (College Being Run Under Raj-CES Society).
7. Principal, S.M.P.B.J. Government College, Sheoganj,
District Sirohi. (Nodal).
8. Principal, Government Girls College Panchala Siddha,
District Nagaur. (College Being Run Under Raj-CES
Society).
9. Principal, B.R. Mirdha Government College Nagaur.
(Nodal).
10. Principal, Government College Bhaniyana, Jaisalmer.
(College Being Run Under Raj-CES Society).
11. Principal, Government Girls College Pokaran, Jaisalmer.
(Nodal).
12. Principal, Rana Ugam Singh Inda Government PG College
Balesar, District Jodhpur.
----Respondents
For Petitioner(s) : Dr. Nikhil Dungawat
For Respondent(s) : Dr. Praveen Khandelwal, AAG assisted
by Mr. Sunil Dutt Chavariya
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
22/05/2025
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 regularly
on the post of Assistant Professors (Guest Faculty) in the
College where they are working in the present place of
appointment under Vidhya Sambal Yojna for the current
academic session 2025 - 2026 and for further academic
sessions too.
[2025:RJ-JD:24886] (3 of 4) [CW-10255/2025]
B] By an appropriate writ, order or direction, the
respondents be directed to continue the Petitioners regularly
till the Vidya Sambal Yojana is operational in Higher
Education in the RAJCES Society Colleges until the vacant
post is filled by regular selection process.
C) By an appropriate writ, order or direction, the writ
petition may kindly be decided in the light of S.B. Civil Writ
Petition No. 42704/2024 Writ petition titled Dr. Mukesh
Kumar Prajapat & Ors. Vs. GGTU & Ors., vide order
dated 16.07.2024 (Annex.12), till all the vacant posts are
not filled under the Rajasthan Employment of Contractual
Employees against Civil Posts Rules, 2022 or by way of
regular direct recruitment through RPSC.
In alternative to above prayer,
D] By an appropriate writ, order or direction, the
respondents be directed to implement the directions passed
vide Order dated 23.05.2024 in the leading case no.
S.B.C.W.P. No. 6694/2022 titled Dr. Gautam Chand
Maurya Vs, State of Rajasthan & Ors. (Annex.08) 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 circulars dated 17.11.2021,
26.07.2024 (Annex.13), 18.03.2025(Annex.17), 20.03.2025
(Annex.16) & 28.04.2025 issued by the respondents expeditiously.
[2025:RJ-JD:24886] (4 of 4) [CW-10255/2025]
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
9-/Arun P/-
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