Rajasthan High Court - Jodhpur
Dr. Banwari Lal Kuldeep vs The State Of Rajasthan ... on 27 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:25881]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11072/2025
1. Dr. Banwari Lal Kuldeep S/o Bhagirath Kuldeep, Aged
About 38 Years, R/o Vpo Amarsar, Tehsil Shahpura,
District Jaipur, Rajasthan.
2. Narbada Kumari Yadav D/o Kana Ram Yadav, Aged About
36 Years, R/o E-8, Kardhani Yojana, Govindpura, Kalwar
Road, Jhotwara, Jaipur, Rajasthan.
3. Nanoo Ram Meena S/o Shri Narain Meena, Aged About 36
Years, R/o Village Akeda Doongar, Post Akhepura, Tehsil
Amer, District Jaipur, Rajasthan.
4. Mahaveer Singh Sindal S/o Bhanwar Singh Sindal, Aged
About 40 Years, R/o Kamba, Tehsil Ahore, District Jalore,
Rajasthan.
5. Prakash Bunkar S/o Mangi Lal Bunkar, Aged About 32
Years, R/o Nadi Darwaja, Amet, Rajsamand, Rajasthan.
6. Dr. Rekha Saroj D/o Om Prakash Saroj, Aged About 40
Years, R/o A-11, Sahkar Nagar, Ward No. 9, Kalwar Road
Jhotwara, Jaipur, Rajasthan.
7. Dr. Suman Sharma W/o Bhupesh Mudgal, Aged About 40
Years, R/o 104, Gurunanak Colony, Ranjeet Nagar,
Bharatpur, Rajasthan.
8. Alpna Kumari D/o Bal Mukund, Aged About 36 Years, R/o
Jatav Basti, Jaghina Gate, Mohalla Gopalgarh, Bharatpur,
Rajasthan.
9. Ratan Lal S/o Bhinwa Ram, Aged About 42 Years, R/o
Pana Ki Dhani, Ward No.7, Dhanawata, Inderpura,
Jhunjhunu, Rajasthan.
10. Dr. Mohan Lal Kur S/o Ganga Ram Kuri, Aged About 39
Years, R/o 97, Dhayalo Ki Dhani, Banshipura, Jobner,
Jaipur, 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.
----Respondents
(Downloaded on 27/05/2025 at 09:45:55 PM)
[2025:RJ-JD:25881] (2 of 3) [CW-11072/2025]
For Petitioner(s) : Mr. Hansraj Nimbar
For Respondent(s) : Mr. Piyush Bhandari for
Dr. Praveen Khandelwal, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
27/05/2025
Heard learned counsel for the parties.
The present writ petition has been filed with the following
prayers:-
"1. By 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 Guest Faculty under the Vidya Sambal Yojna."
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.
[2025:RJ-JD:25881] (3 of 3) [CW-11072/2025]
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, 18.03.2025, 20.03.2025 & 28.04.2025 issued by the
respondents expeditiously.
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 his 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
302-SanjayS/-
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