Rajasthan High Court - Jodhpur
Ram Prakash Bhari vs State Of Rajasthan (2025:Rj-Jd:26459) on 28 May, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:26459]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10695/2025
1. Ram Prakash Bhari S/o Shri Chhitar Mal Bhari, Aged
About 36 Years, R/o Village Radhakishanpura Post
Bagdawa, Tehsil Peeplu Distt. Tonk (Raj.) Presently
Working As A Assistant Professor Political Science (V.s.y.)
Govt. Girls College Badaguda Sojat Pali (Raj.).
2. Sajjan Singh Rathore S/o Shri Hanumant Singh Rathore,
Aged About 40 Years, R/o Village Dhoondha Lambodi,
Post Guda Kalan Distt Pali (Raj.) Presently Working As
Assistant Professor History (V.s.y.) Govt. Girls College
Badaguda Sojat Pali (Raj.).
3. Kishan Bhambhu S/o Shri Arjun Ram, Aged About 28
Years, R/o Village Paliyas, Tehsil Degana Distt. Nagaur
(Raj.) Presently Working As Assistant Professor Home
Science (V.s.y.) Govt. Girls College Badaguda Distt. Pali
(Raj.).
4. Champa Lal Kumawat S/o Shri Mangilal Kumawat, Aged
About 42 Years, R/o Village Kumawaton Ka Bass Lambiya,
Tehsil Jaitaran Distt. Pali (Raj.) Presently Working As
Assistant Professor Hindi (V.s.y.) Govt. Girls College
Badaguda Sojat Distt. Pali (Raj.).
5. Mukesh Kumar Devanda S/o Shri Babu Lal Devanda, Aged
About 34 Years, R/o Ward No. 12 Devando Wali, Dhani
Rampura Dabri, Tehsil Aamer Distt. Jaipur (Raj.) Presently
Working As Assistant Professor Political Science (V.s.y.)
Govt. Girls College Kalandri Distt. Sirohi (Raj.).
6. Seema Verma W/o Shri Tarun Verma, Aged About 43
Years, R/o 48/81 Rajat Path Mansarovar Jaipur (Raj.)
Presently Working As Assistant Professor Geography
(V.s.y.) Govt. Girls College Kalandri Distt. Sirohi (Raj.).
7. Pushpa Tater W/o Shri Mahendra Singh Mehta, Aged
About 46 Years, R/o Sankhla Colony, College Road
Beawar, Distt. Ajmer (Raj.) Presently Working As
Assistant Professor Sociology (V.s.y.) Govt. Girls College
Bar Distt. Beawar (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
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[2025:RJ-JD:26459] (2 of 4) [CW-10695/2025]
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. The Principal Secretary, Department Of Finance,
Government Of Rajasthan, 1St Floor, Main Building,
Government Secretariat, Jaipur, Rajasthan.
4. Govt. Girls College, Badaguda Sojat Pali (Raj.) Through
Its Principal.
5. Govt. College Kalandri, Sirohi (Raj.) Through Its Principal.
6. Govt. Girls College Bar, Beawar (Raj.) Through Its
Principal.
----Respondents
For Petitioner(s) : Mr. Vinod Jhajharia through VC.
For Respondent(s) : Ms. Yashvi Khandelwal for
Dr. Praveen Khandelwal, AAG.
HON'BLE MS. JUSTICE REKHA BORANA
Order
28/05/2025
1. The present writ petition has been filed with the following
prayers:-
"i) By an appropriate writ, order of directions, the
respondent be directed to continue the petitioners on
the post of Guest Faculty in the College where they
are working in the present place of appointment
under Vidhya Sambal Yojna.
(ii) By an appropriate writ, order or direction, the
respondents be directed to continue the petitioners
as Guest Faculty in Government College where post
are lying vacant or at near-by place with minimum of
pay-scale of Assistant Professor with consequential
benefits.
(iii) By an appropriate writ, order or direction, the
respondents be directed to continue the petitioners in
[2025:RJ-JD:26459] (3 of 4) [CW-10695/2025]
the Guest Faculty till the regular selections are held
and all the vacant posts of Assistant
Professor/Lecturer in the Government College is filled
up by the respondents under the Rajasthan College
Education Rules, 1986;(iv) By an appropriate writ,
order or direction, the respondents 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.
(v) By an appropriate writ, order or direction, the
respondents be directed to carry out the Transfer
process, Deputation process and appointment of
RPSC of the regularly selected Assistant Professors
after appropriately placing the petitioners Assistant
Professors working under Vidya Sambal Yojna on the
other vacant post in Colleges in Rajasthan.
(vi) By an appropriate writ, order or direction, the
respondents directed to continue the petitioners in
the services of Vidya Sambal Assistant Professors
from the period 1 July 2025 to 30 April 2026, they
should be included in examination related work as
well as in admission process and the respondents
may kindly be directed to pay salary of summer
vacations to the petitioners.
(vii) By an appropriate writ, order or direction, the
respondents be directed to disburse the salary to the
petitioner's time to time and if there is any delay
caused then interest upon such payment may be
issued.
(viii) In the alternative, without prejudice to the
above, by an appropriate writ, order or direction, the
respondents be directed to continue the petitioners
on contract basis under the Rajasthan Employment
of Contractual Employees against Civil Posts Rules,
2022, with all consequential benefits and directions."
2. Learned counsel for the petitioners submits that the
petitioners would 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
into consideration the judgments rendered by this Court as well as
circulars issued by the respondents.
[2025:RJ-JD:26459] (4 of 4) [CW-10695/2025]
3. Learned counsel for the respondents submits that in case
such representation is filed, the same shall be considered and
decided expeditiously, while considering the circulars issued by the
respondents.
4. 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 into consideration 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.
5. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
308/C-5/KashishS/-
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