Rajasthan High Court - Jodhpur
Vedanta Limited vs Union Of India on 28 May, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:26620]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11225/2025
Mamta D/o Suva Lal, Aged About 28 Years, Ward No. 09,
Dulehpura, Khandela (Rural), Khandela, Sikar, Rajasthan-
332709
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
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. Finance Department, Through Its Principal Secretary, 1St
Floor, Main Building, Government Secretairat, Jaipur,
Rajasthan.
4. Principal And Nodal Officer, Dr. Bhimrao Ambedkar
Government College, Sri Ganganagar, Rajasthan
5. Principal, Choudhary Ballu Ram Godara Rajkiya Kanya
Mahavidyalaya, Having Its Office At Ravinder Path, Near
Bhagat Singh Chowk, Sri Ganganagar-335001
----Respondents
For Petitioner(s) : Mr. Pranav Bhardwaj
For Respondent(s) : Ms. Yashvi Khandelwal for
Mr. Praveen Khandelwal, AAG
HON'BLE MS. JUSTICE REKHA BORANA
Order
28/05/2025
1. Learned counsel for the petitioner submits that the
controversy rests covered by the judgment passed by a
Co-ordinate Bench of this Court in Yashoda & Ors. Vs. State of
Rajasthan & Ors.; S.B. Civil Writ Petition No.8220/2025
(decided on 01.05.2025). He submits that the petitioner would be
[2025:RJ-JD:26620] (2 of 4) [CW-11225/2025]
satisfied if the respondents are directed to decide the
representation of the petitioner in light of the aforesaid judgment.
2. In Yashoda's case (supra), the Court held as under:
"Heard learned counsel for the parties.
The present writ petition has been filed with the
following prayers:-
"(A) by an appropriate writ, order or direction,
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 2024-25 and for further
academic sessions too.
(B). By an appropriate writ, order or direction,
the respondents be directed to continue the
petitioners regularly till the Vidhya 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.
V/s GGTU & Ors., vide order dated 16.07.2024
(Annexure-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.
(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
[2025:RJ-JD:26620] (3 of 4) [CW-11225/2025]
titled Dr. Gautam Chand Maurya V/s State of
Rajasthan & Ors. (Annex.08) alongwith connected
matters, till the Vidhya Sambal Scheme is in
operation."
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.
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.
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."
3. In view of the submissions made, the present writ petition is
disposed of with a direction to the competent Authority/
respondent-Department to decide the representation of the
petitioners if filed within a period of fifteen days from now. The
representation be decided within a period of six weeks thereafter
[2025:RJ-JD:26620] (4 of 4) [CW-11225/2025]
in accordance with law and keeping in view the observations made
in the case of Yashoda (supra).
4. It is made clear that aforesaid direction to decide the
representation has been issued only with a view to ensure
expeditious redressal of petitioner's grievance.
5. The order has been passed based on the submissions made
in the petition and by learned counsel for the petitioner before this
Court. The respondents would be free to examine the veracity of
the submissions made in the petition and only in case, the
averments made therein are found to be correct, appropriate
orders would be passed in favour of the petitioner.
6. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
323-C/5-Devanshi/-
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