Rajasthan High Court - Jodhpur
Mamta Vishnoi vs The State Of Rajasthan ... on 13 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:22972]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8647/2025
1. Mamta Vishnoi D/o Shri Chaina Ram, Aged About 32
Years, R/o B. Dhani, Sanchore, Jalore, Rajasthan, At
Present Working At Government College, Chitalwana,
Jalore (Assistant Professor - History).
2. Chhagan Lal Parmar S/o Shri Mula Ram, Aged About 36
Years, R/o Indra Public School, Rebariyo Ki Dhani,
Bhinmal, Jalore, Rajasthan, At Present Working At
Government Shastri Sanskrit College, Siwada Chouhan,
Jalore (Assistant Professor - Hindi).
3. Dharmendra Sundesha S/o Shri Babulal Sundesha, Aged
About 30 Years, R/o Jagnath Mahadev Gali No. 2,
Rajendra Nagar, Jalore, Rajasthan, At Present Working At
Shri Rajendra Suri Kundan Jain Government Girls College,
Jalore (Assistant Professor - Political Science).
4. Naresh Kumar S/o Shri Naga Ram, Aged About 31 Years,
R/o Maliyo Ki Dhani, Mirpura Road, Bhinmal, Jalore,
Rajasthan, At Present Working At Government College,
Chitalwana, Jalore (Assistant Professor - Political
Science).
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Higher And Technical Education,
Secretariat, Jaipur.
2. The Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur.
3. The Commissioner, College Education, Block-4, Shiksha
Sankul, Jln Marg, Jaipur.
4. Nodal Officer Cum Principal, Vir Viram Dev Government
Pg College, Jalore.
5. Principal, Government College, Chitalwana, Jalore.
6. Principal, Shri Rajendra Suri Kundan Jain Government
Girls College, Jalore.
7. Principal, Government Shastri Sanskrit College, Siwada
Chouhan, Jalore.
----Respondents
(Downloaded on 13/05/2025 at 09:50:25 PM)
[2025:RJ-JD:22972] (2 of 3) [CW-8647/2025]
For Petitioner(s) : Dr. Ashok Choudhary
For Respondent(s) : Mr. Deepak Bora, Dy.GC
Mr. Deepak Chandak for
Mr. B. L. Bhati, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
13/05/2025
Heard learned counsel for the parties.
The present writ petition has been filed with the following
prayers:-
"(i) The impugned advertisement dated 21.01.2025
(Annx.2) issued by the respondents may kindly be
quashed and set-aside.
(ii). The respondents may kindly be directed to continue
the petitioners on the post of Asstt. Professor (Guest
Faculty) under Vidhya Sambal Scheme.
(iii). In alternate the respondents may kindly be directed
to accord priority/preference to the petitioners for
appointment on the post of Asstt. Professor (Guest
Faculty) under Vidhya Sambal Scheme."
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, 18.03.2025, 20.03.2025 & 28.04.2025 issued by the
respondents expeditiously.
[2025:RJ-JD:22972] (3 of 3) [CW-8647/2025]
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
265-SunilS/-
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