Rajasthan High Court - Jodhpur
Arvind Dadhich vs The State Of Rajasthan ... on 13 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:22973]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9123/2025
1. Arvind Dadhich S/o Rameshwar Lal, Aged About 40 Years,
R/o Ghoshi Nada, Bhakat Sagar, District Nagaur,
Rajasthan. Presently Working As Guest Faculty In Shri B.r.
Mirdha Govt. College, Nagaur, Rajasthan.
2. Rahul Saraswat S/o Sanjay Saraswat, Aged About 27
Years, R/o Near Hanuman Mandir, Khatripura, Nagaur,
District Nagaur, Rajasthan. Presently Working As Guest
Faculty In Shri B.r. Mirdha Govt. College, Nagaur,
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.
3. The Principal Secretary, Finance Department, Government
Of Rajasthan, 1St Floor, Main Building, Government
Secretariat, Jaipur, Rajasthan.
4. The Principal, Shri B.r. Mirdha Government College,
Nagaur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Dependra Singh Shekhawat for
Mr. Shaurya Pratap Singh Rathore
For Respondent(s) : Mr. Deepak Bora, Dy.GC
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:-
"1. Issue an appropriate writ, order or direction in the
nature thereof, the respondents be directed to continue
the petitioners as Guest Faculty under the Vidhya Sambal
Yojna in Shri B.R. Mirdha Government College, Nagaur.
2. That the respondents may kindly be directed to
continue the petitioner and services of the petitioner may
not be terminated till Vidhya Sambal Yojna is operational
in Higher Education.
[2025:RJ-JD:22973] (2 of 2) [CW-9123/2025]
3. By appropriate writ, order or direction, the
respondent be directed not to replace the petitioners with
another set of contractual employees.
4. By appropriate writ, order or direction, the
respondents be directed to give petitioners preference as
Guest Faculty whenever a new recruitment process will
happen."
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.
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
267-SunilS/-
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