Rajasthan High Court - Jodhpur

Dr Ramniwas Bishnoi vs The State Of Rajasthan on 8 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Civil Writ Petition No. 7214/2025

1.    Dr Ramniwas Bishnoi S/o Raja Ram Bishnoi, Aged About
      42 Years, R/o Khichar Niwas Ke Samne Old Shiv Badi,
      Sardar Patel Nagar, Bikaner (Raj.) At Present Working At
      Government       Girls     College,       Napasar,        Bikaner    (Raj.).
      Assistant Professor - Geography).
2.    Dr. Deepa Sethi W/o Gur Mohan Sethi, Aged About 43
      Years, R/o 2D68 Jai Narayan Vyas Colony, Bikaner (Raj.)
      At Present Working At Government Girls College, Napasar,
      Bikaner (Raj.). Assistant Professor - Sanskrit).
3.    Dr. Uma Dubey W/o Manish Dubey, Aged About 50 Years,
      R/o Dda Mig Flats, Pocket 2 Ramphal Chowk, Dwarka
      Sector 7, South West Dehli, At Present Working At
      Government       Girls     College,       Napasar,        Bikaner    (Raj.).
      Assistant Professor - History).
4.    Kaajal Bohra W/o Vivek Bohra, Aged About 38 Years, R/o
      Nathusar Gate Ke Bahar, Bikaner (Raj.) At Present
      Working At Government Girls College, Napasar, Bikaner
      (Raj.). Assistant Professor - English Literature).
5.    Shachi Vyas W/o Ramdev Vyas, Aged About 40 Years, R/o
      F272, Murlidhar Vyas Colony, Bikaner (Raj.) At Present
      Working   At     Government            Maharani          Sudarshan     Girls
      College, Bikaner (Raj.). Assistant Professor - Music).
6.    Sukhpal Kaur W/o Kuljeet Singh, Aged About 54 Years,
      G118 Samta Nagar, Urmul Dairy Ke Pass, Bikaner (Raj.)
      At Present Working At Government Girls College, Napasar,
      Bikaner (Raj.). Assistant Professor - Political Science).
                                                                 ----Petitioners
                                  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 The Principal Secretary, 1St
      Floor, Main Building, Government Secretariat, Jaipur,
      Rajasthan.
4.    Principal And Nodal Officer, Government Dungar College,

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                                     (2 of 3)                        [CW-7214/2025]


       Bikaner, Rajasthan.
5.     Principal, Government Girls College, Napasar.
6.     Principal, Government Maharani Sudarshan Girls College,
       Bikaner.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Ramniwas Choudhary &
                               Mr. Sawar Lal Manda
For Respondent(s)        :     Mr. Deepak Bora



       HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/05/2025

Heard learned counsel for the parties.

The present writ petition has been filed with the following

prayers:-

"a. By an appropriate writ, order or directions, the respondents be directed to continue the petitioners on the post of Guest Faculty in their respective subject under Vidhya Sambal Yojna and respondent may be restrained from replacing the petitioner guest faculty with another set of guest faculty.

b. By an appropriate writ, order or direction, the respondents be directed to cor continue the petitioner in the Guest Faculty till the regular selections are held and all the vacant posts Professor/Lecturer in of Assistant the Government College filled up by the respondents under the Rajasthan College Education Rules, 1986.

c. By an appropriate writ, order or direction, the respondents be directed to continue the petitioners as Guest Faculty in University and grant minimum pay-scale of Assistant Professor with all consequential benefits.

d. By an appropriate writ, order or direction, the respondents be directed to continue the petitioners in the Guest Faculty till the regular selections are held and all the vacant posts of Assistant Professors are filled up by the respondents in the respective subject upon which petitioners are working.

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e. 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"

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.