Rajasthan High Court - Jodhpur

Yashoda vs State Of Rajasthan (2025:Rj-Jd:20776) on 1 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:20776]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8220/2025

1.       Yashoda W/o Shri Amrit Lal, Aged About 40 Years, R/o
         342, Shitla Chowk, Pali. At District Pali, Rajasthan.
         Working At Government Girls College Rani (Pali-Marwar)
         District Pali. (Assistant Professor - English Literature).
2.       Dr. Anju Awasthi W/o Shri Deepak Awasthi, Aged About
         53 Years, R/o 2A, Ramapeer Colony, High Court Colony,
         Jodhpur. Working At Government Girls College Rani (Pali-
         Marwar)          District      Pali.    (Assistant        Professor      -     Hindi
         Literature).
3.       Ramesh Choudhary S/o Shri Khiva Ram, Aged About 31
         Years, R/o Bera Kharchiya Village Bhinwali Post Rajola
         Khurd Via Sojat Road Tehsil Marwar Junction District Pali.
         Working At Government College Deoli Kallan, Beawar.
         (Assistant Professor - Geography).
4.       Dr. Anshu Rajpurohit D/o Shri Dr. N.s. Purohit, Aged
         About 51 Years, R/o A-68 Karni Nagar (Lalgarh) In Front
         Of Doordarshan Tower, Near Narender Bhawan Bikaner.
         Working          At    Government           College       Deshnok,       Bikaner
         (Assistant Professor - English Literature).
5.       Dr. Bharat Lal Meena S/o Shri Ramniwas Meena, Aged
         About        42       Years,      R/o      Banota,        Nindarda,          District
         Sawaimadhopur. At Present Working At Government Girls
         College,         Kishangarh,           Ajmer      (Assistant      Professor        -
         Geography).
6.       Dr. Neelam Sharma D/o Shri Ramprasad Sharma, Aged
         About       51     Years,      R/o      Near     Water        Works     Old     City,
         Kishangarh, Ajmer. At Present Working At Government
         College Roopangarh, District Ajmer. (Assistant Professor -
         History).
                                                                          ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department             Of      Higher       And       Technical       Education,
         Secretariat, Jaipur.
2.       Commissioner, Commissionerate Of College Education,
         Block-4, Shiksha Sankul, Jln Marg, Jaipur.
3.       Joint       Secretary,         Hrd,     Commissionerate            Of        College

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         Education, Block-4, Shiksha Sankul, Jln Marg, Jaipur.
4.       Principal, Government Girls College Rani (Pali-Marwar),
         District Pali (College Being Run Under Raj-Ces Society).
5.       Principal, Bangur Government Pg College, Pali (Nodal).
6.       Principal,   Government          College       Deoli      Kallan,   Beawar
         (College Being Run Under Raj-Ces Society).
7.       Principal, Government College Jaitaran Beawar (Nodal).
8.       Principal, Government College Deshnok, Bikaner. (College
         Being Run Under Raj-Ces Society).
9.       Principal,   Shri       Dungar     Government            College,   Bikaner
         (Nodal).
10.      Principal,   Government            College        Roopangarh,        Ajmer.
         (College Being Run Under Raj-Ces Society).
11.      Principal, Srkp Government College Kishangarh, Ajmer
         (Nodal).
                                                                   ----Respondents


For Petitioner(s)            :    Dr. Nikhil Dungawat
For Respondent(s)            :    Mr. Deepak Bora, Dy.GC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/05/2025

Heard learned counsel for the parties.

The present writ petition has been filed with the following

prayers:-

"(A) by an appropriate writ, order or 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

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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 titled Dr. Gautam Chand Maurya V/s State of Rajasthan & Ors. (Annex.08) along with 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.