Rajasthan High Court - Jodhpur
Dr. Kuldeep Singh Charan vs The State Of Rajasthan ... on 20 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:24313]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10476/2025
1. Dr. Kuldeep Singh Charan S/o Shri Anil Kumar Charan,
Aged About 45 Years, R/o Mogra Khurd, Jodhpur,
Rajasthan,at Present Working At Government College
Pipar City, Jodhpur (Assistant Professor- Geography)
2. Dr. Bhiv Singh S/o Shri Ranidan Singh, Aged About 35
Years, R/o Khirja Fateh Singh, Shergarh, Jodhpur,
Rajasthan, At Present Working At Government College
Samdari, Balotara (Assistant Professor- Rajasthani
Literature).
3. Dr. Ekta D/o Shri Vijar Sagar, Aged About 34 Years, R/o
75/76, 9Th Chopasani Road, Sargara Colony, Jodhpur, At
Present Working At Government Girls College Magra
Punjla, Jodhpur (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, Government College, 1St
Puliya, Chopasani Housing Board, Jodhpur.
5. Nodal Officer Cum Principal, Sita Devi Chunnilal Bardiya
Government Girls College, Pipar City, Jodhpur.
6. Principal, Government College, Pipar City, Jodhpur.
7. Nodal Officer Cum Principal, Government P.g. College,
Barmer.
8. Nodal Cum Principal, Mbr Government P.g. College,
Balotara.
9. Principal, Government College, Samdari, Balotara.
(Downloaded on 21/05/2025 at 09:43:27 PM)
[2025:RJ-JD:24313] (2 of 3) [CW-10476/2025]
10. Principal, Government Girls College, Magra Punjla,
Jodhpur.
----Respondents
For Petitioner(s) : Dr. Ashok Choudhary
For Respondent(s) : Dr. Praveen Khandelwal, AAG with
Ms. Yashvi Khandelwal
Mr. Deepak Bora, Dy.GC
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
20/05/2025
Heard learned counsel for the parties.
The present writ petition has been filed with the following
prayers:-
"(i) The impugned advertisement dated 31.01.2025 &
05.02.2025 (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
[2025:RJ-JD:24313] (3 of 3) [CW-10476/2025]
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
252-SunilS/-
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