Dr. Anamika Lata vs The State Of Rajasthan ...
2026 Latest Caselaw 4460 Raj

Citation : 2026 Latest Caselaw 4460 Raj
Judgement Date : 24 March, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Dr. Anamika Lata vs The State Of Rajasthan ... on 24 March, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:13784]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6336/2026

1.       Dr. Anamika Lata D/o Shri Anand Kumar Lata, Aged About
         33 Years, R/o Sector 12, House No. 59, Near Govt. High
         School,      Behind          Mamta          Hospital,        Hanumangarh,
         Rajasthan, At Present Working At Government College,
         Lalgarh Jatan, Sriganganagar (Assistant Professor English
         Literature).
2.       Manoj Kumar Bhakar S/o Shri Mahaveer Singh Bhakar,
         Aged About 27 Years, R/o Village Mehaliya, P.o. Malsisar,
         Bhojala, Hanumangarh, Rajasthan At Present Working At
         Government College, Rawatsar, Hanumangarh (Assistant
         Professor Physics).
                                                                       ----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 Cum Principal, Dr. Bhimrao Ambedkar Government
         College, Sriganganagar.
5.       Nodal Officer Cum Principal, Government Girls College,
         Sadulshahar.
6.       Nodal Cum Principal, S.n.d.b. Government College, Nohar.
7.       Principal, Government College, Rawatsar, Hanumangarh.
8.       Principal,      Government               College,          Lalgarh    Jatan,
         Sriganganagar.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sumer Singh
For Respondent(s)            :     Mr. Ravindra Jala, AAAG for
                                   Mr. SS Ladrecha, AAG



                HON'BLE MR. JUSTICE FARJAND ALI

(Uploaded on 25/03/2026 at 04:20:10 PM)

[2026:RJ-JD:13784] (2 of 4) [CW-6336/2026]

Order

24/03/2026

1 The issue involved in the present case relates to the

engagement of guest faculties in various subjects under the Vidya

Sambal Yojna and other similar schemes in higher education

institutions. The controversy essentially relates to whether such

teaching posts in colleges should continue to be held by the

existing guest faculties or be opened for fresh appointments in

each academic session.

2. This issue involved in the present case has already been

considered by the Hon'ble Division Bench of this Court at Jaipur in

the case of State of Rajasthan & Ors. Vs. Ram Chaturvedi & Ors.

(D.B. Special Appeal Writ No. 903/2023), decided on 19.09.2025,

wherein the Court took note that the State of Rajasthan, in the

year 2021, introduced the Vidya Sambal Yojna to engage experts

and experienced teachers/trainers as guest faculties in educational

institutions wherever more than 60% of the sanctioned posts were

lying vacant, with the objective of ensuring continuity of teaching

and completion of students' courses.

3. Learned counsel for the respondents submitted that the Hon'ble

Division Bench of this Court vide order dated 09.10.2025 passed

in the case of Dr. Shashi Pandit Vs. The State of Rajasthan & Ors.

(D.B. Spl. Appl. Writ No. 1270/2025) and other connected

matters, referred the issue covered in the present writ petition by

referring to another judgment of the Hon'ble Division Bench of this

Court at Jaipur in the case of State of Rajasthan & Ors. Vs. Ram

Chaturvedi & Ors. (supra).

(Uploaded on 25/03/2026 at 04:20:10 PM)

[2026:RJ-JD:13784] (3 of 4) [CW-6336/2026]

4. Relevant portion of the order dated 09.10.2025 passed in the

case of Ram Chaturvedi & Ors. (supra) is reproduced hereunder:

"4. The Hon'ble Coordinate Bench of this Court, vide its order dated 19.09.2025, while according due weightage to the experience of guest faculties, arrived at the following conclusion:-

1."After carefully considering the judgment passed by the learned Single Judge of this Court in the matter of Ram Chaturvedi & Ors. (supra) as well as the judgment of the Hon'ble Supreme Court in the matter of Manish Gupta & Ors. (supra), we deem it just and proper to dispose of these appeals and modify the judgment dated 23.08.2023 passed by the learned Single Judge as follows:-

2.(1) The respondents/original petitioners/ applicants are entitled to continue on their respective posts till they are replaced by existing regular employees or regularly selected candidates through RPSC.

3.(2) The respondents/original petitioners/ applicants would be continued on their posts provided that sufficient number of students are available for the particular course(s) for which they were appointed.

4.(3) The respondents/original petitioners/ applicants would be entitled to honorarium at the rate of Rs.800/- per hour as is being paid to them presently or to be modified by the State from time to time.