Anju Sharma W/O Shri Avadesh ... vs State Of Rajasthan
2023 Latest Caselaw 330 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 459/2023

Anju Sharma W/o Shri Avadesh Sharma D/o Shri Kajod Mal
Sharma
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. C.P. Sharma For Respondent(s) : Mr. Rajneesh Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/01/2023

Petitioner, by way of instant writ petition, has assailed the

order dated 13.12.2022 (Annexure-10) wherein she has been

relieved from the post of Junior Assistant at Swami Vivekanand

Government Model School, Dudu, Jaipur to join at her parent

Department i.e. District Education Officer, Headquarter, Secondary

Education, Rajsamand. Petitioner challenge this order by way of

appeal before the Rajasthan Civil Services Appellate Tribunal,

Jaipur but after hearing, appeal has been dismissed on merits vide

order dated 30.12.2022.

It has been stated that petitioner was given appointment on

deputation for a period of one year vide order dated 5.8.2021 at

Dudu and it is not a case that petitioner was transferred on

deputation, therefore, without cancellation of her deputation, the

impugned order stands bad in law.

(2 of 2) [CW-459/2023]

Reliance has been placed on the judgment delivered in case

of Mrs. Shashi Singh Vs. State of Rajasthan [2017 (1) WLC

(Raj.) (UC) 180].

Heard.

Issue notice to respondents.

Counsel has put in appearance on behalf of respondents

No.4, 5 and 6 as Caveator and seeks time to file reply. He states

that the deputation period of one year of petitioner has already

come to an end.

List again on 19.1.2023.

In the meanwhile, reply be filed.

(SUDESH BANSAL),J

NITIN /37

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