Anju Sharma W/O Shri Avadesh ... vs State Of Rajasthan
2023 Latest Caselaw 685 Raj/2

Citation : 2023 Latest Caselaw 685 Raj/2
Judgement Date : 19 January, 2023

Rajasthan High Court

Anju Sharma W/O Shri Avadesh ... vs State Of Rajasthan on 19 January, 2023

Bench: Sudesh Bansal

                                            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
                                                                                                    ----Respondent

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

HON'BLE MR. JUSTICE SUDESH BANSAL Order 19/01/2023 Petitioner by way of instant writ petition has assailed the order dated 13.12.2022, wherein petitioner has been relieved to join at her parent department without cancellation of her deputation.

Counsel for petitioner states that petitioner was posted on deputation and case of petitioner is not of transfer on deputation but appointment on deputation. Counsel has placed reliance on the judgment passed by the Coordinate Bench of this Court in case of Mrs. Shashi Singh Vs. State of Rajasthan [2017 (1) WLC (Raj.) (UC) 180]. Counsel for petitioner states that vide order dated 5.8.2021 as many as 74 persons were deputed, but only the petitioner has been relieved vide impugned order dated 13.12.2022, hence, petitioner has been discriminated with other similarly situated persons.

Heard.

Matter requires consideration.

Admit.

In the meanwhile, order dated 13.12.2022 shall remain stayed and petitioner may continue to work at place where she was working prior to passing of impugned order date 13.12.2022.

List for final hearing after six weeks.

(SUDESH BANSAL),J NITIN /111