[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Ranveer Singh vs State Of Rajasthan (2026:Rj-Jd:14666) on 28 March, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:14666]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7035/2026
Ranveer Singh S/o Rajendra Prasad, Aged About 29 Years, R/o
Village Geedawala Post Simarla Tehsil Shrimadhopur District
Sikar, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Department School Education, Secretariat, Jaipur
2. Director, Secondary Education, Rajasthan, Bikaner.
3. Director, Elementary Education, Rajasthan, Bikaner.
4. State Project Director, Siksha Sankul, Jaipur.
5. Principal, Swami Viekanand Govt. Model School, Gangrar,
Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawla
For Respondent(s) : --
HON'BLE MR. JUSTICE FARJAND ALI
Order
28/03/2026
1. The petitioner was sent on deputation four years ago and,
even after completion of the said period, has not been repatriated.
Being aggrieved thereby, he has approached this Court.
2. It is submitted that the respondents have issued an order
dated 18.09.2019 directing that employees who have completed a
minimum of four years' service in Vivekanand Model Schools be
relieved and repatriated to their parent departments.
2. The issued involved in this case has elaborately been dealt
with by a Coordinate Bench of this Court in the case of Prakash
Chandra Daroga Vs. State of Rajasthan & Ors. in S.B. Civil Writ
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[2026:RJ-JD:14666] (2 of 4) [CW-7035/2026]
Petition No.1877/2024 (Annexure-3). For ready reference,
relevant paragraphs of the said judgment are reproduced
hereinbelow:-
"5. First and foremost, reference may be had to judgment
rendered in Rajesh Lamba Vs. State of Rajasthan & Ors. :
S.B. Civil Writ Petition No.179/2022, decided on
09.05.2022 by a Co-ordinate Bench of this Court in
somewhat similar circumstances. The case of the
petitioner, in light of the factual narrative herein-above,
appears to be squarely covered by the said judgment,
which is reproduced hereinbelow:
"This writ petition has been filed by the
petitioner seeking direction to respondent No.3 to
relieve the petitioner from deputation for joining
pursuant to the order of petitioner's posting dated
14.8.2021.
Submissions have been made that the petitioner
was sent on deputation for a period of one year by
order dated 5.8.2021, he was relieved on 7.8.2021 and
joined on deputation post on 10.8.2021, however, the
order dated 14.8.2021 came to be passed by
respondent Nos. 1 and 2 i.e. the Parent Department
transferring the petitioner to a School at Chachundra,
District Ajmer. The petitioner sought his relieving from
the deputation place for joining pursuant to order of
transfer dated 14.8.2021, which was not
accepted/responded and, therefore, the present
petition has been filed.
On notices being issued, the respondent No.3
has filed response to the petition, inter alia, indicating
that the petitioner has been sent on deputation for a
period of one year and that as soon as that one year
period would be completed i.e. on 9.8.2022, the
petitioner would be relieved and prior to that, relieving
the petitioner would disturb the academics at the
School of respondent No.3, which cannot be in the
interest of students.
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[2026:RJ-JD:14666] (3 of 4) [CW-7035/2026]
I have considered the submissions made by
learned counsel for the parties and have perused the
material available on record.
A perusal of the order dated 5.8.2021 (Annex.2)
clearly reflects that the petitioner has been sent on
deputation under Rule 144A of RSR for a period of 'one
year', pursuant thereto the petitioner was relieved on
7.8.2021 and he joined at the School on deputation on
10.8.2021.
Apparently, the respondent Nos. 1 and 2
oblivious of the order of the petitioner's posting order
dated 5.8.2021 within a period of 4 days i.e. on
14.8.2021 accorded posting to the petitioner at
different School by indicating his place of 'present
posting' as the place from where he had already left for
deputation with respondent No.3. The petitioner for
reasons best known to him sought enforcement of the
order of transfer dated 14.8.2021 and sought to be
relieved by the respondent No.3.
The submissions made by counsel for the
respondent No.3 regarding the fact that the petitioner
having not completed the period of one year, on which
he has been sent on deputation, relieving him at this
stage, is likely to disturb the academics of the School of
respondent No.3 appears to be totally justified.
Learned counsel for the respondent has further
assured that the petitioner would be relieved as soon
as the period of deputation is over.
In view of the above fact situation, wherein the
petitioner has been sent on deputation for a period of
one year, which period is not over and the respondent
No.3 is ready to relieve the petitioner once the period
of deputation is over, the petition filed by the petitioner
is disposed of. The respondent No.3 shall relieve the
petitioner on completion of deputation for joining at the
Parent Department on or before 10.8.2022."
6. The respondents issued order dated 18.09.2019, to
relieve employees, who had completed minimum 04
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[2026:RJ-JD:14666] (4 of 4) [CW-7035/2026]
years' service in Vivekanand Model Schools and return
them to their original departments. The petitioner has
been working in Swami Vivekanand Model School,
Gangrar since 14.08.2019. In the light of the aforesaid,
the instant petition is disposed of with a direction to the
respondents to relieve the petitioner from the current
post of Senior Physical Instructor on or before the
completion of the current academic session, keeping in
view the larger public interest and the career of the
students who are currently undergoing education in the
classes in which the petitioner has been deputed. It is,
however, made clear that in case a substitute teacher for
the post on which the petitioner is currently discharging
duties is already available, the needful shall be done
within a period of eight weeks.
7. Liberty is, however, granted to the respondents to
seek clarification or modification of the order in case it is
found that the petitioner's case is not covered by the
aforesaid judgment.
8. Pending application, if any, also stands disposed of."
3. In view of the above, the writ petition is allowed. The
respondent-department is directed to relieve the petitioner and
repatriate him to his parent department at the earliest.
4. Needless to say, the directions contained in paragraph No. 7
of the order supra shall also apply to the present case.
5. The stay petition, as well as all pending applications, if any,
stand disposed of.
(FARJAND ALI),J
11-Samvedana/-
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