RAJKUMAR Vs. NATIONAL HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) The facts as noted from the writ petition and so highlighted by Mr. V.K. Garg, learned Senior Counsel appearing for the petitioner are that the petitioner is a Judicial Officer of Rajasthan Higher Judicial Service (District & Sessions Judge). On April 3, 2018, the respondent, National Human Rights Commission ('NHRC', for short), issued an advertisement inviting the applications for appointment to the post of Presenting Officer ('PO', for short) in the respondent / NHRC by deputation failing which by re-employment / contract.

(3.) On August 2, 2019, the petitioner being found eligible for deputation was shortlisted for the interview. On October 7, 2019, the petitioner was appointed to the post of PO on deputation initially for a period of one year. His appointment was to be governed by the terms of DoP&T OM dated June 17, 2010. The petitioner joined the post on October 01, 2019. The period of one year had expired on September 30, 2020. On September 25, 2020, the petitioner gave his willingness for extension of his tenure for one more year. According to Mr. Garg, on October 29, 2020 even the parent department (Rajasthan High Court) of the petitioner gave its concurrence for extension of deputation term of the petitioner for a further period of one year w.e.f October 1, 2020 till September 30, 2021 to the respondent / NHRC. Accordingly, on November 18, 2020, the tenure of deputation of the petitioner was extended for a further period of one year pursuant to the approval of the competent authority and the same was conveyed to his parent department.