JYOTI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard finally with the consent of parties.

(2.) Petitioner has preferred this writ petition challenging the impugned order dated 21.02.2012 as well as order dated 03.05.2012, passed by the respondent-Rajasthan State Agriculture Marketing Board, Jaipur, whereby petitioner was ordered to be sent on deputation to the Rajasthan Elementary Education Council, Jaipur for a period of one year.

(3.) Submission of the learned counsel for petitioner is that petitioner has not given any consent for her deputation and without her consent, she could not be sent on deputation, therefore, impugned orders are contrary to the provisions of law and the same are liable to be quashed and set aside by this Court. In support of his submissions, learned counsel for petitioner relied upon the judgment of Hon'ble Apex Court in State of Punjab & Ors. Vs. Inder Singh & Ors. etc., 1997 5 SLR 789 and the judgment of Co-ordinate Bench of this Court in Smt. Shashi Mehta Vs. State of Rajasthan & Anr.,2006 9 RDD 4882.