ROHIT YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 30/3/2022 (Annex. 6) issued by respondents No. 7 and 8, whereby following the directions given by the State dtd. 15/3/2022 (Annex. 5), putting to an end of the working arrangement and deputations, the petitioner has been sent back to the place, from where the petitioner was sent under the working arrangement.

(2.) It is, inter-alia, indicated in the petition that the petitioner was recruited as Nursing Tutor by order dtd. 19/6/2014. The petitioner, who was posted at GNMTC, Udaipur, under the working arrangement was posted at State Nodal Centre, Udaipur by order dtd. 21/12/2015 (Annex. 2), on 9/9/2017 the Principal, R.N.T. Medical College, Udaipur directed that as the State Nodal Centre is working under the Nursing College, those working at the State Nodal Centre, would also discharge the work allotted by the College alongwith teaching at the College.

(3.) Submissions have been made that besides the petitioner, several other employees have been sent to Nursing College under the working arrangement/deputation, however, on account of passing of the order dtd. 15/3/2022 (Annex. 5), whereby the State by way of a policy has put to end all the working arrangement/deputations, the petitioner has been singled-out for putting to an end his working arrangement.