OM PRAKASH KHUNTELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the parties are in agreement that the issue involved in these writ petitions has been considered and decided by the Co-ordinate Bench of this Court at Principal Seat, Jodhpur in the matter of Ram Naresh v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 8645/20222) and other connected matters decided on 3/8/2022 wherein it has been held as under;

(2.) The challenge laid by the petitioners essentially is based on the instructions issued under Rule 144-A of RSR, which provides for a maximum period of 4 years of deputation and, in case, extension beyond 4 years is required, the same requires approval from the department.

(3.) The justification for taking a decision with regard to putting to an end the deputation at the end of 3 years/more than 3 years, has been submitted by way of additional affidavit, wherein, the respondents have inter alia indicated as under:-