RAM NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As all these writ petitions are of similar nature, the facts indicated in S.B. Civil Writ Petition No.7530/2022 (Naresh Kumar v. State of Rajasthan and Ors.) are taken into consideration.

(2.) These writ petitions have been filed by the petitioners aggrieved against the advertisement dtd. 11/5/2022 (Annex.8), whereby, the respondents have advertised various posts for being filled in by way of deputation.

(3.) Learned counsel appearing for the respondent - Council made submissions that the decision to put to an end the deputation has been taken qua 4 posts i.e. Programme Officer, Resource Person, Assistant Project Coordinator and Assistant Director by the respondents for all those, who have completed 3 years/more than 3 years on deputation with the respondents, based on which, treating the posts as vacant, the advertisement has been issued.