SHIV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The factual matrix of the case is that the petitioner was initially appointed on the post of Biologist after being selected through direct recruitment conducted by the Rajasthan Public Service Commission (for short 'the RPSC') under the Medical and Health Department and was posted at Bharatpur and later on he was confirmed on the post of Biologist in State service w.e.f. 10/9/1982 vide order dtd. 25/9/1982.

(2.) The Office of Deputy Chief Medical and Health Officer (Malaria), Bharatpur on 24/5/1983 issued one No Objection Certificate (for short 'the NOC') to the petitioner for taking up a job under the Ministry of Health Kingdom of Saudi Arabia. On 16/6/1983, the petitioner intimated the Director (Public Health, Medical and Health Services), Rajasthan about his selection and appointment in the Ministry of Health Kingdom of Saudi Arabia. In view of the application submitted by the petitioner, the Government of India, Ministry of Home Affairs, Department of Personnel & A.R. vide letter dtd. 1/7/1983 intimated to the petitioner that they have no objection in taking up the assignment with the Government of Saudi Arabia if the employer i.e. Government of Rajasthan is agreeable to relieve him for taking up the assignment. In furtherance of the application and NOC issued by the Government of India, the Government of Rajasthan, Medical and Public Health Department issued a NOC on 8/7/1983 stating that the Governor of Rajasthan has no objection if the petitioner joins the foreign assignment as an Entomologist. In the aforesaid NOC dtd. 8/7/1983 it was also mentioned that the lien of the petitioner will be maintained on the post with the Rajasthan Government. After issuing NOC and the relieving order by the respondents, the petitioner joined in foreign assignment. On 20/1/1988, contract for foreign assignment of the petitioner was renewed. On 9/2/1988, the Embassy of India, Riyadh (Saudi Arabia) also wrote a letter to the Secretary, Government of Rajasthan, recommending for extension of deputation period of the petitioner. The period for foreign assignment was extended from time to time and the petitioner was relieved from foreign assignment on 13/9/2009 to join his parent department under the Government of Rajasthan. The petitioner after being releived from the foreign assignment, on 23/9/2009 submitted his joining before the Medical and Health Department, Government of Rajasthan, for assuming the duty on the post of Biologist, which is still lying vacant. Certain representations were also submitted by the petitioner before the respondents authorities, which are part of the record, for allowing him to join on the post of Biologist.

(3.) Pursuant to the representations submitted by the petitioner, the Directorate of Medical and Health Services, Government of Rajasthan issued a letter dtd. 2/9/2021 to the petitioner demanding certain information for grant of service and retiral benefits. In response to the letter dtd. 2/9/2021, the petitioner submitted a representation along with the relevant documents on 21/9/2021, 22/9/2021 and also a notice for demand of justice on 3/3/2022.