LAWS(RAJ)-2016-12-91

MRS. SHASHI SINGH W/O LATE DR. BRIJENDRA SINGH Vs. STATE OF RAJASTHAN THROUGH ITS SECRETARY TO WOMEN AND CHILD DEVELOPMENT DEPARTMENT, SECRETARIAT, JAIPUR

Decided On December 08, 2016
Mrs. Shashi Singh W/O Late Dr. Brijendra Singh Appellant
V/S
State Of Rajasthan Through Its Secretary To Women And Child Development Department, Secretariat, Jaipur Respondents

JUDGEMENT

(1.) Petitioner has preferred this writ petition seeking following prayers:-

(2.) Learned counsel for the petitioner at the threshold submitted that he is pressing the prayer no.3 and therefore, the same prayer is dismissed as pressed. The adjudication of prayers no.1 and 2 is accordingly made.

(3.) The petitioner was appointed as Child Development Project officer (for short, 'CDPO') vide order dated 17/11/1988 and thereafter he continued to discharge his duties accordingly. On 01/02/1994 an advertisement was published for the post of Project Director in the pay-scale of 3700-5000 inviting applications from officers of the State Government. The petitioner made an application and was duly selected as per the recommendations of the Selection Committee in accordance with Rule 10, Rule 13 and Rule 15 of the Rajasthan Civil Services (Special Selection and Special Conditions of Service of Project Directors, Project Officers and Officers in the Women Development Project) Rules, 1984 (for short, 'Rules of 1984'). In the advertisement, the condition nos. 2 and 3 made it clear that this was an appointment on deputation after adopting due selection process. The appointment order dated 20/03/1995 also mentioned that the appointment was on deputation basis. It is also mentioned that the same appointment order carried the mention of one Smt. Chitra Rathore at serial no.2. The petitioner continued to serve the respondents until 03/03/2002 on the post of Project Director and then as per order dated 30/03/2002, the petitioner stood repatriated to the post of CDPO as her term had come to an end. The petitioner challenged this order of repatriation from the post of Project Officer to CDPO bringing an end to her deputation vide order dated 30/03/2002. The petitioner also produced an order dated 01/04/2002 whereby other similarly situated candidates were continued on deputation on the post of Project Director and this order of extension included name of Smt. Chitra Rathore.