INDRA SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dt. 6/3/2019 (Annex. 14), whereby, the services of the petitioner, who was working on deputation with the Rural Development and Panchayati Raj Department ('the borrowing department') have been repatriated back to the Higher Education Department ('the parent department').

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement dt. 30/1/15 for deputation on ad hoc basis, applications were invited for the post of Vikas Adhikari. The petitioner being eligible applied for the same and vide Annex. 2 the petitioner was selected through interview, by Annex. 4 'No Objection' was accorded for deputation of the petitioner by the parent department and he was relieved on 7/9/15. The petitioner joined on the deputation post on 8/9/15, he was posted as Vikas Adhikari, Panchayat Samiti Siwana on 4/11/2015, where he joined on 5/11/2015. He continued on deputation with the borrowing department, when pursuant to communication dt. 20/6/2015 from the parent department requiring to relieve the petitioner from the deputation post and to rejoin at the parent department, the Joint Secretary Panchayati. Raj Department indicated that it was not possible to relieve the petitioner: Again on 15/12/2017 the petitioner was required by the parent department to get himself relieved from the deputation post and join at the parent department.

(3.) By order dt. 13/2/2019, the petitioner was placed Awaiting Posting Order and by order dt. 25/2/2019, he was posted at Bichhiwada (Dungarpur); where the petitioner joined on 1/3/2019, however, by impugned order dt. 6/3/2019 the deputation of the petitioner was put to an end by the borrowing department and he was directed to report to the parent department.