NAKUL PATIDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the petitioners were appointed pursuant to the advertisement dtd. 20/7/2013 by order dtd. 19/1/2016 and, thereafter confirmed by order dtd. 16/4/2018 in the TSP Area.

(2.) Submissions have been made that pursuant to the circular dtd. 16/7/2018 (Annex.-5) issued by the Department of Personnel, respondents have issued circular dtd. 30/8/2018 (Annex.-6), calling for options pursuant to the Rules of 2014, however, the option has been confined to candidates, whose area has now been included in the Tribal Sub-Plan Area by notification dtd. 19/5/2018.

(3.) It is submitted that in the circular dtd. 30/8/2018, it has been indicated that qua the existing Areas options have already been taken from the employees, however, insofar as the petitioners, who belong to the area, which was already TSP Area prior to notification dtd. 19/5/2018, no such option was given and that the petitioners are willing to serving in the TSP Area only.