MANJU KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 10/6/2019 (Annex.4), whereby, the petitioner has been subjected to set up change under Rule 6D of the Rules of 1971.

(2.) It is inter alia submitted by learned counsel for the petitioner that the petitioner has been subjected to set up change by taking her date of joining as 28/9/2007, whereas, actually the petitioner had joined on 8/10/2007.

(3.) Further submissions have been made that several persons senior to the petitioner have not been subjected to set up change and only by indicating wrong date of joining of the petitioner, she has been subjected to set up change and, therefore, the order impugned deserves to be quashed and set aside.