- (1.) This writ petition has been filed by the petitioner with the following prayer:- "It is, therefore, humbly prayed that your Lordship may graciously be pleased to accept and allow this Writ Petition and by an appropriate writ, order or direction:- I. By issuing an appropriate writ, order or direction the impugned order dated 12.06.2020 passed by the respondents to be quashed and set aside. Consequently the respondent be directed to revive the order dated 18.05.2020. The petitioner be allowed to continue as Add. Charge of Post Chief vayavasthapak, at Bhawani Mandi Office with all consequential benefits with direction to respondents to release entire due salary of petitioner of months of Nov., 2019. II. Any other appropriate order, which may be found just and proper in the facts and circumstances of the case, be passed in favour of the petitioner. III. Cost of writ petition may be awarded in favour of the petitioner."
(2.) Admittedly, the petitioner who is working on the post of Inspector in the respondent-department was transferred from Jhalawar to Bhawani Mandi vide order dated 18.05.2020 and she was given the additional charge of Chief Manager Bhawani Mandi Kray-Vikray Sahakari Samiti Limited. The respondents vide order dated 12.06.2020 have given the additional charge of Chief Manager Bhawani Mandi Kray-Vikray Sahakari Samiti Limited to respondent no.5 (Sh. Shivcharan Vijay).
(3.) Counsel for the petitioner submitted that the said charge has been taken from the petitioner on the ground of political rivalry.;