- (1.) WE have heard learned counsel for the parties.
(2.) THE respondent is a Higher Super -time Scale Officer of Rajasthan Administrative Service. He applied for deputation post for appointment as Member, Board of Revenue in the quota fixed for Rajasthan Administrative Officers. Under the Rajasthan Land Revenue(Qualification and Conditions of Services of Chairman and Member of Board) Rules, 1971, the deputation is considered by way of selection.
(3.) THE petitioner filed a writ petition alleging that he had applied and was considered for selection for deputation in which twice his name figured at S.No. 1 in the lists. He, however, was not selected, whereas eight persons below him in the list were given appointments. Learned Single Judge by impugned order dated 28.10.2014 considering the fact that the cases of individual candidate were considered by the Selection Committee in two meetings held on 22.4.2013 and 31.5.2013 in which the respondent who was placed at S.No. 1, was not selected, prima facie, the selection process was tainted with arbitrary exercise of powers by the concerned Committee. Learned Single Judge,in view of the above prima facie finding, directed that the operation of appointments orders in favour of eight persons shall remain stayed and their appointments shall remain subject to the decision of the writ petition.;