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Dr. Vijay Kumar Saini S/O Shri Deva ... vs The Principal Secretary, ...
2021 Latest Caselaw 2474 Raj/2

Citation : 2021 Latest Caselaw 2474 Raj/2
Judgement Date : 21 June, 2021

Rajasthan High Court
Dr. Vijay Kumar Saini S/O Shri Deva ... vs The Principal Secretary, ... on 21 June, 2021
Bench: Mahendar Kumar (V.J.)
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 6110/2021

Dr. Vijay Kumar Saini S/o Shri Deva Ram Saini
                                                                      ----Petitioner
                                     Versus
The Principal Secretary, Department Of Medical And Health and
Ors.
                                                                   ----Respondents

For Petitioner(s) : Mr. Nikhil Saini for Mr. Inder Raj Saini through VC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL (V.J.)

Order

21/06/2021 Learned counsel for the petitioner that the petitioner is

pursuing M.Ch. in Surgical Gastrology from Dr. Ram Manohar

Lohia Institute of Medical Sciences, Lucknow and hence, he may

be permitted to join on the post of Assistant Professor in

pursuance of appointment order dated 22.05.2021 after

completion of the aforesaid course.

Learned counsel for the petitioner relied upon the judgment

dated 09.09.2019 passed by a co-ordinate Bench of this Court in

case of Dr. Renu Choudhary and Anr. Vs State of Rajasthan and

Ors. and another connected matter in support of his submissions.

He also relied upon interim order of this Court dated 28.05.2021

in S.B. Civil Writ Petition No. 6204/2021: Dr. Mukesh Kumar Saini

Vs. State of Rajasthan and order dated even in S.B. Civil Writ

Petition No. 6251/2021: Dr. Akshay Shekhawat Vs. State of

Rajasthan.

(2 of 2) [CW-6110/2021]

Issue notice of the writ petition as well as stay application.

Rule is made returnable by six weeks.

List the matter along with S.B. Civil Writ Petition Nos.

6204/2021 and 6251/2021.

In the meanwhile, if the petitioner submits a personal bond

in the sum of Rs. 5,00,000/- that he shall join immediately after

completion of the M.Ch. Course, the respondents shall not cancel

his appointment for non-joining.

(MAHENDAR KUMAR GOYAL (V.J.)),J

MADAN/108

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