Dr. Kush Kundnani S/O Shri Nanak ... vs State Of Rajasthan (2024:Rj-Jp:43078)
2024 Latest Caselaw 6124 Raj/2

Rajasthan High Court

Dr. Kush Kundnani S/O Shri Nanak ... vs State Of Rajasthan (2024:Rj-Jp:43078) on 15 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:43078]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 9509/2022

Dr. Kush Kundnani S/o Shri Nanak Kundnani, Aged About 47
Years, R/o 113, Adarsh Colony, Daudpur, Alwar.
                                                                       ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary, Medical
         And Health Department, Rajasthan, Jaipur.
2.       Director, Medical And Health Services, Rajasthan, Jaipur.
3.       PMO, District Hospital, Alwar.
4.       Shri   Amin     Mahar,       District     General         Secretary,   Youth
         Congress, Alwar.
5.       Dr. Ravindra Singh, Now Posted In Place Of Petitioner In
         District Hospital, Alwar.
                                                                    ----Respondents

Connected With S.B. Civil Writ Petition No. 9508/2022 Dr. Love Kundnani S/o Shri Nanak Kundnani, Aged About 47 Years, R/o 181, Adarsh Colony, Daudpur, Alwar.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Medical And Health Department, Rajasthan, Jaipur.

2. Director, Medical And Health Services, Rajasthan, Jaipur.

3. PMO, District Hospital, Alwar.

4. Shri Amin Mahar, District General Secretary, Youth Congress, Alwar.

----Respondents

For Petitioner(s) : Mr. Pawan Sharma for Mr. Ashok Bansal For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi Mr. Keshav Parashar for Mr. Ashwini Kumar Jaiman

[2024:RJ-JP:43078] (2 of 2) [CW-9509/2022]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/10/2024

These writ petitions are disposed of in following terms as

agreed and requested by the learned counsels for the respective

parties:-

1. The interim orders dated 06.07.2022 passed by this

Court are made absolute.

2. The respondents are at liberty to pass a fresh transfer

order qua the petitioners if the administrative exigency so

warrants.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/11-12

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