Dr. Sumit Babuta S/O Shri Inderjeet ... vs State Of Rajasthan (2024:Rj-Jp:37088)
2024 Latest Caselaw 5679 Raj/2

Rajasthan High Court

Dr. Sumit Babuta S/O Shri Inderjeet ... vs State Of Rajasthan (2024:Rj-Jp:37088) on 4 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37088]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6149/2020

                                    Dr. Sumit Babuta S/o Shri Inderjeet Verma, Aged About 47
                                    Years, Resident Of 5 Kha 53, Housing Board, Shashtri Nagar,
                                    Jaipur, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Joint Principal Secretary,
                                               Department Of Medical Education (Group-I) Department,
                                               Secretariat, Jaipur.
                                    2.         The Additional Director (Administration),                  Directorate,
                                               Medical Education, Jaipur.
                                    3.         The Principal And Controller, SMS Medical College And
                                               Hospital, Jaipur.
                                    4.         Smt. Pankaj Saini, Assistant Professor, 1/466, Ground
                                               Floor, Mangalam Apartment, Near Global Heart Hospital,
                                               Chitrkoot, Vaishali Nagar, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Punit Singhvi with Mr. Ayush Singh For Respondent(s) : Mr. Archit Bohra, AGC Mr. Akshit Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 04/09/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The interim order dated 30.06.2020 passed by this

Court is made absolute.

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

order qua the petitioner if the administrative exigency so

warrants.

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

(MAHENDAR KUMAR GOYAL),J

Manish/39

Powered by TCPDF (www.tcpdf.org)