Dr Abhinav Verma S/O Shri Babu Lal Verma vs State Of Rajasthan (2024:Rj-Jp:39526)
2024 Latest Caselaw 5849 Raj/2

Rajasthan High Court

Dr Abhinav Verma S/O Shri Babu Lal Verma vs State Of Rajasthan (2024:Rj-Jp:39526) on 19 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39526]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13500/2022

                                    Dr. Abhinav Verma S/o Shri Babu Lal Verma, Aged About 30
                                    Years, R/o Van Vihar Basti, Dev Nagar, Tonk Road, Jaipur.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Medical And Health Services, Rajasthan, Jaipur.
                                    2.         Joint Secretary, Medical And Helath (Group-2) And
                                               Panchayati Raj (Medical) Department, Rajasthan, Jaipur.
                                    3.         Chief Medical     And Health Officer, Jaipur II, Jaipur,
                                               Rajasthan.
                                    4.         Block Chief Medical Officer, Sanganer, Jaipur, Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/09/2024

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 28.09.2022 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/12

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