Dr. Sanjay Kumar Singhal S/O Shri Ramesh ... vs State Of Rajasthan (2024:Rj-Jp:40272)
2024 Latest Caselaw 5934 Raj/2

Rajasthan High Court

Dr. Sanjay Kumar Singhal S/O Shri Ramesh ... vs State Of Rajasthan (2024:Rj-Jp:40272) on 23 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40272]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 5405/2021

                                    Dr. Sanjay Kumar Singhal S/o Shri Ramesh Chandra Singhal,
                                    Aged 55 Years, R/o 439, Mahaveer Nagar, Tonk Road, Jaipur.
                                    Working As Professor, Department Of Physiology, SMS Medical
                                    College, Jaipur
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Joint Principal Secretary,
                                               Department Of Medical Education(Group-I) Department,
                                               Secretariat, Jaipur.
                                    2.         The Joint Secretary, Medical Education, Government Of
                                               Rajasthan, Secretariat, Jaipur.
                                    3.         The Principal And Controller, SMS Medical College And
                                               Other Attached Hospital, Jln Marg, Jaipur
                                    4.         Dr. Poonam Punjabi, Associate Professor, Through
                                               Principal And Controller, SMS Medical College, Jaipur.
                                                                                                      ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 23/09/2024

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 05.05.2021 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/22

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