LAWS(RAJ)-2020-10-67

ASHOK GUPTA Vs. STATE OF RAJASTHAN

Decided On October 21, 2020
ASHOK GUPTA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 4th September, 2020, whereby he has been asked to handover the charge of the Medical Superintendent of JK Lon Hospital, Jaipur in favour of the respondent No.3 - Dr.Arvind Shukla. The petitioner has further sought a direction from this Court to allow him to work as Superintendent, JK Lon Hospital, Jaipur up to 30th June, 2021, as permitted by the Government Order dated 26th June, 2020.

(2.) The facts, pleaded in nutshell, are that the petitioner is a Senior Doctor and Pediatrician, who completed his MBBS in the year 1982 and MD in the year 1986 respectively. The petitioner claims to be appointed as Lecturer in the Department of Pediatric Medicine, SMS Medical College in the year 1987 and finally, the petitioner claims to be promoted to the post of Senior Professor in the year 2014 vide order dated 30th May, 2014.

(3.) The petitioner claims to be appointed as Medical Superintendent of JK Lon Hospital, Jaipur by an Office Order dated 31st March, 2015, issued by the Principal and Controller, SMS Medical College and Associated Hospitals, Jaipur.