LAWS(RAJ)-2021-7-113

GULJHARI LAL MEENA Vs. STATE OF RAJASTHAN

Decided On July 29, 2021
Guljhari Lal Meena Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The petitioner-a Senior Professor in the department of Radio- Diagnosis, Medical College, Bikaner was posted as Principal and Controller of Medical College, Bikaner vide order dated 3.3.2020. His selection to head the Medical College as Principal and Controller was made pursuant to recommendation made by a Selection Committee constituted in this regard.

(2.) The petitioner was thereafter, transferred to Medical College, Jodhpur as Principal and Controller vide order dated 4.3.2020.

(3.) The petitioner had been discharging his duties as Principal and Controller of Dr. SN Medical College, Jodhpur, when he came to receive a notice dated 15.6.2021 issued by the respondent no.2 calling upon him to appear on 17.6.2021 at 11.30 am before the Committee headed by the Chief Secretary, which consisted 3 other members, namely, Principal Secretary (Personnel), Secretary, Medical Education Department and Vice-Chancellor, Rajasthan University of Health Sciences, Jaipur.