SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner, a medical officer, arises out of an order dtd. 19/12/2024 (Annex.17), vide which service of the petitioner was placed under suspension and the subsequent order dtd. 3/1/2025 (Annex.18), whereby he was relieved from his posting.

(2.) Relevant facts, shorn of unnecessary details are that the petitioner obtained a No Objection Certificate (NOC) to appear in NEET PG 2021. After qualifying, he was allotted a PG course in Radiodiagnosis at Dr. S.N. Medical College, Jodhpur. On 12/4/2022, the petitioner was relieved from the position of Medical Officer to join the PG course, and a three-year study leave was sanctioned for this purpose.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and gone through the case record.