Dinesh Mehta, J.:— Mr. Pareek, learned counsel for the petitioner invites Court's attention towards the medical report and other documents placed by the petitioner and submits that petitioner is suffering from ‘Bilateral Avascular Necrosis of Femoral Head’ and thus, he finds himself unable to carry out day to day work, much less, commuting in a public transport vehicle.
2. It is also contended that the petitioner's transfer from Hanumangarh to Rawatsar which is about 50 kms will pose serious health issues to the petitioner as he has been advised not to squat and climb the stairs.
3. Matter requires consideration.
4. Issue notice. Issue notice of stay application also, returnable within six weeks.
5. Meanwhile, effect and operation of the order dated 11.08.2021, qua the petitioner shall remain stayed.
6. If the petitioner is relieved, he shall be permitted to discharge his duties in Hanumangarh.