Mukesh Kumar Kalasua vs State Of Rajasthan
2021 Latest Caselaw 1032 Raj

(1 of 2) [CW-482/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 482/2021

1. Mukesh Kumar Kalasua S/o Late Dhanna Kalasua, Aged About 30 Years, Amarpura Post Pandyawad Vaya Intali Khera Tehsil Rishabhdev, District Udaipur Rajasthan.

2. Sonal Katara W/o Mukesh Kumar Kalasua, Aged About 25 Years, Amarpura Post Pandyawad, Intali Khera, Tehsil Rishabhdev, District Udaipur Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Panchayatiraj Department, Govt. Secretariat, Jaipur (Raj.).

2. The Director, Elementary Education, Rajasthan Udaipur (Raj.)

3. The District Education Officer, Primary Education, Udaipur (Raj.)

----Respondents

For Petitioner(s) : Mr. Ravindra Purohit For Respondent(s) :

JUSTICE DINESH MEHTA

Judgment

14/01/2021

This writ petition has been filed by the petitioner seeking

direction to the respondents to post the petitioner to place where

their spouse, who is in Government service is posted.

Various submissions have been made in the writ petition

including submission that it is the policy of the State Government

to post the husband and wife at the same station and at the place

where the petitioner seeks transfer, there are vacant positions.

(2 of 2) [CW-482/2021]

In view of the submissions, which have been made in the

petition and the fact that the petitioner's representation is already

pending with the respondents, the present writ petition is disposed

of with a direction to the respondents to sympathetically consider

the representation made by the petitioner based on the policy of

the State Government.

The petitioner would be free to file a fresh representation

along with the copy of the present writ petition. If such a fresh

representation is made, the same may be considered by the

respondents objectively and be decided by a speaking order within

a period of three weeks from the date a copy of this order along

with writ petition / representation is placed before the

respondents.

The stay application also stands disposed of.

(DINESH MEHTA),J

189-CPGoyal/-

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