Poonam Yadav vs The State Of Rajasthan
2021 Latest Caselaw 631 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 180/2021

Poonam Yadav D/o Shri Santram Yadav W/o Shri Vikas Kumar, Aged About 22 Years, Resident Of Village 10 Sdp Vpo Lalgarh Jattan, Tehsil Sadulshahar, District Sri Ganganagar, Presently Posted As Teacher Grade Iii (Level Ii) (English) At Govt. Senior Secondary School, Soniyana, Block Bhadesar, District Chittorgarh (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur.

2. The Director, Elementary Education, Rajasthan, Bikaner (Rajasthan).

3. The Chief Executive Officer, Zila Parishad, Chittorgarh (Rajasthan).

4. The District Education Officer, (Elementary Education), Bikaner (Rajasthan).

5. The Chief Executive Officer, Zila Parishad, Sri Ganganagar (Rajasthan).

6. The District Education Officer, (Elementary Education), Sri Ganganagar (Rajasthan).

7. The Block Development Officer, Panchayat Samiti Bhadesar, District Chittorgarh (Rajasthan).

                                                                     ----Respondents


For Petitioner(s)           :     Mr. Surendra Bana
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                   Judgment

11/01/2021

The defects pointed out by the Registry are ignored.

(2 of 2) [CW-180/2021]

This writ petition has been filed by the petitioner seeking

direction to the respondents to post the petitioner to place where

her husband, 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.

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

112-CPGoyal/-

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