Pradeep Singh vs State Of Rajasthan
2021 Latest Caselaw 632 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13660/2020

Pradeep Singh S/o Shri Pratap Singh, Aged About 37 Years, Resident Of Village And Post Bamanwas, Tehsil Chidawa, District Jhunjhunu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. Additional Chief Secretary, Medical And Health Department, Secretariat, Jaipur (Raj.).

3. Director, Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur (Raj.).

4. Additional Director (Administration), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur (Raj.).

5. Chief Medical And Health Officer, Bikaner (Raj.).

6. Chief Medical And Health Officer, Jaisalmer (Raj.).

7. Chief Medical And Health Officer, Ganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Suresh Kumar

JUSTICE DINESH MEHTA

Judgment

11/01/2021

1. This writ petition has been filed by the petitioner seeking

direction to the respondents to post the petitioner to place where

his wife, who is in Government service is posted.

2. Various submissions have been made in the writ petition

including submission that it is the policy of the State Government

(2 of 2) [CW-13660/2020]

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

where the petitioner seeks transfer, there are vacant positions.

3. 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.

4. 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 would be considered by the

respondents objectively and 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.

5. The stay application also stands disposed of.

(DINESH MEHTA),J 54-Ramesh/-

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