Rakesh Kumar Saharan vs State Of Rajasthan
2021 Latest Caselaw 994 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 847/2021

Rakesh Kumar Saharan S/o Shri Mahadaram Saharan, Aged About 42 Years, B/c Jat, R/o Ward No. 32, Plot No. 16, Gren City, Puniya Colony, Churu (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Education Department, Government Of Rajasthan, Jaipur (Rajasthan)

2. The Director (Secondary Education), Education Department, Bikaner (Rajasthan)

3. The Principal, Government Senior Secondary School, Dheelsar, District Jhunjhunu (Rajasthan)

4. Rameshwar Lal Garva, Lecturer (School Education) Hindi Subject, Government Senior Secondary School, Deheelsar, District Jhunjhunu (Rajasthan)

----Respondents

For Petitioner(s) : Mr. KR Saharan For Respondent(s) : Mr. Hemant Choudhary

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

his wife, 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-847/2021]

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

277-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)