Mukti Devi vs State Of Rajasthan
2021 Latest Caselaw 10570 Raj

(1 of 2) [CW-8701/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8701/2021

Mukti Devi D/o Sugan Chand, Aged About 30 Years, Resident Of Village Kaduki, Vijay Mandir, Alwar, Rajasthan. At Present Posted At Government Upper Primary School, Araiyawali, Hanumangarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Panchayati Raj Department, Jaipur, Rajasthan.

2. Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.

3. Director, Elementary Education, Bikaner, Rajasthan.

4. Office Of Panchayat Samiti, Through Development Officer, District Hanumangarh, Rajasthan.

5. District Education Officer, Elementary Education, Alwar, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Harshvardhan Singh
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                 Judgment

12/07/2021

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.

(2 of 2) [CW-8701/2021]

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 certified copy of the order instant. If such a fresh

representation is made, the same may 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.

The stay application also stands disposed of.

(DINESH MEHTA),J

165-CPGoyal/-

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