Citation : 2021 Latest Caselaw 9828 Raj
Judgement Date : 28 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7336/2021
Kaushalya Kumari W/o Shri Jaikaran Singh Godara, Aged About 37 Years, R/o Village Godara Ka Bas, Signore, Dist. Jhunjhunun (Raj.)
----Petitioner Versus
1. The State Of Rajasthan, Department Of Home, Through Its Secretary, Govt. Secretariat, Jaipur (Raj.)
2. The Director General Of Police, Police Headquarter, Jaipur (Raj.)
3. The Additional Director General Of Police, Police Headquarter, Jaipur (Raj.)
4. The Superintendent Of Police, District Udaipur (Raj.)
----Respondents
For Petitioner(s) : Mr. OP Sangwa, through Cisco Webex For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
28/06/2021
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
(2 of 2) [CW-7336/2021]
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
64-CPGoyal/-
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