Rajesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 6950 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4373/2021

1. Rajesh Kumar S/o Shri Jhavnta Ram, Aged About 33 Years, R/o Village Ranodar, Tehsil Chitalwana, District Jalore. At Present Working As Teacher Grade Iii, At Govt. Primary School, Kot Tilani, Bherudi, Panchayat Samiti Dhorimana, District Barmer.

2. Sangeeta D/o Hari Ram W/o Rajesh Kumar, Aged About 30 Years, R/o Village Ranodar, Tehsil Chitalwana, District Jalore. At Present Working As Sub Health Center, Malwada, Panchayat Samiti Chitalwana, District Jalore.

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary, Education Department (Elementary),government Of Rajasthan, Jaipur (Raj.)

2. The Director, Elementary Education, Education Department, Govt. Of Rajasthan, Bikaner.

3. The District Elementary Education Officer, Barmer.

4. The Chief Medical And Health Officer, Jalore.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Mahendra Godara
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                   Judgment

10/03/2021

This writ petition has been filed by the petitioners seeking

direction to the respondents to post the petitioners, who are in

Government service, at the same place.

Various submissions have been made in the writ petition

including submission that it is the policy of the State Government

(2 of 2) [CW-4373/2021]

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

where the petitioners seek transfer, there are vacant positions.

In view of the submissions, which have been made in the

petition and the fact that the petitioners' 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 petitioners based on the policy of

the State Government.

The petitioners 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

190-CPGoyal/-

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