Ramesh Chand Kushwah vs State Of Rajasthan
2022 Latest Caselaw 5597 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5428/2022

Ramesh Chand Kushwah S/o Ramshri Kushwah, Aged About 38 Years, R/o Ganesh Gate, Jail Ke Samne, Tehsil And District Karauli, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Family Welfare Department, Rajasthan, Jaipur, Rajasthan.

2. The Director (Non Gazzetted), Medical And Health Service, Rajasthan, Jaipur, Rajasthan.

3. The Additional Director (Administration), Medical And Family Welfare Department, Rajasthan, Jaipur, Rajasthan.

4. Principal And Controller, R.N.T. Medical College And Hospital, Udaipur.

5. Principal And Controller, Naveen Medical College, Kota, Rajasthan.

6. Principal And Controller, S.M.S. Medical College And Hospital Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhawla

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

18/04/2022

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 also 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-5428/2022]

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 decide the same 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.

(VINIT KUMAR MATHUR),J 47-/vivek/-

Powered by TCPDF (www.tcpdf.org)