Hemlata Meena vs State Of Rajasthan
2022 Latest Caselaw 1722 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1573/2022

Hemlata Meena D/o Herkesh Meena, Aged About 28 Years, Village Kema, Tehsil Nadotti, District Ajmer, Rajasthan.

----Petitioner Versus

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

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

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

4. Chief Medical And Health Officer, Rajsamand.

5. Principal And Controller, J.l.n. Medical College, Ajmer.

6. The Superintendent, Rajkiya Mahila Chikitsalay, Ajmer.

                                                                ----Respondents


For Petitioner(s)        :     Mr Vikram Singh Bhawla (VC)
For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                         Judgment / Order

03/02/2022

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.

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

petition and the fact that the petitioner's representation is already

(2 of 2) [CW-1573/2022]

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

alongwith 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

alongwith writ petition / representation is placed before the

respondents.

(ARUN BHANSALI),J 58-MMA/-

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