Harshlata Kumari Kalal vs State Of Rajasthan
2022 Latest Caselaw 518 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Civil Writ Petition No. 386/2022

Harshlata Kumari Kalal W/o Sh. Deepak Kalal, Aged About 30
Years, B/c Hindu (Obc), R/o Bassiada, Tehsil Ganod, District
Banswara At Present Posted As Nurse At Begun, District
Chittorgarh.
                                                                     ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through The Secretary, Medical,
        Health And Family Welfare Department, Govt. Secretariat,
        Jaipur.
2.      The Additional Director (Adm.), Medical, Health And
        Family Welfare Department, Jaipur.
3.      The Chief Medical And Health Officer, Chittorgarh.
4.      The Chief Medical And Health Officer, Banswara.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Anil Vyas, on VC.
For Respondent(s)          :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

10/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     Learned counsel for the petitioner has drawn attention of this

Court towards the judgment passed by a Co-ordinate Bench of this

Court in Manjula Vs. State of Rajasthan & Ors (SBCWP

No.9087/2021) decided on 19.07.2021 and therefore, the

petitioner is also entitled to the same relief as granted in the case

of Manjula (supra).



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                                                                               (2 of 2)                    [CW-386/2022]



                                        In view of the submissions made, the writ petition filed by

                                   the petitioner is disposed of with the similar directions as given in

                                   the case of Manjula (supra), which read as under:-


                                        "1. 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.
                                        2. 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.
                                        3. 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.
                                        4. 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 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.
                                        5. The stay application also stands disposed of."

                                        All pending applications also stand disposed of accordingly.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

164-Sudheer/-

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