Meenakshi vs State Of Rajasthan
2022 Latest Caselaw 764 Raj

(1 of 2) [CW-606/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 606/2022

Meenakshi D/o Mahaveer Prasad, Aged About 31 Years, R/o Ward No. 11, Meghwanshi Mohalla, Koleera, District Sikar, 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. The Principal And Controller, Sardar Patel Aayurvigyan Mahavidhalaya Bikaner.

5. The Chief Medical And Health Officer, Jhunjhunu.

6. The Chief Medical And Health Officer, Sikar.

7. The Superintendent, Bhagwan Das Khetan Government Hospital Jhunjhunu.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhawla on VC

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

14/01/2022

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 Bhagwan Dei Vs. State of Rajasthan & Ors. (SBCWP

No.18078/2021) decided on 05.01.2022 and learned counsel for

the petitioner seeks same directions as granted in the case of

Bhagwan Dei (Supra).

(2 of 2) [CW-606/2022]

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 Bhagwan Dei (Supra), which read as under:-

"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 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."

All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 37-Sudheer/-

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