Riturani Meena vs State Of Rajasthan
2026 Latest Caselaw 4041 Raj

Rajasthan High Court - Jodhpur

Riturani Meena vs State Of Rajasthan on 17 March, 2026

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 5012/2026

Riturani Meena D/o Shri Govind Meena W/o Shri Hemraj Meena,
Aged About 33 Years, R/o 118-Meena Basti, Nandkhurd, Nand,
Karauli, Rajasthan At Present At Present Residing At C-120,
Panchwati, Bhilwara, Posted At Govt. Senior Secondary School,
Aakola, Bhilwara (Now Transferred To Pm Shri Govt. Senior
Secondary School, Amet, Rajasamand As Lecturer (Grade-1-
Political Science), Rajasthan.
                                                                     ----Petitioner
                                       Versus
1.      State Of Rajasthan, Through Secretary, Department Of
        School Education, Secretariat, Jaipur, Rajasthan.
2.      Director, Secondary Education, Bikaner, Rajasthan And
        Additional State Project Director, Higher Samagra Shiksha
        Abhiyan (Samsa), Bikaner, Rajasthan.
3.      Principal,    Govt.       Senior      Secondary           School,    Aakola,
        Bhilwara, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :     Mr. Naman Mohnot
For Respondent(s)           :     Mr. Sajjan Singh Rathore



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

17/03/2026

1. After arguing for some time, learned counsel for the

petitioner seeks liberty to file a representation ventilating her

grievance specifically that petitioner's husband is also a

Government servant and the circular dated 18.05.2020 provides

for posting of the spouses within the same District in case both

the spouses are Government Servant.

2. Learned counsel also submits that posts of similar nature are

still lying vacant.

(Uploaded on 17/03/2026 at 08:12:56 PM)

(2 of 2) [CW-5012/2026]

3. Looking to the facts and circumstances of this case, the writ

petition is disposed of with a liberty to the petitioner to submit a

detailed representation along with all necessary documents to the

respondent No.2 within a period of three weeks from today.

5. On receipt of such representation, the respondent No.2 is

directed to consider and decide the same objectively;

sympathetically and strictly in accordance with law, more

particularly in light of Circular/Guidelines issued by the

Government of Rajasthan from time to time, by passing a

speaking order within a period of 30 days from the date of receipt

of such representation.

6. Accordingly, the writ petition is disposed of.

7. Stay application and all pending application(s) are also

disposed of.

(SANJEET PUROHIT),J 289-A.Arora/-

(Uploaded on 17/03/2026 at 08:12:56 PM)

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