Rajasthan High Court - Jaipur
Jagdish Chandra Sharma vs Atomic Energy Educ Society&Ors on 14 July, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Misc. Application No.11/2010 In S.B. Civil Writ Petition No.10701/09 Jagdish Chandra Sharma Vs. Atomic Energy Education Society, Mumbai & Ors. Date Of Order :: 14/07/2010 Hon'ble Mr. Justice Ajay Rastogi Mr. B.B.L. Sharma, for applicant. Mr. Dharmendra Jain, for respondents.
Application has been filed by the petitioner seeking clarification/review of the final order passed by this Court on 11.11.09.
Counsel for applicant submits that his transfer was assailed in the original petition. However, submission was made that since his family will be disturbed and if both of them may be accommodated at one station.
Taking note thereof, the same was observed by this Court while dismissing the writ petition vide judgment dt.11.11.09. However, lateron the present application has been filed seeking clarification to the extent that the petitioner's wife may not be disturbed/transferred in view of the observations made by this Court. It has also been brought to the notice of this Court that petitioner's wife Jamuna Sharma, who at one point of time was transferred in view of the observations made by this Court, has now been brought back to Rawatbhata where she has joined on 18.3.2010.
However, it is further made clear that it was only an observation made while deciding the writ petition on 11.11.09 preferred by her husband-writ petitioner but it was open for the respondents to consider for transfer of their employees, if required in the interest of administration. Since she has now been posted back to Rawatbhata, no further clarification in regard thereof is required and with these observations, the present application stands disposed off.
(Ajay Rastogi),J.
VS Shekhawat/-p.2 11cmap10Jul14Fnl.doc