Priyanka vs The State Of Rajasthan ... on 5 April, 2023

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Rajasthan High Court - Jodhpur

Priyanka vs The State Of Rajasthan ... on 5 April, 2023

Bench: Vinit Kumar Mathur

[2023/RJJD/008759]

      HIGH COURT of JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4292/2023

Priyanka W/o Shri Rakesh Kumar D/o Shri Om Prakash, Aged
About 28 Years, R/o Ratanpura Sangaria, 4 RTP Ratanpura Rural,
Hanumangarh, Rajasthan.
                                                                      ----Petitioner
                                     Versus
1.       The State of Rajasthan, Through Its Secretary, Primary
         Education Department, Govt. Secretariat, Jaipur (Raj.).
2.       The Director, Primary Education, Department, Govt. of
         Rajasthan, Bikaner.
3.       The    District    Education         Officer,      Primary     Education,
         Hanumangarh, Rajasthan.
4.       The District Education Officer, Primary Education, Sri
         Ganganagar, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. N.K. Sharma
For Respondent(s)          :



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 05/04/2023 This writ petition has been filed by the petitioner seeking direction to the respondents to post the petitioner at a place where her husband, who is in Government service is posted.

Various submissions have been made in the writ petition including the submission that it is the policy of the State Government to post the husband and wife at the same station and that at the place where the petitioner seeks transfer, there are vacant positions.

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[2023/RJJD/008759] (2 of 2) [CW-4292/2023] 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 certified 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.

(VINIT KUMAR MATHUR),J 77-Shahenshah/-

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Rajasthan High Court - Jodhpur