Kishanlal Patel vs State Of Rajasthan And Ors

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.

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 along with the copy of the present writ petition. If such afresh 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.