Suman vs State Of Rajasthan And Others

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 certified copy of the order instant. If such a fresh representation is made, the same may be considered by the respondents objectively and decided 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.

The stay application also stands disposed of.

The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.