Suman Kumari vs State and Others

Mohammad Rafio

Counsel for the petitioner submits that petitioner has opted for posting in Jhunjhunu, Sikar or Nagaur, however, she was given posting in Barmer. He submits that the controversy involved in this petition is squarely covered by the judgement of coordinate bench of this Court in Vaishali Chahar & Ors. vs. State & Ors., S.B. Civil Writ Petition No. 15007/2011 decided on 1.12.2011 wherein the following order has been passed: In view of the aforesaid, so far as petitioner nos.1 and 3 are concerned, they have not joined their place of posting. However, they may be allowed to join their posting, if joining is given within 15 days from the date of production of certified copy of this order.

So far as petitioner no.8 is concerned, her matter may be considered for posting in Bikaner District as per mother-in-law is suffering from cancer. For other petitioners, their cases may be considered for their posting in any of the four districts named above subject to their merit as well as the availability of vacancies therein.

Accordingly, respondents are expected to complete the exercise within a period of one month from the date of receipt of copy of this order.

In case of change of posting, the respective petitioners may be allowed to join their postings accordingly.

In view of above, the writ petition is disposed of with liberty to the petitioner to make a representation to the respondents along with copy of this order as well as order passed in Vaishali Chahar, supra. The respondents shall consider and decide the representation of the petitioner in the light of aforesaid order within one month from the date of its making.

The writ petition is disposed of accordingly.