GAUTAM PRASAD CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner submits that the petitioner is presently posted in a school within the jurisdiction of Janpad Panchayat, Sarangarh and Jila Panchayat, Raigarh and the wife of the petitioner is also posted in a school within the jurisdiction of same Janpad Panchayat vide order dated 23.02.2015. Now, the petitioner has been transferred to another District Korba, therefore, this violates the Policy of keeping husband and wife together.

(3.) It has been held more than once that the ground of keeping husband and wife together at one place is always subject to exigency of service only. As far as possible, an effort has always to be made to find out whether it is administratively possible to keep the husband and wife at the same station and if not, at nearby stations. However, if the administrative exigency does not permit this kind of adjustments, it cannot be claimed as of right.