SAROJ DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.

(2.) 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.

(3.) 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.