MANJU BALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the rejection of petitioner's representation by order dtd. 5/7/2019 (Annex.2) pursuant to the judgment in Gena Ram Choudhary vs. State of Rajasthan and Ors.: 8085/2019, decided on 21/6/2019.

(2.) In the representation made by the petitioner, the only grievance raised was that he be kept at the same place in view of the fact that her husband is also posted at the said place.

(3.) The representation made by the petitioner has been rejected indicating that only on account of the fact that husband of the petitioner is posted at a particular place, cannot be a reason for not transferring the petitioner.