Rajasthan High Court: The Bench of Arun Bhansali, J., allowed a petition filed for transfer on ‘working couple ground’.
This writ petition was filed by the petitioner seeking a direction to the respondents to consider the inter-zonal transfer of petitioner on the basis of the ‘working couple ground’ as per Directive-32 (Addendum) to Government of India Ministry of Railways (Railways Board). It was contended in the writ petition that petitioner was fully eligible for transfer in terms of the provisions of Addendum which provides for transfer on working couple ground before completion of 10 years of service.
The Court on this basis directed the respondents to decide the representation/application made by the petitioner seeking a transfer in terms of the extant provisions expeditiously. The petition thus stood disposed of with the above direction. [Shyam Singh Lakhawat v. Union of India, 2019 SCC OnLine Raj 301, Order dated 04-04-2019]