TABASSUM QURESHI Vs. RAJASTHAN PUBLIC SERVICE COMMISSIONER

JUDGEMENT

(1.) Leave is granted.

(2.) The appellant challenges the validity of the order of the High Court in db Civil Special Appeal No. 92 of 2000 dated 3-5-2000 dismissing her appeal and confirming the order of a learned Single Judge in WP No. 2905 of 1998 dated 11-1-2000.

(3.) The controversy in this appeal relates to the appellant's right to appear in the Rajasthan State Subordinate Services Combined Competitive (Preliminary) Examinations, 1997. She applied for the said examination pursuant to notification issued by the Rajasthan Public Service Commission, ajmer on 26-2-1998. On 22-5-1998 the Commission informed her that she was found not to fall under any of the categories of the notification and therefore her candidature stood rejected. She assailed the validity of the said order in the writ petition before the High Court which was dismissed by the learned Single Judge on 11-1-2000, which was affirmed by the Division bench on 3-5-2000 in DB Civil Special Appeal No. 92 of 2000 the order under challenge.