STATE OF RAJASTHAN Vs. ANJU RINI SAINI

JUDGEMENT

(1.) Leave granted. By advertisement dtd. 15/2/2013, applications were invited for filling up vacancies of Lower Division Clerk (LDC). The requirement was inter alia that the applicant must possess the qualification of Rajasthan State Certificate in Information Technology (RSCIT) by the last date of submission of application notified as 22/3/2013. Reservation was contemplated in the category of women and certain number of posts were set apart for category of widows among women. Respondent being a widow applied for the post of LDC on 15/4/2013. As on the last date prescribed for submission of application, the respondent did not possess the qualification of RSCIT. Request from applicants generally led to the authority taking the decision to extend the period for production till the date when the documents were to be verified or before the preparation of the select list. The respondent did not produce the RSCIT within the extended period which is 7/5/2013. This led to the rejection of her application in the meeting of District Establishment Committee which took place on 28/6/2013. Thereafter, on 10/11/2014, the respondent admittedly obtained the qualification of RSCIT. Thereafter, it would appear that there was some litigation which stalled the recruitment process.

(2.) Later on, in the year 2017, an advertisement came to be issued on 21/8/2017 by which it was decided to proceed with the selection. We deem it appropriate to advert to it:

(3.) Thereupon, the respondent filed an application on 27/8/2017: