RAJESHWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, petitioners have raised a grievance that the respondents have not reserved any post for divorce category, whereas, at least 2% seats ought to have been earmarked for divorce as per the notification dated 21.05.2018.

(2.) The precise facts needed for the present purposes are, that the respondent No.2- Rajasthan Subordinate and Ministerial Service Selection Board, issued an advertisement dated 21.05.2018 for filling up 485 posts of Librarian Grade III, out of which 2 posts were earmarked for Widows.

(3.) Point No.4 of special notes of the advertisement aforesaid is as under: