STATE OF RAJASTHAN Vs. ANJU RINI SAINI

JUDGEMENT

(1.) Appellant-State has filed the appeal challenging the order dtd. 27/11/2019 passed by the learned Single Judge, whereby, writ petition filed by the respondent was allowed.

(2.) We have heard learned State counsel and have gone through the record available on the file carefully.

(3.) Respondent had filed the writ petition alleging that she had applied for the post of Lower Division Clerk in view of the advertisement issued in the year 2013. Husband of the respondent had died in the year 2010 and she had applied in the OBC widow category post. Respondent had all the necessary qualifications. Respondent was also having additional qualification of Computer Certificate Rajasthan State Certificate In Information Technology examination. Respondent was called for document verification in April 2014, however, she was not issued the posting order. The cut-off of OBC widow category as published by the appellants was 26.277%, whereas, the respondent had secured 32.9% marks.