ROOPEE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged exclusion of her name from the category of divorcee .

(2.) The facts apropos the case in hands are that the petitioner vied for the post of Community Health Officer, pursuant to recruitment notification dated 31.08.2020.

(3.) At the time of submitting her application form on 16.09.2020, the petitioner showed herself to be a divorcee and staked her claim against the seats reserved for divorcee .