DASHI DEVI DAMOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners in the present writ petitions have approached this Court with a common grievance that their candidature has been considered in TSP-General category though they had applied under TSP-ST category.

(2.) The question that has cropped up for consideration of this Court is: ^whether a female candidate, after marrying a person of TSP-ST, migrates to the State of Rajasthan, can claim caste based reservation also, while taking TSP reservation benefits in terms of the notification dtd. 21/10/2019 issued by the Governor of Rajasthan?'

(3.) As all the petitions involve common questions of facts, they are being decided conjointly; however, for the sake of convenience, facts of Dashi Devi Damor Vs. State of Rajasthan and Ors (SBCWP No.18320/2019) are being taken into account.