PUSHPA GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE prayer of the petitioner in the instant writ petition is as under- (i) This writ petition may kindly be allowed and by an appropriate writ, order or direction the action of the respondents in not providing age relaxation of 10 years to the women candidates of SC, ST & OBC Category may kindly be declared to be illegal and the same may be quashed and set aside and the respondents may be directed to provide relaxation of 10 years in maximum age i. e. 33+10 to the petitioner i. e. , 33+10 to the petitioner i. e. , general category women candidates and the respondents may be directed to consider the case of the petitioner accordingly by treating her within the age and if found suitable otherwise, the respondents may be directed to give appointment to the petitioner on the post of Lecturer (History) from the dates other candidates are appointed in pursuance of the advertisement No. 1/2001-2002. (ii) by further appropriate writ, order or direction, the respondents may be directed to provide relaxation of five years to the petitioner in upper age limit i. e. for the period for which the vacancies have not been notified and the selections have not been held after 1996 and accordingly the petitioner may be treated within age and the respondents may be directed to consider her candidature for the post of Lecturer (History) and if found suitable otherwise, the respondents may be directed to give appointment to the petitioner also from the dated other candidates are given appointment in pursuance of the advertisement No. 1/2001/2002.

(2.) AFTER having heard the learned counsel appearing for the petitioner, I dismissed the writ petition summarily on July 3, 2002, with a note that reasons shall follow. Now I assign the reasons for not entertaining the writ petition.

(3.) AS a result of the above discussion I find that even if inaction of the State Government is found in not filling the post yearwise, the petitioner is not entitled to participate in the selection as she does not fulfil the requirement of the advertisement of selection.