ARCHANA RUHELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Special Appeal (Writ) has been preferred by the appellant petitioner Archana Ruhela challenging the order dtd. 2/3/2022 passed by learned Single Bench in S.B. Civil Writ Petition No.17851/2021 whereby, the writ petition preferred by the appellant petitioner has been rejected.

(2.) Learned counsel Shri Choudhary representing the appellant petitioner urged that as one Mamta Meena, who was selected, did not join and her candidature was cancelled and as the petitioner was at serial No.1 in the reserve list, the respondents should have offered the said post to the petitioner but the respondents have issued fresh advertisement for the post of Assistant Professor (Physiology) which is absolutely unjustified.

(3.) We have given our thoughtful consideration to the submissions advanced by learned counsel Shri Choudhary representing the appellant petitioner and, have gone through the impugned order dtd. 2/3/2022 and the record.