PRIYANKA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the non-inclusion of her name in the provisional merit list for appointment to the post of Compounder/Nurse Junior Grade pursuant to the advertisement dtd. 17/6/2021 in EWS category.

(2.) It is inter alia indicated in the petition that the petitioner applied in the category of EWS, she was in possession of requisite certificates dtd. 21/11/2019 and 2/9/2021, which certificates were produced by the petitioner during the course of document verification along with an affidavit dtd. 25/10/2021, however, the name of the petitioner did not appear in the provisional merit list, though the marks obtained by the petitioner are higher than the cut off. The petitioner has made a representation (Annex. 13), however, the same was not considered.

(3.) Submissions have been made that the guidelines issued by the State on 9/9/2015 in relation to the OBC (NCL) certificate would be application to the EWS cases also and as the petitioner has produced an affidavit dtd. 18/10/2021, her case is covered by the judgment of this Court in Kailash Kumar v. State of Rajasthan and Ors. S.B. Civil Writ Petition No. 2505/2022 decided on 23/2/2022 and, therefore, the petition be allowed.