LAWS(RAJ)-2022-9-129

NASIM BANU Vs. STATE OF RAJASTHAN

Decided On September 12, 2022
Nasim Banu Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the final list of selected candidates dtd. 7/3/2022 (Annex. 7) issued by respondent No. 7 for recruitment on the post of Agriculture Supervisor.

(2.) Pursuant to the advertisement dtd. 26/8/2021 (Annex. 1), the petitioner applied in the category of OBC (Non-Creamylayer) and claimed her marital status as divorcee. After declaration of the result, the petitioner was called for document verification, wherein, the petitioner appeared, however, in the list of selected candidates published on 7/3/2022 (Annex. 7), the roll number of the petitioner did not appear though the marks of the petitioner in the category of General (Divorcee) were higher than the cut-off.

(3.) Feeling aggrieved, the present writ petition has been filed by the petitioner.