NIYATI KHORANIYA DAUGHTER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayers:-

(2.) Brief facts of the case are that in pursuance to the advertisement dtd. 4/7/2018 issued by the respondent-

(3.) Counsel for the petitioner submitted that on the last date of submitting the application form i.e. 10/8/2018 the status of the petitioner was married, as such she applied under the category of OBC Female (non-creamy layer) and so far as her status of divorcee is concerned, that came into effect from 29/1/2021 which is the date when the decree of divorce was passed by the competent court of jurisdiction. Counsel further submits that the petitioner failed to change her category between 1/4/2021 to 10/4/2021 due to the reason that she was not aware about the same and came to know only on 10/4/2021 (last date for applying for correction) on which day she immediately rushed to the office of E-Mitra but due to the poor internet connectivity and server being down, she could not succeed in applying for correction in her category for which she may not be held to be at fault. Counsel further submits that vide interim order dtd. 14/9/2021, the petitioner was permitted to appear in the second phase of examination for Stenographer-2018 and lastly prayed that the petitioner is a divorcee lady, respondent be directed to treat and declare her result in the category of OBC Divorcee.