DAMOR SAVITA BAHEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two intra-court appeals have been filed by the appellants-writ petitioners for assailing the order dtd. 13/1/2021 whereby a batch of writ petitions including the two writ petitions Nos.18136/2019 & 16951/2019 preferred by the petitioners involving identical controversy were dismissed by the learned Single Bench of this Court.

(2.) Briefly stated issue which is involved in these appeals can be summarized as below:-

(3.) Can an aspirant belonging to the reserved category for government service, upon migration to a TSP area in Rajasthan by virtue of marriage to a person of same category claim caste based TSP reservation benefit in terms of the notification dtd. 21/10/2019 issued by Governor of Rajasthan?