MANJULA MEENA Vs. RAJASTHAN STAFF SELECTION BOARD

JUDGEMENT

(1.) Petitioner seeks following relief:-

(2.) On a Court query, learned counsel for the petitioner contends that petitioner has not been granted any decree of divorce by the competent family court in accordance with law and she is relying on a divorce, which has taken place by customs followed in Meena community.

(3.) Learned counsel for the respondents relies on a judgment in the Secretary RPSC and Anr. v. Sangeeta Varhat and Anr.: D.B. Special Appeal (Writ) No.72/2022, decided on 10/11/2022, whereby, in a similar controversy, the Division Bench of this Court has allowed the appeal filed by the State.