SILOCHANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been preferred against the order dtd. 2/8/2023 passed by the learned Single Judge, whereby the writ petition preferred by the appellant-petitioner praying for issuance of directions to the respondents to change the marital status of the appellant as 'Widow' instead of 'Married Woman' and to consider her candidature in the Widow category being one since her husband had died way back on 8/10/2009.

(2.) Counsel for the appellant has contended that the appellant stays in a village and with the assistance of E-mitra, her application form was submitted online, where her status was recorded as 'Married Woman' instead of 'OBC Widow'. This aspect never came to notice of the appellant as in the admit card also, no category was mentioned. Because of non-mentioning of the category, the appellant only came to know of the said fact when her result was finally declared. An application was moved immediately for correction of the category, but the same was not accepted.

(3.) Counsel further contends that although in the OBC Married Woman category, the appellant does not make the grade, however, in the category of Widow, she would be higher in merit than the last selected candidate.