MAMTA YOGI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed this writ petition with the following prayers:-

(2.) Counsel for the petitioner submits that the petitioner belongs to divorcee category and she has been allowed decree of divorce from the Competent Court on 12/3/2020 but she is not being allowed selection/ appointment on the post of Health Worker (Female) against the vacancies reserved for divorcee women category, though she is having higher marks than the many of the candidates who have been selected and given appointment.

(3.) Considered the submissions made by the counsel for the petitioner and also perused the material available on the record.