MOHAMMED IMRAN BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to accept the application form of the petitioner for the post of Nursing Officer pursuant to the advertisement dtd. 16/11/2022.

(2.) Submissions have been made that the petitioner is embroiled in a matrimonial dispute with his wife. On account of the said dispute, it is not possible for the petitioner to obtain Marriage Registration Certificate, which has been made mandatory by the respondents for the purpose of filing of the offline application.

(3.) Submissions have been made that as soon as the petitioner indicates his status as married, it is compulsory for him to upload the marriage certificate online, otherwise the application is not accepted and, therefore, on account of the pending dispute i.e. lodging of the FIR by his wife against the petitioner and pendency of criminal proceedings, the respondents be directed to accept the application form of the petitioner offline and/or by any other mechanism.