SANGEETA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submits that the petitioner applied for recruitment to the post of Pre Primary Education Teacher pursuant to the advertisement dtd. 21/8/2018. He further submits that the petitioner is having higher marks than the candidates having been selected and appointed under the divorcee women category and the petitioner being divorce category candidate is entitled for selection and appointment on the post of Pre Primary Education Teacher. Non appointment of the petitioner is illegal, arbitrary, unjustified and unconstitutional.

(2.) Considered the submissions made by the counsel appearing for the petitioner and also perused the record made available with the petition.

(3.) The facts borne out from the pleadings are that the respondents issued an advertisement dtd. 21/8/2018 inviting applications from the eligible candidates for recruitment to the post of Pre Primary Education Teacher. The last date for submitting the application forms is 28/10/2018 and the petitioner has obtained a divorce decree on 18/2/2022.