ROOPWATI DEORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from the work due to strike.

(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) As the pleaded facts and the record would reveal, vide advertisement dtd. 24/1/2019 issued by the respondent No.2, applications were invited, from social workers, for nomination as Chairman & four Members (out of which one must have been a female candidate and one candidate must have been a subject specialist, related to children), for the purpose of Constitution of the Child Welfare Committee, in District Jodhpur as well as in various other districts of the State; the last date for submission of the application form, as per the advertisement, was 11/2/2019. However, vide amended advertisement dtd. 1/3/2019, issued for the same purpose, the last date was extended from 11/2/2019, till 28/2/2019.