RAJKUMARI CHAHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner herein, a specially abled lady, having more than 50% of locomotive disability, caused by a childhood Arthritis owing to which one of her legs is dysfunctional, arises out rejection of her candidature in the physically handicapped category for the post of Homeopathy Medical Officer to be filled as per advertisement dtd. 5/7/2023 (Annexure-1).

(2.) Succinct facts first, as pleaded in the petition.

(3.) In the return filed to the writ petition the stand taken is that that the certificate of registration issued by Rajasthan State Board of Homeopathy Medicine was issued on 11/8/2023 to the petitioner and the last date for submission of the same was same as that of the application form i.e. 24/7/2023. It is thus clear that the petitioner, as on the date of submitting her application form, did not have the qualification of registration. Therefore, the registration certificate being the necessary qualification, having been obtained after the cut off date, candidature of petitioner cannot be entertained.