DEEPMALA SHARMA Vs. STATE OF RAJ

JUDGEMENT

(1.) AT the request of the counsel for the parties, the matter has been taken for final disposal at this stage.

(2.) THE petitioner in the instant writ application after having participated in the recruitment process, in response to advertisement dated 4th April, 2013; for consideration of her candidature for appointment to the post of 'Patwari', under the category for General Women Candidates, for District Sawai Madhopur, unsuccessfully; has approached this Court praying for the following relief(s): -

(3.) THE spinal issue raised by the petitioner, in the instant writ application is the determination of vacancies for the purpose of according reservation to women candidates. According to the petitioner, in all 47 vacancies were advertised for the District Sawaimadhopur, out of which 26 vacancies were for women candidates of general category. Out of 26 vacancies, 9 vacancies were determined to be filled up by general women category, in view of reservation contemplated vide notificiation dated 24th January, 2011. The petitioner, who was provisionally declared successful vide provisional result dated 10th September, 2013, secured position at serial number 9, with merit position number 141. In the final result declared on 30th September, 2013, she was not accorded appointment for having secured less marks than the last cut off of 216.7833.