ANITA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein is before this Court, aggrieved by an undated decision (Annex.17), rejecting her candidature in the EWS category instead treating her in the General category for the selection process on the post of Nursing Officer.

(2.) Briefly speaking relevant facts of the case are as follows:

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner as well as learned counsel for the respondents.