RAJU LAL NAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner is against the final merit list dtd. 6/12/2024 (Annex.8), wherein the name of the petitioner was not included under the OBC-Non-Creamy Layer Divorcee Woman (Annulled Marriage) category for the post of Nursing Officer, pursuant to the advertisement dtd. 5/5/2023.

(2.) Relevant facts, shorn of unnecessary details are that the petitioner, being eligible and fully qualified, applied for the post of Nursing Officer under the OBC-Non-Creamy Layer Divorcee Woman (Annulled Marriage) category as per an advertisement dtd. 5/5/2023. Cut off date to determine eligibility was/is 4/6/2023. She appeared for document verification on 11/9/2023 but was unable to submit the divorce decree at that time, as it was granted later on 16/9/2023. After obtaining the certified copy, she promptly submitted it to the concerned department, requesting consideration of her candidature for the post. Despite meeting the eligibility criteria and fulfilling the requirements, her name was not included in the provisional merit list. Although the petitioner submitted a detailed representation on 10/12/2024, the respondents have failed to take any action. Aggrieved by this inaction, the petitioner has filed the present petition seeking inclusion in the final merit list.

(3.) In the aforesaid backdrop, I have heard learned counsel for the parties and perused the case file.