MEENAKSHI KOTED Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to call the petitioner for counselling and give appointment to her on the post of Teacher Gr.-III (LevelII) Hindi pursuant to the advertisement dated 31.07.2018.

(2.) It is, inter alia, claimed that the petitioner has obtained customary divorce as is prevalent in the community to which the petitioner belongs i.e. Scheduled Tribe Bheel on 24.06.2016; she applied in the category of divorcee and in the cut off issued by the respondents, she obtained more marks than the cut off, based on which, her name appeared in the list of selected candidates dated 03.09.2018 (Annexure-5). However, as the petitioner was not in possession of a decree from the jurisdictional court, the petitioner has not been called for counselling and appointment has not been accorded to the petitioner.

(3.) It is submitted by learned counsel for the petitioner that the petitioner had obtained customary divorce from her husband on 24.06.2016, which is evident from document Annexure-11, wehereafter the petitioner has filed a suit for declaration in this regard, which suit is pending consideration before the jurisdictional court at Dungarpur.