MAMTA RANI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The prayer in the present writ petition is for issuance of direction to the respondents to consider the petitioner under the widow category (BC, WD) in her subject for the purpose of selection in Rajasthan State & Subordinate Combined Competitive Examination, 2013.

(2.) Reliance is placed on the judgment rendered by the Division Bench of this Court in the case of State of Rajasthan & ors. v. Ms. Jamna Rajpurohit (D.B. Civil Special Appeal No. 82/2013) and other connected appeals decided on 30.08.2013.

(3.) The petitioner had applied in pursuance to the advertisement issued for Rajasthan State & Subordinate Combined Competitive Examination, 201 The petitioner appeared in the preliminary examination held on 31.10.2015 as per the schedule issued by the respondents. The petitioner was successful in the preliminary examination and accordingly, appeared in the main examination, which was held between 09.04.2016 to 12.04.2016. The petitioner cleared the main examination and was also called for the interview, which was held between 10.08.2016 to 06.12.2016. The result of the interview was declared on 06.12.2016 and the Combined Merit List was recommended to the department on 202.2017. Thus, the selection was over and only appointment orders had to be issued as per the preference and merit of the candidates. The husband of the petitioner died on 14.04.2017. The death certificate was issued to the petitioner on 25.04.2017 and only thereafter, the petitioner filed her representation on 26.04.2017 to consider her under the Widow category.