KAMALA DAMORE Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Despite service of notice, no body has put in appearance on behalf of the respondents.

(2.) In brief, facts of the case are that after qualifying Primary and Upper Primary School Teachers Competitive Examination, 2006, the petitioner was provisionally selected for appointment as Teacher Grade III. The selection aforesaid came to be rejected by the Rajasthan Public Service Commission on the count that the petitioner is not belonging to Tribal sub plan area of the State of Rajasthan. Being aggrieved by the same, this petition for writ is preferred.

(3.) It is stated that the Sub Divisional Magistrate, Dungarpur on 15.09.2003 issued a domicile certificate mentioning therein that petitioner Smt. Kamala Damore w/o Shri Hemant Kumar is a resident of district Dungarupur, which is a part of Tribal Sub Plan Area. The petitioner has also placed on record a certificate issued by the Tehsildar, Dungarpur certifying that the petitioner is a member of Scheduled Tribe Community. On basis of the certificates aforesaid, it is contended that the petitioner is coming from Tribal Sub Plan Area and she herself is tribal, as such, cancellation of her selection is bad.