REENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to change the category of the petitioner from married to widow and to allow district Sriganganagar under widow category for appointment on the post of Teacher Gr. III (Level-I).

(2.) It is inter alia indicated in the writ petition that the petitioner applied for the post of Teacher Gr. III (Level-I) as SC Woman candidate and was selected and accorded appointment and posted at district Bikaner, where she joined on 13/2/2019.

(3.) Unfortunately, her husband died on 1/6/2019. Based on the said event, submissions have been made that as the respondents were according appointment based on the reshuffled result on vacant positions, the category of the petitioner may be changed and she may be accorded appointment based on reshuffled result at district Sriganganagar by treating her as SC widow.