HEMLATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 28/2/2019 (Annex.-10), whereby, the candidature of the petitioner has been rejected.

(2.) It is inter alia claimed in the writ petition that the petitioner got married with one Sanjay Sharma, however, due to matrimonial dispute she started living separately and, whereafter, made an application under Sec. 13B of the Hindu Marriage Act, 1955 ('the Act, 1955') before the Family Court No. 1, Jodhpur.

(3.) An advertisement dtd. 31/7/2018 was issued by the respondents for recruitment to the post of Teacher Grade-III (Level-2). The petitioner applied for the said post in the category of 'OBC divorcee woman'. The petitioner pursuant to the selection got her documents verified, however, during verification of the documents, her candidature was not considered by the respondent as the decree of divorce produced by the petitioner was after the last date of the application.