MAMTA CHUGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against rejection of her candidature as divorcee candidate.

(2.) It is, inter alia, indicated in the writ petition that pursuant to the advertisement dated 31.07.2018 the petitioner applied for the post of Teacher Gr.-III, Level-II subject Hindi as a divorcee. Based on the cut off declared by the respondents, as the petitioner had obtained higher marks, she was provisionally selected. However, during the course of document verification, as the petitioner produced only a certificate dated 23.08.2018 (Annexure-P/2), the same was not accepted by the authorities and her candidature has been rejected.

(3.) It is submitted by learned counsel for the petitioner that the petitioner was deserted by her husband; she filed proceedings under Section 13 of the Hindu Marriage Act, 1955 ('the Act') before the competent civil court on 05.08.2017 seeking dissolution of her marriage; by order dated 23.08.2018 the authority under the Rajasthan Social Security Old age, Widow, Deserted and Divorcee Pension Rules, 2013 ('the Rules of 2013') issued certificate to the petitioner certifying her status as deserted.