JYOTI JINGER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has prayed for direction to be appointed to the post of Lecturer Computer Engineering (LCE) with the Directorate of Technical Education as per her merit in the Scheduled Caste (Women) (SC WE) category.

(2.) The background facts for the relief prayed for are that the Rajasthan Public Service Commission (RPSC)'s advertisement dtd. 22/7/2014 inter alia called for applications for recruitment for 46 posts of Lecturer Computer Engineering (LCE) under the Rajasthan Technical Engineering Service Rules, 2010 (hereafter 'the Rules of 2010'). Of the said 46 posts, 2 posts were reserved for General Women Widow (GE WE Widow) category, 1 post for Schedule Caste (SC) Women (WE) and three posts for Other Backward Class (OBC) Women (WE) category. No post was reserved for OBC WE Divorce (DV).

(3.) Admitted to written examination as a SC WE candidate the petitioner being successful, as per result declared on 8/6/2016, was called for interview. Following the interview her aggregate marks being 62, she found place at Sr. No. 42 in RPSC's merit list/ select list issued on 1/8/2017 for the post of LCE. As per her merit position, the petitioner was entitled to be appointed as LCE on the post reserved in the quota for SC WE.