VIJAY LAXMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against inaction of the respondents pursuant to the directions issued by this Court in S.B.C.W.P. No. 11729/2018, decided on 09.08.2018 filed by the petitioner.

(2.) This Court relying on the judgments in the case of Pinal Singh Ranawat v. State of Rajasthan and Ors. : D.B. Civil Writ Petition No. 2781/2014, decided on 01.08.2016, Shivom Gupta v. State of Rajasthasn and Anr. : D.B. Civil Special Appeal No. 1177/2016, decided on 03.05.2017 and Sandeep Kumar v. State of Rajasthan and Ors. : S.B.C.W.P. No. 8031/2014, decided on 23.02.2016, issued the following directions:- "2. In view of aforequoted judgment, this writ petition is disposed of with a direction to the respondents to consider candidature of the petitioner for appointment on the post of LDC in pursuance of advertisement dated 14.2.2013 while treating him to be having a valid qualification of Computer Application obtained in Graduation/B.Ed. and on positive consideration if the petitioner is found eligible and meritorious, then he shall be given appointment on the post of LDC within a period of 60 days from today. Such consideration shall be subject to availability of vacancies for the post in-question."

(3.) It is submitted that pursuant to the directions, the petitioner approached the respondents by way of representation. Whereafter the respondents kept on seeking opinion/raise issues pertaining to petitioner's eligibility, as petitioner had done her Senior Secondary (Vocational).