USHA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the candidature of the petitioner in OBC category for providing appointment on the post of Teacher Gr.III Level II (Social Studies) and provide appointment to her in OBC category as per her merit with all consequential benefits.

(2.) It is inter alia indicated in the writ petition that the petitioner was born at village Bhanpura, Post Dival, Tehsil and District Kaithal (Haryana) and completed her B.A. and B.Ed. from Kurukshetra University, Kurukshetra. The petitioner got married on 27/6/2007 with Krishan Kumar, resident of village Bhojasar, Tehsil Bhadra, District Hanumangarh. The marriage was registered on 15/9/2008. The petitioner applied for Domicile Certificate before the Tehsildar, Bhadra on the basis of her marriage, which was issued on 20/8/2018. The petitioner also applied for getting OBC certificate from SDO, Bhadra, the SDO, Bhadra after considering the income of the petitioner as well as her father, issued the caste certificate on 24/10/2018 (Annex.4).

(3.) The respondent No. 2 issued an advertisement dated 31/7/2018 inviting applications for appointment on the post of Teacher Grade III Level II (Social Studies). The petitioner could not submit the form online as an OBC candidate and, therefore, preferred SB Civil Writ Petition No. 12349/2018 which was decided on 21/8/2018 in light of the judgment in Smt. Sunita Yadav vs State of Rajasthan : S.B.Civil Writ Petition No.20814/2017 decided on 6/12/2017, whereby, the respondents were directed to consider the candidature of the petitioner in accordance with law.