DHAPI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against action of the respondents in not considering the petitioner as Scheduled Caste candidate for appointment as Teacher Grade- III (Level-II) (English) and a direction to consider the petitioner as Scheduled Caste candidate and give her appointment as per the merit with all consequential benefits.

(2.) It is, inter alia, indicated in the writ petition that pursuant to the advertisement dtd. 31/7/2018 for the post of Teacher Grade-III (Level-II) subject English, the petitioner applied as a Scheduled Caste candidate. In the cut off issued by the respondents as the petitioner had obtained higher marks, by order dtd. 5/3/2019 the petitioner was selected and was allotted District Chittorgarh, however, in the document verification, the petitioner was held ineligible as a Scheduled Caste candidate.

(3.) It is submitted that though petitioner was born in State of Haryana, on account of her marriage with Rohtash Kumar, the petitioner resides at District Hanumangarh within Rajasthan State. The petitioner belongs to Chamar community, which is Scheduled Caste in State of Haryana as well as in State of Rajasthan and based on which the petitioner was issued the caste certificate, however, based on the stipulation indicated in the advertisement that the candidate has to produce the caste certificate from the Rajasthan State in name of her father, her candidature has been rejected.