SONU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against disposal of her representation by order dtd. 29/11/2018 (Annexure-7).

(2.) It is, inter alia, indicated in the writ petition that the petitioner had questioned the action of the respondents in not providing reservation for divorcee woman while granting appointment on the post of Safai Karamchari by filing S.B.C.W.P. No. 16244/2018, which writ petition came to be decided by order dtd. 24/10/2018 requiring the respondents to decide the representation made by the petitioner.

(3.) By the impugned order dtd. 29/11/2018 it has, inter alia, been indicated by the respondents that as there were in all 33 posts and in none of the categories there was any reservation for divorcee women and, therefore, the petitioner could not be selected under the said category.