NEETU BOHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to permit the change of category of the petitioner.

(2.) The petitioner applied for the post of Nurse Gr. II in Direct Recruitment-2018 by her application dtd. 22/6/2018 (Annex. 3) by indicating her status as 'general women'. Unfortunately, her husband died on 14/7/2019. On account of change in her marital status, the petitioner submitted an application to the respondents to change in her category and treat her application in 'widow category', however, as no response was given, the present writ petition has been filed seeking a direction.

(3.) Learned counsel for the petitioner made submissions that the issue raised in the present writ petition is squarely covered by the judgment in State of Rajasthan and Ors. v. Ms. Jamna Rajpurohit : D.B. Special Appeal (W) No. 82/2013, decided on 30/8/2013, whereby the Division Bench in identical circumstances, permitted change of category by inter-alia observing as under:-