PUJA VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These petitions have been filed by the petitioner seeking a direction to the respondent - Rajasthan Staff Selection Board, Jaipur ('the Board') to consider the candidature of the petitioner in the category of General (Widow) for direct recruitment to the post of Supervisor and Laboratory Assistant.

(2.) It is inter alia indicated in the writ petitions that the petitioner had applied for the post of Supervisor pursuant to the advertisement no. 4/2018 dated 13/3/18 and Laboratory Assistant pursuant to the advertisement no. 10/2018 dated 9/5/2018 being conducted by the Board. The petitioner applied in the General (Female) category and indicated her marital status as 'Married'. Admission cards were issued to the petitioner for written examination, which was held for the post of Supervisor on 6/1/19 and for the post of Laboratory Assistant on 3/2/19, wherein, the petitioner appeared and results are yet to be declared.

(3.) It is indicated that unfortunately petitioner's husband expired on 23/2/19. Based on the said event of death of her husband, the petitioner has sought change of her category from General (Female) to General (Widow) and submitted the representation to the respondents however, the respondents have neither changed the category nor responded to the representation made by the petitioner and, therefore, the relief as indicated hereinbefore has been sought.