MAMTA YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) D.B. S.A.W. No. 1869/2018

(2.) The circumstances leading the respondent No. 3 to approach this Court were that the respondent Rajasthan Public Service Commission (hereniafter referred to as 'RPSC or Commission') initiated recruitment for various posts of Rajasthan State and Subordinate Services, vide advertisement dtd. 24/8/2016. Said examination were known as Rajasthan State and Subordinate Service Combine Competitive Examination-2016 and the respondent No. 3-petitioner had participated therein as a widow candidate. It is pertinent to note that the above referred advertisement simply provided total vacant posts for different services, without giving category wise furcation and the category wise vacancy position came to be published later on 22/6/2017. According to said notification dtd. 22/6/2017, two vacancies for widow candidates were earmarked in the open category for Administrative Services; whereas no such reservation was provided for Police Services, Accounts Services and other services. The respondent No. 3, having cleared preliminary and main examination, appeared in interview and secured 10th merit position in her category, i.e. widow.

(3.) After declaration of the results on 17/10/2017, the respondent No. 3 approached this Court by way of filing a writ petition (S.B. Civil Writ Petition No. 14710/2017), with a grievance that the respondents have not earmarked posts for widows and divorcees for Rajasthan Police Services and Rajasthan Accounts Services, as mandated by the notification dtd. 24/1/2011, postulating reservation for widow and divorcee category candidates in all services.