Sushila vs State Of Rajasthan
2021 Latest Caselaw 12303 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 289/2021

Sushila D/o Dharampal, Aged About 29 Years, Vpo Ninan, Tehsil Bhadra, District Hanumangarh (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through The Secretary, Department Of Agriculture, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Agriculture Directorate, Jaipur

3. The Joint Director, Agriculture Directorate, Jaipur

4. The Chairman, Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur.

5. The Secretary, Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur.

                                                                   ----Respondents


For Appellant(s)            :     Mr. Vishal Singhal
For Respondent(s)           :     ---

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

06/08/2021

Heard learned counsel for the appellant.

Learned counsel for the appellant has reiterated the

submissions advanced before the learned Single Judge. He has

submitted that before the examinations were conducted, the

appellant had secured the decree of divorce. Therefore, the case

of the appellant should have been considered in the category of

'divorcee' candidate.

We have considered the submissions made at the Bar.

                                                                             (2 of 2)                   [SAW-289/2021]



                                        The   last   date   for    submission          of    the    application   was

admittedly 03.08.2018 and the decree of divorce was granted in

the case of the appellant on 12.04.2019 (wrongly recorded as

15.01.2019 in the order dated 18.01.2020). Therefore, on the

last date of application the status of the appellant was not a

'divorcee' and hence, she was not liable to be considered in the

category of 'divorcee woman'. The view taken by the learned

Single Judge is in conformity with the law laid down by the Hon'ble

Supreme Court in Ashok Kumar Sonkar vs. Union of India

[(2007) 4 SCC 54]. We find no merit in the instant appeal.

The appeal is, therefore, dismissed.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ

3-MohitTak/-

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