Yogendra Malviya S/O Shri Madan ... vs State Of Rajasthan
2021 Latest Caselaw 3010 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 16344/2018

Anita Sharma D/o Shri Dhan Raj Sharma
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan Through Principal Secretary
                                                                  ----Respondent

Connected With

D.B. Civil Writ Petition No. 18286/2018

Yogendra Malviya S/o Shri Madan Lal Malviya

----Petitioner Versus State Of Rajasthan

----Respondent

D.B. Civil Writ Petition No. 27508/2018 Seema Gupta D/o Shri Ram Kalyan Gupta W/o Shri Pankaj Agrawal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Tanveer Ahamad, through VC For Respondent(s) : Mr. Shresth Verdhan through VC for Dr.V.B. Sharma, AAG Mr. Rakesh Kumar

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

19/07/2021 The writ petition No.16344/2018 has been filed including the

challenge to the notification dated 22-12-2015 whereby

(2 of 2) [CW-16344/2018]

interchangeability of reservation of widow and divorcee category

has been provided.

Vide interim order dated 30-7-2018, this court restrained

appointments by interchanging from widow to divorcee category

and vice versa.

In the course of hearing of the matter, this court vide order

dated 9-1-2020 referred the issue of interchangeability of

reservation of widow and divorcee category to the Larger Bench.

Accordingly, the Larger Bench was constituted and vide

judgment dated 4-8-2020 in DB Civil Reference No.6/2020, has

resolved the issue of interchangeability of reservation of widow

and divorcee, which is no more res integra.

Therefore, the interim order dated 30-7-2018 (in DB Civil

Writ Petition No.16344/2018) restraining appointments by

interchanging from widow to divorcee and vice versa is vacated

and the appointments may be considered in terms of the order

dated 4-8-2020 of the Larger Bench in DB Civil Reference

No.6/2020 (supra).

List these matters on September 1, 2021 for final disposal on

other issues.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

Arn/38,120-121

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