Aatrin Khan vs State Of Rajasthan ...
2023 Latest Caselaw 3750 Raj

[2023/RJJD/012277]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16027/2018

Aatrin Khan W/o Maksud Mohd. Mevati, Aged About 27 Years, Resident Of Regar Mohalla, Gilund, Tehsil Railmagra, District Rajsamand.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Panchayati Raj And Rural Development Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Primary Education, Rajasthan, Government Of Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. K.S. Rajpurohit, AAG with Mr. Lucky Rajpurohit

JUSTICE DINESH MEHTA

Order

27/04/2023

1. By way of the present writ petition, the petitioner has prayed

that her candidature be considered as an OBC non-creamy layer

candidate.

2. The certificate, which was produced by the petitioner has

been issued by the authority of State of Madhya Pradesh.

3. In light of the judgment of this Court rendered in the case of

Sushila Kumari Vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No.824/2020 decided on 20.02.2020, the petitioner who

has migrated to Rajasthan, cannot be treated to be an OBC of the

State of Rajasthan.

[2023/RJJD/012277] (2 of 2) [CW-16027/2018]

4. Mr. K.S. Rajpurohit, learned Additional Advocate General,

regardless of the above, submitted that the petitioner has been

given appointment on her own merit in the General category.

5. In view of the aforesaid, the writ petition stands disposed of

according.

6. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 8-Ramesh/-

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