Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jagriti Gupta vs State And Ors (2023:Rj-Jd:38125)
2023 Latest Caselaw 9175 Raj

Citation : 2023 Latest Caselaw 9175 Raj
Judgement Date : 6 November, 2023

Rajasthan High Court - Jodhpur
Jagriti Gupta vs State And Ors (2023:Rj-Jd:38125) on 6 November, 2023
Bench: Avneesh Jhingan

[2023:RJ-JD:38125]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 713/2016

Jagriti Gupta

----Petitioner Versus State And Ors

----Respondent

For Petitioner(s) : Mr. R.S. Shekhawat For Respondent(s) : Mr. N.K. Mehta for Ms. Anjana Jawa

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

06/11/2023

1. This petition is filed seeking directions to consider

candidature of petitioner as female gender for the post of Junior

Engineer (Civil) in pursuance to Advertisement dated 30.09.2014.

2. The brief facts are that the petitioner in pursuance to

advertisement applied for the post of Junior Engineer (Civil) and

filled her gender as male. She approached the respondents with

the representation for undertaking the necessary correction. The

written examination was held in February, 2015. Petitioner

appeared in the examination. The cut of for the female candidates

was 41.72 and the petitioner scored 41.44 marks.

3. The prayer made is that the petitioner should have been kept

in the waiting list of female candidates, wherein candidates having

less than 41.44 marks were subsequently given appointment.

4. Learned counsel for the respondent submits that the

selection process was completed in the year 2015. The candidates

[2023:RJ-JD:38125] (2 of 2) [CW-713/2016]

had joined and thereafter, in 2016, the vacancies which had arisen

were filled from the candidates in the waiting list.

5. Considering that the selection process is completed since

2016, the candidates have joined and the selected candidates

have not been impleaded as party and there was no interim

protection granted to the petitioner. No case is made out for

interference at this stage and the writ petition is dismissed.

(AVNEESH JHINGAN),J 184-DhananjayS/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter