Rajasthan High Court - Jodhpur
Saroj Kumari vs State Of Rajasthan (2025:Rj-Jd:43669) on 3 October, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:43669]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15574/2025
Saroj Kumari W/o Vinod Kumar, Aged About 35 Years, Resident
Of Ward No. 04, Silwala Khurd, Tibbi, District Hanumangarh
(Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Social Justice And
Empowerment Department, Government Of Rajasthan,
Secretariat, Jaipur.
2. The Secretary, Department Of Personnel, Secretariat,
Jaipur.
3. The District Collector, Hanumangarh (Raj.)
4. The Sub Division Officer, Bhadra, District Hanumangarh
(Raj.)
5. The Tehsildar, Bhadra, District Hanumangarh (Raj.)
6. Rajasthan Staff Selection Board, Jaipur, Office Address At
State Agriculture Management Institution Campus,
Durgapura, Jaipur.
----Respondents
For Petitioner(s) : Mr. Durgesh Khatri for
Mr. Kaushal Gautam
For Respondent(s) : Mr. S.R. Paliwal
HON'BLE MS. JUSTICE REKHA BORANA
Order
03/10/2025
Application I.A. No.01/25.
1. The instant application has been filed seeking amendment of
the cause title. For the submissions made in the application, the
same is allowed.
2. Amended cause title, as filed, is taken on record.
(Uploaded on 04/10/2025 at 08:53:06 PM)
[2025:RJ-JD:43669] (2 of 3) [CW-15574/2025]
S.B. Civil Writ Petition No. 15574/2025.
1. Counsel for the petitioner submits that the issue raised in the
present petition rests covered by a judgment passed by this Court
in Sunita Rani Vs. State of Rajasthan & Ors.; S.B. Civil Writ
Petition No.9180/2025 (decided on 26.05.2025). He submits
that the present petition be also disposed of on the same terms
and directions as in Sunita Rani (supra).
2. In Sunita Rani (supra), it was observed and directed as
under:-
"1. The present writ petition has been filed with the
following prayers:
"a) It may kindly be declared that the petition
notification dated 19.02.2019 (Annex.-3) as the
petitioner is fulfilling the condition for providing the
benefit of reservation of Economically Weaker Section.
b) The concern respondents may kindly be directed to
consider the application of the petitioner (Annex.-5) for
issuance of Economically Weaker Section Certificate and
issue the certificate in this regard as the petitioner is
fulfilling the condition for issuance of Economically
Weaker Section Certificate.
c) The petitioner may kindly be treated as Economically
Weaker Section category candidate and accord the
benefit of reservation provided for Economically Weaker
Section category candidate in the selection process of
Class-IV employees commenced by advertisement dated
12.12.2024( Annexure-10)."
2. Learned counsel for the petitioner submits that the
respondents have erroneously declined to issue the EWS
certificate in favour of the petitioner solely on the premise
that she has an OBC certificate issued by the State of
Haryana whereas as per circular dated 20.10.2023
(Annexure-9), any woman who migrates to the State of
Rajasthan after marriage, although would not be entitled for
the benefit qua OBC category but then would definitely be
entitled for issuance of an EWS certificate as a General
category candidate, if she belongs to the EWS category.
3. Learned counsel for the respondent-State is not in a
position to refute the above submission in terms of circular
dated 20.10.2023 (Annexure-9).
4. It is an admitted position that the petitioner has
migrated to the State of Rajasthan after her marriage. It is
also an admitted position that she has been denied the
issuance of an EWS certificate solely on the premise that
(Uploaded on 04/10/2025 at 08:53:06 PM)
[2025:RJ-JD:43669] (3 of 3) [CW-15574/2025]
her OBC category certificate was issued by the State of
Haryana. Furthermore, it is an admitted position that the
petitioner applied for the EWS certificate considering herself
to be a General category candidate.
5. Circular dated 20.10.2023 (Annexure-9) provides as
under:
"अन्य राज्य की महिला को ओ.बी.सी. प्रमाण पत्र के आंधार पर
राजस्थान में किसी भी भर्ती में ओ.बी.सी. वर्ग का आरक्षण दे य नहीं है , परन्तु
ओ.बी.सी. प्रमाण पत्र के आधार पर उसे आरक्षण के अलावा अन्य लाभ प्राप्त हो
सकते हैं। अतः अन्य राज्य की कोई ओ.बी.सी. युवती राजस्थान में किसी
ओ.बी.सी. युवक से शादी करती है और उसने राजस्थान में ओ.बी.सी. का प्रमाण
पत्र नहीं बनवाया है तो उसे राजस्थान में सामान्य वर्ग की मानते हुए
ई.डब्ल्यू.एस. का प्रमाण पत्र जारी किया जा सकता है । ऐसी युवती को ई .डब्ल्यू.
एस. का प्रमाण पत्र के आधार पर भर्तियों में ई. डब्ल्यू एस. आरक्षण का लाभ
मिल सकता है ।
अन्य राज्यों के आरक्षित वर्गों के ऐसे अभ्यर्थी जो विवाहोपरान्त राजस्थान
राज्य के मल
ू निवासी बन गये है , को ई.डब्ल्य.ू एस. आरक्षण के सम्बन्ध
तदनसु ार कार्यवाही की जाये।"
6. In view of the above specific Clause, the present
writ petition is disposed of with a direction to the
respondent authorities to consider the application
(Annexure-5) of the petitioner as filed for issuance of an
EWS certificate. If the petitioner complies with all the
other conditions as prescribed for issuance of an EWS
certificate, she be issued the same in accordance with
law within a period of four weeks from now. The earlier
rejection of the application would not preclude the
competent authority from reconsidering the application.
7. Stay petition and pending applications, if any,
stand disposed of."
3. Counsel for the respondent does not refute the above
submission of counsel for the petitioner.
4. In view of the above submission made, the present writ
petition is disposed of in the same terms and conditions as in
Sunita Rani (supra).
5. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
156-DhananjayS/-
(Uploaded on 04/10/2025 at 08:53:06 PM)
Powered by TCPDF (www.tcpdf.org)
