[Cites 3, Cited by 0]

Rajasthan High Court - Jodhpur

Maya Kharol vs State Of Rajasthan (2026:Rj-Jd:17216) on 13 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:17215]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3586/2026

Heena Joshi D/o Purushotam Joshi W/o Himmat Ojha, Aged
About 20 Years, Resident Of Joshiyon Ki Gali, Phalodi, Lordiyan
District Phalodi Rajasthan.
                                                                       ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department Of Personal (Dop), Governemnt Secretariat,
         Jaipur Rajasthan.
2.       The    Rajashtan       Staff     Selection        Board,      Through    Its
         Secretary, Jaipur, Rajasthan.
                                                                   ----Respondents


                 S.B. Civil Writ Petition No. 3953/2026

 Maya Kharol D/o Shri Mohan Singh, W/o Late Govrdhan Lal
 Kharol, Aged About 31 Years, R/o Near Ramdev Mandir,
 Bhamakhera, Post Sadri, Tehsil Railmagra, District Rajsamand,
 Rajasthan.
                                                                      ----Petitioner
                                      Versus
 1.       State Of Rajasthan, Through The Secretary, Department
          Of Administrative Reforms, Government Of Rajasthan,
          Jaipur, Rajasthan.
 2.       The Secretary, Rajasthan Subordinate And Ministerial
          Service    Selection         Board,        Jaipur,       District   Jaipur,
          Rajasthan.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Deependra Singh Shekhawat
                                  Mr. Mohan Singh Shekhawat for
                                  Mr. Kailash Jangid
For Respondent(s)           :     Mr. Manish Patel
                                  Ms. Nandipna Gehlot
                                  Mr. Piyush Bhandari



            HON'BLE MR. JUSTICE KULDEEP MATHUR

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Order

13/04/2026

S.B. Civil Writ Petition No. 3586/2026:-

By way of filing the present writ petition, the petitioner has

prayed for the following reliefs:-

"It is, therefore, humbly and respectively prayed that your lordship may graciously be pleased to accept and allow this writ petition and call for the entire record of the case and A. By an appropriate writ order or direction, any order denying the candidature of the petitioner for the post of Fourth-class Employee in pursuance of the advertisement dated 03.03.2025 (Annex-1) against the category of EWS BLV may kindly be quashed and set aside.

B. By an appropriate writ order or direction, the respondents may kindly be directed to consider the actual category of the petitioner i.e. EWS BLV instead of OBC BLV and permit the petitioner in the further selection process for the post of Fourth-class in pursuance of the advertisement dated 03.03.2025.

C. By an appropriate writ, order or direction, the respondents may kindly be directed to not to deny the selection and appointment and not to reject the candidature of the petitioner on the ground of filling of wrong category l.e. OBC BLV Instead of EWS BLV.

D. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.

E. Writ petition filed by the petitioner may kindly be allowed with costs."

S.B. Civil Writ Petition No. 3953/2026:-

By way of filing the present writ petition, the petitioner has

prayed for the following reliefs:-

"It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: - A. By an appropriate writ order or direction, any order denying the candidature of the petitioner for the post of Class-IV Employee in pursuance of the advertisement dated 12.12.2024 (Annex-4) for Non-TSP Area against the category of OBC Widow may kindly be quashed and set aside.

B. By an appropriate writ order or direction, the respondents may kindly be directed to consider the actual

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category of the petitioner i.e. OBC Widow instead of OBC and permit her in the further selection process for the post of Class-IV Employee in pursuance of the advertisement dated 12.12.2024 for Non-TSP Area.

C. By an appropriate writ, order or direction, the respondents may kindly be directed to afford appointment to the petitioner on the post of Class-IV Employee as per her marks. in of the advertisement pursuance 12.12.2024 for Non-TSP Area against the category of OBC Widow with all consequential benefits. D. By an appropriate writ, order or direction, the respondents may kindly be directed to not to deny the selection and appointment and not to reject the candidature of the petitioner on the ground of filling of wrong category i.e. OBC instead of OBC Widow. E. Any other appropriate writ, order ог direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.

F. Writ petition filed by the petitioner may kindly be allowed with costs."

2. The present writ petitions have been filed by the petitioners

challenging the denial of correction in their respective categories,

namely, EWS (BLV) instead of OBC (BLV) in S.B. CWP No.

3586/2026, and OBC (Widow) instead of OBC in S.B. CWP No.

3953/2026.

3. Learned counsel for the petitioners submitted that at the

time of filling the application forms pursuant to Advertisement No.

19/2024 issued under the Rajasthan Class-IV Services

(Recruitment and Other Service Conditions) Rules, 1999 for the

post of Class-IV employee, the petitioners, due to inadvertence

and lack of knowledge, submitted their applications under

incorrect categories. It was further submitted that if the

petitioners are permitted to rectify the errors/mistakes committed

by them, they would fall within the zone of merit.

4. Per contra, learned counsel for the respondents submitted

that Clause 17 of Advertisement No. 19/2024 dated 12.12.2024

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specifically provided that a candidate would be granted one

opportunity to make corrections in the application form after the

cut-off date upon payment of a fee of Rs. 300/-. It was submitted

that the petitioners failed to avail such opportunity. Learned

counsel further submitted that the respondents also issued a press

note dated 07.10.2025 granting an additional opportunity to

candidates to make necessary corrections in their application

forms during the period from 06.10.2025 to 16.10.2025; however,

the petitioners again failed to avail the said opportunity.

5. Learned counsel for the respondent submitted that once the

petitioners failed to make the necessary corrections in their

application forms despite being afforded repeated opportunities,

they are not entitled to any relief from this Court. It was further

submitted that the issue involved in the present case is squarely

covered by the orders dated 01.04.2026 passed by this Court in

S.B. CWP No.4599/2026, titled "Munni Devi vs. State of Rajasthan

& Anr.", and order dated 06.04.2026 passed in S.B. CWP

No.2821/2026, titled "Kiran Kanwar vs. State of Rajasthan & Anr.".

6. Heard.

7. Clause 17 of the advertisement dated 12.12.2024 issued by

the respondent-Board is reproduced below for ready reference:

"17- vkWuykbZu vkosnu esa la"kks/ku dh izfØ;k%& cksMZ }kjk vkWuykbZu vkosnu esa la"kks/ku gsrq dksbZ vkWQykbZu izkFkZuk i= Lohdkj ugha fd;k tk;sxkA cksMZ }kjk tkjh foKfIr fnukad 14- 07-2023 }kjk ;fn fdlh vH;FkhZ dks visu OTR esa Lo;a ds uke] firk ds uke] tUefrfFk ,oa fyax esa ifjorZu djuk gs rks mls loZizFke vius vk/kkj@tuvk/kkj esa ifjorZu djokuk gksxk rRi"pkr~ OTR LØhu ij Qsp dk cVu nckuk gksxk ftlls vk/kkj@tuvk/kkj esa ntZ uohu MkVk mlds OTR esa Lor% gh

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vk tk;sxkA vH;FkhZ dksa vius OTR esa vkj{k.k Js.kh] fnO;kaxtu Js.kh ,oa ewy fuokl esa okafNr la"kks/ku djus dh vuqefr nh xbZ gSA vH;FkhZ la"kks/ku djus ds mijkUr gh vkWuykbZu vkosnu HkjsaA ;fn vH;FkhZ HkrhZ dk vkWuykbZu vkosnu lcfeV dj pqdk gS rks ,slh fLFkfr esa vkWuykbZu vkosnu esa la"kks/ku djus dh vof/k ds nkSjku Hkh mls Lo;a ds uke] firk ds uke] tUefrfFk ,oa fyax esa ifjorZu dh vuqefr ugha gksxhA vH;FkhZ dks ;fn vkj{k.k Js.kh@fnO;kaxtu Js.kh@ewy fuokl esa la"kks/ku djus gS rks igys mls OTR ist ij vkj{k.k Js.kh@fnO;kaxtu Js.kh@ewy fuokl esa la"kks/ku djuk gksxk blls mls Lo;a ds vkWuykbZu vkosnu esa iwoZ esa Hkjs x;s vkj{k.k Js.kh@fnO;kaxtu Js.kh@ewy fuokl esa la"kks/ku djus dk fodYi miyC/k gks tk;sxk] ftls mi;ksx esa ysdj og okafNr la"kks/ku dj ldrk gSA vkWuykbZu vkosnu Submit fd;s tkus ds i"pkr~ ;fn vkosnd dks fdlh izdkj dh =qfV dk irk yxrk gS rks vH;FkhZ vkWuykbZu vkosnu esa QksVks] gLrk{kj ,oa mu lwpukvksa dks ifjofrZr ugha dj ik,xk tks mlus OTR ds le; ntZ dh gSA "ks'k lwpukvksa esa og la"kks/ku fuEukuqlkj dj ldrk gS%& i- ;fn dksbZ vH;FkhZ vius vkWuykbZu vkosnu esa la"kks/ku djkuk pkgrk gS rks vkosnu izkfIr dh vafre fnukad ds i"pkr~ 07 fnol ds Hkhrj fu/kkZfjr "kqYd 300@& :i;s nsdj vkWuykbZu vkosnu esa la"kks/ku dj ldrk gSA vkWuykbZu vkosnu esa vH;FkhZ QksVks] gLrk{kj ,oa mu lwpukvksa dks ifjofrZr ugha dj ik,xk tks mlus OTR ds le; ntZ dh gS ;Fkk uke] firk dk uke] tUefrfFk] fyax bR;kfnA "ks'k izfof"kf'V;ksa esa la"kks/ku fd;k tk ldsxkA "kS{kf.kd ;ksX;rk esa vH;FkhZ vafre frfFk ds i"pkr~ 07 fnol esa gh la"kks/ku dj ldrs gSaA blds i"pkr~ "kS{kf.kd ;ksX;rk ds dkWye esa cksMZ@ fo"ofo|ky; dk uke] jksy ua-] mRrh.kZ o'kZ bR;knh esa dksbZ la"kks/ku ugha dj ldsxkA cksMZ }kjk tkjh dk;kZy; vkns"k fnukad 27-07-2023 ds vuqlkj vkWuykbZu vkosnu ds fy;s One Time Registration (OTR) esa "kS{kf.kd ;ksX;rk esa dsoy ek= ,dckjh; la"kks/ku dh vuqefr nh x;h gSA loZizFke vH;FkhZ vius OTR esa "kS{kf.kd ;ksX;rk esa okafNr la"kks/ku dj ysosaA vH;FkhZ la"kks/ku djus ds mijkUr gh vkWuykbZu vkosnu HkjsaA ;fn vH;FkhZ HkrhZ dk vkWuykbZu vksonu lcfeV dj pqdk gS rks ,slh fLFkfr esa vH;FkhZ dks "kS{kf.kd ;ksX;rk esa la"kks/ku djus gsrq igys] OTR ist ij Lo;a dh "kS{kf.kd ;ksX;rk esa la"kks/ku djuk gksxk blls (Uploaded on 15/04/2026 at 02:19:38 PM)

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ml "kS{kf.kd ;ksX;rk esa la"kks/ku djus dk fodYi Lo;a ds vkWuykbZu vkosnu esa vkWuykbZu vkosnu dks la"kksf/kr djus dh vof/k ds nkSjku miyC/k jgsxk] ftls mi;ksx esa ysdj og "kS{kf.kd ;ksX;rk esa okafNr la"kks/ku dj ldrk gSA vkWuykbZu vkosnu esa la"kks/ku gsrq fu/kkZfjr Qhl tek djkus dh izfØ;k vkWuykbZu vkosnu djsu dh izfØ;k ds leku gh gksxhA ii- ;fn fdlh vH;FkhZ ds vkWuykbZu vkosnu esa =qfV jg tkrh gS rFkk og fdlh dkj.ko"k vkosnu djus dh vafre fnukad ds i"pkr~ 7 fnol ds Hkhrj vius vkWuykbZu vkosnu esa la"kks/ku ugha dj ikrk gS rks mls vius vkWuykbZu vkosnu esa la"kks/ku djus dk ,d vkSj vafre volj ijh{kk vk;kstu ds i"pkr~ vkWuykbZu =qfV la"kks/ku gsrq ,d fu"pr le; fn;k tk;sxk ftlesa vH;FkhZ vius vkWuykbZu vkosnu dh =qfV dks vkWuykbZu la"kks/ku dj ldsxkA vkWuykbZu vkosnu esa la"kks/ku gsrq fnukad ,oa le; dh lwpuk i`Fkd ls cksMZ dh osclkbZV ds ek/;e ls nh tk;sxhA mDr fu/kkZfjr le; esa vH;FkhZ vius vkWuykbZu vkosnu esa fu/kkZfjr la"kks/ku "kqYd 300@& :i;s vkWuykbZu vkosnu djus dh izfØ;k ds leku Hkqqxrku dj la"kks/ku dj ldsxkA iii- blds i"pkr~ vkWuykbZu vksonu esa fdlh izdkj dk la"kks/ku@ifjorZu Lohdkj ugha fd;k tk;sxk rFkk ,slh fdlh Hkh =qfV dk lEiw.kZ nkf;Ro vH;FkhZ dk gksxkA"

8. Having heard learned counsel for the parties and upon

perusal of the material available on record, this Court finds merit

in the submissions advanced on behalf of the respondents that

despite being granted more than two opportunities to rectify

mistakes in the application forms, the petitioners failed to avail

the same. The Hon'ble Division Bench of this Court, in D.B. Civil

Writ Petition No. 15900/2021 (Mustak Khan vs. The Rajasthan

High Court, Jodhpur & Ors.), while rejecting a request for change

of category at a belated stage, has held as under:

"5. On the other hand, learned counsel for the respondents while relying on the judgment of this Court in Sunil Bhanwariya Registrar, Examination Cell, RHC, Jodhpur & Anr. submits that the petitioner having participated in the preliminary examination in

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the General category cannot raise this issue at belated stage after declaration of the result for the post of District Judge.

8. In the considered opinion of this Court, having participated in the examination and knowing that he has applied in the General category, he cannot be allowed to change his category from General to OBC (NCL) category. No prima facie case is made out by the petitioner. He did not file any proof to the effect that he made any endeavour to change his category in the application form from General to OBC (NCL)."

9. In light of the above discussion as well as the observations

made by the Hon'ble Division Bench, this Court does not find any

ground to interfere in the present writ petitions. The same are,

accordingly, dismissed.

10. The stay petition(s) as well as all pending application(s), if

any, stand disposed of.

(KULDEEP MATHUR),J 100 & 102 divya/-

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