- (1.) This is an intra-court appeal filed by writ petitioner of Writ Petition No. 197/06 under Rule 134 of Rajasthan High Court Rules against an order dated 7.2.2008 passed in the above writ petition. Though it is barred by 15 days, we have ignored the issue of limitation and perused the impugned order with a view to find out whether the appeal has any merit or not.
(2.) Having heard the learned Counsel for the appellant and on perusal of the record of the case, we find no merit in this appeal.
(3.) The learned Single Judge was pleased to dismiss the writ petition by making following observations: Learned Counsel for the petitioner submits that nothing has been said in the reply that the petitioner could not secure sufficient merit and, therefore, unless something is given in writing, the petition cannot be thrown on the ground as raised by the learned Counsel for the respondents. Learned Counsel for the respondents, however, submits that he is making statement at bar and submitted a document in support of his statement after confirming the position from the record. In view of the statement made by the learned Counsel for the respondents at bar, since the petitioner has not secured sufficient merit for getting appointment, hence even if the petitioner is considered to be eligible for consideration of her candidature in the category of divorcee woman, no relief can be granted as she has not secured sufficient merit.;