DIMPAL GURJAR D/O BANSHI LAL GURJAR W/O RAJ KUMAR GURJAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-2-139
HIGH COURT OF RAJASTHAN
Decided on February 18,2020

Dimpal Gurjar D/O Banshi Lal Gurjar W/O Raj Kumar Gurjar Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Dinesh Mehta, J. - (1.) Concededly, the petitioner has applied as an OBC-NCL category candidate pursuant to the advertisement dated 18.6.2018 issued for the recruitment on the post of Female Health Worker.
(2.) Inspite of opportunity granted by the State for all the MBC candidates to change/amend their category by the cut off date, the petitioner neglected and did not do the same.
(3.) It is only after publication of the result, the petitioner realizing that persons having secured lesser marks than her in the MBC category have been given appointment, she has woke up from her slumber and approached this Court.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.