Dinesh Mehta,J. - (1.) Feeling aggrieved of rejection of her candidature as a divorcee' candidate, petitioner has approached this Court by way of filing a writ petition under Article 226 of the Constitution of India.
(2.) The facts appertain are that the petitioner applied for the post of Teacher Grade-III Level 2 subject-Urdu, pursuant to recruitment notification dated 31.07.2018. Petitioner submitted her application form as a divorcee' candidate on 22.08.2018, while the last date of furnishing application form was 25.08.2018.
(3.) The respondents rejected petitioner's candidature as a divorcee', because she did not have a decree of divorce till last date of submitting application form.;