PARVEENA BANO Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-3-115
HIGH COURT OF RAJASTHAN
Decided on March 17,2021

Parveena Bano Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.) By way of present writ petition, the petitioner has challenged her exclusion from the outstanding sports-person category.
(2.) The facts apropos are that the petitioner applied for the post of Nurse Grade-II, pursuant to advertisement dated 30.05.2018 and staked her claim against outstanding sports-person category.
(3.) In her application form, she claimed to be an outstanding sports-person on the ground of being a national winner, but when the list of finally selected candidates was declared on 24.01.2020, the petitioner did not find her name in it and thus, has approached this Court.;


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