Rajesh Balia, J. - (1.) HEARD learned Counsel for the parties. Learned Additional Advocate General states that since the matter hinges on interpretation of the Notification, no reply is necessary.
(2.) THE sole controversy raised in this case is about the fact whether the petitioner is a Member of Other Backward Class as notified under the Rajasthan. Petitioner was born and educated in Uttar Pradesh and the Caste Certificate issued in her name described her caste to be "Chhipi" in her maiden status. By marriage she became domiciled of Rajasthan and was married to Atma Ram "Chhipa" Her domicile and caste certificate issued by Rajasthan described her caste as "Chhipa". She had applied to participate in the selection for appointment as medical officer in pursuance of advertisement dated 05.07.2005 issued by the respondents and she was issued her identity card in the category of OBC (Women) candidate. However, when the result was declared, she was not called for interview by rejecting her candidature as a candidate against the reserved seat for OBC (Women) by stating that her candidature does not come under OBC (Women) seat and she does not pass amongst the general candidates, therefore, her application was rejected and it was communicated that it was not possible for the RPSC to call her for interview.
(3.) THIS led to file the writ petition which was dismissed in limine by the learned Single Judge on the ground that it has not been shown to the Court that caste "Chhipi" is in the list of OBC in Rajasthan.;