PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred with the following prayers:- "(i) the respondent commission may kindly be directed to consider and recommend the name of the petitioner for appointment on the post of Lecturer (School Education), Political Science in pursuance of the advertisement dated 16.10.2015 (Ann.3) in the category of divorce. (ii) The respondent State may kindly be directed to appoint the petitioner on the post of Lecturer (School Education), Political Science in pursuance of the advertisement dated 16.10.2015 (Annx. 3) with all consequential and notional benefits. (iii) Any other relief which this Hon'ble Court deems just and proper in favour of the petitioner, may kindly be granted and. (iv) The cost of the writ petition be allowed in favour of the petitioner."
(2.) Brief facts of this case, as noticed by this Court, are that the petitioner got married on 30.11.2012 with one Shri Vinod Morya. The marriage did work out and resulted into a divorce between the parties on 19.08.2014. The respondents conducted a selection exercise for the post of Lecturer (School Education) in various Subjects by advertisement dated 16.10.2015 and the petitioner participated in the said selection process as an aspirant for the post of Lecturer (School Education) in the Subject of Political Science in the divorce category.
(3.) Subsequently, the petitioner got re-married on 04.02.2016, which was much ahead of the aforementioned advertisement as well as filling of her application form for the recruitment process.;