Dinesh Mehta, J. - (1.) The petitioner has filed the present writ petition inter alia challenging the communication dated 5.7.2017 whereby the petitioner's candidature for appointment on the post of Teacher Grade-III, Level-I as a divorcee' has been rejected by the respondents.
(2.) Shorn of unnecessary details, the facts necessary for the adjudication of the present writ petition are that the petitioner, married to one Pukhraj Choudhary, was having requisite qualification of BSTC and REET for appointment on the post of Teacher Grade-III, Level-I.
(3.) An advertisement dated 6.7.2016, came to be issued, inviting applications for the post of Teacher Grade-III. The petitioner submitted her application form on 25.7.2016, showing herself as a divorcee' and staked her claim against the seats reserved for divorcee'. Petitioner's such claim of a divorcee' woman was based on the fact that the petitioner had submitted a petition for mutual divorce under Section 13-B of the Hindu Marriage Act, 1955 on 22.7.2016.;