PRADEEP NANDRAJOG,J. - (1.) Applying in response to an advertisement for being appointed as a Lecturer under the State of Rajasthan the appellant sought benefit of reservation for widows informing that her late husband had died on 02.10.2011. The advertisement in question was issued on 16.10.2015. Written examination was conducted on 17.07.2016 and result was declared on 30.09.2016. In the interregnum on 09.05.2016 the appellant was remarried.
(2.) As per the advertisement the date of eligibility was the last date by which the applications could be filed. The said date is not on record but concededly is prior to the date when the appellant got remarried on 09.05.2016.
(3.) It is settled law that eligibility has to be considered on the date notified. Thus, the view taken by the learned Single Judge that since the appellant got remarried she would not be entitled to the benefit of being treated as a widow is incorrect.;