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Judgment
12 paragraphs · 189 wordsThe petitioner originally a resident of Gujrat, married to Jeevan Lal Daranga, resident of Gatrail, Tehsil Kherwara, District Udaipur, applied as a
Scheduled Tribe of TSP area of Rajasthan, pursuant to advertisement dated 31.07.2018 issued for recruitment to the post of Teacher Grade III Level-
II.
Petitioner’s candidature was rejected by the respondents as her certificate was in the name of her husband.
According to the respondents, petitioner being daughter of Shri Dev Ji Bhai, a resident of Gujrat, cannot claim herself to be a Scheduled Tribe of the
State of Rajasthan.
A Division Bench of this Court in the case of State of Raj. Vs. Chitra Devi [D.B. Special Appeal (Writ) No.1960/2018], while following various
decisions including a judgment of Hon’ble the Supreme Court in Ranjana Kumari Vs. State of Uttarakhand & Ors.: 2018 (14) SCALE 755 has
held that a candidate belonging to SC/ST cannot claim benefit of reservation in the migrated State.
In view of the aforesaid, this Court does not find any substance in petitioner’s claim.
The writ petition is, therefore, dismissed.
The stay petition also stands dismissed.