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Judgment
Arun Bhansali, J
The issue raised in the petition is squarely covered by order of this Court in Damor Savita Bahen vs. State of Rajasthan : D.B. Special Appeal Writ No.277/2021 decided on 14.03.2022 wherein the Division Bench of this Court has come to the following conclusion:
“As a consequence of the above discussion, we find that the learned Single Bench was absolutely justified while repelling the claim of the appellants-writ petitioners in the featured recruitment process and dismissing their writ petitions for being considered as scheduled tribe candidates post migration into Rajasthan by virtue of their marriage. The impugned order dated 13.01.2021 does not suffer from any infirmity whatsoever warranting interference. Consequently, both the appeals fail and are dismissed as being devoid of merit.”
In view of above legal position, no case for issuing any directions, as sought by the petitioner, is made out. The writ petition is, therefore, dismissed.
The petitioner would be free to apply to the competent authority for issuance of the certificate, which shall not be valid for public employment.