Manju Dhundhawat vs State Of Rajasthan And Others

Arun Bhansali, J

Learned counsel for the petitioner submits that directions as given in the case of Alpa Rani Vs. State of Rajasthan & Ors.: SBCWP No.17623/2022 may be passed in the present case, as admittedly, the petitioner could not appear for document verification, which was scheduled on 14.10.2022 and now it is claimed by the respondents that no post in the category of the petitioner is vacant. However, in case, any further counselling is held, the petitioner may be permitted to appear for document verification.

In the case of Alpa Rani (supra), this Court in similar circumstances inter-alia directed as under:-

“Having considered the submissions made by learned counsel for the parties and fact that the petitioner has obtained higher marks, inasmuch as, she was called in first round of document verification, in case, the respondents hold third round of document verification, the petitioner may be permitted to appear for document verification in the third round, in case, the post/s in petitioner’s category are vacant.

With the above directions, the petition stands disposed of. However, it is made clear that the petitioner would not be issued a fresh notice.”

Learned counsel for the respondents does not dispute the facts, as noticed and that the issue is similar to the case of Alpa Rani (supra).

In view of the above fact situation, the petition filed by the petitioner is disposed of with similar directions as given in the case of Alpa Rani (supra).