Rajasthan High Court - Jaipur
Sahendra Bai And Anr vs R P S C Ajmer And Ors on 25 February, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 1027/2013 Sahendra Bai & anr versus RPSC & ors 25.2.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Vigyan Shah - for petitioner Mr MF Baig, Dy GC for respondents BY THE COURT:
Mr Baig appears for the respondents thus service is treated as complete.
It is stated that the issue regarding reservation of widow and divorcee to the extent of 8% and 2% on the total posts reserved for female has been decided by this court in the case of Jyoti Sharma & ors versus RPSC & ors, SB Civil Writ Petition No.19733/2012, decided on 15.12.2012. Therein, a direction was given to maintain quota for widow and divorcee on the total posts meant for female.
In view of the aforesaid, writ petition is disposed of and is ordered to be governed in terms of the judgment cited above. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J