Rajasthan High Court - Jaipur
Mohani Devi Daughter Of Shri Narayan ... vs State Of Rajasthan on 24 March, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4707/2022
Mohani Devi Daughter Of Shri Narayan Singh Wife Of Shri
Sanwar Mal, Aged About 41 Years, Resident Of Village Motipura,
Roopgarh, Tehsil Dantaramgarh, District Sikar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Women And Child Development Department, Govt.
Secretariat, Jaipur (Raj.)
2. Director Cum Joint Secretary, Integrated Child
Development Services, 2, Jal Path, Gandhi Nagar, Jaipur
(Raj.)
3. Dy. Director, Women And Child Development Department,
Sikar (Raj.)
4. Child Development And Project Officer, Sikar (Raj.)
----Respondents
For Petitioner(s) : None present For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 24/03/2022 Instant writ petition has been filed by the petitioner with the following prayers:-
"It is, therefore, most respectfully prayed that your lordship may graciously be pleased to accept and allow this Writ petition, call for entire record pertaining to the case and after perusing the same -
(i) Issue a writ order of direction in the nature thereof thereby respondents may kindly be directed to grant age relaxation to petitioner and accept the offline application form of petitioner under advertisement date 23.11.2021 for (Downloaded on 30/03/2022 at 09:19:40 PM) (2 of 2) [CW-4707/2022] the post of Anganbari Worker at Anganbari centre Motipura, Post Roopgarh, Tensil Dantaramgarh, District Sikar and consequently given appointment to petitioner if found eligible otherwise, in the larger interest of justice.
(ii) Issue a writ order of direction in the nature thereof thereby direct the respondents not taken any prejudice action against the petitioner on account of filing of this writ petition.
(iii) Issue any other writ order or direction, which this Hon'ble Court deems fit and proper, may kindly be passed in favour of the petitioner.
(iv) Cost of the writ petition be also awarded in favour of the petitioner."
By this writ petition, the petitioner has prayed for giving her age relaxation for considering her candidature for appointment on the post of Aganwari Worker in pursuance to the advertisement dated 26.07.2021.
Admittedly, a candidate has to submit the application within a period of 15 days of the issuance of the advertisement dated 26.07.2021 whereas the petitioner has filed this writ petition on 11.03.2022, therefore, in my considered view, no relief can be granted to the petitioner as the petitioner was admittedly overage on the last date of submitting the application form.
Hence, the present writ petition stands dismissed.
(INDERJEET SINGH),J Upendra Pratap Singh /124 (Downloaded on 30/03/2022 at 09:19:40 PM) Powered by TCPDF (www.tcpdf.org)