Rajasthan High Court - Jaipur
Shimala Jat vs State (Panchayati Raj Dep )Ors on 16 July, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 12279/2013 Shimala Jat versus State of Rajasthan & ors 16.7.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Laxmikant Sharma for petitioner BY THE COURT:
It is stated that the petitioner while filling up the form for the post of LDC, wrongly mentioned her category as 'divorcee' whereas she is widow. A representation was given to the respondents to correct the mistake, however, it has not been decided. The prayer is to direct the respondents to consider and decide the representation.
After taking into consideration the limited prayer made, the writ petition so as the stay application are disposed of with direction to the respondents to consider and decide the representation submitted by the petitioner for change of category. The respondents would be expected to take a proper view instead of going into hyper technicalities while considering the representation. Necessary consideration may be made within a period of one month from the date or receipt of copy of this order and decision thereon may be conveyed to the petitioner.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW